New India Assurance Co. Ltd. v. Charlie & Anr.

Director of Income Tax (International Taxation) vs. K.V. Ranga Reddy

The appeals stand disposed of in above terms along with connected

Bench: M.GANGA RAO,RAMESH RANGANATHAN

…as the multiplier applied by the learned Tribunal is concerned, it has been based on Schedule-II to Motor Vehicles Act and accordingly, Multiplier of 8 has been applied whereas, as per the ratio laid down by the Supreme court in Sarla Verma’s case, (2005) 10 SCC 720, the multiplier for the age group 56 to 60 years is 9. Therefore, on this count also, the learned Tribunal has fallen into error. Regarding calculation of dependency also, the learned Tribunal has used the unit method which is not proper method for calculation of dependency. The impugned award passed by the learned Tribunal so far as it rel…

The Principal Commissioner of Income Tax-I vs. M/s. V.Dhana Reddy AND Co

Bench: C.V.NAGARJUNA REDDY,KONGARA VIJAYA LAKSHMI

…lumn (4) of the Table above (prepared by applying Susamma Thomas [Kerala SRTC v. Susamma Thomas, (1994) 2 SCC 176 : 1994 SCC (Cri) 335] , Trilok Chandra [UP SRTC v. Trilok Chandra, (1996) 4 SCC 362] and Charlie [New India Assurance Co. Ltd. v. Charlie, (2005) 10 SCC 720 : 2005 SCC (Cri) 1657] ), which starts with an operative multiplier of 18 (for the age groups of 15 to 20 and 21 to 25 years), reduced by one unit for every five years, that is, M-17 for 26 to 30 years, M-16 for 31 to 35 years, M-15 for 36 to 40 years, M-14 for 41 to 45 years, and M-13 for 46 to 50 years, then reduced by two units for every five y…

Commissioner of Income Tax-III vs. Sree Nidhi Secure Prints Private Limited

Commissioner of Income Tax-I vs. M/s.Isnar Estates [P] Ltd

Bench: The Tribunal Pleading That On 24.06.2009, While, Smt. Satya Devi, Mother Of The Claimants Was Travelling In A Bus Bearing Registration No. Jk02E-7525 From Katra To Udhampur For Attending Her Duties, The Said Bus Suffered An Accident On Sr. No. 89

…bad master” since there are so often many imponderables. In every case "it is the overall picture that matters", and the court must try to assess as best as it can the loss suffered." 24. Yet again in New India Assurance Co. Ltd. v. Charlie & Anr [(2005) 10 SCC 720], the same view was reiterated. However, therein although the words 'net income' has been used but the same itself would ordinarily mean gross income minus the statutory deductions. We must also notice that the said decision has been followed in New India Assurance Co. Ltd. v. Kalpana (Smt.) & Ors. [(2007) 3 SCC 538].” 19. From the aforesa…