New India Assurance Co. Ltd. v. Yogesh Devi

PRINCIPAL COMMISSIONER OF INCOME TAX-1 vs. M/S. M.M. ENGINEERS AND CONSULTANTS

Bench: MR. JUSTICE HARISH TANDON (CJ),MR. JUSTICE MURAHARI SRI RAMAN

…ASG appearing on behalf of the respondents relied upon the following decisions: - i. Naresh Kumar Goyal v. Union of India and Others, reported as (2005) 8 SCC 276 ii. State of Maharashtra and others v. Bhaurao Punjabrao Gawande, reported as (2008) 3 SCC 613 iii. Haradhan Saha versus State of West Bengal and Others, reported as (1975) 3 SCC 198 iv. Romesh Chandra Mehta vs State of West Bengal, before the Hon‟ble Supreme Court in Criminal Appeal No. 27 of 1967 v. Kamarunnissa Etc. vs Union of India and Ors, reported as 1991 AIR SC 1640 vi. Gautam Jain v. Union of India, reported as (…

COMMISSIONER OF INCOME TAX, CENTRAL-III, KOLKATA vs. M/S GURU NANAK EDUCATIONAL TRUST

The appeal is allowed and the cross-objection is

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE ANANDA KUMAR MUKHERJEE

…ato, if analysed in proper prospective, will show that this witness did not see the accident. In support of his contention learned Counsel has cited a decision in the case of New India Assurance Company Limited-Vs-Yogesh Devi and Others reported in (2012) 3 SCC 613. 17. Learned Counsel appearing for the United India Insurance Company Limited submits that since the Bolero vehicle was not involved in causing the accident, no liability is cast upon his client to pay any compensation relating to the accident. 18. As it appears from the FIR, the accident which took place on 11th February, 2009 was massiv…

The Commissioner of Income Tax vs. Sri S. Nanda Gopal Reddy,

In the result, this appeal is allowed in part

…reme Court 8 M.A. No. 264 of 2013 of India in the case of New India Assurance Co. Ltd. v. Yogesh Devi and others reported in (2012) 3 SCC 613, paragraph no.8 and 13 of which reads as under :- “8. This Court in Jasbir Kaur case [(2003) 7 SCC 484 : 2003 SCC (Cri) 1671] held that the Tribunal is required to make a just and reasonable award determining the compensation to be paid to the dependants of the victim of a fatal motor vehicle accident. Explaining the concept of just and reas…