Nisan Sing and Ors. v. Oriental Insurance Company

6 SCC 765Reported decision2018#21136 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2019 to 2025.

Judgments citing Nisan Sing and Ors. v. Oriental Insurance Company

The Pr. Commissioner of income Tax-2 vs. M/s Bharathi Cement Corporation Private Limited

ITTA/119/2023HC Telangana31 Jul 2025

Bench: P.SAM KOSHY,S.CHALAPATHI RAO

Principal Commissioner of Income Tax 1, Kolkata vs. M/S Dozco Infratech Pvt Ltd

ITAT/119/2023HC Calcutta07 Aug 2023

Bench: THE HON'BLE THE CHIEF JUSTICE T.S SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

For Respondent: Mr. Debasish Saha, Adv

Section 166Section 170

…1 IN THE HIGH COURT AT CALCUTTA Civil Appellate Jurisdiction Present: -Hon’ble Mr. Justice Subhendu Samanta F.M.A No. – 119 of 2023 + IA No. CAN 2 of 2023 + CAN 3 of 2023 The New India Assurance Co. Ltd. Vs. Kamal Chakraborty & Ors. With COT 4 of 2023 Kamal Chakraborty & Ors Vs. The New India Assurance Co. Ltd. For the Appellant/ Insurance Co. : Mr. Rajesh Singh, Adv., For the Respondent/ claimants…

Engineering Analysis Centre of Excellence Private Limited vs. The Commissioner of Income Tax

C.A. No.-008733-008734 - 2018Supreme Court02 Mar 2021

Bench: HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

…authorities of fulfilling their obligation to allot plots when such plots have been found to be unallottable, owing to the contravention of the Central statutes — see Hira Tikkoo v. State (UT of Chandigarh) [Hira Tikkoo v. State (UT of Chandigarh), (2004) 6 SCC 765] (at paras 23 and 24). 51. On an application of the aforesaid maxims to the present case, it is clear that though Section 65-B(4) is mandatory, yet, on the facts of this case, the respondents, having done everything possible to obtain the necessary certificate, which was to be given by a third party over whom the respondents had no control,…

The Pr.Commissioner of Income Tax vs. Sri Koundinya Educational Society

ITTA/179/2019HC Andhra Pradesh29 Oct 2019

Bench: C.PRAVEEN KUMAR,CHEEKATI MANAVENDRANATH ROY

…. 2000 (6) SCC 293 24. AIR 1997 SC 1125 25. (2000) 3 Supreme Court Cases 379 26. (2003) 6 SCC 1 27. (2013) 1 SCC 353 28. AIR 2002 SC 322 29. AIR 1986 SC 806 30. (2008) 9 SCC 552 31. AIR 2019 SC 4436 32. (2012) 11 SCC 1 33. AIR 2016 SC 451 34. 2004) 6 SCC 765 35. (2009) 1 SCC 180 36. (1994) 5 SCC 509 37. [1985] AC 374 38. (1989) [1990] 1 W.L.R 1545 at 1569-1570 High Court (Queen‟s Bench) (England & Wales) 39. [2009) A.C. 456 at 513 para 135, House of Lords (UK) 40. [1968] EWCA Civ 1, [1969] 2 Ch. 149 at 170-171, Court of Appeal (England and Wales) 41. [1983] UKHL 1, [1983] 2 A.C. 237, H.L. (UK)…