Oriental Insurance Company Limited & Ors., (2007) 10 SCC 650; and Premkumari & Ors. v. Prahalad Dev & Ors.

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

Bench: C.PRAVEEN KUMAR,CHEEKATI MANAVENDRANATH ROY

…se 439 CJ, MSM,J and DVSS,J W.P.Nos.13203 of 2020 & batch 4 56. (1854) 5 HL Cas 185, 10 ER 868 (PC) 57. (1883) LR 9 App Case 605 58. AIR 1968 SC 718 59. (1979) 2 SCC 409 60. (2004) 7 SCC 673 61. (1995) 6 SCC 53 62. (2006) 3 SCC 620 63. (2011) 3 SCC 193 64. (2004) 6 SCC 465 65. 1980 AIR 1992 66. AIR 1978 Supreme Court 597 (1) 67. [1974] 2 S.C.R. 348 68. 1991 AIR 1153 69. Civil appeal Nos.3860-3862 of 2020 dated 01.12.2020 70. (2010) 3 SCC 274 71. 3 [1976] 1 Ch 179 (Court of Appeal) 72. [1951] 2 K.B. 215 73. [2001] QB 213 74. Harry Woolf and others, De Smith‟s Judicial Review (8th edn, T…

Principal Commissioner of Income Tax vs. S. Sivarama Reddy

Bench: C.V.NAGARJUNA REDDY,T.AMARNATH GOUD

The Commissioner of Income Tax IV vs. Prefab Gratings Limited

Bench: Honourable Mr. Justice Manish Choudhury Judgment & Order (Cav) Date : 24-05-2019

…in possession of a valid driving licence. Accepting the defence of the insurer, the Supreme Court permitted the insurer to recover the amount from the owner of the vehicle. 31. From the case in Premkumari and others vs. Prahlad Dev and others, (2008) 3 SCC 193, it could be inferred that when the owner after verification has got himself satisfied that the driver has a valid licence and driving the vehicle in question competently at the time of the accident there would be no breach of Section 149(2)(a)(ii) and in that event, the insurance company would not be absolved of the liability. It is also clear tha…