Sebastiani Lakra & Ors. v. National Insurance Company Limited and Anr.

17 SCC 465Reported decision2019#19470 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2017 to 2022.

Judgments citing Sebastiani Lakra & Ors. v. National Insurance Company Limited and Anr.

Pr Commissioner of Income Tax Jaipur-II vs. M/S Vaibhav Global Ltd

The appeal is allowed in part

ITA/291/2017HC Rajasthan24 Jan 2022

Bench: AKIL KURESHI,SAMEER JAIN

Section 166Section 173

…quired to award just compensation. The amount of compensation should not be a meagre one or bonanza. In view of judgment of Hon’ble the Supreme Court in case of Sebastiani Lakra & Ors. Vs. National Insurance Company Limited and Anr. reported in (2019) 17 SCC 465, the compensation is required to be just. Para 4 of the said judgment is quoted below:- 4 “4. Section 168 of the Motor Vehicles Act, 1988 ( for short “ the Act”) mandates that “ just compensation” should be paid to the claimants. Any method of calculation of compensation which does not result in the award of “just compensation” would not…

M/S Bangalore Electricity Supply Company Limited vs. The Assistant Commissioner of Income Tax

In the result, we pass the following:

ITA/532/2019HC Karnataka01 Apr 2021

Bench: SATISH CHANDRA SHARMA,S VISHWAJITH SHETTY

Section 173(1)

…-: 1 :- IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 22ND DAY OF SEPTEMBER, 2021 PRESENT THE HON’BLE MR. JUSTICE P.S.DINESH KUMAR AND THE HON’BLE MR. JUSTICE P.KRISHNA BHAT MISCELLANEOUS FIRST APPEAL NO.532/2019 (MV-D) BETWEEN: 1 . SMT JAVERIA BANU W/O LATE A ALAVUDDEN, AGED ABOUT 38 YEARS, 2 . SAHIL A J S/O LATE A ALAVUDDEN, AGED ABOUT 12 YEARS, 3 . ABDUL GANI P S/O LATE PEER MOHAMMAD, AGED ABOUT 74 YEARS, 4 . SMT MUMTAJ W/O ABDUL GANI P , AGED ABOUT 64 YEARS, APPELLANT NO. 2 BEING MINOR, REP BY HIS MOTHER & NATURAL GUARDIAN SMT J…

Pr. Commissioner of Income Tax-4 vs. M/S. Kodaik Networks (India) Pvt. Ltd

The appeal is allowed in part

ITA/66/2018HC Karnataka29 Aug 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 173(1)Section 187

…pensation of Rs.12,71,962/- on the head of loss of medical expenses. 23. The evidence of PW.2, Ex.P7 and 8 the discharge summaries and other medical evidence show that the claimant 3 (2019)17 SCC 465 M.F.A.No.66/2018 17 had suffered permanent physical disability of 16%. As per the evidence of PW.2 the claimant was not able to climb stairs, walk long distance, sit, stand for long period, squat sit cross legged etc. By such disability naturally he has suffered amenities which the youth of his age, qualification and occupation in the…

Pr Commissioner of Income Tax -1 vs. Alcatel Lucent India Ltd

ITA/515/2017HC Delhi18 Jul 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH

…the insurance scheme, in terms of the judgments which have been referred by the learned counsel for the Insurance Company, and also in terms of the judgment of the Supreme Court in Sebastiani Lakra & Anr. v. National Insurance Company Ltd. & Ors., (2019) 17 SCC 465; and National Insurance Co. Ltd. v. Mannat Johal, (2019) 15 SCC 260, the amount received by the Claimants towards the ‘Death Benefits Settlement‟ from the employer of the deceased cannot Digitally Signed By:SUNIL Signing Date:10.01.2024 12:30:50 Signature Not Verified MAC.A…