Shabir Hussain v. Regional Manager, U.P. State Road Transport Corporation

2022 SCC OnLine SC 1701Reported decision2022#19872 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2024.

Judgments citing Shabir Hussain v. Regional Manager, U.P. State Road Transport Corporation

THE PR. COMMISSIONER OF INCOME TAX -3 vs. DHARAM RAJ CONSTRUCTION & INFRASTRUCTURE PRIVATE LIMITED

The appeal stands disposed of with the above directions

ITA/798/2019HC Delhi08 Oct 2024

Bench: HON'BLE MR. JUSTICE VIBHU BAKHRU,HON'BLE DR. JUSTICE SWARANA KANTA SHARMA

…st of prosthetic over the last decade, and an estimated life of about seven years would require periodic replacement and, therefore, needs to be accommodated 18. In Mohd Sabeer Alias Shabir Hussain v Regional Manager, UP State Road Transport Corporation 2022 SCC OnLine SC 1701, the Supreme Court assumed that a person would ordinarily live till he is 70-years-old if not more, and accordingly, awarded compensation keeping into account the estimated life of prosthetic. Relevant paragraph is extracted as under: “23. As per the current compensation given for the prosthetic limb and its maintenance, it would…

PRINCIPAL COMMISSIONER OF INCOME TAX 5, KOLKATA vs. SHYAM KUMAR BAID

ITAT/10/2022HC Calcutta29 Aug 2022

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

Section 14Section 166

….P. State Road Transport Corporation3. He further submitted that the learned Tribunal granted a meagre sum of Rs. 30,000/- towards pain and agony which needs to be increased. 2 FMA 1544 of 2018 3 2022 SCC OnLine SC 1701 6 Moreover, he submitted that the victim is also entitled to future prospect of 10% of his annual income. In light of his aforesaid submissions, he prayed for enhancement of compensation amount. 12. In reply to the contentions raised on behalf of the respondent no.1- claimant, Mr. Paul, learned advocate for appellant-insura…

PRINCIPAL COMMISSIONER OF INCOME TAX - 7 vs. M/S PREMIER POLYFILM LTD.

The appeals are disposed of in the above terms

ITA/1092/2017HC Delhi18 Jul 2018

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE CHANDER SHEKHAR

…ensation for maintaining the limb. The petitioner is entitled for compensation of Rs. 1,50,000/- on account of maintenance of artificial limb.” 64. In Mohd. Sabeer alias Shabir Hussain v. Regional Manager, U.P. State Road Transport Corporation, 2022 SCC OnLine SC 1701, the Supreme Court, while considering a claim of an injured aged about 37 years, has observed and assessed the compensation towards a prosthetic limb, as under: - “COMPENSATION FOR THE PURCHASE AND MAINTENANCE OF THE PROSTHETIC LEG 22.The High Court has awarded a compensation of Rs.5,20,000/- for the prosthetic l…

COMMISSIONER OF INCOME TAX-(E) vs. INDIA HABITAT CENTRE

The appeals are disposed of in the above terms

ITA/1131/2017HC Delhi11 Dec 2017

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE SANJEEV SACHDEVA