Shamanna and Another v. Divisional Manager, Oriental Insurance Company Limited and Others

9 SCC 650Reported decision2007#18399 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2013 to 2022.

Judgments citing Shamanna and Another v. Divisional Manager, Oriental Insurance Company Limited and Others

Principal Commissioner of Income Tax 9 Kolkata vs. Mrs Premlata Tekriwal

ITAT/28/2022HC Calcutta22 Nov 2022

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

Section 166

…ewa and Ors. versus Hemanta Kumar Jena and Anr. reported in 1994 ACJ 1303. Placing reliance on the decision of the Hon’ble Supreme Court passed in Shamanna and Anr. versus The Divisional Manager, The Oriental Insurance Co. Ltd. and Ors. reported in (2018) 9 SCC 650 he conceded that in the event the court finds that the driver was not holding effective driving license it may apply the principles of pay and recovery. 8 He also submitted that the claimants are entitled to an amount equivalent to 25% of the annual income of the victim towards future prospect since at the time of accident the victim was…

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)

…ffending vehicle was not holding valid and effective driving licence and the same is opposed to the law laid down by the Hon'ble Supreme Court in Shamanna and Another Vs. Divisional Manager, Oriental Insurance Company Limited and Others reported in (2018) 9 SCC 650. He therefore submitted that the appeal is entitled to be allowed and compensation enhanced suitably. 7. Learned counsel for the respondents per contra contended that the Award passed by the learned Tribunal is just and fair and therefore the same is not liable to be enhanced. It was also contended that learned Tribunal was right and j…

Smt.K. Sowbaghya vs. Union of India

WP/19732/2014HC Karnataka28 Jan 2016

Bench: ANAND BYRAREDDY

Section 120Section 3Section 44

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 28TH DAY OF JANUARY 2016 BEFORE: THE HON’BLE MR. JUSTICE ANAND BYRAREDDY WRIT PETITION No.14649 OF 2014 (GM-RES) CONNECTED WITH WRIT PETITION No.19732 OF 2014 (GM-RES) BETWEEN: Smt. K. Sowbaghya, Wife of Sri. Katta Subramanya Naidu, Age: 58 years, Resident of No.9, 6th “A” Cross, Sadashivanagara, Bangalore 560 094. …PETITIONER COMMON (By Shri Rajeev Awasthi, Advocate for Shri Kiran S Javali and Shri Chandrashekara .K, Advocates) AND: 1. Union of India, Ministry of F…

Smt.K.Sowbaghya vs. Union of India

WP/14649/2014HC Karnataka28 Jan 2016

Bench: ANAND BYRAREDDY

Section 120Section 3Section 44

Sri. M.V.Subba Rao S/O Rattayya and Anr vs. Land Acquisition Officer and Anr

WA/50311/2013HC Karnataka30 Oct 2013

Bench: RAM MOHAN REDDY,K.N.KESHAVANARAYANA

Section 18(1)Section 4Section 4(1)

…ication for acquisition under Section 4 (1) of the Land Acquisition Act observed thus: 2 (2011) 11 SCC 648 3 (2007) 9 SCC 650 - - WA Nos.50311-50312/2013 6 “20. In the peculiar facts and circumstances of the case, although the proper course for us would have to remand the matter back to the Collector to determine the amount of compensation to which the Appellants would be entitled for being…