Sohan Lal Passi v. P. Sesh Reddy

5 SCC 21Reported decision1996#18000 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2011 to 2015.

Judgments citing Sohan Lal Passi v. P. Sesh Reddy

Commissioner of Income Tax, (Central II) vs. P.D Associates (P). (Ltd)

The appeals are allowed

ITA/630/2015HC Delhi24 Aug 2015

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

Section 120BSection 374Section 7

…Bihari and Another V State of Rajasthan, (2012) 11 SCC 642; Sevi and Another V State of Tamil Nadu, 1981 (Supp) SCC 43; Tomaso Bruno and Another V State of U.P., (2015) 7 SCC 178; CBI V K. Narayanrao, (2012) 9 SCC 512; Meena V State of Maharashtra, (2000) 5 SCC 21. The learned Senior Counsel argued that the impugned judgment and the impugned order passed by the trial court be set aside and the appellant Arun Kumar Gurjar be acquitted. Digitally Signed By:JITENDRA Signing Date:02.04.2024 17:36:55 Signature Not Verified CRL.A. 630/2015 & CRL.A. 643/2015 Page 42 10. Sh. Vikas Pahwa, the learned Senior…

Commissioner of Income Tax vs. Bharti Cellular Ltd

The appeals are disposed of in above terms

ITA/893/2010HC Delhi19 Dec 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

…It was laid down that the victim would be entitled to recover the compensation from the insurer irrespective of breach of any condition of the insurance policy. Again, a three Judge Bench of the Supreme Court in Sohan Lal Passi v. P. Sesh Reddy, (1996) 5 SCC 21 analyzed the corresponding provisions under the Motor Vehicles Act, 1939 and the Motor Vehicles Act, 1988 and approved the decision in Skandia (supra). Thereafter, in New India Assurance Co., Shimla v. Kamla and Ors., (2001) 4 SCC 342, the Supreme Court referred to the decision of the two Judge Bench in Skandia(supra), and the three Judge Ben…

The Commissioner of Income Tax IV vs. Prefab Gratings Limited

ITTA/321/2013HC Telangana07 Aug 2013

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

For Respondent: MRMIJANUR RAHMAN
Section 166Section 173

…cape from the obligation to indemnify the insured and successfully contend that he is exonerated having regard to the fact that the promisor (the insured) committed a breach of his promise………” 21. In Sohan Lal Passi vs. P. Sesh Reddy, reported in (1996) 5 SCC 21, the issue involving driving licence in the context of Section 96(2)(b)(ii), Motor Vehicles Act, 1939 was again considered by a three-Judge Bench when the insurer doubted the correctness of the interpretation given in Skandia Insurance (supra). In Sohan Lal Passi (supra), the three-Judge Bench had, inter- alia, observed as under :- “…

Galileo International Inc vs. Director of Income Tax

The appeals are disposed of in above terms

ITA/467/2012HC Delhi25 Sept 2012

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.V.EASWAR

…MAC. APP. No.467/2012 & 657/2012 Page 1 of 14 $~36 & 37 * IN THE HIGH COURT OF DELHI AT NEW DELHI Date of decision: 5th February, 2015 + MAC.APP.467/2012 BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD...... Appellant Through: Mr. Priyadarshi Gopal, Adv. for Ms. Rameeza Hakim, Adv. versus SMT. SARLA KATIYAR & ORS ..... Respondents Through: Mr. Prem Chandra, Adv. for R-1 to R-4. + MAC.APP.657/2012 SMT. SARLA KATIYAR & ORS. ...... Appellants Through: Mr. Prem Chandra, Adv. versus SANTOSH SRIVASTAVA & ANR.…

CIT vs. Motiwala & Sons

The appeals are disposed of in above terms

ITA/34/2011HC Delhi22 Sept 2011

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MR. JUSTICE SIDDHARTH MRIDUL

…It was laid down that the victim would be entitled to recover the compensation from the insurer irrespective of breach of any condition of the insurance policy. Again, a three Judge Bench of the Supreme Court in Sohan Lal Passi v. P. Sesh Reddy, (1996) 5 SCC 21 analyzed the corresponding provisions under the Motor Vehicles Act, 1939 and the Motor Vehicles Act, 1988 and approved the decision in Skandia (supra). Thereafter, in New India Assurance Co., Shimla v. Kamla and Ors., (2001) 4 SCC 342, the Supreme Court referred to the decision of the two Judge Bench in Skandia(supra), and the three Judge Ben…

Sohan Lal Passi v. P. Sesh Reddy (5 SCC 21) — Cited in 5 Judgments | BharatTax