Sunil Sharma v. Bachitar Singh (2011) 11 SCC 425 and in Baby Radhika Gupta v. Oriental Insurance Company Limited

Commissioner of Income Tax-IV vs. Dangson Hotel & Restaurants Pvt. Ltd

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

…s of love & affection in view of the judgments of Supreme Court in Sunil Sharma MAC App. Nos. 554/2010 & conn. Page 14 of 70 v. Bachitar Singh, (2011) 11 SCC 425 and in Baby Radhika Gupta v. Oriental Insurance Company Ltd., ( 2009 ) 17 SCC 627, with loss of dependency calculated at Rs. 5,52,216/- worked out on the monthly minimum wages (Rs. 4382/-) of the unskilled workers taken as per the judgment of this court in Ramehar & Ors. v. Vinod Kumar & Ors. (2009) ACJ 452 with addition of future prospects of increase to the extent of 50%, having deducted 50% towards personal & living ex…

Commissioner of Income Tax vs. Video Electronics

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

…s of love & affection in view of the judgments of Supreme Court in Sunil Sharma MAC App. Nos. 554/2010 & conn. Page 14 of 70 v. Bachitar Singh, (2011) 11 SCC 425 and in Baby Radhika Gupta v. Oriental Insurance Company Ltd., ( 2009 ) 17 SCC 627, with loss of dependency calculated at Rs. 5,52,216/- worked out on the monthly minimum wages (Rs. 4382/-) of the unskilled workers taken as per the judgment of this court in Ramehar & Ors. v. Vinod Kumar & Ors. (2009) ACJ 452 with addition of future prospects of increase to the extent of 50%, having deducted 50% towards personal & living ex…

CIT vs. Food Corporation of India

The Appeal is allowed in above terms

Bench: The Claims Tribunal It Was Claimed That The Deceased Rahul Anand Was Getting A Salary Of `12,000/- Per Month From M/S. Jmd Cargo Pvt. Ltd., Apart From Incentives. On The Basis Of The Payment Of Salary @ `10,500/- By Ecs & An Incentive Of `67,510/- (After Deducting A Sum Of ` 2,490/- Towards Income Tax Paid) After The

…easured in terms of money. Thus, uniformity has to be adopted by the Courts while granting non-pecuniary damages. The Supreme Court in Sunil Sharma v. Bachitar Singh (2011) 11 SCC 425 and in Baby Radhika Gupta v. Oriental Insurance Company Limited (2009) 17 SCC 627 granted only ` 25,000/- (in total to all the claimants) under the head of loss of love and MAC. APP. 462/2012 Page 5 of 5 affection. Thus, I would reduce the compensation under this head to ` 25,000/- only. 14. The Claims Tribunal awarded a sum of `5,000/- towards loss to estate. Normally, a sum of `10,000/- is awarded ir…

National Cooperative Development Corporation vs. Assistant Commissioner of Income Tax

The Appeal is allowed in above terms

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE R.V.EASWAR

…easured in terms of money. Thus, uniformity has to be adopted by the Courts while granting non-pecuniary damages. The Supreme Court in Sunil Sharma v. Bachitar Singh (2011) 11 SCC 425 and in Baby Radhika Gupta v. Oriental Insurance Company Limited (2009) 17 SCC 627 granted only `25,000/- (in total to all the claimants) under the head of loss of love and affection. Thus, I would reduce the compensation under this head to `25,000/- only. 8. The compensation of `20,000/- each awarded towards loss to estate and funeral expenses and `10,000/- towards loss of consortium is not challenged by the Appellant In…