Sunita & Ors. v. Rajasthan State Road Transport Corporation & Anr.

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

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

…ed by the learned Tribunal while dealing with the motor accident cases. To buttress his contentions, he relied on the decision of the Hon’ble Supreme Court passed in Sunita & Ors. versus Rajasthan State Road Transport Corporation & Anr. reported in (2020) 13 SCC 486. Further the oral evidence of PW1 should be taken into account in the absence of any contrary evidence and he relied on the decision of Orissa High Court passed in Mataji Bewa 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 Principal Commissioner of Income Tax-I vs. M/s. V.Dhana Reddy AND Co

Bench: C.V.NAGARJUNA REDDY,KONGARA VIJAYA LAKSHMI

…1 Neutral Citation No. - 2025:AHC-LKO:14340 AFR Court No. - 4 Case :- FIRST APPEAL FROM ORDER No. - 137 of 2017 Appellant :- National Insurance Co. Ltd. Lucknow Thru. Asstt. Manager Respondent :- Gaurav Sharma And Anr. Counsel for Appellant :- Mrs. Pooja Arora Counsel for Respondent :- Ashish Chaturvedi & Case :- FIRST APPEAL FROM ORDER No. - 217 of 2017 Appellant :- Gaurav Sharma Respondent :- National Insurance Company Limited Lucknow And Another Counsel for Appellant :- Ashish Chaturvedi Counsel for Respondent :- Deepak Kumar Agarwal,Mrs. Pooja Arora Hon'ble Rajnish Kumar,J. 1. Heard, Mrs. Pooja Arora, lear…

Commissioner of Income Tax- TDS vs. M/S. A.P.Power Generation Corporation Ltd

The appeal is partly allowed and the

Bench: The Learned

…__________________ Whether reporters of the local papers may be allowed to see the judgment? Yes IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA FAO No. 123 of 2016 along with Cross Objections No.94 of 2016 Reserved on: 20.10.2023 Date of Decision: 21st November, 2023 Oriental Insurance Company Ltd. ....Appellant Versus Smt. Ram Piyari & others ....Respondents Coram Hon’ble Mr Justice Rakesh Kainthla, Judge. Whether approved for reporting? Yes For the Appellant : Dr. Lalit Kumar Sharma, Advocate. For Respondents No.1 to 4. : Mr. Tar…

Commissioner of Income-Tax-I vs. A.P. Industrial Infrastructure Corporation Ltd