United India Insurance Co. Ltd. and Ors. v. Patricia Jean Mahajan and Ors.

6 SCC 281Reported decision2002#10689 most cited

What is United India Insurance Co. Ltd. and Ors. v. Patricia Jean Mahajan and Ors. authority for?

The multiplier used to calculate compensation can deviate from standard figures based on the specific facts and circumstances of a case, including the amount of the multiplicand and the age and location of beneficiaries.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2013 to 2023.

Also referred to as

United India Insurance Co. Ltd. v. Patricia Jean Mahajan · 2002 6 SCC 281 · compensation · multiplier · multiplicand · dependent beneficiaries · claimants · personal injury

Judgments citing United India Insurance Co. Ltd. and Ors. v. Patricia Jean Mahajan and Ors.

Principal Commissioner of Income Tax-6 vs. M/s. Chillara Kalyan

ITTA/351/2019HC Telangana01 Nov 2023

Bench: P.SAM KOSHY,LAXMI NARAYANA ALISHETTY

Thee Commissisoner of Income Tax-IV vs. M/S.Nmdc Ltd

ITTA/395/2016HC Telangana13 Dec 2021

Bench: T.MADHAVI DEVI,UJJAL BHUYAN

The Pr. Commissioner of Income Tax, Hyd vs. M/S. Sree Nagendra Constructions, Khammam

ITTA/472/2016HC Telangana21 Aug 2018

Bench: RAMESH RANGANATHAN,KONGARA VIJAYA LAKSHMI

Pr Commissioner of Income Tax -1 vs. Alcatel Lucent India Ltd

ITA/515/2017HC Delhi18 Jul 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH

…MAC.APP. 515/2017 & MAC.APP. 524/2017 Page 1 of 35 * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: 07.12.2023 Pronounced on: 09.01.2024 + MAC.APP. 515/2017 & CM APPL. 15959/2019 SUBHASH CHANDER SACHDEVA & ANR ..... Appellants Through: Mr.Sunil Malhotra and Mr.Lalit Choudhary, Advs. versus BOCHU VENKATESHWAR RAO & ORS (UNITED INDIA INSURANCE CO LTD) ..... Respondents Through: Mr.Pradeep Gaur, Ms.Sweta Sinha, Advs. for Insurance Co. (through VC) +…

Principal Commissioer of Income Tax-IV vs. Intertek Testing Service India P.Ltd

The appeal is disposed of in the above terms

ITA/316/2017HC Delhi21 Apr 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE CHANDER SHEKHAR

…sent MAC.APP. 472/2016 & 316/2017 Page 6 of 13 case. However, this argument is no longer valid in view of the dicta of the Supreme Court in United India Insurance Co. Ltd. and Ors. vs. Patricia Jean Mahajan and Ors., (2002) 6 SCC 281. Extent of Functional Disability: 11. The insurer further contends that 80% permanent physical disability of the claimant had never been established and his functional disability also remains undetermined. The Court would note that the PW-6, Dr. Sunil Tuli, the Consultant Orthopedic at Orthonova Hospital, New Delhi, had deposed that the…

The Commissioner of Income Tax -I vs. M/s. Bhagyanagar Studios

ITTA/133/2016HC Telangana23 Jun 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

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

…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…

Pr. Commissioner of Income Tax (Central-1) vs. Late Shri Sudhir Sareen

ITA/284/2015HC Delhi06 Jul 2015

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

Section 375

…h this caveat it belongs to the world and cannot bind the hands of judges, lawyers, members of the public as to its use. As to whether the judgment is dependent on the facts and circumstances of 31 (2005) 6 SCC 281 Digitally Signed By:SUNIL SINGH NEGI Signing Date:11.05.2022 18:14:04 Signature valid This is a digitally signed Judgement. NEUTRAL CITATION NO: 2022/DHC/001825 WP (C) No 284/2015 & connected matters Page 45 of 200 the case is for subsequent judges and others to determine what they cannot be told in adva…

The Commissioner of Income-Tax (central) vs. Himagiri Green Fields Pvt Ltd

ITTA/492/2013HC Telangana24 Oct 2013
United India Insurance Co. Ltd. and Ors. v. Patricia Jean Mahajan and Ors. (6 SCC 281) — Cited in 10 Judgments | BharatTax