M/S.D.N. Singh Vs Commissioner Of Income Tax, Central, Patna And Another
.... he language used. Nonetheless, the tax laws have to be interpreted reasonably and in consonance with justice. This is well settled by numerous decisions of the Supreme Court itself. We have, therefore, to judge and interpret the language of Section 22 of the Act in the context of that part ...
Supreme Court Of India
M/S Haryana Maharastra Roadways (Pvt) Limited, Fleet Owners & Transport, Conractors, Head Office, No.16/6, Mathura Road, (Opp. Capital Bus Stand), Faridabad, Represented By Its Managing Director Sri.K.L.Sethi & Others Vs M/S The Oriental Insurance Company Limited, Division Office No.2, Kheny Building, No.3, 1st Floor, 1st Cross Gandhinagar, Bangalore – 560009. Represented By Its Divisional Manager & Others
.... spect of the same). declares that the liability of a Carrier for the loss or damage to any property shall not be deemed to be limited or affected by any public notice, unless there was a special contract signed by the owner of such property. 34. The use of the expression “by special contra ...
Karnataka High Court At Bengaluru
East India Transport Agency Vs Tata Metals & Strips Ltd. And Ors
.... nst a limited Company in his business name is not maintainable and signing and verification of the written statement by a constituted Attorney of the Company is not indicative of the appearance of the company in the Suit. t is also contended that to allow limited company to be sued in its bu ...
Gujarat High Court
Blue Dart Express Ltd. Vs Entel Limited
.... age during transit and the goods being delivered in a damaged condition to the plaintiff No.1, all stand proved. 13. According to the plaintiffs, plaintiff No.1 preferred a claim with plaintiff No.2 - insurer for a sum of Rs.4,45,767/-, whereas the Surveyor appointed by the second plaintif ...
Karnataka High Court
S.G.Sambandan & Co. Represented By T.S.Rajeshwaran Vs United Indian Insurance Company Limited, A Subsidiary Of General Insurance Corporation Of India & Ors.
.... warded by the trial Court is excessive i.e. 12% on amount of Rs.2,55,250/-from the date of the suit till the date of realization. One of the submissions made by learned counsel for the appellant is that trial Court although passed decree against both the defendants jointly and severally but High ...
Supreme Court Of India
DHL Express (P.) Ltd Vs M/S Enchante Jewellery Pvt. Ltd
.... rier is equal to that of an insurer and even the principle of force majure/act of God is strictly interpreted against the carrier. For example, there being a fire in the godown of a carrier has not been held to be an act of God, thus showing that liability of a carrier is strictly enforced. In t ...
Delhi High Court
Container Corporation Of India Vs United India Insurance Co. Ltd. And Anr
.... defendant under Rule 22 is subject to Rule 25 and which states that the benefit of limited liability cannot be given to a carrier in case the carrier is found guilty of wilful misconduct or conduct equivalent to wilful misconduct. A statement by respondent/plaintiff that goods have been misappro ...
Delhi High Court
New India Assurance Company Ltd. Vs Harners Transport and Shipping Pvt. Ltd.
.... Constitutional Bench of the Apex Court in Economic Transport Organisation v. Charan Spinning Mills (P) Ltd. And another ([2010] 4 SCC 114) wherein it has been held that the law of insurance recognises as an equitable corollary of the principle of indemnity that when the insurer has indemnified the ...
High Court Of Kerala
New India Assurance Co. Vs Universal Transport Corp.
.... ts of another, but it is well-established that subrogation is not a species of assignment. Rights of subrogation vest by operation of law rather than as the product of express agreement. Whereas rights of subrogation can be enjoyed by the insurer as soon as payment is made, an assignment requires an ...
Madhya Pradesh High Court
New India Assurance Co. Vs Transport Corp.
.... of some importance, since in certain circumstances an insurer might prefer to take an assignment of an assureds rights rather than rely upon his rights of subrogation. If, for example, there was any prospect of the insured being able to recover more than his actual loss from a third party, an insure ...
Madhya Pradesh High Court
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