Calcutta HC: Income Tax Returns Can Be Used to Assess Victim's Income; ?39 Lakh Compensation Granted - (10 Dec 2025)
MOTOR VEHICLES
Calcutta High Court held that a victim's income tax return serves as a reliable basis to assess income in motor accident claims and awarded ?39 lakh compensation to the victim’s parents, recognizing it as an authentic measure of the victim’s earnings.
Tags : INCOME TAX RETURN VICTIM MOTOR ACCIDENT
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