292 ITR 416(SC) Galileo Nederland BV v. Assistant Director of Income-tax, Circle-i(2), (Intl. Tax), New Delhi

367 ITR 319High Court2014#4204 most cited

What is 292 ITR 416(SC) Galileo Nederland BV v. Assistant Director of Income-tax, Circle-i(2), (Intl. Tax), New Delhi authority for?

The principle of consistency requires that the Assessing Officer or First Appellate Authority must follow decisions made in earlier years, unless there are good and sufficient reasons to deviate. An assessee's status should not be altered arbitrarily without assigning reasons or distinguishing facts.

28

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2025.

Also referred to as

Galileo Nederland BV · Principle of consistency · Assessing Officer · First Appellate Authority · Altering assessee status · Earlier years decision · Income Tax Act

Sections most often in play

Section 111ASection 115ADSection 143(3)Section 144C(3)Section 154Section 70(2)

Judgments citing 292 ITR 416(SC) Galileo Nederland BV v. Assistant Director of Income-tax, Circle-i(2), (Intl. Tax), New Delhi

Thomas Cook (India) Ltd, Mumbai vs. DCIT 1(3)(2), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 383/MUM/2016[2011-12]Status: DisposedITAT Mumbai30 Jan 2017AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Amit Shukla, Jm M/S. Thomas Cook (India) Vs. Dcit – 1(3)(2), Limited, Thomas Cook Mumbai Building, Dr. D.N. Road, Fort, Mumbai – 400 001 Pan/Gir No. Aaact4050C Appellant) .. Respondent)

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “K”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMIT SHUKLA, JM M/s. Thomas Cook (India) Vs. DCIT – 1(3)(2), Limited, Thomas Cook Mumbai Building, Dr. D.N. Road, Fort, Mumbai – 400 001 PAN/GIR No. AAACT4050C Appellant) .. Respondent) Assessee by Shri P.J. Pardiwala Revenue by Smt. Rupinder Brar Date of Hearing 13/01/2017 Date of Pronouncement 30/01/2017 आदेश / O R D E R PER AMIT SHUKLA (J.M): The aforesaid appeal has been filed by the assessee against the final assessment order dated 14/01/2016, passed by the Assessing Officer for the quantum of assessment u/s. 143(3)…

Commissioner of Income Tax Int. Taxation-3 vs. Travelport L.P. Usa (Formerly Worldspan L.P. Usa)

Appeal is disposed off with a direction to the ITAT to render specific

ITA/603/2016HC Delhi20 Dec 2016

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE NAJMI WAZIRI

…$~46&47 •. - ' •.. . IN THE HIGH COURT OF DELHI AT NEW DELHI ,+ ITA 603/2016 & CM Nos.30033-34/2016 .+• ITA 604/2016 & CM Nos.30035-36/20i6 ' PR. COMMISSIONER OF INCOME TAX INT. TAXATION-3 r ; Appellant -Through: - Mr. R,ahui Chaudhary, Senior / ^' St^ding Counsel, , . Versus' • TRAVELPORT L.P; USA (FORMERLY WORLDSPAN L.P. USA) , . , ; Respondent . ^ Throu^; Ajay Vohr^ Senior Advocate , , , - with Mr. Prakash Kumar, Advocate. -•GORA]V[: . - • -• ^ HON'BLE MR. JUSTICE S. RAVINDRA BHAT HbN'BLE MR. JUSTICE NAJMIWAZIRI ORDER , % , 20.12.i2016 CM No. 30034 & 30036 of 2016 (for exemption) . 1. . Allowed, .subject 'to a…

Case New Holland Construction Equipment (India) P.Ltd, Mumbai vs. JCIT (OSD) Cir 2(2), Mumbai

ITA 3669/MUM/2013[2008-09]Status: DisposedITAT Mumbai21 Sept 2016AY 2008-09
For Appellant: S/Shri Harsh Shah & Paras Savla -ARFor Respondent: Shri K. Ravi Chandran - DR
Section 254(1)

…आयकर अपीलीय अिधकरण, मुंबई “सी सी सी” खंडपीठ सी Income-tax Appellate Tribunal -“C”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"",लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं सी एवं सी सी. एन सी एन एन. "साद एन "साद "साद,"याियक "साद "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Shri Rajendra,Accountant Member and C.N. Prasad,Judicial Member आयकर आयकर अपील अपील संसंसंसं./ITA/3669/Mum/2013,िनधा"रण िनधा"रण वष" वष" /Assessment Years: 2008-09 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Case New Holland Construction JCIT (OSD) Equipment (India) Pvt. Ltd. Circle-2(2) (Formerly known as L&T Case…

Kuwait Investment Authority, Mumbai vs. ADIT (It) RG 3(1), Mumbai

ITA 3081/MUM/2011[2008-09]Status: DisposedITAT Mumbai20 Sept 2016AY 2008-09
For Appellant: Shri Farrokh IraniFor Respondent: Shri T.R. Paite-Sr.AR
Section 143Section 143(3)Section 2Section 2(31)Section 254(1)

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, मुंबई अिधकरण मुंबई मुंबई “एल मुंबई एल एल” खंडपीठ एल खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“L”Bench Mumbai सव"ी राजे"",लेखा सद"य एवं अिमत शु"ल "याियक सद"य Before S/Sh.Rajendra,Accountant Member and Amit Shukla,Judicial Member आयकर अपील सं./I.T.A./3081 /Mum/2011,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 2008-09 वष" Kuwait Investment Authority ADIT –(Intl. Taxation), Range-3(1) BSR & Co., Lodha Excelus, 2nd Mumbai-400058. Floor,Apollo Mills Compound, Vs. N.M. Joshi Marg, Mahalakshmi, Mumbai-400 011. PAN:AAATK…

Thomas Cook (India) Ltd, Mumbai vs. Addl CIT 1(3), Mumbai

ITA 1261/MUM/2015[2009-10]Status: DisposedITAT Mumbai31 May 2016AY 2009-10

Bench: S/Sh.Rajendra & C.N. Prasadआयकर अपील सं आयकर अपील सं././././I.T.A./ 1261 & 1238/Mum/2015, आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2009-10 & 2010-11 वष" Thomas Cook (India) Limited Dcit-1 (3)(2) Thomas Cook Building Mumbai. Vs. Dr. D.N. Road, Fort,Mumbai-400 001. Pan:Aaact 4050 C (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By:Shri N.K. Chand-Cit Assessee By: Shri Madhur Agarwal सुनवाई की तारीख / Date Of Hearing: 04.05.2016 घोषणा की तारीख / Date Of Pronouncement: 31.05.2016 आयकर अिधिनयम,1961 की धारा 254(1)के अ"ग"त आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद" राजे" के अनुसार Per Rajendra, Am- Challenging The Orders Dated 08.12.2014 & 24.12.2014 Of Cit(A)-58 & Of The Assesssing Officer(Ao),The Assessee Has Filed The Appeals For The Above Mentioned Two Assessment Years(Ay.S.).Assessee-Company, Engaged In The Business Of Tour Operator,Travel Agent & Is Also An Authorised Dealer In Foreign Exchange.The Details Of Filing Of Returns,Returned Incomes,Assessed Incomes Etc.Can Be Summarised As Under: A.Y. Roi Filed On Returned Assessment Assessed Dt. Of Orders Of Income(Rs.) Dt. Income(Rs.) Cit(A)/Ao 2009-10 30.09.2009 44,28,33,999/- 28/03/2013 46,8432,558/- 08.12.2014 2010-11 30.09.2010 37,15,77,109/- 16/01/2015 57,86,82,443/- 16.01.2015

For Appellant: Shri Madhur AgarwalFor Respondent: Shri N.K. Chand-CIT
Section 254(1)Section 92C

…आयकर अपीलीय अिधकरण, मुंबई “केकेकेके” खंडपीठ Income-tax Appellate Tribunal -“K”Bench Mumbai सव"ी सव"ी राजे"" राजे"",लेखा लेखा सद"य सद"य एवं एवं सी सी. एन एन. "साद "साद,"याियक "याियक सद"य सद"य के सम" के सम" सव"ी सव"ी राजे"" राजे"" लेखा लेखा सद"य सद"य एवं एवं सी सी एन एन "साद "साद "याियक "याियक सद"य सद"य के सम" के सम" Before S/Sh.Rajendra,Accountant Member and C.N. Prasad,Judicial Member आयकर अपील सं आयकर अपील सं././././I.T.A./ 1261 & 1238/Mum/2015, आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2009-10 & 2010-11 वष" Thomas Cook (India) Limited DCIT-1 (3)(2) Thomas Cook Bu…

Kalpak Builders, Mumbai vs. ITO 19(3)(2), Mumbai

ITA 5281/MUM/2014[2010-11]Status: DisposedITAT Mumbai16 Mar 2016AY 2010-11

Bench: S/Sh.Rajendra & Amit Shuklaआयकर आयकर अपील अपील संसंसंसं/.Ita No.5281/Mum/2014,िनधा"रण िनधा"रण वष" वष"/Assessment Year-2010-11 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Kalpak Builders, Acit 19(3), Kalpak House, 128 Turner Road, 3Rd Floor, Piramal Chambers, Bandra(W), Mumbai-400050 Vs Mumbai-12 Pan:Aadfk1518J िनधा"रती िनधा"रती ओर ओर सेसेसेसे/Assessee By : Ms. Aarti Sathe िनधा"रती िनधा"रती ओर ओर राज"व क" ओर से/ Revenue By :Shri M.Murli सुनवाई सुनवाई क" क" तारीख तारीख / Date Of Hearing :08- 03 -2016 सुनवाई सुनवाई क" क" तारीख तारीख घोषणा क" तारीख / Date Of Pronouncement :16-03-2016 आयकर आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद"य सद"य राजे"" राजे"" केकेकेके अनुसार अनुसार Per Rajendra, Am- लेखा लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Order Of The Cit(A)-30,Mumbai, Dated 6.6.2014,The Assessee Has Filed The Present Appeal.Assessee-Firm,Engaged In The Business Of Builders & Financial Services,Filed Its Return Of Income On 23.09. 2010, Declaring Total Income Of Rs. 14,08, 886/-.The Assessing Officer (Ao) Finalised The Assessment On 13.03.2013, Under Section 143 (3) Of The Act, Determin -Ing The Income Of The Assessee At Rs. 44, 66, 480/-.

For Appellant: Ms. Aarti SatheFor Respondent: Shri M.Murli
Section 143Section 254(1)

…आयकर आयकर अपीलीय अपीलीय अिधकरण अिधकरण, ए खंडपीठ खंडपीठ मुंबई मुंबई आयकर आयकर अपीलीय अपीलीय अिधकरण अिधकरण खंडपीठ खंडपीठ मुंबई मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI - A BENCH सव"ी राजे"",लेखा सद"य एवं अिमत शु"ल "याियक सद"य Before S/Sh.Rajendra,Accountant Member and Amit Shukla,Judicial Member आयकर आयकर अपील अपील संसंसंसं/.ITA No.5281/Mum/2014,िनधा"रण िनधा"रण वष" वष"/Assessment Year-2010-11 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Kalpak Builders, ACIT 19(3), Kalpak House, 128 Turner Road, 3rd Floor, Piramal Chambers, Bandra(W), Mumbai-400050 Vs Mumbai-12 PAN:AADFK1518J िनधा"रती िनधा"रती ओर ओर सेसेसेसे/…

Nuclear Power Corporation of India Ltd, Mumbai vs. DDIT (It) RG 4(2), Mumbai

The appeals of the assessee are allowed

ITA 733/MUM/2011[]Status: DisposedITAT Mumbai12 Feb 2016
For Appellant: NoneFor Respondent: Shri Jasbir Chauhan
Section 195(2)Section 254(1)Section 44Section 44B

…अिधकरण, ‘एल’ खंडपीठ आयकर आयकर अपीलीय अपीलीय अिधकरण खंडपीठ मुंबई मुंबई आयकर आयकर अपीलीय अपीलीय अिधकरण अिधकरण खंडपीठ खंडपीठ मुंबई मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI “L” BENCH सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"", लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं राम लाल नेगी एवं राम लाल नेगी राम लाल नेगी, , , , "याियक सद"य राम लाल नेगी "याियक सद"य "याियक सद"य "याियक सद"य Before S/Sh. Rajendra,Accountant Member & Ram Lal Negi,Judicial Member आयकर आयकर अपील अपील संसंसंसं/.ITA No.6394/Mum/08 ,िनधा"रण िनधा"रण वष" वष"/Assessment Year-Not Applicable आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Dy…

Dy. Director of I-Tax (Int. Tax)-4(2), Mumbai vs. M/S. Nuclear Power Corpn. of India Ltd., Mumbai

The appeals of the assessee are allowed

ITA 6394/MUM/2008[]Status: DisposedITAT Mumbai12 Feb 2016
For Appellant: NoneFor Respondent: Shri Jasbir Chauhan
Section 195(2)Section 254(1)Section 44Section 44B

…अिधकरण, ‘एल’ खंडपीठ आयकर आयकर अपीलीय अपीलीय अिधकरण खंडपीठ मुंबई मुंबई आयकर आयकर अपीलीय अपीलीय अिधकरण अिधकरण खंडपीठ खंडपीठ मुंबई मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI “L” BENCH सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"", लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं राम लाल नेगी एवं राम लाल नेगी राम लाल नेगी, , , , "याियक सद"य राम लाल नेगी "याियक सद"य "याियक सद"य "याियक सद"य Before S/Sh. Rajendra,Accountant Member & Ram Lal Negi,Judicial Member आयकर आयकर अपील अपील संसंसंसं/.ITA No.6394/Mum/08 ,िनधा"रण िनधा"रण वष" वष"/Assessment Year-Not Applicable आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Dy…