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“rule of consistency”

Judicial DoctrinesRadhasoamiRadhasoami1,041 judgments

The decision most relied on for rule of consistency is M/s Sahara India (Farms) v. CIT & Anr. (300 ITR 403), cited in 268 judgments on BharatTax.

Leading authorities on rule of consistency

M/s Sahara India (Farms) v. CIT & Anr.
300 ITR 403 · 2008 · Supreme Court
268
citing judgments

Administrative orders must be consistent with the rules of natural justice.

DIT (E) v. Apparel Export Promotion Council
245 ITR 492 · 2000 · High Court
193
citing judgments

The rule of consistency applies when facts or legal positions remain unchanged in earlier assessment years, preventing the Revenue from adopting a divergent stance in subsequent years without new material. This ensures stability and predictability in tax assessments.

Munjal Sales Corporation v. CIT
298 ITR 298 · 2008 · Supreme Court
191
citing judgments

The Supreme Court approves the mixed fund theory, holding that no interest disallowance is warranted under section 36(1)(iii) if investments or advances are made from the assessee's own non-interest bearing funds, even when mixed funds are available. This presumption applies when non-interest bearing funds are sufficient to meet the investments.

(i) Sultana Begum v. Prem Chand Jain
1 SCC 373 · 1997 · Reported
187
citing judgments

A statute must be read as a whole, construing every clause with reference to its context and other provisions, to determine the legislature's real intention and ensure a consistent enactment. This principle, known as "ex visceribus actus," helps avoid inconsistencies within the law.

Berger Paints India Ltd. v. CIT
266 ITR 99 · 2004 · Supreme Court
181
citing judgments

The Revenue cannot take a conflicting stand from what it had earlier accepted in a previous assessment year without compelling justification. This principle of consistency applies to various issues, including the treatment of customs duty in closing inventory.

Radhasoami Satsang v. CIT
244 ITR 734 · 2000 · High Court
168
citing judgments

The Revenue is bound by the rule of consistency and cannot adopt a divergent position in a subsequent assessment year unless there is a change in facts or law.

Krishak Bharati Cooperative Ld v. DCIT
23 Taxmann.com 265 · 2012 · High Court
147
citing judgments

The rule of consistency does not override the correct application of law and should not be applied if it leads to an anomalous outcome.

Bharat Sanchar Nigam Ltd. v. Union of India
282 ITR 273 · 2006 · Supreme Court
136
citing judgments

The rule of consistency requires that in the absence of any change in material facts or law, a different view or decision on an issue cannot be adopted for subsequent assessment years, thus ensuring uniformity in tax assessments.

Judgments citing rule of consistency

Deputy Commissioner of Income Tax-1(3)(1), Mumbai vs. Diebold Nixdorf India Private Limited, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 6715/MUM/2024[2009-10]Status: DisposedITAT Mumbai12 Mar 2025AY 2009-10

Bench: Shri Rahul Chaudhary & Smt. Renu Jauhriआयकर अपील सं./Ita No. 6715/Mum/2024 (निर्धारण वर्ा / Assessment Year :2009-10) Dcit-1(3)(1), Mumbai V/S. Diebold Nixdorf India Pvt. Room No. 540, 5Th Floor, बनाम Ltd. Aayakar Bhavan, M. K. 17Th Floor, Romell Tech Road, Churchgate, Park, North Side, It Mumbai-400020 Building No. 2, Nirlon Compound, Village Pahadi, Goregaon East, Maharashtra-400063 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaacd3206C Appellant/अपीलधर्थी .. Respondent/प्रनिवधदी

For Appellant: Shri Nikhil TiwariFor Respondent: Shri R. R. Makwana
Section 143(3)Section 250Section 37(1)Section 92Section 93

some other assessment years, the issue has to be thrashed out in those assessment years and not here. However, we must observe, rule of consistency applies not only to the assessee, but also to the Revenue. In case, the gain derived is treated to be in the character of revenue ... facts and circumstances over the years. Accordingly, as has rightly been held by the co-ordinate bench in ITA No. 6135/Mum/2024, the rule of consistency has to be applied by the assessee as well as the revenue. Since the gain derived in some of the years has been treated

Smt. Jayanthi Seeman, Chennai vs. ITO, Ncw - 1 (2), Chennai

ITA 773/CHNY/2020[2013-14]Status: DisposedITAT Chennai28 Feb 2025AY 2013-14

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S.R.Raghunatha, Hon'Bleआयकर अपील सं/.Ita Nos.: 770, 771, 772 & 773/Chny/2020 निर्धा रणवर्ष / Assessment Years: 2010-11, 2011-12, 2012-13 & 2013-14 Smt. Jayanthi Seeman, C/O. Aparna Nandakumar, Advocate & Tax Consultant, J Nandakumar & Poojesh J (Advocates) No. 6, Ramakrishna Street, T.Nagar, Chennai – 600 017. [Pan: Acypj-0739-K] (अपीलार्थी/Assessee) अपीलार्थीकीओरसे/Assessee By प्रत्यर्थीकीओरसे/Respondent By सुनवाईकीतारीख/Date Of Hearing घोषणाकीतारीख/Date Of Pronouncement Income Tax Officer, Non-Corporate Ward -1(2), Chennai. (प्रत्यर्थी/Respondent) Shri. Y. Sridhar, Fca Shri. R. Raghupathy, Addl.Cit 20.02.2025 28.02.2025 आदेश/Order Per S. R. Raghunatha: These Appeals Filed By The Assessee Are Directed Against The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals) - 2, Chennai, All Dated 30.07.2020 For The Assessment Years 2010-11 To 2013-14.

Section 132Section 143(3)Section 69

आयकर अपीलीय अधिकरण “ए” न्यायपीठ चेन्नई में। IN THE INCOME TAX APPELLATE TRIBUNAL `A' BENCH, CHENNAI श्री एबी टी. वर्की

Smt. Jayanthi Seeman, Chennai vs. ITO, Ncw - 1 (2), Chennai

ITA 772/CHNY/2020[2012-13]Status: DisposedITAT Chennai28 Feb 2025AY 2012-13

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S.R.Raghunatha, Hon'Bleआयकर अपील सं/.Ita Nos.: 770, 771, 772 & 773/Chny/2020 निर्धा रणवर्ष / Assessment Years: 2010-11, 2011-12, 2012-13 & 2013-14 Smt. Jayanthi Seeman, C/O. Aparna Nandakumar, Advocate & Tax Consultant, J Nandakumar & Poojesh J (Advocates) No. 6, Ramakrishna Street, T.Nagar, Chennai – 600 017. [Pan: Acypj-0739-K] (अपीलार्थी/Assessee) अपीलार्थीकीओरसे/Assessee By प्रत्यर्थीकीओरसे/Respondent By सुनवाईकीतारीख/Date Of Hearing घोषणाकीतारीख/Date Of Pronouncement V. Income Tax Officer, Non-Corporate Ward -1(2), Chennai. (प्रत्यर्थी/Respondent) Shri. Y. Sridhar, Fca Shri. R. Raghupathy, Addl.Cit 20.02.2025 28.02.2025 आदेश/Order Per S. R. Raghunatha: These Appeals Filed By The Assessee Are Directed Against The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals) - 2, Chennai, All Dated 30.07.2020 For The Assessment Years 2010-11 To 2013-14.

Section 132Section 143(3)Section 69

आयकर अपीलीय अधिकरण “ए” न्यायपीठ चेन्नई में। IN THE INCOME TAX APPELLATE TRIBUNAL `A' BENCH, CHENNAI श्री एबी टी. वर्की