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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

Universal Music India P. Ltd., Mumbai vs. National Faceless Apeal Centre (NFAC), Dehi

In the result, appeal of assessee is partly allowed in the terms aforesaid

ITA 945/MUM/2021[2011-12]Status: DisposedITAT Mumbai13 Dec 2022AY 2011-12

Bench: Shri Vikas Awasthy& Shri S.Rifaur Rahmanआअसं.945/मुं/2021 ("न.व. 2011-12) Universal Music India Pvt. Ltd. 201, 2Nd Floor, Vibgyor Towers, Plot No.6-62, Block G, Bkc (Opp. Trident Hotel) Bandra (E), Mumbai 400 051. Pan: Aaacp-1985-C ...... अपीलाथ"/Appellant बनाम Vs. National Faceless Appeal Centre(Nfac), Delhi. .....""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Shri Ruturaj H. Gurjar ""तवाद" "वारा/Respondent By : Ms. Richa Gulati सुनवाई क" "त"थ/ Date Of Hearing : 02/12/2022 घोषणा क" "त"थ/ Date Of Pronouncement : 13/12/2022 आदेश/Order Per Vikash Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [In Short ‘ The Cit(A) ] Dated 25/03/2021, For The Assessment Year 2011-12. 2 2. The Assessee In Appeal Has Raised Four Grounds. Grounds Of Appeal No.1 & 2 Are General In Nature. The Grievance Of Assessee In Ground No. 3 & 4 Of Appeal Is:

For Appellant: Shri Ruturaj H. GurjarFor Respondent: Ms. Richa Gulati

obsolete inventories. It is true that the principle of resjudicata does not apply in Income Tax proceedings, but at the same time rule of consistency cannot be ignored especially when the accounting method followed by assessee is in accordance with approved Accounting Standards. The Revenue has not brought on record