IN THE HIGH COURT OF DELHI AT NEW DELHI 
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   ITA 1148/2011  
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 ITA 1149/2011 
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 ITA 1150/2011 
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 ITA 1151/2011 
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 DIRECTOR OF INCOME TAX          ..... Appellant 
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 Through: Mr. Anupam Tripathi, Sr. Standing Counsel. 
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 versus 
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 GALILEO INTERNATIONAL INC              ..... Respondent 
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 Through: None. 
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 ITA 466/2012 
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 ITA 467/2012 
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 ITA 468/2012 
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 ITA 472/2012 
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 GALILEO INTERNATIONAL INC         ..... Appellant 
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 Through: None. 
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 versus 
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 DIRECTOR OF INCOME TAX                 ..... Respondent 
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 Through: Mr. Anupam Tripathi, Sr. Standing Counsel. 
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 CORAM: 
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 HON'BLE MR. JUSTICE S. RAVINDRA BHAT 
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 HON'BLE MR. JUSTICE R.V.EASWAR 
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 O R D E R 
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       25.09.2012 
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 C.M. APPL. 111/2011 in ITA 1148/2011, C.M. APPL. 18706/2011 in ITA 
 1149/2011, C.M. APPL. 18709/2011 IN ITA 1150/2011, C.M. APPL. 14334/2012 
 IN ITA 466/2012, C.M. APPL. 14347/2012 IN ITA 467/2012, C.M. APPL. 
 14351/2012 IN ITA 468/2012, C.M. APPL. 18710/2011 IN ITA 1151/2011 
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 Exemption allowed subject all just exceptions. 
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 The applications stand disposed of. 
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 C.M. APP. 14335/2012 IN ITA 466/2012, C.M. APPL. 14348/2012 IN ITA 467/2012, C.M. APPL. 14352/2012 IN ITA 468/2012, C.M. APPL. 14395/2012 IN 
 ITA 472/2012 
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 For the reasons mentioned in the applications the Court is of the 
 opinion that the delay be condoned. 
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 The applications are disposed of. 
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 ITA 1148/2011, ITA 1149/2011, ITA 1150/2011, ITA 1151/2011, ITA 466/2012, 
 ITA 467/2012, ITA 468/2012 and ITA 472/2012 
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 In these matters the Revenue as well as assessee are aggrieved in 
 some parts against the orders of the ITAT for assessment years 1999-2000 
 and 2000-01, 2001-02 and 2002-03.  The question of law sought to be urged 
 by the Revenue relates to the determination of the quantum of income 
 attributed to India in respect of the assessee; the question of law 
 sought to be urged by the assessee pertains to its chargeability to tax 
 on the ground that it carries on business activities in India. 
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 The Tribunal followed the previous order made by it in respect of 
 the present assessee for the years 1995-96 to 1998-99.  The appeals 
 against that order were disposed of by a common judgment dated 25.02.2009 
 in ITA 1048/2008, 1049/2008, 1050/2008, 1051/2008, 1052/2008, 1053/2008, 
 1054/2008 and 1055/2008 and connected cases.  It is not in dispute that 
 appeals are pending by special leave before the Supreme Court against the 
 judgment dated 25.02.2009, in Special Leave Petition No.35621/2009 and 
 25628/2008.  The factual matrix being the same and the questions of law 
 also being identical this Court disposes of these appeals in terms of the 
 said judgment dated 25.02.2009. 
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 S. RAVINDRA BHAT, J 
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 R.V.EASWAR, J 
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 SEPTEMBER 25, 2012/hs 
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 $ 67 
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