307 (Delhi) 3. PCIT v. BST Infratech Ltd.

167 Taxmann.com 15Reported decision2024#12265 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2025 to 2026.

Sections most often in play

Section 143(3)Section 68Section 133(6)Section 131Section 143(2)Section 147Section 148Section 10

Issues it is cited on

paper companysection 251(2)share capital and share premiumshare application moneyaddition u/s 68agricultural incomesection 133(6)genuineness of the transactionunexplained cash creditsection 131section 10salary

Judgments citing 307 (Delhi) 3. PCIT v. BST Infratech Ltd.

Kailash Punavasi Yadav, Mumbai vs. ITO Ward 42(1)(3), Mumbai

In the result, the appeal by the assessee for the assessment year 2013-

ITA 5664/MUM/2025[2014-15]Status: DisposedITAT Mumbai15 Apr 2026AY 2014-15

Bench: Shri Om Prakash Kantshri Sandeep Singh Karhail

For Appellant: Ms. Dinkle Hariya, AdvFor Respondent: Shri Ritesh Misra, CIT-DR
Section 142(1)Section 143(2)Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No. 5012/Mum./2025 ITA No. 5664/Mum./2025 (Assessment Year : 2013-14) (Assessment Year : 2014-15) Kailas Punavasi Yadav, 5th floor, Shivraj Heights, Bhabrekar Nagar, Kandivali West, Mumbai – 400067 ……………. Appellant PAN : ACWPY4027D v/s Income Tax Officer, Ward - 42(1)(3), Room No. 735, 7th floor, Kautilya Bhavan, Bandra Kurla Complex, Bandra (East) ……………. Respondent Mumbai – 400051 Assessee by : Ms. Dinkle Hariya, Adv. Revenue by : Shri Ritesh Misra, CIT-DR Dat…

Kailas Punavasi Yadav, Mumbai vs. ITO Ward 42(1)(3), Mumbai

In the result, the appeal by the assessee for the assessment year 2013-

ITA 5012/MUM/2025[2013-14]Status: DisposedITAT Mumbai15 Apr 2026AY 2013-14

Bench: Shri Om Prakash Kantshri Sandeep Singh Karhail

For Appellant: Ms. Dinkle Hariya, AdvFor Respondent: Shri Ritesh Misra, CIT-DR
Section 142(1)Section 143(2)Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No. 5012/Mum./2025 ITA No. 5664/Mum./2025 (Assessment Year : 2013-14) (Assessment Year : 2014-15) Kailas Punavasi Yadav, 5th floor, Shivraj Heights, Bhabrekar Nagar, Kandivali West, Mumbai – 400067 ……………. Appellant PAN : ACWPY4027D v/s Income Tax Officer, Ward - 42(1)(3), Room No. 735, 7th floor, Kautilya Bhavan, Bandra Kurla Complex, Bandra (East) ……………. Respondent Mumbai – 400051 Assessee by : Ms. Dinkle Hariya, Adv. Revenue by : Shri Ritesh Misra, CIT-DR Dat…

Global Stainless, Delhi vs. ACIT, Circle-34(1), Delhi

In the result, the captioned appeals of the assessee are dismissed

ITA 3990/DEL/2025[2018-19]Status: DisposedITAT Delhi20 Mar 2026AY 2018-19

Bench: Ms. Madhumita Roy & Shri Naveen Chandraassessment Year : 2018-19 Global Stainless, Vs. Acit, 17, Meera Tower, Ground Floor, Circle-34(1), Wazirpur Industrial Area, Delhi. New Delhi – 110 052. Pan: Aajfg7209G (Appellant) (Respondent) Assessee By : Shri Amol Sinha, Advocate & Shri Ankit Kumar, Advocate Revenue By : Shri Manish Gupta, Sr.Dr Date Of Hearing : 13.01.2026 Date Of Pronouncement : 20.03.2026 Order Per Madhumita Roy:

For Appellant: Shri Amol Sinha, Advocate &For Respondent: Shri Manish Gupta, Sr.DR
Section 133(6)Section 136Section 143(1)Section 143(2)Section 143(3)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : G : NEW DELHI BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER Assessment Year : 2018-19 Global Stainless, Vs. ACIT, 17, Meera Tower, Ground Floor, Circle-34(1), Wazirpur Industrial Area, Delhi. New Delhi – 110 052. PAN: AAJFG7209G (Appellant) (Respondent) Assessee by : Shri Amol Sinha, Advocate & Shri Ankit Kumar, Advocate Revenue by : Shri Manish Gupta, Sr.DR Date of Hearing : 13.01.2026 Date of Pronouncement : 20.03.2026 ORDER PER MADHUMITA ROY: The instant appeal filed by the assessee is directed against the order date…

Anant Keshav Rajegaonkar, Nashik vs. The Asstt. Commissioner of Income Tax, Central Circle - 2, Nashik

ITA 1252/PUN/2024[2015-16]Status: DisposedITAT Pune28 Jan 2026AY 2015-16

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1249 To 1252/Pun/2024 Assessment Years : 2013-14, 2014-15 & 2015-16

For Appellant: Shri Pramod S ShingteFor Respondent: Shri Amol Khairnar
Section 143(3)Section 251(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1249 to 1252/PUN/2024 Assessment Years : 2013-14, 2014-15, and 2015-16 Anant Keshav Rajegaonkar, Vs. The ACIT, G-3, Crown Commercial Complex, Central Circle-2, Sharanpur Road, Nashik Opp. NMC Rajiv Gandhi Bhavan, Nashik – 422 002 Maharashtra PAN : ACPPR9345E Appellant Respondent Appellant by : Shri Pramod S Shingte Respondent by : Shri Amol Khairnar Date of hearing : 17.12.2025 Date of pronouncement : 28.01.2026 आदेश / ORDER PER DR. MANISH BORAD…

Anant Keshav Rajegaonkar, Nashik vs. The Asstt. Commissioner of Income Tax, Central Circle - 2, Nashik

ITA 1251/PUN/2024[2014-15]Status: DisposedITAT Pune28 Jan 2026AY 2014-15

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1249 To 1252/Pun/2024 Assessment Years : 2013-14, 2014-15 & 2015-16

For Appellant: Shri Pramod S ShingteFor Respondent: Shri Amol Khairnar
Section 143(3)Section 251(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1249 to 1252/PUN/2024 Assessment Years : 2013-14, 2014-15, and 2015-16 Anant Keshav Rajegaonkar, Vs. The ACIT, G-3, Crown Commercial Complex, Central Circle-2, Sharanpur Road, Nashik Opp. NMC Rajiv Gandhi Bhavan, Nashik – 422 002 Maharashtra PAN : ACPPR9345E Appellant Respondent Appellant by : Shri Pramod S Shingte Respondent by : Shri Amol Khairnar Date of hearing : 17.12.2025 Date of pronouncement : 28.01.2026 आदेश / ORDER PER DR. MANISH BORAD…

Anant Keshav Rajegaonkar, Nashik vs. The Asstt. Commissioner of of Income Tax, Central Circle - 2, Nashik

ITA 1250/PUN/2024[2014-15]Status: DisposedITAT Pune28 Jan 2026AY 2014-15

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1249 To 1252/Pun/2024 Assessment Years : 2013-14, 2014-15 & 2015-16

For Appellant: Shri Pramod S ShingteFor Respondent: Shri Amol Khairnar
Section 143(3)Section 251(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1249 to 1252/PUN/2024 Assessment Years : 2013-14, 2014-15, and 2015-16 Anant Keshav Rajegaonkar, Vs. The ACIT, G-3, Crown Commercial Complex, Central Circle-2, Sharanpur Road, Nashik Opp. NMC Rajiv Gandhi Bhavan, Nashik – 422 002 Maharashtra PAN : ACPPR9345E Appellant Respondent Appellant by : Shri Pramod S Shingte Respondent by : Shri Amol Khairnar Date of hearing : 17.12.2025 Date of pronouncement : 28.01.2026 आदेश / ORDER PER DR. MANISH BORAD…

Anant Keshav Rajegaonkar, Nashik vs. The Asstt. Commissioner of Income Tax, Central Circle - 2, Nashik

ITA 1249/PUN/2024[2013-14]Status: DisposedITAT Pune28 Jan 2026AY 2013-14

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1249 To 1252/Pun/2024 Assessment Years : 2013-14, 2014-15 & 2015-16

For Appellant: Shri Pramod S ShingteFor Respondent: Shri Amol Khairnar
Section 143(3)Section 251(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1249 to 1252/PUN/2024 Assessment Years : 2013-14, 2014-15, and 2015-16 Anant Keshav Rajegaonkar, Vs. The ACIT, G-3, Crown Commercial Complex, Central Circle-2, Sharanpur Road, Nashik Opp. NMC Rajiv Gandhi Bhavan, Nashik – 422 002 Maharashtra PAN : ACPPR9345E Appellant Respondent Appellant by : Shri Pramod S Shingte Respondent by : Shri Amol Khairnar Date of hearing : 17.12.2025 Date of pronouncement : 28.01.2026 आदेश / ORDER PER DR. MANISH BORAD…

DCIT, Central Circle-3(1), Kolkata vs. Gateway Financial Services Limited, Kolkata

In the result, appeal of the revenue is dismissed

ITA 1146/KOL/2023[2016-17]Status: DisposedITAT Kolkata30 Jul 2025AY 2016-17

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyआयकर अपील सं/Ita No.1146/Kol/2023 (नििाारण वर्ा / Assessment Year : 2016-2017) Dcit, Central Circle-3(1), Vs Gateway Financial Services Ltd, Kolkata 2Nd Floor, Room No.209-210, Jasmine Tower, 31, Shakespeare Sarani, West Bengal-700017 Pan No. :Aabcg 1634 L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्वकीओरसे /Revenue By : Shri P.N. Barnwal, Cit-Dr नििााररतीकीओरसे /Assessee By : Shri Akkal Dudhwewala, Fca सुिवाई की तारीख / Date Of Hearing : 09/07/2025 घोर्णा की तारीख/Date Of Pronouncement : 30/07/2025 आदेश / O R D E R Per Rajesh Kumar, Am: This Is An Appeal Filed By The Revenue Against The Order Dated 27.07.2023, Passed By The Ld. Cit(A), Kolkata-21, For The Assessment Year 2016-2017. 2. This Appeal Is Barred By 25 Days. Looking To The Facts & Circumstances Of The Case, The Delay Of 25 Days In Filing The Appeal Is Condoned & The Appeal Is Admitted & Disposed Off Accordingly. 3. The Only Issue Raised By The Revenue Is Against The Deleting The Addition Of Rs.15.05 Crores By The Ld. Cit(A) As Made By The Ao U/S.68 Of The Act In Respect Of Unsecured Loan Received By The Assessee During The Year.

For Appellant: Shri Akkal Dudhwewala, FCAFor Respondent: Shri P.N. Barnwal, CIT-DR
Section 133(6)Section 147Section 148Section 68Section 69C

…आयकर अपीलीय अधिकरण,“बी” न्यायपीठ,कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER आयकर अपील सं/ITA No.1146/KOL/2023 (नििाारण वर्ा / Assessment Year : 2016-2017) DCIT, Central Circle-3(1), Vs Gateway Financial Services Ltd, Kolkata 2nd Floor, Room No.209-210, Jasmine Tower, 31, Shakespeare Sarani, West Bengal-700017 PAN No. :AABCG 1634 L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्वकीओरसे /Revenue by : Shri P.N. Barnwal, CIT-DR नििााररतीकीओरसे /Assessee by : Shri Akkal Dudhwewala, FCA सुिवाई की ता…

307 (Delhi) 3. PCIT v. BST Infratech Ltd. (167 Taxmann.com 15) — Cited in 8 Judgments | BharatTax