Shree Chamundi Mopeds Ltd. v. Church of South India Trust Association

Pr Commissioner of Income Tax (Central) 3 New Delhi vs. Krishak Bharti Cooperative Ltd

Appeal is dismissed being covered

Bench: HON'BLE MR. JUSTICE VINOD KUMAR,HON'BLE MR. JUSTICE DINESH MEHTA

…$~70 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 147/2026 PR COMMISSIONER OF INCOME TAX (CENTRAL) 3 NEW DELHI .....Appellant Through: Mr. Shlok Chandra, SSC, Ms. Naincy Jain and Ms. Madhavi Shukla, JSCs and Mr. Udit Dad, Adv. versus KRISHAK BHARTI COOPERATIVE LTD .....Respondent Through: Ms. Surekha Raman, Adv. CORAM: HON'BLE MR. JUSTICE DINESH MEHTA HON'BLE MR. JUSTICE VINOD KUMAR O R D E R % 23.02.2026 CM APPL. 12096/2026 1. The office has pointed out that there is a delay of 475 days in refilling the appeal. 2. Learned counsel for the respondent opposed any indulgence to…

Renew Wind Energy (Rajkot) Private Limited, Delhi vs. Deputy Commissioner of Income-Tax, Circle 19(1), Delhi

In the result, appeals of the Assessees are allowed

Bench: Yogesh Kumar U.S. & Shri Krinwant Sahayrenew Wind Energy (Shivpur) Vs The Deputy Commissioner Of Private Limited, 138, Ansal Income Tax, Circle 19(1) Delhi Chambers, Bhikaji Cama Palace, Range Code-44, C. R. New Delhi Building, I. P. Estate, Pan: Aafcr4810H New Delhi Appellant Respondent Renew Wind Energy (Rajkot) Vs The Deputy Commissioner Of Private Limited,138, Ansal Income Tax, Circle 19(1) Delhi Chambers, Bhikajicama Palace, Range Code-44, C. R. New Delhi Building, I. P. Estate, Pan: Aafcr4553H New Delhi Appellant Respondent Assessee By Sh. Kashish Gupta, Ca Revenue By Sh. S. K. Jadhav, Cit Dr Date Of Hearing 27/01/2026 Date Of Pronouncement 29/01/2026

…1 ITA No. 4238 & 4421/Del/2024 Renew Wind Energy Vs. DCIT IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘H’ NEW DELHI) BEFORE YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER Renew Wind Energy (Shivpur) Vs The Deputy Commissioner of Private Limited, 138, Ansal income Tax, Circle 19(1) Delhi Chambers, Bhikaji Cama Palace, Range Code-44, C. R. New Delhi Building, I. P. Estate, PAN: AAFCR4810H New Delhi Appellant Respondent Renew Wind Energy (Rajkot) Vs The Deputy Commissioner of Private Limited,138, Ansal income Tax, Circle 19(1) Delhi Chambers, BhikajiCama Palace, Range…

Renew Wind Energy (Shivpur) Private Limited, Delhi vs. Deputy Commissioner of Income-Tax, Circle 19(1), Delhi

In the result, appeals of the Assessees are allowed

Bench: Yogesh Kumar U.S. & Shri Krinwant Sahayrenew Wind Energy (Shivpur) Vs The Deputy Commissioner Of Private Limited, 138, Ansal Income Tax, Circle 19(1) Delhi Chambers, Bhikaji Cama Palace, Range Code-44, C. R. New Delhi Building, I. P. Estate, Pan: Aafcr4810H New Delhi Appellant Respondent Renew Wind Energy (Rajkot) Vs The Deputy Commissioner Of Private Limited,138, Ansal Income Tax, Circle 19(1) Delhi Chambers, Bhikajicama Palace, Range Code-44, C. R. New Delhi Building, I. P. Estate, Pan: Aafcr4553H New Delhi Appellant Respondent Assessee By Sh. Kashish Gupta, Ca Revenue By Sh. S. K. Jadhav, Cit Dr Date Of Hearing 27/01/2026 Date Of Pronouncement 29/01/2026

…1 ITA No. 4238 & 4421/Del/2024 Renew Wind Energy Vs. DCIT IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘H’ NEW DELHI) BEFORE YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER Renew Wind Energy (Shivpur) Vs The Deputy Commissioner of Private Limited, 138, Ansal income Tax, Circle 19(1) Delhi Chambers, Bhikaji Cama Palace, Range Code-44, C. R. New Delhi Building, I. P. Estate, PAN: AAFCR4810H New Delhi Appellant Respondent Renew Wind Energy (Rajkot) Vs The Deputy Commissioner of Private Limited,138, Ansal income Tax, Circle 19(1) Delhi Chambers, BhikajiCama Palace, Range…

Johnson Matthey India Pvt. Ltd., New Delhi vs. ACIT Circle 13(1), New Delhi

In the result, appeals of the Assessees are allowed

Bench: Yogesh Kumar U.S. & Shri Manish Agarwaljohnson Matthey India P. Ltd. Vs The Deputy Commissioner Of C/O. Luthra & Luthra Law Income Tax, Circle 13(2) Office India, 103, Ashoka Estate, Spm Civic Centre, New Delhi Barakhamba Road, New Delhi Pan: Aaacj2919A Appellant Respondent Johnson Matthey India P. Ltd. Vs National Faceless Appeal 5Th Floor, C/O Regus Business Centre, Income Tax Center, Gurgaon, Road, South Department West Delhi Pan: Aaacj2919A Appellant Respondent Assessee By Sh. Sumit Mangal, Adv, Ms. Radhika Sharma, Adv& Ms. Soumya Pandey, Adv Revenue By Sh. S. K. Jadhav, Cit Dr Date Of Hearing 22/01/2026 Date Of Pronouncement 29/01/2026

…emplated u/s 158AB of the Act where an identical question of law is pending before the Hon'ble High Court or the Supreme Court. 11. Further, the Hon'ble Supreme Court in the case of Shree Chamundi Mopeds Ltd. Vs. Church of South India Trust Association (1992) 3 SCC 1, held that, mere grant of stay does not obliterate the binding nature of the Judgment passed by the Hon'ble High Court in following manners:- “In the instant case, the proceedings before the Board under ss. 15 and 16 of the Act had been terminated by order of the Board dated April 26, 1990 whereby the Board, upon consideration of the facts and mater…

Vatika Seven Elements Pvt. Ltd., New Delhi vs. ACIT Circle 25(1), New Delhi

In the result, appeal of the Assessee is allowed

Bench: Shri Yogesh Kumar U.S. & Shri Krinwant Sahay, Accountnat Member [Assessment Year: 2018-19]

…emplated u/s 158AB of the Act where an identical question of law is pending before the Hon'ble High Court or the Supreme Court. 11. Further, the Hon'ble Supreme Court in the case of Shree Chamundi Mopeds Ltd. Vs. Church of South India Trust Association (1992) 3 SCC 1, held that, mere grant of stay does not obliterate the binding nature of the Judgment passed by the Hon'ble High Court in following manners:- “In the instant case, the proceedings before the Board under ss. 15 and 16 of the Act had been terminated by order of the Board dated April 26, 1990 whereby the Board, upon consideration of the facts and mater…

Itron India P.Ltd, Delhi vs. DCIT, Circle-10(1), New Delhi

In the result, appeal of the Assessee is allowed

Bench: Yogesh Kumar U.S. & Shri Manish Agarwalitron India P. Ltd. Vs The Deputy Commissioner Of Flat No. 507, Income Tax, Circle 10(1), Bhikajicamabhawan, C. R. Building, New Delhi Bhikajicama Place, New Delhi Pan: Aabcs6575L Appellant Respondent Assessee By Sh.Kashish Gupta, Ca Revenue By Sh. S. K. Jadhav, Cit Dr Date Of Hearing 19/01/2026 Date Of Pronouncement 29/01/2026

…1 Itron India Pvt. Ltd. Vs. DCIT IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘H’ NEW DELHI) BEFORE YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Itron India P. Ltd. Vs The Deputy Commissioner of Flat No. 507, Income Tax, Circle 10(1), BhikajiCamaBhawan, C. R. Building, New Delhi BhikajiCama Place, New Delhi PAN: AABCS6575L Appellant Respondent Assessee by Sh.Kashish Gupta, CA Revenue by Sh. S. K. Jadhav, CIT DR Date of Hearing 19/01/2026 Date of Pronouncement 29/01/2026 ORDER PER YOGESH KUMAR, U.S. JM: The captioned appeal is filed by the Assessee challenging the…

Ls Cable India P.Ltd., Rewari vs. Addl.CIT, Special Range-5, New Delhi

In the result, appeals of the Assessee in ITA No

Bench: Shri Yogesh Kumar U.S & Shri Manish Agarwal

…emplated u/s 158AB of the Act where an identical question of law is pending before the Hon'ble High Court or the Supreme Court. 11. Further, the Hon'ble Supreme Court in the case of Shree Chamundi Mopeds Ltd. Vs. Church of South India Trust Association (1992) 3 SCC 1, held that, mere grant of stay does not obliterate the binding nature of the Judgment passed by the Hon'ble High Court in following manners:- “In the instant case, the proceedings before the Board under ss. 15 and 16 of the Act had been terminated by order of the Board dated April 26, 1990 whereby the Board, upon consideration of the facts and materi…

Ls Cable India Pvt. Ltd., Haryana vs. ACIT, New Delhi

In the result, appeals of the Assessee in ITA No

Bench: Shri Yogesh Kumar U.S & Shri Manish Agarwal

…emplated u/s 158AB of the Act where an identical question of law is pending before the Hon'ble High Court or the Supreme Court. 11. Further, the Hon'ble Supreme Court in the case of Shree Chamundi Mopeds Ltd. Vs. Church of South India Trust Association (1992) 3 SCC 1, held that, mere grant of stay does not obliterate the binding nature of the Judgment passed by the Hon'ble High Court in following manners:- “In the instant case, the proceedings before the Board under ss. 15 and 16 of the Act had been terminated by order of the Board dated April 26, 1990 whereby the Board, upon consideration of the facts and materi…

Honda Trading Asia Company Limited, Thailand vs. DCIT, Int. Taxation, Noida

Bench: Yogesh Kumar U.S. & Shri Manish Agarwal

…1 ITA No. 4936/Del/2024 Honda Trading Asia Company Ltd. Vs. DCIT IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘H’ NEW DELHI) BEFORE YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA NO. 4936/DEL/2024 (A.Y 2020-21) Honda Trading Asia Company Vs Deputy Director/Assistant Limited. 11/1 8th Floor, AIA Director/Deputy Sathorn Tower, South Sathorn Commissioner of Income Tax Road, Yannawa, Sathorn, (International Taxation), Bangkok, Thailand Noida PAN: AACCH3273K Appellant Respondent Assessee by Sh. Percy Pardiwala, Sr. Counsel Revenue by Sh. S. K. Jadhav, CIT DR Date of Hearin…

Bentley Systems India Private Limited, Delhi vs. DCIT, Circle 4(2), Delhi Assessment Unit, Income Tax Department, Delhi

In the result, appeal of the Assessee is allowed

Bench: Yogesh Kumar U.S. & Shri Manish Agarwalbentley Systems India Private V Deputy Commissioner Of Limited. Work Well Suites, 10 Floor, S Income Tax, Circle 4(2), C. Max House, 1516/338,339 340 R. Building, Assessment Village Behapur Adjacent Okhla Unit, Income Tax Railway Station, Okhla Industrial Department, Delhi Estate, S.O. Tehkhand, South East Delhi, Delhi, 110020 Pan: Aabcb5645E Appellant Respondent Assessee By Sh. Nishank Vashistha, Adv Revenue By Sh. S. K. Jadhav, Cit Dr Date Of Hearing 22/01/2026 Date Of Pronouncement 28/01/2026

…1 Bentley Systeme India Pvt. Ltd. vs. DCIT IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘H’ NEW DELHI) BEFORE YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Bentley Systems India Private V Deputy Commissioner of Limited. Work Well Suites, 10 Floor, s Income Tax, Circle 4(2), C. Max House, 1516/338,339 340 R. Building, Assessment Village Behapur Adjacent Okhla Unit, Income Tax Railway Station, Okhla Industrial Department, Delhi estate, S.O. Tehkhand, south East Delhi, Delhi, 110020 PAN: AABCB5645E Appellant Respondent Assessee by Sh. Nishank Vashistha, Adv Revenue by…

Baxter India Private Limited, Gurgaon, Haryana vs. The Deputy Commissioner of Income Tax, New Delhi

Bench: Yogesh Kumar U.S. & Shri Manish Agarwal

…emplated u/s 158AB of the Act where an identical question of law is pending before the Hon'ble High Court or the Supreme Court. 11. Further, the Hon'ble Supreme Court in the case of Shree Chamundi Mopeds Ltd. Vs. Church of South India Trust Association (1992) 3 SCC 1, held that, mere grant of stay does not obliterate the binding nature of the Judgment passed by the Hon'ble High Court in following manners:- “In the instant case, the proceedings before the Board under ss. 15 and 16 of the Act had been terminated by order of the Board dated April 26, 1990 whereby the Board, upon consideration of the facts and materi…

Vivo Mobile India Private Limited, Haryana, India vs. Assistance Commissioner of Income Tax, Central Circle, Delhi

In the result, appeals of the Assessee are allowed

Bench: Yogesh Kumar U.S. & Shri Manish Agarwal

…emplated u/s 158AB of the Act where an identical question of law is pending before the Hon'ble High Court or the Supreme Court. 11. Further, the Hon'ble Supreme Court in the case of Shree Chamundi Mopeds Ltd. Vs. Church of South India Trust Association (1992) 3 SCC 1, held that, mere grant of stay does not obliterate the binding nature of the Judgment passed by the Hon'ble High Court in following manners:- “In the instant case, the proceedings before the Board under ss. 15 and 16 of the Act had been terminated by order of the Board dated April 26, 1990 whereby the Board, upon consideration of the facts and mater…

Ts Tech Sun India Private Limited, New Delhi vs. The Assistant Commissioner of Income Tax, Circle 25(1), New Delhi

In the result, appeal of the Assessee is allowed

Bench: Yogesh Kumar U.S. & Shri Manish Agarwalts Tech Sun India Private Vs The Assistant Commissioner Limited, A-47, Lower Ground Of Income Tax, Circle 25(1), C. Floor, Hauz Khas, New Delhi- R. Building, I. P. Estate, 110016 Delhi-110002, New Delhi Pan: Aaact4324M Appellant Respondent Assessee By Sh. Ankit Sahni, Adv Revenue By Sh. S. K. Jadhav, Cit Dr Date Of Hearing 22/01/2026 Date Of Pronouncement 28/01/2026

…1 T S Tech Sun India Pvt. Ltd. Vs. ACIT IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘H’ NEW DELHI) BEFORE YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER TS Tech Sun India Private Vs The Assistant Commissioner Limited, A-47, Lower Ground of Income Tax, Circle 25(1), C. floor, Hauz Khas, New Delhi- R. Building, I. P. Estate, 110016 Delhi-110002, New Delhi PAN: AAACT4324M Appellant Respondent Assessee by Sh. Ankit Sahni, Adv Revenue by Sh. S. K. Jadhav, CIT DR Date of Hearing 22/01/2026 Date of Pronouncement 28/01/2026 ORDER PER YOGESH KUMAR, U.S. JM: The captioned a…

Jubilant Generics Limited, Gautam Buddha Nagar vs. Assessment Unit, Delhi

In the result, appeal of the Assessee is allowed

Bench: Yogesh Kumar U.S. & Shri Manish Agarwaljubilant Generics Limited Vs Assessment Unit, Income Tax Plot 1A, Sector-16A Noida H. O. Department, Gautam Buddha Nagar, 201301, Delhi Uttar Pradesh Pan: Aadcj2401L Appellant Respondent Assessee By Ms. Nidhi, Ar (Virutal) Revenue By Sh. S. K. Jadhav, Cit Dr Date Of Hearing 22/01/2026 Date Of Pronouncement 28/01/2026

…1 Jubilant Generics Ltd. Vs. Assessment Unit IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘H’ NEW DELHI) BEFORE YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Jubilant Generics Limited Vs Assessment Unit, Income Tax Plot 1A, Sector-16A Noida H. O. Department, Gautam Buddha Nagar, 201301, Delhi Uttar Pradesh PAN: AADCJ2401L Appellant Respondent Assessee by Ms. Nidhi, AR (Virutal) Revenue by Sh. S. K. Jadhav, CIT DR Date of Hearing 22/01/2026 Date of Pronouncement 28/01/2026 ORDER PER YOGESH KUMAR, U.S. JM: The captioned appeal is filed by the Assessee challenging the…

Toyo Ink India Private Limited, Delhi vs. The Deputy Commissioner of Income Tax, Delhi

In the result, appeal of the Assessee is allowed

Bench: Yogesh Kumar U.S. & Shri Manish Agarwaltoyo Ink India Private Limited Vs The Deputy Commissioner Of C-151, Naraina Industrial Area, Income Tax, Circle 25(1), Phase-1, Naraina Industrial Range 46, C. R. Building, Estate, South West, Delhi- Delhi-110002, Delhi 110028Pan: Aacct5137A Appellant Respondent Assessee By Sh. Ankitsahni, Adv Revenue By Sh. S. K. Jadhav, Cit Dr Date Of Hearing 22/01/2026 Date Of Pronouncement 28/01/2026

…1 Toyo Ink India Pvt. Ltd. Vs. the DCIT IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘H’ NEW DELHI) BEFORE YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Toyo Ink India Private Limited Vs The Deputy Commissioner of C-151, Naraina Industrial Area, Income Tax, Circle 25(1), Phase-1, Naraina Industrial Range 46, C. R. Building, estate, South West, Delhi- Delhi-110002, Delhi 110028PAN: AACCT5137A Appellant Respondent Assessee by Sh. AnkitSahni, Adv Revenue by Sh. S. K. Jadhav, CIT DR Date of Hearing 22/01/2026 Date of Pronouncement 28/01/2026 ORDER PER YOGESH KUMAR, U.…

Honda Access India Private Limited, Noida, Uttar Pradesh vs. Assessment Unit, Income Tax Department, Gb Nagar, Noida, Uttar Pradesh

In the result, appeal of the Assessee is allowed

Bench: Yogesh Kumar U.S. & Shri Manish Agarwalhonda Access India Private Vs Assessment Unit, Income Limited Plot No. 1-D/5, Tax Department, Circle Udyogvihar, Ecotech-Ii, Alpha 5(1)(1), G B Nagar, Nodia, Greater Noida, Gautam Uttar Pradesh Buddha Nagar, 201308, Uttar Pradesh Pan: Aacch9695K Appellant Respondent Assessee By Sh. Nishank Vashistha, Adv Revenue By Sh. S. K. Jadhav, Cit Dr Date Of Hearing 22/01/2026 Date Of Pronouncement 28/01/2026

…1 Honda Access India Private Limited Vs. ITO IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘H’ NEW DELHI) BEFORE YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Honda Access India Private Vs Assessment Unit, Income Limited Plot No. 1-D/5, Tax Department, Circle UdyogVihar, Ecotech-II, Alpha 5(1)(1), G B Nagar, Nodia, Greater Noida, Gautam Uttar Pradesh Buddha Nagar, 201308, Uttar Pradesh PAN: AACCH9695K Appellant Respondent Assessee by Sh. Nishank Vashistha, Adv Revenue by Sh. S. K. Jadhav, CIT DR Date of Hearing 22/01/2026 Date of Pronouncement 28/01/2026 ORDER PER Y…

Adidas India Marketing Private Limited, New Delhi vs. Assistant Commissioner of Income Tax, Circle 1(1), Delhi

In the result, appeal of the Assessee is allowed

Bench: Yogesh Kumar U.S. & Shri Manish Agarwaladidas India Marketing Private Vs Assistant Commissioner Of Limited. Office No. 6, 2Nd Floor, Income Tax, Circle 1(1), C. R. Sector B Pocket No. 7 Plot No.11, Building, Delhi Vasantkunj South West Delhi Pan: Aaaca5313P Appellant Respondent Assessee By Sh. Ankit Sahni, Adv Revenue By Sh. S. K. Jadhav, Cit Dr Date Of Hearing 22/01/2026 Date Of Pronouncement 28/01/2026

…1 Adidas India Marketing (P.) Ltd. Vs. ACIT IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘H’ NEW DELHI) BEFORE YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Adidas India Marketing Private Vs Assistant Commissioner of Limited. Office No. 6, 2nd Floor, Income Tax, Circle 1(1), C. R. Sector B Pocket No. 7 Plot No.11, Building, Delhi VasantKunj South West Delhi PAN: AAACA5313P Appellant Respondent Assessee by Sh. Ankit Sahni, Adv Revenue by Sh. S. K. Jadhav, CIT DR Date of Hearing 22/01/2026 Date of Pronouncement 28/01/2026 ORDER PER YOGESH KUMAR, U.S. JM: The caption…

Beumer India P.Ltd, New Delhi vs. DCIT, Circle 1(1)(2), New Delhi

In the result, Appeal of the Assessee in ITA No

Bench: Yogesh Kumar U.S. & Shri Manish Agarwal

…1 ITA No. 2322 & 1599/Del/2023 Beumer India (P.) Ltd. Vs. DCIT IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘H’ NEW DELHI) BEFORE YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No. 1599/DEL/2023 (A.Y. 2018-19) Beumer India P. Ltd. Vs The Deputy Commissioner of 1-1796 B, C. R. Park, Nehru Income Tax, Circle 4(2), Place, South Delhi, New Delhi C. R. Building, New Delhi PAN: AAACE0593R Appellant Respondent Assessee by Sh. Prashant Meharchandani, Adv& Ms. Kanika Jain, Adv Revenue by Sh. S. K. Jadhav, CIT DR Date of Hearing 22/01/2026 Date of Pronouncement 28/01/2026…

Eversub India Private Ltd. (Formely As ' Subway Systems India Private Ltd., Haryana vs. DCIT Circle 22(2), Delhi

In the result, appeals of the Assessee are allowed

Bench: Yogesh Kumar U.S. & Shri Manish Agarwal

…emplated u/s 158AB of the Act where an identical question of law is pending before the Hon'ble High Court or the Supreme Court. 11. Further, the Hon'ble Supreme Court in the case of Shree Chamundi Mopeds Ltd. Vs. Church of South India Trust Association (1992) 3 SCC 1, held that, mere grant of stay does not obliterate the binding nature of the Judgment passed by the Hon'ble High Court in following manners:- “In the instant case, the proceedings before the Board under ss. 15 and 16 of the Act had been terminated by order of the Board dated April 26, 1990 whereby the Board, upon consideration of the facts and mater…