Section 251(1) of the Income Tax Act

The decision most relied on for Section 251(1) is PCIT v. Chain House International (P) Ltd. (98 Taxmann.com 47), cited in 94 of the 129 judgments on BharatTax that turn on this section.

Leading authorities on Section 251(1)

PCIT v. Chain House International (P) Ltd.
98 Taxmann.com 47 · 2018 · High Court
94
citing judgments

The Assessing Officer cannot arbitrarily reject a share valuation report prepared by an expert using recognized methods like NAV or DCF for the purpose of Section 56(2)(viib) without providing valid reasons to demonstrate its perversity or unreasonableness.

CIT v. Lovely Export Pvt. Ltd.
319 ITR 5 · 2009 · Supreme Court
74
citing judgments

When an assessee company receives share application money or unsecured loans and provides the identity of the shareholders or creditors to the Assessing Officer, the amount cannot be treated as the assessee's undisclosed income under Section 68. The Income Tax Department must instead proceed against the alleged bogus shareholders or creditors individually.

PCIT v. Cinestaan Entertainment Pvt Ltd.
433 ITR 82 · 2021 · High Court
49
citing judgments

The Assessing Officer cannot reject the share valuation method adopted by an assessee under Section 56(2)(viib) if it adheres to prescribed methodologies and commercial prudence. The valuation cannot be challenged based on future performance or by substituting another method.

M/s Puri Construction Private Limited v. Addl. CIT & Ors.
159 Taxmann.com 444 · 2024 · High Court
42
citing judgments

External Development Charges (EDC) paid by a developer to a government body like Haryana Shahari Vikas Pradhikaran (HSVP) for a development project are contractual payments, making them liable for tax deduction at source under Section 194C of the Income-tax Act, 1961.

Pr. Commissioner of Income Tax v. Rohtak Chain Co. Pvt. Ltd.
110 Taxmann.com 59 · 2019 · Supreme Court
31
citing judgments
Vodafone M Star Ltd. v. DCIT
114 Taxmann.com 323 · 2020 · ITAT
23
citing judgments
Pr. Commissioner of Income Tax-2 v. Enrich Agro Food Products Pvt. Ltd.
148 Taxmann.com 26 · 2023 · High Court
20
citing judgments
Pr. Commissioner of Income Tax v. BharatSecurities
113 Taxmann.com 32 · 2020 · Supreme Court
19
citing judgments
DCIT v. Charipall
177 Taxmann.com 69 · Reported
4
citing judgments

Judgments on Section 251(1)

M/S. CONSTRUCTION ENGINEERSW,BARAZULA vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-3, SRINAGAR

In the result, the appeal of the assessee in ITA No

ITA 712/ASR/2025[2017-18]Status: DisposedITAT Amritsar12 Mar 2026AY 2017-18

Bench: Sh. Udayan Dasgupta & Sh. Krinwant Sahay

For Appellant: Sh. M. A. Mir, Cost Accountant
Section 144Section 145(3)Section 250

M/S. CONSTRUCTION ENGINEERS,SRINAGAR vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-3, SRINAGAR

In the result, the appeal of the assessee in ITA No

ITA 600/ASR/2025[2018-19]Status: DisposedITAT Amritsar12 Mar 2026AY 2018-19

Bench: Sh. Udayan Dasgupta & Sh. Krinwant Sahay

For Appellant: Sh. M. A. Mir, Cost Accountant
Section 144Section 145(3)Section 250

MRIGESH GAURAV,BANGALORE vs. ITO WARD 42(2)(4),, MUMBAI

ITA 7988/MUM/2025[2018-19]Status: DisposedITAT Mumbai05 Mar 2026AY 2018-19

Bench: Shri Saktijit Dey & Shri Makarand V Mahadeokar

POONAM ARORA,KASHIPUR vs. ASSESSMENT UNIT, HALDWANI

In the result, the appeal of the assessee is allowed

ITA 16/DDN/2026[2023-24]Status: DisposedITAT Dehradun11 Feb 2026AY 2023-24

Bench: Shri Yogesh Kumar Us & Shrisanjay Awasthistay Application No.11/Ddn/2026 िनधा"रणवष"/Assessment Year: 2023-24 बनाम Poonam Arora, Assessment Unit, Gram Kharmasa, Kashipur, (U.S. Nagar), Vs. It Department, Uttarakhand. Ao, Circle 2(1)(1), Haldwani, Pan No.Ajmpa5746J Uttarakhand. अपीलाथ" Appellant ""यथ"/Respondent & आ.अ.सं/.I.T.A No.16/Ddn/2026 िनधा"रणवष"/Assessment Year:2023-24 बनाम Poonam Arora, Assessment Unit, Gram Kharmasa, Kashipur, (U.S. Nagar), Vs. It Department, Uttarakhand. Ao, Circle 2(1)(1), Haldwani, Pan No.Ajmpa5746J Uttarakhand. अपीलाथ" Appellant ""यथ"/Respondent

Section 144Section 250Section 251(1)Section 251(1)(a)

DCIT, CIRCLE 4(2), NEW DELHI vs. M/S CYBERWALK TECH PARK PVT LTD, NEW DELHI

In the result, grounds raised by the revenue are dismissed

ITA 448/DEL/2025[2012-13]Status: DisposedITAT Delhi06 Feb 2026AY 2012-13

Bench: Shri S. Rifaur Rahman & Shri Anubhav Sharmadcit, Circle 4 (2), Vs. Cyberwalk Tech Park Pvt. Ltd., Select City Walk 6Th Floor, Delhi. A-3, District Centre Saket New Delhi – 110 017. (Pan : Aadcs8089F) (Appellant) (Respondent) Assessee By : Sh. R.S. Ahuja, Ca & Sh. P.S. Sodhi, Adv Revenue By : Sh. Rajesh Kumar Dhanesta, Sr. Dr Date Of Hearing : 13.11.2025 Date Of Order : 06.02.2026 O R D E R

For Appellant: Sh. R.S. Ahuja, CA &For Respondent: Sh. Rajesh Kumar Dhanesta, Sr. DR
Section 45(2)

DEPUTY COMMISSIONER OF INCOME TAX (CENTRAL), SRINAGAR vs. M/S STAR TRADERS, SRINAGAR

In the result the appeal of the revenue is dismissed being devoid of merits

ITA 105/ASR/2025[2013]Status: DisposedITAT Amritsar03 Feb 2026

Bench: Shri Manoj Kumar Aggarwal & Shri Udayan Dasguptaआयकर अपील सं./ Ita No. 105/Asr/2025 "नधा"रण वष" / Assessment Year: 2013-14 Dcit (Central), Vs M/S Star Traders, Srinagar 47D, New Fruit Complex, Sangam Paripora, Jammu & Kashmir, 190017 "थायी लेखा सं./Pan No: Abefm4466B अपीलाथ"/Appellant ""यथ"/Respondent Virtual Hearing

For Appellant: NoneFor Respondent: Sh. Farhat Khan, CIT DR
Section 132Section 144Section 153ASection 250Section 251(1)Section 69C

MADHU DEVI,NAWADA vs. ITO, WARD 2 (3), BIHARSHARIF, PATNA

In the result, the appeal filed by the assessee is dismissed

ITA 516/PAT/2025[2014-15]Status: DisposedITAT Patna30 Jan 2026AY 2014-15

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 139Section 143Section 147Section 148ASection 250

INCOME TAX OFFICE, LUDHIANA vs. RIPPAN DHIR, LUDHIANA

In the result, appeal of the Revenue stands dismissed

ITA 298/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh19 Jan 2026AY 2017-18

Bench: Shri Laliet Kumar & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 298/Chd/2025 "नधा"रण वष" / Assessment Year : 2017-18 Ito, Rippan Dhir, Ludhiana बनाम 247, New Hira Nagar St No. 2, Vs. Kakowal Road, Ludhiana 141008 "थायी लेखा सं./ Pan No: Agapd1957D अपीलाथ"/Appellant ""यथ"/Respondent ( Physical Hearing) "नधा"रती क" ओर से/Assessee By : None राज"व क" ओर से/ Revenue By : Sh. Rajat Kumar Kureel, Cit Dr सुनवाई क" तार"ख/Date Of Hearing : 05.01.2026 उदघोषणा क" तार"ख/Date Of Pronouncement : 19.01.2026 आदेश/Order Per Krinwant Sahay, Am :

For Appellant: NoneFor Respondent: Sh. Rajat Kumar Kureel, CIT DR
Section 144Section 251Section 251(1)Section 69ASection 69C

HERO FINCORP LIMITED,NEW DELHI vs. ACIT, CIRCLE 11(1), DELHI, C.R. BUILDING

ITA 2542/DEL/2024[2017-18]Status: DisposedITAT Delhi16 Jan 2026AY 2017-18

Bench: Shri Mahavir Singh, Vice Presdient (), Shri Satbeer Singh Godara & Shri Brajesh Kumar Singhआ.अ.सं/.I.T.A No.2542/Del/2024 निर्धारणवर्ष/Assessment Year:2017-18 Hero Fincop Ltd., 34 Community Centre, Basant Lok, Vasant Vihar, New Delhi-110057 बनाम Vs. Assistant Commissioner Of Income Tax, Circle-11(1) C. R. Building, New Delhi-110002 अपीलार्थी Appellant प्रत्यर्थी/Respondent Pan:Aaach0157J Assessee By Shri Rohit Jain, Adv., Shri Deepesh Jain, Adv. & Shri Himanshu Aggarwal Adv. Revenue By Ms. Pooja Swaroop, Cit(Dr) सुनवाईकीतारीख / Date Of Hearing: 14.01.2026 उद्घोषणाकीतारीख/Pronouncement On 16.01.2026 आदेश /Order Per Brajesh Kumar Singh, Am, The Assessee Is Engaged In The Business Of ‘Hire Purchase Leasing & Finance'. This Appeal Is Filed By The Assessee Against The Order Of National Faceless Appeal Center (Nfac)/(First Appellate Authority Hereinafter Referred As “Faa”), Delhi Dated 27.03.2024 Arising Out Of Assessment Order U/S 143(3) Of The Act Dated 29.12.2019For The Assessment Year 2017-18. 2. The Assessee Has Raised Following Grounds Of Appeal: “Disallowance Of Provision For Collection Charges -Rs. 9,75,00,000/-

Section 143(3)Section 154Section 251(1)Section 56(2)(viib)

SAMUDRA COMMOTRADE (P) LTD. ,KOLKATA vs. A.O, NFAC , NEW DELHI, DELHI

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 1057/KOL/2023[2009-10]Status: DisposedITAT Kolkata15 Jan 2026AY 2009-10

Bench: Shri George Mathan & Shri Rakesh Mishra

Section 143(3)Section 144BSection 147Section 250Section 68

RAJ KUMAR SINGH ,PATNA vs. ITO,WARD-6(4),PATNA , PATNA

In the result, the appeal filed by the assessee is partly allowed for statistical purpose

ITA 341/PAT/2025[2016-17]Status: DisposedITAT Patna30 Dec 2025AY 2016-17

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 133(6)Section 144Section 250

RAJIB DUTTA GUPTA,KOLKATA vs. I.T.O., WARD - 62(4),, KOLKATA

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 2078/KOL/2025[2017-2018]Status: DisposedITAT Kolkata29 Dec 2025AY 2017-2018

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 143(2)Section 143(3)Section 250Section 69A

SMT. SNEHA BRAHMA, LEGAL REPRESENTATIVE OF LATE SHYAMAL KUMAR BRAHMA,RAIGANJ vs. ITO, WARD 2(4), , RAIGANJ

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 1085/KOL/2025[2013-2014]Status: DisposedITAT Kolkata29 Dec 2025AY 2013-2014

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 144BSection 147Section 148Section 246ASection 250Section 69A

ACIT-16(3), FOURTH FLOOR vs. MUFFAZAL LAKDAWALA, RNA MIRAGE S.K AHIRE MARG

Appeal is dismissed

ITA 3254/MUM/2025[2020-21]Status: DisposedITAT Mumbai29 Dec 2025AY 2020-21

Bench: Shri Narender Kumar Choudhry & Smt. Renu Jauhriassessment Year: 2020-21 Acit – 16 (3), Muffazal Lakdawala, Vs. Aayakar Bhavan, M.K. Road, Worli Mumbai – 400018. Mumbai – 400020. Pan – Aacpl 2097 E (Appellant) (Respondent) Present For: Assessee By : Sh. Priyank Ghia A/W Ms. Simoni Shah, Ld. Ars. Revenue By : Sh. Virabhadra S. Mahajan, Ld. Sr. D.R. Date Of Hearing : 03.12.2025 Date Of Pronouncement : 29.12.2025 O R D E R Per : Narender Kumar Choudhry: This Appeal Has Been Preferred By The Revenue Against The Order Dated 14.03.2025, Impugned Herein, Passed By The National Faceless Appeal Centre (Nfac)/Ld. Commissioner Of Income Tax (Appeals) (In Short Ld. Commissioner) U/S 250 Of The Income Tax Act, 1961 (In Short ‘The Act’) For The A.Y. 2020-21. 2. In The Instant Case, The Assessee Had Taken/Received Unsecured Loan To The Tune Of Rs. 3,28,42,847/- In Total From The Lenders, As Detailed Below: - Anjuman E Mohammadi – 1,50,00,000/- Reshma Jai Ram Shetty – 1,75,00,000/- Digestive Health Institute By Dr. Muffi Pvt. Ltd. – 3,42,847/-

For Appellant: Sh. Priyank Ghia a/w Ms. Simoni Shah, Ld. ARsFor Respondent: Sh. Virabhadra S. Mahajan, Ld. SR. D.R
Section 133Section 250Section 68

SANJITHA REDDY ,BANGALORE vs. INCOME TAX OFFICER, WARD-4(2)(1), BANGALORE

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1173/BANG/2025[2016-17]Status: DisposedITAT Bangalore18 Dec 2025AY 2016-17

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K.Assessment Year : 2016-17

For Appellant: Shri H. Guruswamy, ITPFor Respondent: Shri Subramanian .S, JCIT-DR
Section 133(6)Section 142(1)Section 144BSection 148Section 250Section 56(2)(x)Section 69A

LATE RAMESH MOHANLAL JAIN (THROUGH LEGAL HEIR MRS. BHAVNA RAMESH JAIN),MUMBAI vs. INCOME TAX OFFICER, PIRAMAL CHAMBERS, MUMBAI

Appeal of the assessee are allowed

ITA 518/MUM/2025[2017-18]Status: DisposedITAT Mumbai17 Dec 2025AY 2017-18

Bench: Shri Amit Shukla, Jm & Shri Arun Khodpia, Am

Section 144Section 234ASection 234BSection 271Section 271ASection 271FSection 69A

VANMALIBHAI MULJIBHAI PATEL L/H RANJANBEN DEEPAKBHAI PATEL,NA vs. ARIVS.ITO, WARD 5, NAVSARI

In the result, appeal of the assessee is allowed for statistical purposes

ITA 345/SRT/2025[2011-12]Status: DisposedITAT Surat04 Dec 2025AY 2011-12

Bench: Shri Sanjay Garg & Shri Bijayananda Prusethआयकर अपील सं./Ita No.345/Srt/2025 Assessment Year: (2011-12) (Hybrid Hearing) Vanmalibhai Muljibhai Patel, Vs. Ito, L/H Of Ranjanben Deepakbhai Patel Ward - 5, 16, Shrinikunj Society, Ashabaug, Navsari Navsari - 396445 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Abjpp3114G (अपीलाथ"/Appellant) (""थ" /Respondent) Appellant By Shri Suresh K. Kabra, Ca Respondent By Ms. Jayshree Thakur, Sr. Dr Date Of Hearing 23/09/2025 Date Of Pronouncement 04/12/2025

Section 127Section 144Section 147Section 148Section 234BSection 250Section 251(1)Section 271(1)(c)

SONALI MAHENDRA NAIK GAUNEKAR,PANAJI vs. ASST. UNIT, NFAC, I. T. DEPARTMENT, DELHI

The appeal stands allowed for statistical purposes

ITA 312/PAN/2025[2016-17]Status: DisposedITAT Panaji27 Nov 2025AY 2016-17

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshali

For Appellant: Mr Rahul Sarda [‘Ld. AR’]For Respondent: Mr Naveen Kumar [‘Ld. DR’]
Section 143(2)Section 147Section 148Section 250Section 253(1)Section 263Section 50CSection 50C(1)

SHRI JYOTI MULTIPURPOSE SOUHARD SAHAKARI SANGH NYT EXAMBA,EXAMBA, CHIKODI, BELAGAVI vs. INCOME TAX OFFICER, WARD 1, NIPPANI, NIPPANI, BELAGAVI

The appeal is allowed for statistical purposes

ITA 172/PAN/2025[2022-23]Status: DisposedITAT Panaji27 Nov 2025AY 2022-23

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliassessment Year : 2022-23 Shri Jyoti Multipurpose Souharda Sangh Niyamit Examba, Chikodi, Belgavi-591244 Pan:Aabas2730D . . . . . . . Appellant

For Appellant: Mr Shivanand Halbhavi [‘Ld. AR’]For Respondent: Mr Ish Gupta [‘Ld. DR’]
Section 144Section 250Section 251Section 251(1)Section 253(1)

SAHARA WELFARE FOUNDATION,KOLKATA vs. DCIT (EXEMPTIONS), CIRCLE - 1, KOLKATA, KOLKATA

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 1492/KOL/2017[2008-09]Status: DisposedITAT Kolkata21 Nov 2025AY 2008-09

Bench: Shri George Mathan & Shri Rakesh Mishra

Section 11Section 11(2)Section 11(3)Section 12ASection 13(1)(c)Section 13(3)Section 143(2)Section 143(3)Section 164(2)Section 1l

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