759 (Delhi-Trib.) Ahlcon Parenterals\n(India) Ltd. v. Pr.CIT\n38.\n

163 Taxmann.com 574Reported decision2024#19403 most cited
4

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 147Section 148Section 69ASection 250Section 139(1)Section 142(1)Section 143(1)Section 143(2)

Issues it is cited on

section 148(d)protective assessmentapproval under section 151order under section 148a(d)income escaping assessmentsection 44adprincipal commissioner of income-taxsection 148a(b)section 148a(d)section 148asection 44income-tax officer

Judgments citing 759 (Delhi-Trib.) Ahlcon Parenterals\n(India) Ltd. v. Pr.CIT\n38.\n

Jagmohan Singh Bedi, Delhi vs. Income Tax Officer, Ward 70(1), Delhi

In the result, the appeals of the assessee are partly

ITA 5069/DEL/2024[2017-18]Status: DisposedITAT Delhi28 Jan 2026AY 2017-18

Bench: Shri C.N. Prasad & Shri M. Balaganesh

Section 1Section 139(1)Section 147Section 148Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘C’: NEW DELHI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA No.5067 to 5069/Del/2024 Assessment Year 2015-16 to 2017-18 Jagmohan Singh Bedi Vs. ITO, Ward- 70(1) 562, Gali No.2, West Guru Delhi Angad Nagar Laxmi Nagar, Delhi PAN No.AOPPB6368F Appellant Respondent Appellant Sh. Parikshit Aggarwal, CA Respondent Sh. Dayainder Singh Sidhu, CIT DR Date of Hearing 13.01.2026 Date of Pronouncement 28.01.2026 ORDER PER C.N. PRASAD, JM, These appeals are filed by the assessee against different orders of the Ld.Commissioner of Inco…

Jagmohan Singh Bedi, Delhi vs. Income Tax Officer, Ward 70(1), Delhi

ITA 5068/DEL/2024[2016-17]Status: DisposedITAT Delhi28 Jan 2026AY 2016-17

Bench: Shri C.N. Prasad & Shri M. Balaganesh

Section 139(1)Section 147Section 148Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘C’: NEW DELHI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA No.5067 to 5069/Del/2024 Assessment Year 2015-16 to 2017-18 Jagmohan Singh Bedi Vs. ITO, Ward- 70(1) 562, Gali No.2, West Guru Delhi Angad Nagar Laxmi Nagar, Delhi PAN No.AOPPB6368F Appellant Respondent Appellant Sh. Parikshit Aggarwal, CA Respondent Sh. Dayainder Singh Sidhu, CIT DR Date of Hearing 13.01.2026 Date of Pronouncement 28.01.2026 ORDER PER C.N. PRASAD, JM, These appeals are filed by the assessee against different orders of the Ld.Commissioner of I…

Jagmohan Singh Bedi, Delhi vs. Income Tax Officer, Ward 70(1), Delhi

ITA 5067/DEL/2024[2015-16]Status: DisposedITAT Delhi28 Jan 2026AY 2015-16

Bench: Shri C.N. Prasad & Shri M. Balaganesh

Section 139(1)Section 147Section 148Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘C’: NEW DELHI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA No.5067 to 5069/Del/2024 Assessment Year 2015-16 to 2017-18 Jagmohan Singh Bedi Vs. ITO, Ward- 70(1) 562, Gali No.2, West Guru Delhi Angad Nagar Laxmi Nagar, Delhi PAN No.AOPPB6368F Appellant Respondent Appellant Sh. Parikshit Aggarwal, CA Respondent Sh. Dayainder Singh Sidhu, CIT DR Date of Hearing 13.01.2026 Date of Pronouncement 28.01.2026 ORDER PER C.N. PRASAD, JM, These appeals are filed by the assessee against different orders of the Ld.Commissioner of I…

Alliance Nirmaan Limited, Bareilly vs. PCIT, Bareilly

In the result, the appeal of the assessee is allowed

ITA 119/LKW/2022[2017-18]Status: DisposedITAT Lucknow12 Jun 2025AY 2017-18

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 143(3)Section 263

…I.T.A. No.119/Lkw/2022 Assessment Year: 2017-18 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH 'A', LUCKNOW BEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER AND SHRI SUBHASH MALGURIA, JUDICIAL MEMBER I.T.A. No.119/Lkw/2022 Assessment year:2017-18 M/s Alliance Nirman Limited, 253, Janakpuri, Bareilly. PAN:AAFCA6550R (Appellant) Vs. Pr. C.I.Τ., Bareilly. (Respondent) Appellant by Shri Rakesh Garg, Advocate Respondent by Shri R. K. Agarwal, CIT (D.R.) ORDER PER SUBHASH MALGURIA:J.Μ. This appeal vide I.T.A. No.119/Lkw/2022 has been filed by the assessee for assessment year 2017-18 against impugned order dated…

759 (Delhi-Trib.) Ahlcon Parenterals\n(India) Ltd. v. Pr.CIT\n38.\n (163 Taxmann.com 574) — Cited in 4 Judgments | BharatTax