NEKTAR THERAPEUTICS (INDIA) PRIVATE LIMITED,HYDERABAD vs. DCIT, CIRCLE- 5(1), HYDERABAD

ITA 990/HYD/2026Status: DisposedITAT Hyderabad16 September 2026AY 2022-238 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that both additions require factual verification from the assessee's books of account. The issues were set aside to the Assessing Officer for fresh adjudication after verification.

What were the facts?

The assessee company declared a total income for AY 2022-23. The Assessing Officer made additions of Rs. 20,25,82,898/- on account of imports and Rs. 80,30,451/- on account of exceptional items.

What were the issues?

Whether the additions made by the AO on account of imports and exceptional items were justified without proper verification of the assessee's books of account.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(13),Section 144B,Section 69C,Section 270A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad ‘B‘ Bench, Hyderabad

Before: Shri Ravish SoodShri Madhusudan Sawdia

Hearing: 07/09/2026

Per Madhusudan Sawdia, A.M.:

This appeal is filed by M/s. Nektar Therapeutics (India) Private Limited (“the assessee”), feeling aggrieved by the assessment order passed by the Assessing Officer (“AO”) under section 143(3) r.w.s. 144C(13) r.w.s. 144B of the Income Tax Act, 1961 (“the Act”) for A.Y. 2022-23 dated 30.01.2026 as per the directions of the Learned Dispute Resolution Panel-1 Bengaluru (“Ld. DRP”) dated 28.12.2025. 2. The assessee has raised the following grounds of appeal:

3.

The brief facts of the case are that the assessee is a compa

The order continues below.

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