ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 2(1) AHMEDABAD, AHMEDABAD vs. ZYDUS LIFESCIENCES LIMITED, AHMEDABAD
No AI summary yet for this case.
Income Tax Appellate Tribunal, “D” BENCH, AHMEDABAD
PER SANJAY KUMAR, JUDICIAL MEMBER:
- This appeal has been filed by the Assessee against the order dated 23.12.2025 passed by the Ld. Commissioner of Income Tax (Appeals), Ahmedabad-13 (hereinafter referred to as ‘Ld. CIT (A)’ in short), under Section 250 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’ in short) for Assessment Year 2011-12. 2. The Revenue in the present appeal has raised following grounds of Appeal:- “1) "The Ld. CIT(A) erred in law and on facts in deleting the adjustment/addition of Rs. 18,95,02,413/-on account of the guarantee fee charges. - 2– 2)
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.