THE DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(1)(1), BARODA vs. SUN PHARMACEUTICALS INDUSTRIES LIMITED, VADODARA
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Income Tax Appellate Tribunal, “D” BENCH, AHMEDABAD
Before: DR. B.R.R. KUMAR, VICE-SHRI SIDDHARTHA NAUTIYAL
PER DR. B.R.R. KUMAR, VICE-PRESIDENT:
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These cross appeals, one by the assessee and the other by the Revenue, arise out of the order dated 25.03.2019 passed by the Ld. Commissioner of Income-tax (Appeals)-2, Vadodara ["Ld. CIT(A)"] under section 250 of the Income-tax Act, 1961 ["the Act"] for Assessment Year 2014-15. 2. Since both the appeals emanate from the same appellate order, involve common facts and interconnected issues, they were heard together
ITA Nos. 885 & 969/Ahd/20
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