SUN PHARMACEUTICAL INDUSTRIES LTD.,VADODARA vs. THE PR. CIT, VADODARA-1, VADODARA

ITA 1066/AHD/2024Status: DisposedITAT Ahmedabad09 October 2026AY 2018-192 pages
AI SummaryWithdrawn

What were the facts?

The assessee, Sun Pharmaceuticals Industries Limited, has filed two appeals (ITAT No. 1065-1066/AHD/2024) against separate orders dated 24/03/2024 passed by the Principal Commissioner of Income Tax (PCIT), Vadodara-1. These orders were passed under the revisional jurisdiction of the PCIT under Section 263 of the Income Tax Act, 1961. The assessment years involved are 2017-18 and 2018-19. The appeals were heard on 07.10.2026 and the order was pronounced on 09.10.2026.

What did the Tribunal hold?

The Tribunal noted that the assessee company does not wish to pursue the appeals and has submitted a letter requesting their withdrawal. The learned Departmental Representative had no objection to the assessee's request. Since the assessee does not want to proceed with the matter, both appeals were dismissed as withdrawn. The Tribunal did not decide on the merits of the orders passed by the PCIT under Section 263. The operative direction was to dismiss the appeals as withdrawn.

What were the issues?

1. Whether the assessee is entitled to withdraw its appeals against the orders passed by the PCIT under Section 263 of the Income Tax Act, 1961, for the assessment years 2017-18 and 2018-19? The assessee, through its senior advocate, submitted that it does not wish to pursue these appeals further and has filed a letter requesting their withdrawal. The assessee relied on its right to withdraw the appeals. The revenue, represented by the CIT-DR, had no objection to the withdrawal of the appeals. The revenue did not present any arguments against the withdrawal.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

आयकर अपीलीय अधिकरण, ‘डी’ न्यायपीठ अहमदाबाद में समक्षः श्री नरेन्र प्रसाद ससन्हा, लेखा सदस्य एवं श्री संजय कुमार, न्याययक सदस्य आयकर अपील सं. 1065-1066/एएचडी/2024 यनिाारण वर्ाः 2017-18 एवं 2018-19 सन फामाास्युटीकल्स इंडस्रीज सलसमटेड, प्रिान आयकर आयुक्त (पीसीआइटी), एसपीएआरसी, ताांदलजा, वडोदरा, वडोदरा-1, गुजरात- 390012 बनाम वडोदरा- 390007 ( पानः- एएडीसीएस3124के ) अपीलार्थी प्रत्यर्थी निर्ााररती द्वारा श्री एस.एि. सोपारकर, वररष्ठ एडवोकेट राजस्व द्वारा श्री ररग्िेश दास, सीआइटी-डीआर 07.10.2026 सुिवाई की तारीख घोषणा की तारीख 09.10.2026 आदेश श्री नरेन्र प्रसाद ससन्हा, लेखा सदस्य द्वारा पाररतः- निर्ााररती द्वारा ये दोिों अपीलें प्रर्ाि आयकर आयुक्त, वडोदरा-1 के अलग-अलग आदेशों के ववरुद्र् दायर की गई हैं। दोिों आदेश ददिाांक 24/03/2024 के हैं, जो आयकर अधर्नियम, 1961 की र्ारा 263 के तहत उिके पुिरीक्षण क्षेत्राधर्कार में पाररत ककए गए हैं। 2. सुिवाई के दौराि, निर्ााररती की ओर से उपस्स्ित ववद्वाि वररष्ठ अधर्वक्ता श्री एस. एि.सोपारकर िे प्रस्तुत ककया कक निर्ााररती कांपिी इि दोिों अपीलों को आगे िहीां बढािा आयकर अपील सां. 1065-1066/एएचडी/2024 निर्ाारण वषाः 2017-18 एवां 2018-19

चाहती है। उन्होंिे स्पष्ट ककया कक दोिों अपीलों को वापस लेिे के अिुरोर् के साि निर्ााररती का एक पत्र भी अभभलेख पर लाया गया है।

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