THE DY. COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(2),, AHMEDABAD vs. M/S. CADILA PHARMACEUTICALS LTD. , AHMEDABAD
In the result, appeal of the assessee is allowed and the appeal of the Revenue is dismissed
ITA 1867/AHD/2019[2011-12]Status: DisposedITAT Ahmedabad12 Nov 2024AY 2011-12
Bench: Ms. Suchitra Kamble & Shri Makarand Vasant Mahadeokarassessment Year: 2011-12
Section 143(3)Section 147Section 148Section 14ASection 35Section 36(1)(iii)Section 36(1)(vii)Section 37(1)Section 80I
…ITA Nos.1867/Ahd/2019 & 54/Ahd/2020 Assessment Years: 2011-12 Page 1 of 8 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH, AHMEDABAD BEFORE Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND VASANT MAHADEOKAR, ACCOUNTANT MEMBER Assessment Year: 2011-12 The Deputy Commissioner of M/s. Cadila Pharmaceuticals Income Tax, Limited, Circle – 1(1)(2), 708, Corporate Campus, Ahmedabad. Vs. Sarkhej Dholka Road, Bhat, Ahmedabad – 382 210. [PAN – AAACC 6251 E] Assessment Year: 2011-12 Cadila Pharmaceuticals Limited, The Assistant Commissioner of 708, Corporate Campus, Income Tax, Sarkhej Dholka Road, Circle…
