PR. COMMISSIONER OF INCOME TAX Vs. VEDANTA LTD.

JUDGEMENT

(1.) The Principal Commissioner impugns the order of the Income Tax Appellate Tribunal 'Tribunal' dtd. 24/12/2020. We had by our order of 29/7/2024 admitted the instant appeal on the following question of law: -

(2.) The question of law as set out above however came to be rectified in terms of our order dtd. 13/9/2024 by way of which the expression 'as well as Assessing Officer' came to be deleted.

(3.) The undisputed facts which emerge from the record are as follows. The respondent-assessee, M/s Vedanta Limited 'Vedanta' is the resultant entity which came into existence consequent to M/s Cairn India Limited 'Cairn' amalgamating with it from an Effective Date of 1/4/2017. The Appointed Date under the Scheme of Amalgamation was stated to be 1/4/2016.