CADILA PHARMACEUTICALS LIMITED Vs. ADDITIONAL/JOINT/DEPUTY/ASSISTANT COMMISSIONER OF INCOME TAX/INCOME TAX OFFICER

JUDGEMENT

(1.) The petitioner is a limited company which had filed the original return of income for the assessment year 2018-19 on 30/11/2018 declaring the total income at Rs.59,03,19,030.00. The assessee filed the revised return of income declaring the total income of Rs.57,46,07,670.00. It is a company engaged in the business of manufacturing and sale of pharmaceutical products.

(2.) The case of the petitioner was selected for the scrutiny under CASS and notice under Sec. 143(2) of the Income Tax Act, 1961 (hereinafter referred to as 'the Act') was issued to the petitioner on 22/9/2019 and thereafter, notice under Sec. 142(1) of the Act dtd. 20/9/2021 was issued.

(3.) This Court on 15/11/2021 issued notice to the respondents by passing following order:-