COMMISSIONER OF INCOME TAX Vs. GLENMARK PHARMACEUTICALS LTD

JUDGEMENT

(1.) This Appeal under Section 260A of the Income Tax Act, 1961 (the Act) challenges the order dated 13th November, 2013 passed by the Income Tax Appellate Tribunal (the Tribunal). The impugned order is in respect of Assessment Year 2008-09.

(2.) This appeal raises the following questions of law for our consideration :

(3.) Regarding question no.(i):