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Income Tax Appellate Tribunal - Bangalore

Icome Tax Officer, Tds Ward-3(1), ... vs M/S. Remco (Bhel) House Building ... on 2 July, 2018

              IN THE INCOME TAX APPELLATE TRIBUNAL
                       BANGALORE BENCH ' B '

      BEFORE SHRI JASON P BOAZ, ACCOUNTANT MEMBER AND
              SHRI LALIET KUMAR, JUDICIAL MEMBER

                          M.P. No.153/Bang/2018
                (In I.T. A. Nos.1372 to 1377/Bang/2017)
               (Assessment Years : 2008-09 to 2013-14)

The Income Tax Officer,
TDS, Ward 3(1),
Bangalore.                                                .... Petitioner.

        Vs.

M/s. Remco (BHEL) House Building Co-operative Society Ltd,
No.36, 5th Main, 2nd Stage, RPC Layout,
Bangalore.                                            ..... Respondent.

Appellant By : Smt. Swapna Das, & Dr. P.V. Pradeep Kumar.(D.Rs).
Respondent By : Smt. R. Anitha, C.A.

Date of Hearing : 29.06.2018.
Date of Pronouncement : 02.07.2018.

                                O R D E R

Per Shri Jason P Boaz, A.M. :

In this Misc. Petition filed by Revenue, it has been pointed out that in the Tribunal order in ITA Nos.1372 to 1377/Bang/2017 dt.2.2.2018, typographical errors have inadvertently crept in, whereby the Assessment Years have wrongly been mentioned as Assessment 2 M P No.153/Bang/2018 Years 2008-09 to 2014-15 instead of Assessment Years 2008-09 to 2013- 14 and require to be rectified under Section 254(2) of the Income Tax Act, 1961 (in short 'the Act').

2. We have perused the impugned Tribunal orders dt.2.2.2018 and find that inadvertent typographical errors have crept therein. The same, being mistakes apparent from the record, are rectified hereunder :

2.1 In the cause title on page 1 and in para 1 of the impugned order, the Assessment Years have been mentioned as 'Assessment Years 2007- 08 to 2013-14.' These typographical errors are accordingly rectified and are to be read as "Assessment Years 2008-09 to 2013-14". 2.2 At para 3.1 of the impugned order, the orders of the CIT (Appeals) are mentioned as 'dated 23.11.2016 for Assessment Years 2008-09 to 2014-15". These typographical errors are accordingly rectified and the same is to be read as "dt.30.03.2017 for Assessment Years 2008-09 to 2013-14."
3. In the result, the Misc. Petition fined by the Revenue is disposed off as indicated above.

Order pronounced in the open court on the 2nd July,2018.

                      Sd/-                         Sd/-
               (LALIET KUMAR)                 (JASON P BOAZ)
               Judicial Member              Accountant Member
Bangalore,
Dt.     02 .07.2018.

*Reddy gp
                                  3
                                                     M P No.153/Bang/2018

Copy to :
            1   Appellant    4       CIT(A)
            2   Respondent   5       DR. ITAT, Bangalore
            3   CIT          6       Guard File



                                           Senior Private Secretary
                                        Income Tax Appellate Tribunal
                                                  Bangalore.