Income Tax Appellate Tribunal - Mumbai
Dcit (Osd) 2(3), Mumbai vs Swiss Re-Services India P.Ltd, Mumbai on 18 December, 2018
THE INCOME TAX APPELLATE TRIBUNAL "K" BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI SANDEEP GOSAIN, JM I.T.A. No. 1465/Mum/2014 (Assessment Year: 2009-10) DCIT (OSD)-2(3), M/s. Swiss Re-Services India Pvt. Ltd. R. No. 552, 5th Floor, Unit No. 701/702, Tower "A", Aayakar Bhavan, M. K. Road, Mumbai- Vs. Peninsula Corporate Park, 400020 Ganpatrao Kadam Marg, Lower Parel, Mumbai-400 057 PAN/GIR No. AAHCS 5626 E (Revenue) : (Assessee) & I.T.A. No. 1493/Mum/2014 (Assessment Year: 2009-10) M/s. Swiss Re-Services India Pvt. Ltd. DCIT (OSD)-2(3), Unit No. 701/702, Tower "A", R. No. 552, 5th Floor, Peninsula Corporate Park, Vs. Aayakar Bhavan, M. K. Road, Ganpatrao Kadam Marg, Mumbai-400020 Lower Parel, Mumbai-400 057 PAN/GIR No. AAHCS 5626 E (Assessee) : (Revenue) Revenue by : Shri V. Jenardhanan Assessee by : Shri Kamal Sawhney/ Shri Abhishek Tilak CORRIGENDUM Per Shamim Yahya, A. M.:
Order u/s. 254(1) of the Income Tax Act, 1961 was passed in the instant appeals on 31.08.2018. However, it has been subsequently found that certain inadvertent error had crept in this order, which are accordingly being restored/rectified by way of this corrigendum as under:
1) At first line of page 10 (of para 8) of the order, the word 'the assessee' be read as "Eclerx Services Ltd."2
M/s. Swiss Re-Services India Pvt. Ltd.
2) At last line of para 8 (pg. 17) of the order, the word 'inclusion of this comparable.' be read as "exclusion of this comparable."
2. This corrigendum forms part and parcel of, and is to be read along with the order dated 31.08.2018 supra.
Sd/- Sd/-
(Sandeep Gosain) (Shamim Yahya)
Judicial Member Accountant Member
Mumbai; Dated : 18.12.2018
Roshani, Sr. PS
Copy of the Order forwarded to :
1. The Appellant
2. The Respondent
3. The CIT(A)
4. CIT - concerned
5. DR, ITAT, Mumbai
6. Guard File BY ORDER, (Dy./Asstt. Registrar) ITAT, Mumbai