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Income Tax Appellate Tribunal - Jaipur

Dcit, Jaipur vs Zuberi Engineering Company, Jaipur on 21 February, 2017

                        vk;dj vihyh; vf/kdj.k] t;iqj U;k;ihB] t;iqj
       IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR

            Jh dqy Hkkjr] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k
        BEFORE: SHRI KUL BHARAT, JM & SHRI VIKRAM SINGH YADAV, AM

                                      M.A. No. 132/JP/2016
                            Arising out if ITA No. 631/JP/2014
                         fu/kZkj.k o"kZ@Assessment Year : 2011-12.

The ACIT,                                  cuke         M/s. Zuberi Engineering Co.,
Circle-2,                                  Vs.          2835, Jogiyon Ka Tibba, Phuta
Jaipur.                                                 Khura, Jaipur.
LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AAAFZ 2103   K
vihykFkhZ@Appellant                                     izR;FkhZ@Respondent

       jktLo dh vksj ls@ Revenue by : Shri R.A. Verma (Addl. CIT)
       fu/kZkfjrh dh vksj ls@ Assessee by : None

                  lquokbZ dh rkjh[k@ Date of Hearing : 17.02.2017.
       ?kks"k.kk dh rkjh[k@ Date of Pronouncement : 21/02/2017.

                                      vkns'k@ ORDER

PER SHRI KUL BHARAT, JM.

This Miscellaneous Application by the revenue arise out of the order of the Tribunal in ITA No. 631/JP/2014 seeking rectification of the order dated 18.11.2015 on the ground that there is a typographical mistake in the order of the Tribunal in mentioning the " Assessment Year as 2010-11 " instead of " Assessment Year 2011-12.

2. No one appeared on behalf of the assessee.

3. We have heard ld. D/R, perused the material on record. We find that there is a typographical mistake occurred while typing the Assessment Year in the caption of the appeal. We, therefore, rectify typographical mistake " Assessment Year :

2010-11" and the same be read as " Assessment Year : 2011-12 just below the caption ITA No. 631/JP/2014.
2 MA No. 132/JP/2016
M/s. Zuberi Engineering Co.
Except the above changes, there is no other change in the order.

4. In the result, Miscellaneous Application of the revenue is allowed.

Order pronounced in the open court on 21/02/2017.

               Sd/-                                                           Sd/-
        ¼ foØe flag ;kno] ½                                           ( dqy Hkkjr)
        ( VIKRAM SINGH YADAV)                                         ( KUL BHARAT )
ys[kk lnL;@Accountant Member                                   U;kf;d lnL;@Judicial Member
Jaipur
Dated:- 21/02/2017.
d/

vkns'k dh izfrfyfi vxzfs "kr@Copy of the order forwarded to:

1. The Appellant- The ACIT, Circle-2, Jaiur.
2. The Respondent- M/s. Zuberi Engineering Co., Jaipur.
3. The CIT(A).
4. The CIT,
5. The DR, ITAT, Jaipur
6. Guard File (M.A. 132/JP/2016) vkns'kkuqlkj@ By order, lgk;d iathdkj@ Assistant. Registrar 3 MA No. 132/JP/2016 M/s. Zuberi Engineering Co.