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Income Tax Appellate Tribunal - Delhi

Udit Jain, New Delhi vs Acit, Cpc-Tds, Ghaziabad on 11 December, 2019

       आयकर अपीलीय अिधकरण,
                         अिधकरण द ली  यायपीठ "जी    जी एवं ए", नई द ली म 
              IN THE INCOME TAX APPELLATE TRIBUNAL
                     DELHI BENCH 'G & A', NEW DELHI
     सुौी सुषमा चावला
                चावला,,  याियक सदःय एवं ौी आर
                                           आर..के.पांडाा, लेखा सदःय केसम&
        BEFORE MS. SUSHMA CHOWLA, JM & SH.R.K.PANDA, AM

                    आयकर अपील सं. / ITA No.5380/Del/2017
                      िनधा'रण वष' / Assessment Year: 2016-17


Udit Jain,
A-171, Preet Vihar,                            ..........अपीलाथ)/Appellant
Delhi-110092.
PAN-BADPJ0521P

vs
The ACIT,
CPC-TDS, Uttar Pradesh.                           ............. ू+यथ) / Respondent
and Others
अपीलाथ) क, ओर से/ Appellant by : Sh. Rajiv Jain, CA
ू+यथ) क, ओर से/ Respondent by : Sh. Saras Kumar, Sr.DR

                                 CORRIGENDUM

PER SUSHMA CHOWLA, JM :

We find that a mistake has crept in cause title and hence the present corrigendum is being passed.

The lead order in the bunch of appeals is in the case of Udit Jain and by mistake ITA number has been mentioned as 5386/Del/2017 as against ITA No. 5380/Del/2017. The cause title would read as under:-

Assessment Year:2016-17 The rest of the order shall remain same. This corrigendum is being passed on 11.12.2019.

    Sd/-                                                            Sd/-
(R.K. PANDA)                                                 (SUSHMA CHOWLA)
ACCOUNTANT MEMBER                                             JUDICIAL MEMBER
New Delhi,

Dated the 11th December, 2019. SH Copy of the Order is forwarded to :

1. The Appellant;

2. The Respondent;

3. The CIT(A)

4. DR, ITAT, Delhi

5. Guard file.

BY ORDER, AR, ITAT, Delhi