Income Tax Appellate Tribunal - Chandigarh
M/S Stylam Industries Ltd., Chandigarh vs Dcit, Chandigarh on 4 October, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL
DIVISION BENCH 'A', CHANDIGARH
BEFORE SMT. DIVA SINGH, JUDICIAL MEMBER
AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER
M.A. No. 106/Chd/2018
(In ITA No. 922/Chd/2017)
(Assessment Years: 2012-13)
Styl am Industries Ltd. Vs. The DCI T
SCO-14, Sector-7C Circle1(1)
Chandigarh Chandigarh
PAN: AAACG5969R
(Appellant) (Respondent)
Assessee by : Shri. Vineet Krishan
Departm ent by : Shri. Manjit Singh
Date of hearing : 28/09/2018
Date of Pronouncement : 04/10/2018
O R D E R
PER DR.B.R.R.KUMAR, A.M. :
The present Misc. Application have been filed by the Assessee praying for rectification in the order dated 28/11/2017 in ITA 922/Chd/2017 pertaining to 2012-13 Assessment Year. The relevant portion of the Misc. Application is reproduced hereunder:
" First typographical error is in Para No. 7 regarding advances given, figure mentioned is Rs. 4,13,848/- whereas correct figure is Rs. 34,48,733/-. The figure of Rs. 4,13,848/- is the amount of interest disallowed under section 36(i)(iii) of the Income Tax Act, 1961 by the Id. Assessing Officer on the advances of Rs. 34,48,733/-.
Second typographical error is regarding disallowance on interest, in Para o. 8, it is mentioned that disallowance made on interest amounting to Rs. 4,94,811/- is therefore deleted. In this regard it is submitted that amount of disallowance made by Ld Assessing officer and upheld by Ld Commissioner of Income Tax (Appeals) was Rs. 4,13,848/- and not Rs. 4,94,811/-."
The typographical mistakes are hereby corrected.
Corrigendum Para no .7- The figure of Rs. 4,13,848/- be read as Rs. 34,48,733/-. Para no. 8- The figure of Rs. 4,94,811/- be read as Rs. 4,13,848/-.
Order pronounced in the open Court.
Sd/- Sd/- (DIVA SINGH) (DR. B.R.R. KUMAR) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated : 04/10/2018 AG
Copy to: 1.The Appellant, 2. The Respondent, 3. The CIT(A), 4. The CIT, 5. The DR