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Income Tax Appellate Tribunal - Hyderabad

Wissen Infotech Private Limited, Hyd, ... vs Dcit, Circle-17(2), Hyd, Hyderabad on 26 April, 2017

                               MA No 20 of 2017 Wissen Infotech Pvt ltd Hyderabad




            IN THE INCOME TAX APPELLATE TRIBUNAL
                Hyderabad ' B ' Bench, Hyderabad

        Before Smt. P. Madhavi Devi, Judicial Member
                            AND
          Shri B. Ramakotaiah, Accountant Member

                      M.A. No.20/Hyd/2017
          (Arising out of ITA Nos.99 & 311/Hyd/2015
                   (Assessment Year: 2010-11)

M/s. Wissen Infotech             Vs       Dy. Commissioner of Income
Private Limited                           Tax, Circle 17(2)
Hyderabad                                 Hyderabad
PAN: AAACW 3027 G

              For Assessee :              Shri P.V.S.S. Prasad
              For Revenue :               Smt. U. Mini Chandran, DR

          Date of Hearing:                   21.04.2017
          Date of Pronouncement:             26.04.2017

                                       ORDER

Per Smt. P. Madhavi Devi, J.M.

This application is filed by the assessee seeking rectification in Tribunal's order dated 28th February, 2017.

2. The learned Counsel for the assessee submitted that the Tribunal, while recording the nature of the assessee's business, has erroneously recorded it as rendering I.T. enabled services in Para 8 of its order, whereas the assessee is engaged in the software development services. He has drawn our attention to the T.P. order wherein the profile of the assessee is recorded as a software development service provider. He therefore, prayed that the relevant observation in Para 8 be rectified.

MA No 20 of 2017 Wissen Infotech Pvt ltd Hyderabad

3. The learned DR was also heard.

4. After perusal of the T.P.O's order, we are satisfied that there is a mistake apparent in the order of the Tribunal at Para 8 which needs rectification. Therefore, we direct that the 4th line in Para 8 be read as under:

"Engaged in the business of rendering software development services to it's".

Miscellaneous application is accordingly allowed.

5. In the result, miscellaneous application filed by the assessee is allowed.

Order pronounced in the Open Court on 26th April, 2017.

               Sd/-                                                Sd/-
         (B. Ramakotaiah)                                    (P. Madhavi Devi)
        Accountant Member                                     Judicial Member

Hyderabad, dated 26th April, 2017.

Vinodan/sps Copy to:

1 Prasad & Prasad, CAs, Flat No.301, MJ Towers, 8-2-698 Road No.12, Banjara Hills, Hyderabad 500034 2 DCIT Circle 17(2) Hyderabad 3 DRP Hyderabad 4 Director of Income Tax (Int. Taxation) Hyderabad 500004 5 CIT-III Hyderabad 6 The DR, ITAT Hyderabad 7 Guard File By Order Page 2 of 2