M/S. JUDICIAL EMPLOYEES HOUSE BUILDING CO-OPERATIVE SOCIETY LIMITED,MYSURU vs. INCOME-TAX OFFICER, WARD-2(2), MYSORE

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ITA 108/BANG/2023Status: DisposedITAT Bangalore28 April 2023AY 2017-182 pages
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What did the Tribunal hold?

The tribunal corrected an inadvertent error in the citation of a case mentioned in its previous order. The citation '392 ITR 0074 (Karnataka)' was substituted with the correct citation '395 ITR 611 (Karnataka)'.

What were the facts?

The assessee's appeal was disposed of by an order dated 11.4.2023. A corrigendum was issued to correct a citation error in paragraph 8 of the original order.

What were the issues?

Correction of a case citation error in a previous tribunal order. The correct citation for a case related to deduction under Section 80P(2)(d) was identified.

Which sections of the Income-tax Act were involved?

Section 80P

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This appeal by the assessee is disposed of by order dated 11.4.2023. In para 8 of the order, the sentence towards end of the para reads as under:-

8. On the other hand, the ld. DR supported the orders of lower authorities and submitted ………………………………….. He further submitted that in the case of PCIT & Ors. v. Totagars Co-operative Sale Society reported in 392 ITR 0074 (Karnataka), the Hon’ble Court had decided that deduction u/s. 80P(2)(d) is allowable on the interest income received from co-operative society.

2.

It is noticed that there is an inadvertent error in mentioning the citation of the case of PCIT & Ors. v. Totagars Co-operative Sale Society as 392 ITR 0074 (Karnataka) instead of 395 ITR 611 (Karnataka). Hence the citation ‘392 ITR 0074’ therein is modified and substituted to read as “395 ITR 611”.

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