KASTURI IRON & MINERALS PVT. LTD.,KOLKATA vs. A.D.I.T., CPC, BENGALURU, BENGALURU

आदेश / ORDER The present appeal has been preferred by the assessee against the order dated 14.11.2022 of the National Faceless Appeal Centre [hereinafter referred to as ‘CIT(A)’] passed u/s 250 of the Income Tax Act (hereinafter referred to as the ‘Act’). 2. The sole issue involved in this appeal is relating to the adjustment made by the CPC while processing the return of the assessee u/s 143(1) of the Act. 3. The ld. Counsel for the assessee has brought my attention to Serial No.19 of the intimation u/s 143(1) of the Act to submit that the assessee had offered the income of Rs.25,30,794/- as deemed income u/s 115JB of the Act, whereas, the CPC has assessed the income at Assessment Year: 2019-20 Kasturi Iron & Minerals Pvt. Ltd Rs.44,27,533/-. The ld. Counsel, in this respect, has submit that there was a typographical error in the audit report furnished along with the return of income from where the CPC has revised the aforesaid figure. The ld. Counsel has submitted that the assessee may be given an opportunity to explain the aforesaid typographical error in the audit report before the Assessing Officer.