KIMBERLY - CLARK LEVER PRIVATE LTD.,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX,

आयकर अपीलीय अिधकरण “सी” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, AM AND SHRI PARTHA SARATHI CHAUDHURY, JM आयकर अपील सं. / ITA No.507/PUN/2015 िनधा"रण वष" / Assessment Year : 2010-11 Kimberly-Clark Lever Private Limited GE Plaza, Yerawada, Pune – 411006 .......अपीलाथ" / Appellant PAN : AAACK4647E बनाम / V/s. ACIT, Circle-14, ……""यथ" / Respondent Pune. CORRIGENDUM PER INTURI RAMA RAO, AM: We find that a typographical error had crept in our order dated 20.07.2022 in the above captioned appeal, inasmuch as in para 23 of the order for the words : “23. ..... we are of the considered opinion that the matter requires remission to the AO / TPO to examine the above benchmarking analysis furnished by the appellant and then proceed with the benchmarking of the transaction of import of raw materials in accordance with law.” 2. The following words shall be substituted : “23. ..... we are of the considered opinion that the matter requires remission to the AO / TPO to examine the above benchmarking analysis considering the additional evidence discussed in para 17 of the order (supra) furnished by the

appellant and then proceed with the benchmarking of the transaction of import of raw materials in accordance with law.” 3. The remaining order shall remain unchanged. Order pronounced on this 05th day of June, 2023. (PARTHA SARATHI CHAUDHURY) (INTURI RAMA RAO) "याियक सद"य/JUDICIAL MEMBER लेखा सद"य/ACCOUNTANT MEMBER पुणे / Pune; "दनांक / Dated : 05th June, 2023. Sujeet आदेश क" "ितिलिप अ"ेिषत / Copy of the Order forwarded to : अपीलाथ" / The Appellant. 1. ""यथ" / The Respondent. 2. 3. The DRP, Pune. 4. The concerned CIT. िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, “सी” ब"च, 5. पुणे / DR, ITAT, “C” Bench, Pune. गाड" फ़ाइल / Guard File. 6. आदेशानुसार / BY ORDER, //// Senior Private Secretary आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune.