DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 14, PUNE vs. M/S. MAGARPATTA TOWNSHIP DEVELOPMENT AND CONSTRUCTION COMPANY LIMITED, PUNE

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ITA 1734/PUN/2017Status: DisposedITAT Pune18 February 2020AY 2011-122 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The tribunal decided to correct the name of the representative for the assessee. The original mention of Shri Nikhil Pathak was an error and has been replaced with Shri D.R. Barve.

What were the facts?

This is a corrigendum to an earlier ITAT judgment for Assessment Year 2011-12. The corrigendum corrects a typographical error in the cause title and a specific paragraph.

What were the issues?

The primary issue was a clerical error in identifying the representative for the assessee in the judgment's cause title and body.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI GEORGE MATHAN & SHRI ANIL CHATURVEDI

PER GEORGE MATHAN, JM :

1.

The present corrigendum is being issued to correct the inadvertent typographical error in mentioning present for the assessee i.e. Shri Nikhil Pathak in cause title and page No. 2 at para 3 in 13-02-2020.

2.

In cause title and page No. 2 at Para 3, present for the assessee i.e. Shri Nikhil Pathak has been inadvertently mentioned. After correction in cause title and page No. 2 at Para 3 be read as represented on behalf of the assessee i.e. Shri D.R. Barve.

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