PROWIZ MANSYSTEMS PRIVATE LIMITED,MEERUT vs. DCIT CPC, BENGALURU

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ITA 818/DEL/2021Status: DisposedITAT Delhi16 March 2022AY 2019-202 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The tribunal decided to modify the previous order to reflect the correct name of the representative. All other aspects of the original order remain unchanged.

What were the facts?

This judgment is a corrigendum to a previous order dated 28.02.2022. It corrects the name of the representative for the appellant in the case details.

What were the issues?

The primary issue was a clerical error in the representation details of the appellant in the original order.

Which sections of the Income-tax Act were involved?

N/A

AI-generated summary — verify with the full judgment below

The Sl. No. 35 of page no. 6 of the order dated 28.02.2022 is as under: 35. 818/Del/2021 Prowiz Mansystems DCIT, CPC, 2019-20 Sh. Arjun Private Limited, Bengaluru Jain, CA 1) C/o-M/s A.K.J. & Associates, Chartered Accountants, 1st Floor, Deep Complex, Begum Bridge, Meerut, 2) A-26, Sector-58, Nodia, Uttar Pradesh- 201301 PAN-AACCP5937C Would read as 35. 818/Del/2021 Prowiz Mansystems DCIT, CPC, 2019-20 Sh. Sankalp Private Limited, Bengaluru Malik, Adv. & 1) C/o-M/s A.K.J. & Sh. Arjun Associates, Chartered Jain, CA Accountants, 1st Floor, Deep Complex, Begum Bridge, Meerut, 2) A-26, Sector-58, Nodia, Uttar Pradesh- 201301 PAN-AACCP5937C

2.

To this extent, the order dated 28.02.2022 is modified and rest of the order will remain unchanged.

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