MANGESH AVINASH DESHPANDE,PUNE vs. DEPUTY COMMISSIONER OF INCOME TAX, PUNE

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ITA 1389/PUN/2017Status: DisposedITAT Pune02 July 2019AY 1999-20002 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal clarified that the assessee's appeal was actually dismissed, not allowed as erroneously mentioned in the original order. This corrigendum rectifies the incorrect outcome.

What were the facts?

This is a corrigendum to a previous ITAT judgment. It corrects a typographical error in the result portion of the original order. The original order mistakenly stated the assessee's appeal was allowed.

What were the issues?

The primary issue was a typographical error in the result of the appeal, leading to an incorrect representation of the tribunal's decision.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “SMC”, PUNE

Before: SHRI ANIL CHATURVEDI, AM

For Appellant: Shri Neelesh Khandelwal
For Respondent: Shri M.K. Verma

आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to :

1.

अपीलाथ� / The Appellant 2. ��यथ� / The Respondent 3. CIT(A)-4, Pune. 4. Pr. CIT-3, Pune. 5 �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, “एक सद�य” / DR, ITAT, “SMC” Pune; 6. गाड� फाईल / Guard file.

आदेशानुसार/ BY ORDER

// True Copy // व�र�ठ �नजी स�चव / Sr. Private Secretary आयकर अपील�य अ�धकरण ,पुणे / ITAT, Pune.

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