M/S SREE LAKSHMI VENKATESHWARA TRANSPORT ,HOSPET vs DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-2(1), BANGALORE

C O R R I G E N D U M Per N V Vasudevan, Vice President In the order of the Tribunal dated 30.09.2020 in these appeals, in the cause title of 1813 & 1815/Bang/2017 for the AYs 2008-09 to 2010-11 and ITA No.1791/Bang/2017 for the AY 2010-11 relating to the appeals of Sree Lakshmi Venkateshwara Transport, the PAN is inadvertently mentioned as ABHFS 8469H. The correct PAN is substituted to read as PAN: ABMFS 5851N.

Further, in para 34 the 2nd & 3rd line reads as “order of the AO 2. makes a reference to the search in the case of K. Mahesh Kumar on 25.10.2020.” The words in the 2nd & 3rd line of para 34 is substituted to read as under:-

“order of the AO makes a reference to the search in the case of Sri Dadapeer on 25.10.2020.”.

Similarly, in the satisfaction note recorded by the AO reproduced in para 34, the PAN is substituted to read as “P.A.N : ABMFS5851N” in place of ‘P.A.N. : ABHF58469H’. Also, the first para therein mentioning

Corrig. to to 1818 & 1789 to 1791/Bang/2017 Page 3 of 3 search u/s. 132 in the case of Sri K. Mahesh Kumar is substituted to read as follows:-

M/S SREE LAKSHMI VENKATESHWARA TRANSPORT ,HOSPET vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-2(1), BANGALORE