BECTON DICKINSON INDIA PVT. LTD.,GURGAON vs. ADDL. CIT, SPECIAL RANGE- 2, NEW DELHI

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ITA 9065/DEL/2019Status: DisposedITAT Delhi17 September 2020AY 2003-042 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal is rectifying typographical errors in its previous order. The rest of the contents of the original order dated 04.09.2020 will remain unchanged.

What were the facts?

This is a corrigendum to a previous ITAT order dated 04.09.2020. The original appeal was filed by the assessee against an order of the CIT(A) related to the assessment year 2003-04. The corrigendum rectifies typographical mistakes in the first paragraph of the original order.

What were the issues?

The primary issue is the correction of typographical errors in a previously issued ITAT order concerning an appeal against a penalty order.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘FRIDAY-A’, NEW DELHI

Order dated 04.09.2020 passed in for the Assessment Year 2003-04, in para-1 some typographical mistakes have been crept in, hence, we are rectifying the same as under:- “The present appeal filed by assessee is against order of Commissioner of Income Tax (Appeals)-2, New Delhi dated 25.09.2019 relating to assessment year 2003-04 against the order passed under section 271(1)(c) of the Income-tax Act, 1961 (in short ‘the Act’).”

2.

Rest of the contents of the Tribunal’s Order dated 04.09.2020 will remain unchanged. (R.K. PANDA) (SUSHMA CHOWLA) लेखा सद"य/ACCOUNTANT MEMBER उपा"य" उपा"य" / VICE PRESIDENT उपा"य" उपा"य" "द"ली "द"ली "द"ली / "दनांक Dated : 17th September, 2020 "द"ली लेखा सद"य लेखा सद"य लेखा सद"य Shekhar, Sr. P.S.

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