M/S VRL LOGISTICS LTD,HUBLI vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1), HUBLI
In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal has issued a corrigendum to correct factual errors in its previous order. The assessment year, appellant's PAN, and an address detail have been amended.
What were the facts?
This is a corrigendum to a previous ITAT order. It corrects the assessment year from 2012-13 to 2008-09 and the PAN of the appellant. It also rectifies an address detail.
What were the issues?
The primary issue is the correction of factual inaccuracies in a previously issued ITAT order.
AI-generated summary — verify with the full judgment below
Per Chandra Poojari, Accountant Member
This appeal by the assessee is disposed of by the Tribunal vide order dated 25.01.2021. In the cause title of the said order, the assessment year inadvertently mentioned as 2012-13 be read as “2008-09”, PAN of the Appellant instead of ACKPT 2378J be read as “AABCV 3609C” and the words Bengaluru – 560 066 mentioned inadvertently in the last line of address of Appellant be treated as deleted.
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