M/S EYGBS(INDIA) PRIVATE LIMITED,BANGALORE vs. DCIT, BANGALORE

ITA 199/BANG/2015Status: DisposedITAT Bangalore13 October 2020AY 2010-112 pages

AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal has corrected the name of the assessee in the cause title of ITA No.218/Bang/2015. The original name 'M/s. EYBGS India Pvt. Ltd.' has been substituted with 'M/s. EYGBS Ltd.'.

What were the facts?

This judgment is a corrigendum to a previous order concerning cross-appeals for the assessment year 2010-11. The assessee's name in one of the appeals was incorrectly stated in the original cause title.

What were the issues?

The primary issue addressed is the correction of a clerical error in the cause title of an appeal. This corrigendum does not involve substantive legal issues regarding income tax.

AI-generated summary — verify with the full judgment below

IT(TP)A No.199/Bang/2015 Assessment year: 2010-11 M/s. EYGBS (India) LLP Vs. The Deputy Commissioner of [Earlier known as EYBGS Income Tax, (India) Pvt. Ltd.], Circle 3(1)(2), Bangalore – 560 016. Bangalore. PAN: AABCE 6565A APPELLANT RESPONDENT C O R R I G E N D U M Per B R Baskaran, Accountant Member These cross appeals were disposed of by the order of Tribunal dated 20.05.2020. The name of the assessee in the cause title of appearing as ‘M/s. EYBGS India Pvt. Ltd.’ is substituted to read as “M/s. EYGBS Ltd.” in the aforesaid order of the Tribunal.

Sd/- Sd/- ( N V VASUDEVAN ) ( B R BASKARAN ) VICE PRESIDENT ACCOUNTANT MEMBER Bangalore, Dated, the 13th October, 2020. /Desai S Murthy /

Corrig. to IT(TP)A Nos.218 & 199/Bang/2015 Page 2 of 2

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