DCIT, BANGALORE vs. M/S EYGBS INDIA PVT. LTD.,, BANGALORE

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