DCIT, NEW DELHI vs. M/S SHERATON INTL. LLC, NEW DELHI

It has come to our notice that in the order dated 11/03/2019 in to 4247/Del/2015 for Assessment Year 2008-09 to 2011-12 certain typographical error at para No. 6 has crept in where it has been mentioned as under:- “6. The learned departmental representative reiterated what is stated in the assessment order whereas the learned authorised representative submitted that issue is not squarely covered by the decision of the honourable Delhi High Court in favour of the assessee in assessee’s own case.”

Now it shall read as under:- “6. The learned departmental representative reiterated what is stated in the assessment order whereas the learned authorised representative submitted that issue is now squarely covered by the decision of the honourable Delhi High Court in favour of the assessee in assessee’s own case.”

This correction is minor correction and therefore does not prejudice either of the parties and does not change the decision of the bench.

The registry is directed to serve upon both the parties above corrigendum which will substitute relevant paragraphs in the order passed by the coordinate bench. The Parties are directed to bring the same to the notices of various concerned authorities and Hon’ble courts, wherever this order is referred. - - (AMIT SHUKLA) (PRASHANT MAHARISHI JUDICIAL MEMBER ACCOUNTANT MEMBER Dated: 13/03/2019