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IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “K”, MUMBAI BEFORE SHRI R.C. SHARMA (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2012-13 M/s CLSA India Private Limited, The Deputy Commissioner of 8/F Dalamal House, Income-Tax, Circle 4(1)(1), Nariman Point, 6th Floor, Room No. 640/678, Vs. Mumbai - 400021 Aayakar Bhavan, M.K. Road, Mumbai - 400020 PAN: AAACC2262K (Appellant) (Respondent)
CORRIGENDUM
The “K” Bench of the Tribunal has decided the captioned appeal vide order dated 16.01.2019. Since it has come to the notice of the Bench that on page 9 and 10 the correct words “entity level” have been typed as “entry level”. The said errors apparent on record are required to be rectified by issuing a corrigendum.
We therefore, rectify the aforesaid clerical mistake by way of this corrigendum and replace the words “entry level” appearing on pages 9 and 10 in the order dated 16.01.2019 by the correct words “entity level ”. Henceforth, the words “entry level” appearing in the order dated 16.01.2019 aforesaid may be read as “entity level”. (R.C. SHARMA) Judicial Member Mumbai: Dated 01 /02/ 2019 Alindra, PS
Corrigendum-ITA No 1182/Mum/2017
आदेशकीप्रतितितिअग्रेतिि/Copy of the Order forwarded to : 1. अिीिार्थी/ The Appellant 2. प्रत्यर्थी/ The Respondent 3. आयकरआयुक्त(अिीि) / The CIT(A) 4. आयकरआयुक्त/ CIT – concerned तिभागीयप्रतितिति, आयकरअिीिीयअतिकरण, मुंबई/ DR, ITAT, Mumbai 5. 6. गार्डफाईि / Guard File
आदेशािुसार/ BY ORDER, उि/सहायकिुंजीकार (Dy./Asstt.