SHREE SUNDHA STEELS PVT. LTD.,MUMBAI vs. ITO - 5(3)(2), MUMBAI

IN THE INCOME TAX APPELLATE TRIBUNAL “C ”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAM LAL NEGI, JM (Assessment Year :2011-12) M/s. Shree Sundha Steels Pvt. Vs. Income Tax Officer – Ltd., 5(3)(2) 15/16, D-Wing Ground Floor Mumbai Gora Gandhi Palace 122, Khetwadi Back Road Khetwadi, Mumbai – 400 004 PAN/GIR No.AAICS1816M Appellant) .. Respondent) CORRIGENDUM ORDER

This corrigendum order is passed to rectify a typographical mistake in order dated 31/07/2018. At page 15, para 31 of the order at last line it has been typed as 2% in place of 0.2%. Accordingly, we rectify the typographical mistake and direct that last line should be read as “to restrict the addition to the extent of 0.2% of alleged bogus purchases”.