DCIT 6(2)(1), MUMBAI vs. DELOITTE CORPORATION FINANCE SERVICE INDIA P.LTD, MUMBAI

ITA 4135/MUM/2015Status: DisposedITAT Mumbai27 November 2017AY 2009-103 pages

In favour of the Revenue: the Revenue's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal has issued a corrigendum to correct the inadvertent typing mistake in the names of the assessees. The original order disposing of the appeals remains valid, with the corrected names now to be read in place of the erroneous ones.

What were the facts?

This is a corrigendum to a previous ITAT judgment. It clarifies the correct names of the assessees, M/s Deloitte Corporate Finance Service India Pvt. Ltd. and M/s. Deloitee & Touche Consulting India Pvt. Limited, for the assessment years 2009-10 and 2011-12.

What were the issues?

The primary issue was a typographical error in the names of the assessees in the original judgment, which has now been rectified.

AI-generated summary — verify with the full judgment below

आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant (Respective assessee) 2. ��यथ� / The Respondent. 3. आयकर आयु�त(अपील) / The CIT, Mumbai. 4. आयकर आयु�त / CIT(A)- , Mumbai, 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, मुंबई / DR, ITAT, Mumbai 6. गाड� फाईल / Guard file.

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