CLSA INDIA P. LTD,MUMBAI vs. DCIT CIR 4(1)(1), MUMBAI

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ITA 6748/MUM/2017Status: DisposedITAT Mumbai17 May 2024AY 2013-14Bench: SHRI NARENDRA KUMAR BILLAIYA (Accountant Member), SHRI AMIT SHUKLA (Judicial Member)1 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal clarified that the Transfer Pricing (TP) adjustments for Assessment Years 2013-14, 2014-15, 2015-16, and 2016-17 were deleted. All other aspects of the original order remain unchanged.

What were the facts?

The Income Tax Appellate Tribunal (ITAT) issued a corrigendum to its previous order. The corrigendum corrected a typographical error in the assessment years mentioned in paragraph 49 of the original order.

What were the issues?

The primary issue was a clerical error in mentioning the correct assessment years for the deletion of Transfer Pricing adjustments in a prior ITAT order.

Which sections of the Income-tax Act were involved?

Not Applicable

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, „K„ BENCH

Before: SHRI NARENDRA KUMAR BILLAIYA & SHRI AMIT SHUKLA

order dated 14/12/2023 by this Tribunal wherein in para 49, the Assessment Years have been wrongly mentioned as 2013-14, 2014-15 and 2015-16 instead of 2013-14, 2014-15,2015-16 & 2016-17.

1.

M/s. CLSA India Private Limited 2. This aspect has been rightly brought to our attention by the assessee. Hence, we are issuing this corrigendum accordingly. The modified para 49 is as under:-

49. Thus, TP adjustments for A.Y. 2013-14, 2014-15, 2015- 16 and 2016-17 are deleted.

3.

All the other contents in the said Tribunal order shall stand unamended. This Corrigendum may be read as part and parcel of the said Tribunal order.

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