KRISHNA PALEMAR JAPPINAMOGARU ,MANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1(1) & TPS, MANGALURU

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ITA 741/BANG/2024Status: DisposedITAT Bangalore26 July 2024AY 2017-18Bench: SHRI CHANDRA POOJARI (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)1 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal has issued a corrigendum to rectify specific typographical errors in its previous order. These corrections are to be substituted in the original order to ensure accuracy in the record. No other changes were made to the original order.

What were the facts?

This document is a corrigendum to an order of the Income Tax Appellate Tribunal, Bangalore Bench, dated 26.7.2024. It addresses typographical errors found in the final order. The errors relate to section numbers, monetary figures, and the concluding statement in paragraph 6.1.

What were the issues?

Typographical errors in the final order of the Income Tax Appellate Tribunal, Bangalore Bench.

Which sections of the Income-tax Act were involved?

Section 247(5),Section 2(47)(v)

AI-generated summary — verify with the full judgment below

In the above order of the Tribunal dated 26.7.2024, there are some typographical errors in the final order, which may be replaced and read as follows: Sl.No. Errors in final order To be replaced and read as 1. Page No.7, 3rd line u/s 247(5) of u/s 2(47)(v) the act 2. Page No.4, para 5.1 – Rs.70 Rs.17 Crores Crores Page No.13, Para No.6.1, last Thus, the AO has sentence – Thus, the AO has rightly concluded rightly ncludedthat the profits on that the profits on 3. sale of the property has to be sale of the property rep6rted as income in the AY has to be reported 2017-18 and not in AY 2015-16 as income in the AY as has been done by the 2017-18 and not in appellant. AY 2015-16 as has been done by the appellant.

Krishna Palemar Jappinamogaru, Dakshina Kannada Page 2 of 2 2. No other changes in the order of the Tribunal cited (supra). Ordered accordingly.

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