KHF COMPONENTS PVT. LTD. vs. ITO,

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ITA 1748/BANG/2013Status: DisposedITAT Bangalore27 June 2016AY 2003-042 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal has corrected clerical errors in the assessment year and the name of the Departmental Representative in its previous order. No substantive legal issues were decided in this corrigendum.

What were the facts?

This document is a corrigendum to a previous ITAT Bangalore order. It corrects the assessment year from 2005-06 to 2003-04 in the cause title and within the body of the order. It also corrects the name of the Junior CIT(DR).

What were the issues?

The primary issue addressed is the correction of factual inaccuracies in a prior ITAT order, specifically regarding the assessment year and the name of a party.

AI-generated summary — verify with the full judgment below

1.

READ “2003-04” INSTEAD OF “2005-06” in the cause title at page 1 of the Tribunal order dated 17/06/2016 in IT(TP)A No.1748/Bang/2013.

2.

READ “Shri S.Nambirajan Pillai, JCIT(DR)” INSTEAD OF “Shri P.Chandrashekar, CIT(DR)” in the cause title at page 1 of the Tribunal order dated 17/06/2016 in IT(TP)A No.1748/Bang/2013.

3.

READ “2003-04” INSTEAD OF “2006-07” in paragraph 1 at page 1 of the Tribunal order dated 17/06/2016 in IT(TP)A No.1748/Bang/2013.

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