ROYAL DRINKS PVT. LTD.,NAGPUR vs. INCOME TAX OFFICER, WARD 4(3), NAGPUR

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ITA 372/NAG/2022Status: DisposedITAT Nagpur24 April 2024AY 2019-20Bench: HON’BLE SHRI S. S. GODARA (Judicial Member), SHRI G. D. PADMAHSHALI (Accountant Member)2 pages
AI SummaryAllowed

What did the Tribunal hold?

The tribunal has corrected a typographical error in the appeal number and paragraph reference within its previous order. This correction does not alter the substance of the original decision.

What were the facts?

This is a corrigendum to an Income Tax Appellate Tribunal (ITAT) order. The corrigendum clarifies the correct appeal number and a paragraph number in the heading and body of the order.

What were the issues?

The primary issue was a clerical error in the ITAT order's reference numbers, which needed correction for accuracy.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, NAGPUR BENCH, NAGPUR

Before: HON’BLE SHRI S. S. GODARA & SHRI G. D. PADMAHSHALI

For Appellant: Mr. Rajesh Loya
Pronounced: 24/04/2024

ORDER

PER G. D. PADMAHSHALI, AM; This corrigendum is being issued to read the heading as “372/NAG/2022” instead of 372/PUN/2022 & Para No.3 as 2A instead of 3. S. S. GODARA G. D. PADMAHSHALI JUDICIAL MEMBER ACCOUNTANT MEMBER पुणे / PUNE ; िदनांक / Dated : 25th day of April, 2024. Royal Drinks Pvt.Ltd.. आदेश की "ितिलिप अ"ेिषत / Copy of the Order forwarded to : 1.अपीलाथ" / The Appellant. 2. ""थ" / The Respondent. 3. The Pr.CIT, concerned 6. गाड"फ़ाइल / Guard File. 4. The NFAC,Delhi 5. DR, ITAT, Nagpur Bench, Nagpur आदेशानुसार / By Order व"र" िनजी सिचव / Sr. Private Secretary आयकर अपीलीय "ायािधकरण, पुणे / ITAT, Pune.

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