MRS. SUVINA KRUPAL,SOMWARPET vs. ITO, MADIKERI

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ITA 585/BANG/2011Status: DisposedITAT Bangalore26 May 2015AY 2005-062 pages
AI SummaryRemanded

What did the Tribunal hold?

The tribunal's decision remains the same, but the assessment year and a specific date within the order have been corrected for accuracy. The substantive findings of the original order are not altered by this corrigendum.

What were the facts?

This document is a corrigendum to a previous ITAT order. It corrects the assessment year from 2008-09 to 2005-06 and a date from 29/11/2011 to 16/03/2011 in the cause title and first paragraph of the original order.

What were the issues?

The primary issue addressed by this corrigendum is the correction of factual errors in the assessment year and a date within the tribunal's previous order.

AI-generated summary — verify with the full judgment below

IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER and SHRI ABRAHAM P GEORGE, ACCOUNTANT MEMBER Smt.Suvina Kripal, No.78/Sy.No.175/6, Near Anjaneya Temple, IB Road, SOMWARPET Dist.Kodagu. … Appellant Vs. Income-tax Officer, Ward 1, Madikeri. … Respondent AND Income-tax Officer, Ward 1, Madikeri. … No.78/Sy.No.175/6, Near Anjaneya Temple, IB Road, SOMWARPET, Dist.Kodagu. … Respondent

CORRIGENDUN READ “2005-06” IN STEAD OF “2008-09” in the cause title of the Tribunal order dated 18/07/2014 in ITA Nos.585 & 643/Bang/2011 READ “16/03/2011” INSTEAD OF “29/11/2011” appearing in the first line of para.1 of the Tribunal order dated 18/07/2014 in ITA Nos.585 & 643/Bang/2011 (Abraham P George) JUDICIAL MEMBER Bangalore: Dated : 26th May, 2015. eksrinivasulu Copy to:

ITA Nos.584 & 642/Bang/2011 M.L.Krupal (HUF) Copy to :

1.

Appellant

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Respondent

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CIT

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CIT(A)

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DR, ITAT, Bangalore.

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Guard file By order

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