M/S. RUDRA CONSTRUCTION,VADODARA vs. THE DY.CIT, CIRCLE-1(2), VADODARA

आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ ‘SMC’ अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER CORRIGENDUM in Asstt. Year : 2014-15 Rudra Construction, DCIT, 806, Ozone, Opp: Sarabhai Vs Circle 1 (2), Campus, Wadi-Wadi, Baroda Baroda PAN : AAHFR 2616 J अपीलाथ"/ (Appellant) "" यथ"/ (Respondent)

C O R R I G E N D U M In the Tribunal’s order dated 10th May, 2024 in the above appeal, we find that there was a typographical mistake crept in the last sentence of paragraph No.8 on page No.6, wherein it was inadvertently mentioned as “All the grounds are dismissed” instead of “All the grounds are allowed”. The mistake, which is apparent from the record, is therefore required to be rectified, and we accordingly rectify the same as under. The last sentence of paragraph No. 8 on page No.6 of the order may be read as under: - “All the grounds are allowed.” This corrigendum is, therefore, being issued to remove the above mistake and it is hereby rectified as such. (ANNAPURNA GUPTA) ACCOUNTANT MEMBER Ahmedabad; Dated 14/05/2024 **Bt आदेश की "ितिलिप अ"ेिषत / Copy of the Order forwarded to : अपीलाथ" / The Appellant