RATNAM JUTE PVT.LTD,RAJAM vs. INCOME TAX OFFICER, WARD-3, SRIKAKULAM

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ITA 43/VIZ/2023Status: DisposedITAT Visakhapatnam28 August 2023AY 2012-13Bench: SHRI DUVVURU RL REDDY, HON’BLE (Judicial Member)3 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal corrected a mention of the assessment year in its previous order. The appeals for both assessment years were allowed.

What were the facts?

The assessee filed appeals for Assessment Years 2012-13 and 2013-14. A corrigendum was issued to correct a typographical error in the original order.

What were the issues?

The primary issue was a correction of a factual error in the Tribunal's prior judgment regarding the assessment year.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VISAKHAPATNAM “SMC” BENCH, VISAKHAPATNAM

Before: SHRI DUVVURU RL REDDY, HON’BLE

For Appellant: Shri G.V.N.Hari, AR
For Respondent: Shri ON Hari Prasada Rao, DR

Heard together (3 matters)

I.T.A.No.43/Viz/2023
I.T.A.No.44/Viz/2023
ITA No.43/Viz/2018

Read from the judgment's own cause title. This page is filed under one of them.

आदेश की प्रतितिति अग्रेतिि/Copy of the order forwarded to:- 1. ननधधाऩरती/ The Assessee– M/s Ratnam Jute (P) Ltd., D.No.2-1, Palakonda Road,Rajam, Srikakulam 2. रधजस्व/The Revenue – The Income Tax Officer, Ward-3, Income Tax Office, Palakonda Road, Srikakulam 3. The Principal Commissioner of Income Tax, Visakhapatnam 4. DR,ITAT, नवभधगीय प्रनतनननध, आयकर अपीलीय अनधकरण, नवशधखधपटणम / Visakhapatnam 5..गधर्ा फ़धईल / Guard file

आदेशधनुसधर / BY ORDER

Sr. Private Secretary ITAT, Visakhapatnam

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