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Sky Light Hospitality LLP v/s Assistant Commissioner of Income Tax

    Special Leave to Appeal (C) No. 7409 of 2018 in W.P.(C) No. 10870 of 2017
    Decided On, 06 April 2018
    At, Supreme Court of India
    By, THE HONOURABLE MR. JUSTICE A.K. SIKRI & THE HONOURABLE MR. JUSTICE ASHOK BHUSHAN
    For the Petitioner: C.S. Aggarwal, Sr. Advocate, Gautam Jain, Piyush Kamal, Uma Shankar, Madhur Aggarwal, Bhargava V. Desai, Akshat Malpani, Advocates. For the Respondent: Tushar Mehta, ASG, A. Prasad, Zoheb Hossain, Anil Katiyar, Advocates.


Judgment Text

1. In the peculiar facts of this case, we are convinced that wrong name given in the notice was merely a clerical error which could be corrected under section 292B of the Income Tax Act.

2. The special leave petition is dismissed.

3. Pending app

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lications stand disposed of.
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