DCIT, CIR-42(1)(1), MUMBAI vs. HANVANT SINGH JABBAR SINGH RANAWAT, MUMBAI
What did the Tribunal hold?
The Tribunal clarified that a specific ITA number in its previous order contained a typographical error. All other aspects of the original order remain unchanged.
What were the facts?
This is a corrigendum to an earlier ITAT order dated 27/10/2023. The corrigendum corrects a typographical error in the Income Tax Appeal (ITA) number. The correct ITA number is 1979/Mum/2023, not 1979/Mum/2013.
What were the issues?
The primary issue was the correction of a factual error in the case number mentioned in a previous ITAT order.
AI-generated summary — verify with the full judgment below
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
In the order dated 27/10/2023, we find that an inadvertent typographical error has occurred while mentioning the . The same should be read as ITA No. 1979/Mum/2013.
All the other contents of the order dated 27/10/2023 shall remain unchanged.
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