TRACKS & TOWERS INFRATECH PRIVATE LIMITED (PART IX),HYDERABAD vs. DCIT 2(2), HYDERABAD

ITA 179/HYD/2021Status: DisposedITAT Hyderabad03 December 2021AY 2015-162 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 held that there was a mistake apparent on record regarding the PAN of the assessee. The corrected PAN is AACCT7497H, replacing the incorrect AACC77497H.

What were the facts?

This judgment is a corrigendum to a previous order. It corrects a typographical error in the Permanent Account Number (PAN) of the assessee company, Tracks & Towers Infratech Pvt. Ltd. The correction is made to the PAN in the cause title of the original order.

What were the issues?

The key legal issue was the correction of a clerical error in the PAN of the assessee as recorded in the tribunal's order.

AI-generated summary — verify with the full judgment below

CORRIGENDUM We find that there is a mistake apparent on record with regard to the PAN of the assessee company at the cause title in the order passed in the said appeal vide order dated 28/10/2021 Therefore, the following correction is made in the cause title at PAN No. and the same may be read as under:-

“PAN No. may be read as AACCT7497H instead of AACC77497H”

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