IDBI BANK LTD,MUMBAI vs. ACIT, LTU., MUMBAI

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ITA 2877/MUM/2022Status: DisposedITAT Mumbai19 July 2023AY 2016-20172 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The tribunal has corrected a typographical error in its previous order. The amount of Rs.789.67 crores has been rectified to Rs.78.69 crores.

What were the facts?

This is a corrigendum to a previous ITAT order dated 20.01.2023. The correction pertains to a specific amount mentioned in paragraph 8 of the original order.

What were the issues?

The issue is a correction of a factual error in a previously passed order by the tribunal.

AI-generated summary — verify with the full judgment below

Keeping in view the request made by the assessee rectification in para 8 of the order dated 20.01.2023 in passed by this Bench is made as under: “in 4th line of para 8 of the order (supra) correct amount is ordered to be read as Rs.78.69 crores instead of Rs.789.67 crores (wrongly mentioned therein)” Corrigendum is accordingly issued to be integral part of order (supra).

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