BIRANCHI NARAYAN MISHRA,KHURDA vs. I.T.O. KHURDA WARD, KHURDA

ITA 336/CTK/2023Status: DisposedITAT Cuttack18 July 2024AY 2014-152 pages

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal has rectified a typographical error in the cause title of its earlier order. The name of the assessee-appellant has been corrected to 'Biranchi Narayan Mishra' as intended.

What were the facts?

This judgment is a corrigendum to a previous order. An inadvertent error was found in the cause title of the original order where the assessee-appellant's name was misspelled. The correction rectifies the name to 'Biranchi Narayan Mishra'.

What were the issues?

The primary issue was the correction of a misspelling in the assessee's name in the appeal's cause title.

AI-generated summary — verify with the full judgment below

CORRIGENDUM order dated 12 th March, 2024, An inadvertent error has crept in An inadvertent error has crept in the order dated while disposing of the captioned appeal. Instead of writing the name of while disposing of the captioned appeal. Instead of writing the name of while disposing of the captioned appeal. Instead of writing the name of assessee-appellant appellant in cause title as “ Biranchi Narayan Mishra, Biranchi Narayan Mishra, the assessee appellant assessee appellant name is stated as “Biranchi Narayan Mish Biranchi Narayan Mishyra”. The mistake is now rectified mistake is now rectified as under:

“ “Biranchi Narayan Mishra”

The order dated 12th March, 2024 stands modified to this extent The order dated stands modified to this extent.

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