LAHU ASHRUBA JADHAV,PUNE vs. PR. COMMISSIONER OF INCOME-TAX -3, PUNE

PDF · subscribers
ITA 802/PUN/2019Status: DisposedITAT Pune20 December 2023AY 2014-152 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal has corrected the typographical error in its previous order. The word "u/s 263" shall be substituted for "u/s 236" in paragraph 8. The rest of the original order remains unchanged.

What were the facts?

This is a corrigendum to a previous order dated 31.01.2023. A typographical error was identified in paragraph 8 of the original order. The word "u/s 236" was incorrectly used.

What were the issues?

The primary issue was the correction of a typographical error in a previously issued ITAT order concerning a specific section of the Income Tax Act.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE

Before: SHRI INTURI RAMA RAO & SHRI S. S. VISWANETHRA RAVI

order

More judgments on Section 263

All 13,616 judgments and leading authorities on Section 263 →

Recent GST High Court judgments

Search GST case law →