ITO, WARD-1(1), GHAZIABAD vs. ANSAL SRIVASTAVA, GHAZIABAD

ITA 6828/DEL/2019Status: DisposedITAT Delhi24 November 2022AY 2015-161 pages

AI SummaryRemanded

What did the Tribunal hold?

The Tribunal directed that the 'Cause Title' of the order dated 10.11.2022 be corrected. All other contents of the original order remain unchanged.

What were the facts?

This is a corrigendum to a previous ITAT order. The original order was passed on 10-11-2022. The corrigendum addresses an inadvertent typographical mistake in the 'Cause Title' of the original order.

What were the issues?

The primary issue was a typographical error in the cause title of a previously issued tribunal order.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI “H” BENCH: NEW DELHI

Before: SHRI N.K.BILLAIYA & SHRI KUL BHARAT

CORRIGENDUM PER KUL BHARAT, JM : ITA The Tribunal has passed an order on 10-11-2022 in No.6828/Del/2019 & Others for Assessment Years 2015-16 & Others. In the said order, some inadvertent typographical mistake crept in “Cause Title” of the order. Therefore, the present Corrigendum is being issued and it is directed that Cause Title of the order dated 10.11.2022 in Others for the Assessment Years : 2015-16 & Others reads as under:- & Others] [Assessment Years : 2015-16 & Others] 2. Rest of the contents of the Tribunal’s Order dated 10.11.2022 will remain unchanged. (N.K.BILLAIYA) JUDICIAL MEMBER Dated:- 24.11.2022 * Amit Kumar *

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