ACIT, CENTRAL CIRCLE-II, GURGAON vs. ANOOP THATAI, NEW DELHI

ITA 5729/DEL/2018Status: DisposedITAT Delhi24 January 2022AY 2012-133 pages

In favour of the Revenue: the Revenue's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal ordered the rectification of the typographical error in the caption of the appeals. The correct assessment years for ITA Nos. 5728 to 5730/Del/2018 are now to be read as 2011-12, 2012-13 & 2013-14.

What were the facts?

The judgment addresses a corrigendum to correct typographical errors in the assessment years mentioned in the caption of certain appeals. The original caption incorrectly listed assessment years for ITA Nos. 5728 to 5730/Del/2018.

What were the issues?

The primary issue was the correction of a clerical/typographical error in the assessment years listed in the appeal captions.

AI-generated summary — verify with the full judgment below

Heard together (2 matters)

Co. No.190/Del/2018

ITA No.5730/DEL/2018

Read from the judgment's own cause title. This page is filed under one of them.

caption of the order which is a typographical error, whereas the correct assessment years are “2011-12, 2012-13 & 2013-14”. Hence, typographical error is ordered to be rectified and in to 5730/Del/2018 in the caption, the Assessments Years may be read as “2011-12, 2012-13 & 2013-14”

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