DCIT 2(1)(1), MUMBAI vs. ABBOTT HEALTHCARE P. LTD, MUMBAI

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ITA 6494/MUM/2018Status: DisposedITAT Mumbai07 November 2022AY 2015-162 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal corrected the order to reflect that the appeals filed by the assessee for AY 2014-15 and 2015-16 are treated as allowed for statistical purposes.

What were the facts?

The assessee pointed out a typographical error in a previous order regarding the assessment years mentioned. This corrigendum was issued to correct that mistake.

What were the issues?

Correction of typographical error in the assessment years mentioned in a previous tribunal order.

AI-generated summary — verify with the full judgment below

Heard together (8 matters)

I.T.A. No.6494/Mum/2018
I.T.A. No.6493/Mum/2018
I.T.A. No. 5620/Mum/2019
C.O. No. 218/Mum/2019
C.O. No. 219/Mum/2019
C.O. No. 25/Mum/2020
I.T.A. No. 6643/Mum/2018
I.T.A. No.6644/Mum/2018

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

The assessee has pointed out a typographical mistake in paragraph 15 of the common order dated 16-09-2022 passed by the Tribunal, wherein the assessment years have been wrongly mentioned. Hence this corrigendum is being issued to correct the error. Accordingly clause (c) of Paragraph 15 shall be substituted by the following sentence:-

2 Abbott Healthcare P. Ltd

(c) The appeals filed by the assessee for AY 2014-15 and 2015- 16 are treated as allowed for statistical purposes.

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