BAI NAVJBAI TATA ZOROSTRIAN GIRLS SCHOOL,MUMBAI vs. COMMISSIONER OF INCOME TAX (EXEMPTIONS), MUMBAI

ITA 2177/MUM/2021Status: DisposedITAT Mumbai02 August 20222 pages

AI SummaryPartly Allowed

What did the Tribunal hold?

The tribunal has corrected a typographical error in its previous order. The date '24th September 1991' has been substituted with '24th September 2021'. This corrigendum forms part of the original order.

What were the facts?

This is a corrigendum to a previous order passed by the ITAT Mumbai. The assessee is Bai Navajbai Tata Zoroastrian Girls School. The corrigendum rectifies a typographical error in the date mentioned in paragraph 10 of the original order.

What were the issues?

The primary issue was the correction of a factual error in a previously passed order. The tribunal addressed a typographical mistake regarding a date.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI “B” BENCH, MUMBAI

CORRIGENDUM Per Pramod Kumar, VP: In the order dated 29th July 2022, passed in this case, an inadvertent typographical 1. error has crept in the same is rectified as follows: In the last sentence of paragraph 10, at page 7, “24th September 1991” shall stand substituted by “24th September 2021”. This corrigendum is attached to, and forms part of, the order dated 29th September 2. 2022 (supra).

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