BAI HIRABAI JAMSETJI TATA NA vs. ARI CHARITABLE INSTITUTION (PREVIOUSLY BAIHIRABAI TATA NAVSARI CHARITABLE INSTITUTE,MUMBAI

ITA 2199/MUM/2021Status: DisposedITAT Mumbai02 August 20222 pages

AI SummaryPartly Allowed

What did the Tribunal hold?

The tribunal has rectified a typographical error in its previous order. The date "24th September 1991" has been corrected to "24th September 2021" in the last sentence of paragraph 10.

What were the facts?

This is a corrigendum to a previous order dated 29th July 2022. The correction pertains to a typographical error in the date mentioned in paragraph 10 of the original order.

What were the issues?

The primary issue is the correction of a factual error in a previously issued ITAT order.

AI-generated summary — verify with the full judgment below

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

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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