SHRI VASHU BHAGNANI,MUMBAI vs. INCOME TAX OFFICER (INT. TAX) WARD 1(2)(1), MUMBAI

ITA 4023/MUM/2023Status: DisposedITAT Mumbai09 January 2025AY 2019-20Bench: SHRI AMARJIT SINGH (Judicial Member), SHRI RAJ KUMAR CHAUHAN (Accountant Member)1 pages

AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal reviewed the order and found an inadvertent typographical mistake in the ITA number. The Tribunal corrected the ITA number from 4032/Mum/2023 to 4023/Mum/2023 for the assessment year 2019-20.

What were the facts?

An application was filed to rectify a correction order dated 24.04.2024. The application stated a mismatch in the ITA number in the impugned order.

What were the issues?

Correction of a typographical error in the ITA number mentioned in a previous order.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “I”, BENCH

CORRIGENDUM / ORDER An application has been moved in the form of corrigendum for rectifying the correction in the order dated 24.04.2024 stating that there is mismatch of impugned order wherein A.Y. ‘2019-20’ is mentioned and the correct ITA No. is 4023/Mum/2023 and A.Y. 2019-20’. We have perused the impugned order and noticed that there seems to be an inadvertent mistake in ITA No. i.e. ITA No. 4032/Mum/2023 A.Y. ‘2019-20’ is mentioned whereas the correct ITA No. is 4023/Mum/2023 A.Y. 2019-20’. It appears to be an inadvertent typographical mistake which is hereby rectified and corrected and the ITA No. 4032/Mum/23 be read as ITA No.

2 4023/Mum/2023. It is ordered accordingly and the corrigendum application is disposed of in above terms. Sd/- Sd/- AMARJIT SINGH RAJ KUMAR CHAUHAN ACCOUNTANT MEMBER JUDICIAL MEMBER Mumbai; Dated 06/01/2025 Sr.PS, Dhananjay Copy of the Order forwarded to :

1. 1. The Appellant 2. The Respondent.

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