SMT. SUSHILA SURESHBABU MALGE,MUMBAI vs. ITO, WARD-23(3)(4), MUMBAI

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ITA 1681/MUM/2020Status: DisposedITAT Mumbai15 February 2022AY 2012-132 pages

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

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal has issued a corrigendum to correct a clerical error in the name of the authorized representative. The substantive decision of the original order remains unaffected by this correction.

What were the facts?

This judgment is a corrigendum to a previous order, rectifying an error in the name of the authorized representative for the assessee, Smt. Sushila Sureshbabu Malge. The original appeal was filed for Assessment Year 2012-13.

What were the issues?

The primary issue addressed is the correction of a clerical error in the name of the authorized representative in a previously pronounced ITAT order.

AI-generated summary — verify with the full judgment below

IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JM & SHRI PRASHANT MAHARISHI, AM Smt. Sushila Sureshbabu Malge Income-tax Officer, 206, Tulsi Shyam Building 7(3)(2) Thane (W)-400 605 Appellant Respondent PAN : AJTPM6884A Date of hearing .. 20-12-2021 Date of pronouncement .. 23-12-2021 Date of Corrigendum 15-02-2021 CORRIGENDUM In ITA No.1681/Mum/2020 for Assessment Year 2012-13, pronounced on 23.12.2021, the assessee has submitted a letter dated 13th January, 202, where there is an error in writing the name of authorized representative. Therefore, now following the corrigendum is issued:-

IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JM & SHRI PRASHANT MAHARISHI, AM Smt. Sushila Sureshbabu Malge Income-tax Officer, 206, Tulsi Shyam Building 7(3)(2) Thane (W)-400 605 Appellant .. Respondent PAN : AJTPM6884A Appellant by .. Shri Anil J Sathe Respondent by .. Shri Milind Chavan This mistake is rectified accordingly. (VIKAS AWASTHY) ACCOUNTANT MEMBER Mumbai, Dated: 15-02-2022 Sudip Sarkar /Sr.PS

Copy of the Order forwarded to:

1.

The Appellant

2.

The Respondent.

3.

The CIT (A), Mumbai.

4.

CIT

5.

DR, ITAT, Mumbai

6.

Guard file. BY ORDER, ////

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