ACIT 4 (1)(1), MUMBAI vs. ICICI SECURITIES LTD., MUMBAI

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ITA 6288/MUM/2019Status: DisposedITAT Mumbai29 September 2021AY 2008-092 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal has corrected the error in its previous order. The appeal is to be read as having been disposed of in 'C' Bench, not 'A' Bench.

What were the facts?

This is a corrigendum order to a previous ITAT judgment. The original order incorrectly stated the appeal was heard in 'A' Bench instead of 'C' Bench. The assessee pointed out this error.

What were the issues?

The primary issue was a clerical error in mentioning the wrong bench for the hearing of the appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C‘ BENCH

(Assessment Year :2008-09) The Asst. Commissioner of Vs. ICICI Securities Limited Income Tax, Circle 4(1)(1) ICICI Centre, H.T. Parekh Room No.640, 6th Floor Marg, Churchgate Aayakar Bhavan Mumbai – 400 020 M.K. Road, Mumbai – 400 020 PAN/GIR No.AAACI0996E (Appellant) .. (Respondent) CORRIGENDUM ORDER PER M. BALAGANESH (A.M): This appeal was listed for hearing on 21/06/2021 in ‘C’ Bench and was heard on that day. This Tribunal had passed an order on 24/06/2021 disposing of the said appeal. In the said order it has been wrongly mentioned in the first page of the order that this appeal was heard in ‘A’ Bench instead of ‘C’ Bench. This error has been rightly pointed out by the assessee vide letter dated 03/09/2021. Hence, this corrigendum is issued and the order is to be read as being disposed of in ‘C’ Bench and not in ‘A’ Bench.

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