DEPUTY COMMISSIONER OF INCOME TAX, (EXEMPTIONS), CIRCLE-1, BENGALURU vs. M/S. JMJ EDUCATION SOCIETY, BENGALURU
In favour of the Revenue: the Revenue's appeal was allowed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal clarified that the assessment years for the appeals ITA Nos.2894 & 2895/Bang/2017 are 2010-11 & 2011-12, correcting a typographical error.
What were the facts?
This is a corrigendum to a previous order of the Income Tax Appellate Tribunal. The original order inadvertently listed incorrect assessment years in the cause title.
What were the issues?
The issue was a typographical error in the assessment years mentioned in the cause title of a previous tribunal order.
AI-generated summary — verify with the full judgment below
Per Chandra Poojari, Accountant Member These appeals were disposed of by the consolidated order of the Tribunal dated 16.04.2021 where in the cause title, the assessment years are shown inadvertently due to typographical error shown as “2020-21 & 2011-12”. Therefore, the assessment years mentioned in the cause title below the appeal & 2895/Bang2017 is substituted to read as “2010-11 & 2011-12”.
Sd/- Sd/- ( BEENA PILLAI ) ( CHANDRA POOJARI ) JUDICIAL MEMBER ACCOUNTANT MEMBER Bangalore, Dated, the 6th August, 2021.
/Desai S Murthy /
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