S.VENKATA LAXMI NARAYANA,HYDERABAD vs. INCOME TAX OFFICER, WARD-12(4), HYDERABAD

ITA 816/HYD/2019Status: DisposedITAT Hyderabad31 March 2022AY 2014-152 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 corrected a factual error in its previous order. The assessment year was rectified from 2012-13 to 2014-15.

What were the facts?

This judgment is a corrigendum to a previous order. The original order incorrectly mentioned the assessment year as 2012-13 instead of the correct assessment year 2014-15.

What were the issues?

The primary issue was a clerical error in mentioning the assessment year in the original order.

AI-generated summary — verify with the full judgment below

CORRIGENDUM We find that there is a mistake apparent on record in the first line of the order that the assessment year is wrongly mentioned as AY 2012-13 in stead of 2014-15 passed vide order dated 29/01/2021. Therefore, the following correction is made in the first line of the para and the same may be read as under: “AY may be read as 2014-15 instead of 2012-13”

Sd/- Sd/- (S.S. GODARA) ( L.P. SAHU) ACCOUNTANT MEMBER JUDICIAL MEMBER Hyderabad, Dated: 31st March 2022

:- 2 -: S. Venkata Laxmi Narayana, Hyd.

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