M/S. JHAJHARIA NIRMAN LTD.,NEW DELHI vs. DCIT, NEW DELHI
What did the Tribunal hold?
The Tribunal corrected a typographical error in the amount from Rs. 4,93,160/- to Rs. 49,36,160/-. All other contents of the original order remain unchanged.
What were the facts?
This is a corrigendum to a previously issued ITAT order. The correction pertains to a typographical error in the amount mentioned in paragraph 5.2 of the original order.
What were the issues?
The primary issue was the correction of a factual error in the amount stated in the Tribunal's previous order.
AI-generated summary — verify with the full judgment below
CORRIGENDUM While reading the Tribunal’s order dated 26.02.2020 passed in (AY 2012-13), we find that some typographical mistake has been crept in at page no. 8, para no. 5.2, line no. 2 in typing the amount as Rs. 4,93,160/- instead of correct figure of Rs. 49,36,160/-, as mentioned in the grounds of appeal. Therefore, we are correcting the same mistake by issuing this corrigendum that the figure mentioned at page no. 8, para no. 5.2, line no. 2 may be read as “Rs. 49,36,160/-“. With the above corrections in figure, the Corrigendum is passed on 02.03.2020.
The other contents of the Tribunal’s order dated 26.02.2020 will remain unchanged.
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