VIRGO MARKETING PVT. LTD.,NEW DELHI vs. ITO, WARD- 26(4), NEW DELHI

ITA 6805/DEL/2018Status: DisposedITAT Delhi05 November 2019AY 2001-021 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 its earlier order to rectify factual inaccuracies concerning the addresses and PAN of the parties involved. The substantive content of the original order is confirmed to be unchanged.

What were the facts?

This is a corrigendum to a previous order of the Income Tax Appellate Tribunal, Delhi Bench. The corrigendum corrects typographical errors regarding the addresses and PAN of the assessee and respondent. The rest of the original order remains unchanged.

What were the issues?

The primary issue addressed is the correction of typographical errors in the Tribunal's previous order concerning party details.

AI-generated summary — verify with the full judgment below

CORRIGENDUM I note that due to typographical mistake in Tribunal’s order dated 05/11/2019 passed in the aforesaid two Appeals, the Address, PAN of both the parties have been wrongly crept in. The correct address, PAN of both the parties may now be read as under:- “I.T.A. Nos. 6804 & 6805/Del/2018 Assessment Years: 2000-01 & 2001-02 VIRGO MARKETING PVT. LTD. vs. ITO, WARD 26(4), A-9, Gulmohar Park, New Delhi New Delhi New Delhi – 110 049 (PAN : AAACV3850A) (ASSESSEE) (RESPONDENT)”

Recent GST High Court judgments

Search GST case law →