UDIT JAIN,NEW DELHI vs. ACIT, CPC-TDS, GHAZIABAD

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ITA 5380/DEL/2017Status: DisposedITAT Delhi11 December 2019AY 2016-172 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal corrected the ITA number in the cause title of the appeal. The rest of the original order remains unchanged.

What were the facts?

This is a corrigendum to an Income Tax Appellate Tribunal (ITAT) order. A mistake was found in the cause title of the appeal, specifically the ITA number. The correct ITA number is 5380/Del/2017, not 5386/Del/2017.

What were the issues?

Correction of a clerical error in the appeal number within the ITAT's cause title.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘G & A’, NEW DELHI

For Appellant: CA ूयथ क ओर से /

We find that a mistake has crept in cause title and hence the present corrigendum is being passed. The lead order in the bunch of appeals is in the case of Udit Jain and by mistake ITA number has been mentioned as 5386/Del/2017 as against . The cause title would read as under:- Assessment Year:2016-17 The rest of the order shall remain same. This corrigendum is being passed on 11.12.2019.

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