PAWAN KUMAR,GURGAON vs. ACIT, CIRCLE- 62(1), NEW DELHI
In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.
What did the Tribunal hold?
The tribunal is rectifying a typographical mistake in the cause title of its earlier order. The dates of hearing and pronouncement are corrected to April 29, 2019.
What were the facts?
This is a corrigendum to a previous ITAT order. The original order had a typographical error in the dates of hearing and pronouncement, which are being corrected.
What were the issues?
The primary issue is the correction of a typographical error in the dates mentioned in the cause title of the ITAT's order.
AI-generated summary — verify with the full judgment below
By this corrigendum we rectify a typographical mistake in our order dated 29.04.2019 in Hearing 29.4.2019 and Date of Pronouncement 29.4.2019” by mistake it is typed as “ Date of Hearing 29.4.2018 and Date of Pronouncement 29.4.2018” . We rectify this mistake as under :-
Date of Hearing : 29.4.2019 Date of pronouncement : 29.4.2019
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