IQBAL SINGH DAHIYA,GURGAON vs. ITO, WARD-2(2), GURGAON

ITA 4861/DEL/2018Status: DisposedITAT Delhi22 November 2018AY 2012-131 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 noted a typographical mistake in the title of the order concerning the respondent's address. The corrected address is now provided, and the rest of the order remains unchanged.

What were the facts?

This judgment is a corrigendum to a previously passed order. It corrects a typographical error in the title of the order regarding the address of the respondent.

What were the issues?

The primary issue addressed is the correction of a factual error in the case title due to a typographical mistake.

AI-generated summary — verify with the full judgment below

An order was passed on 22.11.2018 in . In this regard, I note that due to typographical mistake in the Title of the aforesaid Order, the Address of the Respondent was wrongly mentioned as ITO(E), Ward 2(2), New Delhi. However, the right address of the Respondent is ITO, Ward 2(2), Gurgaon. The relevant Title of the aforesaid order may now be read as under:-

Iqbal Singh Dahiya vs ITO, Ward 2(2), C/o CA M.R. Sahu, Gurgaon M Sahu & Associates, CAs HSIIDC Building, House No.651, 1st Floor, Sector-10A, Vinijya Nukunj, Gurgaon, Haryana. Udyog Vihar, Phase-V, PAN No. AAPPD6473K Gurgaon, 122016 (APPELLANT) Haryana (RESPONDENT)

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