ESSAR POWER LTD,MUMBAI vs. DCIT RG 6(3)(2), MUMBAI

ITA 1388/MUM/2016Status: DisposedITAT Mumbai28 September 2018AY 2011-122 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 directed to delete ITA No.1931/Mum/2016 from the previous order as it was incorrectly included and not part of the proceedings.

What were the facts?

This is a corrigendum order to rectify a typographical mistake in a previous order dated 03/07/2018. The previous order mistakenly mentioned ITA No.1931/Mum/2016, which was not heard by the tribunal.

What were the issues?

The primary issue was the correction of a procedural error in a prior tribunal order due to a typographical mistake.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “K”, BENCH MUMBAI

Before: SHRI R.C.SHARMA, AM & SHRI RAVISH SOOD, JM

Heard together (2 matters)

ITA No.1388/Mum/2016

ITA No.2233/Mum/2015

Read from the judgment's own cause title. This page is filed under one of them.

CORRIGENDUM O R D E R

This corrigendum order is passed to rectify a typographical mistake in order dated 03/07/2018. In the cause title was wrongly mentioned in the order dated 03/07/2018. As ITA No.1931/Mum/2016 was not taken up for hearing, we direct to delete ITA No.1931/Mum/2016.

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