KNIGHT RIDERS SPORTS P. LTD,MUMBAI vs. ASST CIT CEN CIR 29, MUMBAI
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 corrected a typographical error in the previous order, changing the amount from Rs.75,00,000/- to Rs.7,50,90,000/-. This correction was made to ensure the accurate representation of the financial figure.
What were the facts?
This is a corrigendum order to rectify a typographical mistake in a previous order dated 16/04/2018. The mistake involved a monetary figure in paragraph 9 on page 3.
What were the issues?
The primary issue was the correction of a factual error in a previously issued ITAT order. This involved rectifying a specific monetary amount that was incorrectly transcribed.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “H”, BENCH MUMBAI
O R D E R This corrigendum order is passed to rectify a typographical mistake in order dated 16/04/2018. In para 9 on page 3 it was typed as Rs.75,00,000/- instead of Rs.7,50,90,000/-. Accordingly, we rectify the typographical mistake and direct that it should be read as Rs.7,50,90,000/-.
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