BALJIT SINGH GAMBHIR,POWAI vs. ACIT CIR 21(3), MUMBAI
What did the Tribunal hold?
The Tribunal acknowledged the error and modified its previous order. The assessment year in the order is now corrected to '2011-12'.
What were the facts?
The assessee brought to the Tribunal's notice an inadvertent error in the assessment year mentioned in the original order. The assessment year was incorrectly stated as '2010-11' instead of the correct '2011-12'.
What were the issues?
Correction of a clerical error in the assessment year mentioned in the Tribunal's order.
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Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
Aayakr ApIlaIya AiQakrNa “L” nyaayapIz maMuba[- mao. IN THE INCOME TAX APPELLATE TRIBUNAL “L” BENCH, MUMBAI श्री महावीर स िंह, न्याययक दस्य एविं श्री जी. मंजुनाथ लेखा दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, JM AND SRI G MANJUNATHA, AM Aayakr ApIla saM./ ITA No. 2099/Mum/2017 (inaQa-arNa baYa- / Assessment Year 2011-12) Aayakr ApIla saM./ ITA No. 6048/Mum/2017 (inaQa-arNa baYa- / Assessment Year 2011-12) MH-400 076 (ApIlaaqaI- / Appellant) .. (p`%yaqaaI- / Respondent) स्थायी लेखा िं./PAN No. AMGPG9637H
ुनवाई की तारीख / Date of hearing: 17-07-2018 घोषणा की तारीख / Date of pronouncement : 25-07-2018 शुद्धिपत्र की तारीख / Date of Corrigendum 17-09-2018 शुद्धिपत्र / CORRIGENDUM
The assessee, by way of a letter dated 17th August 2018 brought to our notice that the Tribunal, while passing the order dated 17th July 2018 in ITA Nos. 2099 & 6048/Mum/2017 for AY 2011-12, mentioned that assessment year on the 5th line of Page No.2 has been inadvertently mentioned as ‘2010-11’ instead of ‘2011-12’, which now stands corrected and the assessment year may be read as ‘2011-12’. The order dated 17th July 2018, is modified to this extent only. (महावीर स िंह /MAHAVIR SINGH) (जी. मंजुनाथ / G. MANJUNATHA) (लेखा दस्य / ACCOUNTANT MEMBER) (न्याययक दस्य/ JUDICIAL MEMBER) मुिंबई, ददनािंक/ Mumbai, Dated: 17-09-2018 सुदीप सरकार, व.निजी सचिव / Sudip Sarkar, Sr.PS आदेश की प्रनिलिपप अग्रेपिि/Copy of the Order forwarded to : अपीलाथी / The Appellant 1. प्रत्यथी / The Respondent. 2. आयकर आयुक्त(अपील) / The CIT(A) 3. आयकर आयुक्त / CIT 4. ववभागीय प्रयतयनधि, आयकर अपीलीय अधिकरण, मुिंबई / DR, ITAT,
Mumbai गार्ड फाईल / Guard file. 6. आदेशािुसार/ BY ORDER, त्यावपत प्रयत //// उप/सहायक पंजीकार (Asstt.
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