ACIT-6(1)(2), MUMBAI vs. M/S. ICICI PRUDENTIAL LIFE INSURANCE CO. LTD., MUMBAI

ITA 1453/MUM/2023Status: DisposedITAT Mumbai17 October 2024AY 2014-15Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)1 pages

AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal acknowledged the mistake and is issuing a corrigendum to correct the Assessment Years. The corrected Assessment Years are 2014-15, 2015-16, 2016-17, 2017-18 & 2018-19.

What were the facts?

The original order dated 28/07/2023 incorrectly listed the Assessment Years as 2014-15, 2015-16, 2016-17, 2017-18 & 2017-18. The assessee brought this error to the Tribunal's attention.

What were the issues?

Correction of Assessment Years mentioned in the Tribunal's order.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

This appeal has already been disposed of vide order dated 28/07/2023 by this Tribunal wherein the Assessment Years have been wrongly mentioned as 2014-15, 2015-16, 2016-17, 2017-18 & 2017-18. This aspect has been rightly brought to our attention by the assessee. Hence, we are issuing this corrigendum accordingly. The Assessment Years mentioned in the cause title in page one of the Tribunal order dated 28/07/2023 should be read as 2014-15, 2015-16, 2016-17, 2017-18 & 2018-19. All the other contents in the said Tribunal order shall stand unamended. This Corrigendum may be read as part and parcel of the said Tribunal order. Sd/- Sd/- (GAGAN GOYAL) (AMIT SHUKLA) ACCOUNTANT MEMBER JUDICIAL MEMBER Mumbai; Dated 17/10/2024 & 1457/Mum/2023 M/s. ICICI Prudential Life Insurance Company Limited KARUNA, sr.ps Copy of the Order forwarded to :

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