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

ITA 1454/MUM/2023Status: DisposedITAT Mumbai17 October 2024AY 2015-162 pages

AI SummaryN/A

What did the Tribunal hold?

The Tribunal issued a corrigendum to rectify the error. It held that the Assessment Years mentioned in the cause title of its original order dated 28/07/2023 should be correctly read as 2014-15, 2015-16, 2016-17, 2017-18 & 2018-19. All other contents of the said Tribunal order remain unamended and stand as originally stated.

What were the facts?

The Tribunal had previously disposed of an appeal on 28/07/2023, but the Assessment Years were wrongly mentioned in the order as 2014-15, 2015-16, 2016-17, 2017-18 & 2017-18. The assessee subsequently brought this clerical error to the Tribunal's attention, necessitating a correction.

What were the issues?

Correction of erroneously mentioned Assessment Years in the cause title of a previously issued Tribunal 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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