AMAYA INFRASTRUCTURE PRIVATE LIMITED,MUMBAI vs. INCOME TAX OFFICER-12(1)(3), MUMBAI
What did the Tribunal hold?
The original order incorrectly cited the appeal number as ITA No.1135/Mum/2023. The Tribunal held that the correct appeal number is ITA No.1135/Mum/2018.
What were the facts?
The Income Tax Appellate Tribunal (ITAT), Mumbai Bench "A", issued a corrigendum to a previous order dated 10th November, 2023. The corrigendum addresses a mistake in the appeal number mentioned in the said order.
What were the issues?
Correction of the appeal number in a Tribunal order due to a clerical error.
Which sections of the Income-tax Act were involved?
ITA No.1135/Mum/2018, ITA No.1135/Mum/2023
AI-generated summary — verify with the full judgment below
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
In the Tribunal order dated 10th November, 2023 in the above appeal, a mistake has crept in inasmuch as the been mentioned wrongly as ‘ITA No.1135/Mum/2023’ whereas the correct appeal number should have been . This Corrigendum is being issued to correct the said mistake, vide an application dated 24.09.2024 of the assessee in this regard. Therefore, the appeal number in the said order may now be read as instead of Sd/- Sd/-
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