HDFC SECURITIES LIMITED,MUMBAI vs. COMMISSIONER OF INCOME TAX (APPEALS), NATIONAL FACELESS APPEAL CENTRE , MUMBAI

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ITA 1886/MUM/2023Status: DisposedITAT Mumbai16 August 2024AY 2012-2013Bench: SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)1 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal has corrected a mistake where "Assessment Year 2007-08" was incorrectly stated instead of "Assessment Year 2010-11" for a previous appeal. Additionally, "Assessment Year" was incorrectly used instead of "Financial Year" when referring to deductions for specific years.

What were the facts?

The original common order disposing of cross-appeals for AY 2012-13 contained factual errors. The corrigendum addresses mistakes related to the year mentioned for previous appeals and the distinction between Assessment Year and Financial Year in ground number IV & V.

What were the issues?

Correction of factual errors in a previous Tribunal order regarding cross-appeals for AY 2012-13.

Which sections of the Income-tax Act were involved?

Section of IT Act not specified in the provided text

AI-generated summary — verify with the full judgment below

Heard together (2 matters)

ITA No. 1886/Mum/2023
ITA No. 1985/Mum/2023

Read from the judgment's own cause title. This page is filed under one of them.

CORRIGENDUM 1. Cross Appeals for the Assessment Year 2012-13 [ITA No. 1886/Mum/2023 & were disposed off by way of common order, dated 28/02/2024.

2.

While adjudication Ground No. III raised in ITA No. 1886/Mum/2023 some mistakes had crept in been inadvertently. The details of order passed by the Tribunal in appeal for the Assessment Year 2010-11 were incorrectly stated as “Assessment Corrigendum ITA No. 1886 & 1985/Mum/2023 Assessment Year: 2012-13 Year 2007-08 [ITA No. 3137 & 3052/Mum/2014]”. The said mistake is hereby rectified by way of the present Corrigendum and accordingly, the aforesaid phrase in Paragraph 16 at page 9-10 of the aforesaid common, order dated 28/02/2024, shall stand replaced by and be read as “Assessment Year 2010-11 [ITA No. 3137 & 3502/Mum/2014]”.

3.

While adjudication Ground No. IV & V raised in some mistakes had been inadvertently. In Paragraph 33 at page 16 & 17 the Tribunal has recorded as under:

No disallowance was made in respect of identical deduction claimed for the Assessment Years 2008-09 (INR 93,65,935/-), 2009-10 (INR 1,13,18,201/-), and 2010-11 (INR 88,06,270/-).

In the above sentence “Assessment Year” has been incorrectly mentioned in place of “Financial Year”. The said mistake is hereby rectified by way of the present Corrigendum and accordingly the above sentence shall stand replaced by and be read as under:

No disallowance was made in respect of identical deduction claimed for the Financial Years 2008-09 (INR 93,65,935/-), 2009-10 (INR 1,13,18,201/-), and 2010-11 (INR 88,06,270/-).

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