Loading judgment…
Facts
This document is a corrigendum to an order passed by the Income Tax Appellate Tribunal, "A" Bench, Mumbai. The original order was dated 11/12/2023, in ITA No. 2986/Mum/2022 for Assessment Year 2015-16. The corrigendum addresses an error in the cause title.
Held
The Tribunal held that the Permanent Account Number (PAN) of the Assessee was incorrectly mentioned as 'AAATG0260C' instead of 'AABCL1116C' in the cause title of the original order. This mistake has been rectified by the present corrigendum.
Key Issues
Correction of Permanent Account Number in the cause title of the appeal order.
Sections Cited
AI-generated summary — verify with the full judgment below
IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH, MUMBAI SHRI AMARJIT SINGH, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Income Tax Officer 12(3)(1), Mumbai, 145, 1st Floor, Aayakar Bhavan, M.K. Road, Mumbai - 400020 ……………. Appellant M/s Laxmi Realty and Advisory Vs Pvt. Ltd., 402, Cosmos Court Building, S.V. Road, Vile Parle (West), Mumbai - 400056 Respondent ……………. [PAN: AABCL1116C]
CORRIGENDUM
In the order, dated 11/12/2023, passed by “A” Bench of the Tribunal in ITA No. 2986/Mum/2022 the Permanent Account Number of the Assessee has been incorrectly mentioned as ‘AAATG0260C’ instead of ‘AABCL1116C’ in the cause title. The said mistake is hereby rectified by way of the present corrigendum. The Permanent Account Number mentioned as ‘AAATG0260C’ in the cause title on the first page of the order, dated 11/12/2023, shall stand replaced by and be read as ‘AABCL1116C’. (Amarjit Singh) Judicial Member मुंबई Mumbai; िदनांक Dated : 20.06.2024 Alindra, PS
Corrigendum Assessment Year: 2015-16 आदेश की "ितिलिप अ"ेिषत/Copy of the Order forwarded to : अपीलाथ" / The Appellant 1. 2. ""थ" / The Respondent. 3. आयकर आयु"/ The CIT
"धान आयकर आयु" / Pr.CIT 5. िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, मुंबई / DR, ITAT, Mumbai 6. गाड" फाईल / Guard file.
आदेशानुसार/ BY ORDER, स"ािपत "ित //// उप/सहायक पंजीकार /(Dy./Asstt.