DCIT - 7(1)(1), MUMBAI, AAYKAR BHAVAN, MUMBAI vs. MORESHWAR TRADING COMPANY PRIVATE LIMITED, MUMBAI

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ITA 3933/MUM/2023Status: DisposedITAT Mumbai11 June 2024AY 2012-13Bench: Shri Prashant Maharishi (Accountant Member), Shri Sunil Kumar Singh ( (Judicial Member)1 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The corrigendum corrects a typographical error in the original order. Specifically, it rectifies an amount mentioned in paragraphs 10 and 20 of the order.

What were the facts?

The case involves an appeal and a cross-objection concerning Assessment Year 2012-13. The original order was dated 30.05.2025 and the corrigendum was issued on 11.06.2024.

What were the issues?

Correction of a typographical error regarding a monetary amount in the appellate order.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Mumbai “D” Bench, Mumbai.

Before: Shri Prashant Maharishi (AM) & Shri Sunil Kumar Singh (JM)

For Appellant: Shri Prakash Jani
For Respondent: Smt. Sanyogita Nagpal
Hearing: 27.05.2024

Heard together (2 matters)

I.T.A. No. 3933/Mum/2023
C.O. No. 62/Mum/2024

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

In above ITA & CO order dated 30.5.2025 a typographical error has crept in, same is corrected as under :- “At para No. 10 (page No. 8 of the order) and at para No. 20 (page No. 19 of the order) the correct amount is Rs. 60,000/- instead of Rs. 60,00,000/-.”

Above order is corrected to the above extent and hence this corrigendum passed on 11- 06-2024

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