SRI. KRISHNA MOORARJI JARIWALA,MUMBAI vs. ITO WD. 24(2)(1), MUMBAI

ITA 6706/MUM/2005Status: DisposedITAT Mumbai08 April 2024AY 2001-2002Bench: SHRI B.R. BASKARAN, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)1 pages

AI SummaryPartly Allowed

What did the Tribunal hold?

The corrigendum rectifies a mistake in the assessment year mentioned in the original order. The assessment year was incorrectly stated as '2000-01' instead of the correct '2001-2002'.

What were the facts?

This is a corrigendum to a previous order passed by the Income Tax Appellate Tribunal, Mumbai Bench 'B'. The original order was dated 05/09/2008 and pertained to ITA No. 6706/M/2005.

What were the issues?

Rectification of assessment year in the order.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

CORRIGENDUM In the order, dated 05/09/2008, passed by Mumbai Bench ‘B’ of the 1. Tribunal in the assessment year has been incorrectly mentioned as ‘2000-01’ instead of ‘2001-2002’. The said mistake is hereby rectified by way of the present corrigendum and the Assessment Year mentioned as ‘2000-01’ in the cause title and on the first paragraph on the first page of the order, dated 05/09/2008, shall stand replaced by and be read as ‘2001-2002’.

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