HEERENDRA PRASAD MANNAVA,BALLARI vs. INCOME-TAX OFFICER, WARD-1(TPS), BELLARY

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ITA 831/BANG/2023Status: DisposedITAT Bangalore11 March 2024AY 2018-19Bench: SHRI NARENDER KUMAR CHOUDHRY (Judicial Member), SHRI LAXMI PRASAD SAHU (Accountant Member)1 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Corrigendum clarifies that the appeal number in the order dated 21.02.2024 was incorrectly typed as 832/Bang/2023 and should be read as 831/Bang/2023 for all purposes. This correction has been issued on 11.03.2024.

What were the facts?

An order was passed by the Income Tax Appellate Tribunal, Bangalore Bench on 21.02.2024 concerning ITA No. 831/Bang/2023 for Assessment Year 2018-19. During the typing of the order, the appeal number was inadvertently recorded as 832/Bang/2023 instead of the correct number.

What were the issues?

Correction of inadvertently typed appeal number in a previously passed order.

Which sections of the Income-tax Act were involved?

ITA No. 831/Bang/2023

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, BANGALORE

Before: SHRI NARENDER KUMAR CHOUDHRY & SHRI LAXMI PRASAD SAHU

Heard together (2 matters)

ITA No. 832/Bang/2023
ITA No. 831/Bang/2023

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

It has brought to our knowledge that in the order dated 21.2.2024 passed by this Bench in the captioned appeal i.e. been recorded/typed as 832/Bang/2023 instead of correct no. 831/Bang/2024, hence this corrigendum necessitates.

Accordingly as typed/written in the order dated 21.2.2024 in the captioned appeal, be read as for all purposes.

This corrigendum has been issued on 11.03.2024.

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