MOIDA BANU,HYDERABAD vs. INCOME TAX OFFICER, WARD-7(1), HYDERABAD

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ITA 151/HYD/2024Status: DisposedITAT Hyderabad16 April 2024AY 2017-18Bench: SHRI LALIET KUMAR (Judicial Member)2 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The tribunal corrected a typographical error in its previous order. An addition of Rs. 8,00,000/- was deleted, and the remaining amount of Rs. 2,00,623/- was confirmed.

What were the facts?

The assessee's appeal was partly allowed by the ITAT. A previous order dated 07.03.2024 had a typographical error regarding the amount to be deleted and confirmed.

What were the issues?

Correction of a typographical error in a previous ITAT order concerning the deletion and confirmation of additions made to the assessee's income.

AI-generated summary — verify with the full judgment below

"It has been brought to our notice that there was a typographical error in the last sentence of Paragraph 7 on page 5 of the order dated 07.03.2024 regarding the rate of the amount to be deleted and confirmed. Therefore, the following correction is made in the last sentence of the said paragraph, and it should be read as follows:

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