HAZRAT FATEMA GIRLS HIGH SCHOOL,NANDED vs. ITO TDS, NANDED

PDF · subscribers
ITA 312/PUN/2024Status: DisposedITAT Pune23 July 2024AY 2014-15Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)1 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal corrected the typographical error in its order dated 10.07.2024. The date of hearing and pronouncement has been rectified to 10.07.2024.

What were the facts?

This is a corrigendum to a previous ITAT Pune order. The original order had a typographical error in mentioning the year of the hearing and pronouncement date. The date was incorrectly stated as 10.07.2023 instead of 10.07.2024.

What were the issues?

The primary issue was a clerical error in the date mentioned in the tribunal's order. The correction was administrative in nature.

AI-generated summary — verify with the full judgment below

IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.312 to 315/PUN/2024 "नधा"रण वष" / Assessment Year : 2014-15 Nanded – 431 604 Maharashtra TAN : NSKH01795D Appellant Respondent CORRIGENDUM PER BENCH :

This corrigendum is being issued to correct the inadvertent typographical error crept in mentioning the year on the first page of the Tribunal order dated 10.07.2024. The date of hearing as well as date of pronouncement is mentioned as “10.07.2023” instead of “10.07.2024”. Therefore, the same may be read as 10.07.2024. (VINAY BHAMORE) (INTURI RAMA RAO) JUDICIAL MEMBER ACCOUNTANT MEMBER पुणे / Pune; "दनांक / Dated : 23rd July, 2024. Satish

आदेश क" "ितिलिप अ"ेिषत / Copy of the Order forwarded to : अपीलाथ" / The Appellant.

1.

""यथ" / The Respondent.

2.3.

The Pr. CIT concerned. िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, “A” ब"च, 4. पुणे / DR, ITAT, “A” Bench, Pune. गाड" फ़ाइल / Guard File. 5. आदेशानुसार / BY ORDER, //// Senior Private Secretary आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune.

Recent GST High Court judgments

Search GST case law →