THE DCIT, CIRCLE.1(1), THRISSUR, THRISSUR vs. DHANALAKSHMI BANK LTD., THRISSUR

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ITA 702/COCH/2022Status: DisposedITAT Cochin11 December 2023AY 2015-2016Bench: Shri Sanjay Arora (Accountant Member), Shri Manomohan Das (Judicial Member)2 pages
AI SummaryRemanded

What did the Tribunal hold?

The tribunal is issuing a corrigendum to correct specific typing errors and omissions in its earlier order. These corrections are administrative in nature and do not alter the substance of the original decision.

What were the facts?

This is a corrigendum order to rectify typing errors and omissions in a previous ITAT order dated 11.12.2023. The corrections are minor and do not prejudice either party. The appeal is between the Dy. CIT and Dhanalakshmi Bank Ltd.

What were the issues?

The primary issue is the correction of clerical and typographical errors in a previously passed ITAT order. The corrigendum aims to ensure accuracy in the record.

Which sections of the Income-tax Act were involved?

Section 254(1)

AI-generated summary — verify with the full judgment below

CORRIGENDUM Order under section 254(1) of the Income Tax Act, 1961 (‘the Act’) in the captioned appeal was passed on 11.12.2023. It is, however, found that there have occurred certain typing errors and omissions in the said order, which are, therefore, sought to be rectified through this corrigendum order. The same being only correction of those errors, do not therefore per se cause any prejudice to either party. The details are as under:

1. 1. Para 5.1 (pgs. 3, 4) (a) The word “assessee” in the sentence beginning with the word ‘The question therefore is the stage ......” be read as “assessing”. (b) The word “the” after the words ‘understanding, but,’ be read as “then”.

2. Para 5.2 (pgs. 4, 5) (a) The word “had” after the words ‘Vijaya Bank (supra)’ in the first sentence be omitted. (pg. 4) (b) The word “not” before the word ‘reversed’ in the sentence beginning with the words ‘As such, it is not……’ be omitted. (pg. 4) (c) The words ‘Or, where in’ be read after the words “In” in the sentence beginning with the words ‘In the alternative,….. (pg. 4)

(AY : 2015-16) Dy. CIT, Circle - 1(1) v. Dhanalakshmi Bank Ltd. (d) The word “contradiction” in the sentence beginning with the words ‘Clearly in case (B),…..’ be read as “contradistinction”. (pg. 5)

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