ASSISTANT COMMISSIONER OF INCOME TAX (CENTRAL), BILASPUR vs. SHRI GAURAV KUMAR AGRAWAL, RAIGARH

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ITA 95/RPR/2021Status: DisposedITAT Raipur20 July 2023AY 2019-20Bench: SHRI RAVISH SOOD (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)2 pages
AI SummaryAllowed

What did the Tribunal hold?

The tribunal corrected the Cross Objection number in the cause title from 'C.O. No. 08/RPR/2018' to 'C.O. No. 4/RPR/2022'. This correction is to be read along with the original order.

What were the facts?

This is a corrigendum to an Income Tax Appellate Tribunal order. The original order had a typographical error in the cause title regarding the Cross Objection number.

What were the issues?

The primary issue was a typographical error in the cause title of a previous order, which needed to be corrected for accuracy.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAIPUR BENCH, RAIPUR

Before: SHRI RAVISH SOOD, JM & SHRI ARUN KHODPIA, AM

Heard together (3 matters)

ITA No.95/RPR/2021
C.O. No. 08/RPR/2018
C.O. No. 4/RPR/2022

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

शु��प� /CORREGENDUM Per Arun Khodpia, AM : This appeal has been preferred by the Revenue. We notice that a typographical mistake is apparent in the Cause Title of the order dated 17.07.2023, wherein, the Cross Objection number has been inadvertently typed as “C.O. No. 08/RPR/2018” instead of “C.O. No. 4/RPR/2022”. Hence, this corrigendum is being issued to correct the mistake.

2.

Accordingly, the “C.O. No. 08/RPR/2018” wrongly mentioned in the Cause Title of the order dated 17.07.2023, shall be read as

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