TERVIN ESTATES PVT. LTD.,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 29, NEW DELHI

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ITA 8252/DEL/2018Status: DisposedITAT Delhi19 October 2023AY 2010-11Bench: SHRI CHANDRA MOHAN GARG (Judicial Member), DR. B.R.R. KUMAR (Accountant Member)2 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal corrected the order to reflect that grounds no. 11 to 13 were considered. Specifically, grounds no. 11 and 12 were allowed, while ground no. 13 was partly allowed.

What were the facts?

This is a corrigendum order issued by the ITAT Delhi Bench to rectify typographical errors in a previously passed order. The errors pertained to the ground numbers mentioned in paragraphs 3 and 10 of the original order.

What were the issues?

The primary issue was the correction of typographical errors in the ITAT's order regarding the specific grounds of appeal that were allowed or partly allowed.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: G: NEW DELHI

Before: SHRI CHANDRA MOHAN GARG & DR. B.R.R. KUMAR

CORRIGENDUM ORDER PER CHANDRA MOHAN GARG, J.M. On perusal of order passed in the captioned appeal today i.e. on 19.10.2023 we note that a typographical error has been occurred therein. Therefore, this corrigendum order is being passed rectifying the typographical errors as under:- (i) In para 3 of the order the words “Ground No. 13” are replaced and substituted by the words “Grounds no. 11 to 13”. (ii) In para 10 of the order the words “Accordingly, ground no. 13 of assessee is partly allowed” are replaced and substituted by the words “ Accordingly, grounds no. 11 & 12 are allowed and ground no. 13 of assessee is partly allowed”. Corrigendum order is pronounced on 19.10.2023.

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