M/S. SAWHNEY BUILDERS PVT. LTD.,DELHI vs. ACIT (TDS), NOIDA

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ITA 6205/DEL/2012Status: DisposedITAT Delhi09 October 2023Bench: SHRI CHANDRA MOHAN GARG (Judicial Member), SHRI PRADIP KUMAR KEDIA (Accountant Member)2 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 held that the assessment year in the cause title of the order dated 11.04.2023 was a typographical error. The incorrect assessment year was replaced with the correct assessment year 2010-11.

What were the facts?

The ITAT Delhi Bench issued a corrigendum order to correct a typographical error in a previous order. The assessment year was incorrectly typed as 2015-16 instead of the correct year, 2010-11.

What were the issues?

The primary issue was the correction of a typographical error in the assessment year mentioned in a previous ITAT order.

AI-generated summary — verify with the full judgment below

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

Before: SHRI CHANDRA MOHAN GARG & SHRI PRADIP KUMAR KEDIA

CORRIGENDUM ORDER PER CHANDRA MOHAN GARG, J.M. The assessment year in the cause title of the said order dated 11.04.2023 has been typed as A.Y. 2015-16 instead of correct A.Y. 2010-11 due typographical error. Therefore this corrigendum is being passed.

2.

In order to rectify said typographical error it is ordered that in the cause title of said Tribunal order dated 11.04.2023 incorrect assessment year is replaced by correct AY 2010-11. Relevant appeal record be returned to the record room. Corrigendum Order is passed on 09.10.2023. Sd/- Sd/- (PRADIP KUMAR KEDIA) (CHANDRA MOHAN GARG) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 09th October, 2023. NV/- Copy forwarded to : 1. Appellant 2. Respondent 3. CIT

4.

CIT(A) 5. DR

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