JUBILANT ENERGY (KHARSANG) PVT. LTD.,NOIDA vs. ACIT, NEW DELHI

ITA 3050/DEL/2014Status: DisposedITAT Delhi12 April 2023AY 2009-102 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 has decided to correct minor errors in its previously uploaded order. These corrections pertain to the spelling of the assessee's name, the assessment year, and the figures of certain amounts.

What were the facts?

This is a corrigendum to a previous ITAT order. It rectifies several inadvertent mistakes in the original order, including the company name, assessment year, and specific monetary amounts.

What were the issues?

The primary issue is the correction of clerical and typographical errors in a previous ITAT judgment to ensure accuracy in the record.

AI-generated summary — verify with the full judgment below

On perusal of the uploaded order dated 27.03.2023 passed in the above mentioned appeal, it is noticed that some inadvertent mistakes have crept into the Tribunal order which are rectified as below:

In the caption of the order, the name of the company written as ‘Jubiland’ may be read as ‘Jubilant’

2. In the first para, second line, A.Y 2013-14 may be read as A.Y ‘2009- 10’.

3. In second page at Para 4 third line the amount mentioned as Rs. 9,19,93,459/- may be read as ‘Rs. 9,11,93,459/-.

In second page at Para 4 last line, the amount mentioned as Rs. 91,11,93,459/- may be read as ‘Rs. 9,11,93,459/-.

Other contents of the order dated 27.03.2023 will remain unchanged.

Accordingly, the Registry is directed to ensure immediate compliance of this Corrigendum order on the relevant record of this appeal as well as on the relevant uploaded order dated 27.3.2023.

Corrigendum order pronounced on 12.04.2023.

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