CANARA BANK, LARGE CORPORATE BRANCH,MUMBAI vs. ACIT CPC TDS, GHAZIABAD
In the result, the appeal of the assessee is allowed for statistical purposes
ITA 3627/MUM/2023[2020-21]Status: DisposedITAT Mumbai26 Feb 2024AY 2020-21
Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI PRASHANT MAHARISHI (Accountant Member)
Section 144Section 194ASection 197Section 200ASection 201
with a view to rectify any mistake apparent from the record in accordance with the provisions of section 154(1). Moreover, as per section 154(2)(a) of the Act the AO can make such amendment on its own.
Further, these mistakes are very much apparent from the record
