What did the Tribunal hold?

The tribunal has corrected a clerical error in the record regarding the Assessee's representative. This corrigendum does not alter the original decision of the tribunal on the merits of the case.

This is a corrigendum to a previous ITAT judgment. It corrects a typographical error in the name of the Assessee's Authorized Representative, changing it from 'None' to 'Shri M. K. Kulkarni'. The substantive facts of the original appeal are not provided here.

What were the issues?

The primary issue addressed is the correction of a factual error in the cause list or order regarding the Assessee's representative.

Pandurang Shivaji Naikwadi… vs ITO | ITAT Pune 2021

IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE – VIRTUAL COURT BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER निर्धारण वर्ा / Assessment Year : 2013-14 Pandurang Shivaji Naikwadi Vs. ITO, Ward-1, Hajare Galli, Mangalwedha, Pandharpur Solapur – 413305 PAN: AMLPN3004A Appellant Respondent Assessee by Shri M.K. Kulkarni Revenue by Shri Vitthal Bhosale CORRIGENDUM This corrigendum is being issued to correct the typographical error in mentioning the name of the Assessee‟s AR as “None” instead of “Shri M. K. Kulkarni”. The same may be read accordingly. (S.S. VISWANETHRA RAVI) (R.S.SYAL) JUDICIAL MEMBER VICE PRESIDENT पुणे Pune; दििधांक Dated : 30th April, 2021 GCVSR आदेश की प्रतिलिपि अग्रेपिि/Copy of the Order is forwarded to: अपीऱधर्थी / The Appellant; 1. प्रत्यर्थी / The Respondent;

2.3.

The CIT(A)-7, Pune

The Pr.CIT-6, Pune

DR „A‟, ITAT, Pune गार्ड फाईल / Guard file 6. आदेशानुसार/ BY ORDER, //// Senior Private Secretary आयकर अपीलीय अधिकरण ,पुणे / ITAT, Pune

PANDURANG SHIVAJI NAIKWADI,SOLAPUR vs. INCOME-TAX OFFICER, WARD - 1, PANDHARPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

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