ACIT, CIR. 43, KOLKATA vs. M/S PARWATI LAKH UDYOG, KOLKATA

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ITA 44/KOL/2021Status: DisposedITAT Kolkata12 December 2023AY 2013-142 pages

In favour of the Revenue: the Revenue's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal reviewed the records and agreed to rectify the typographical error. The correct PAN number of the assessee company will be reflected in the order.

What were the facts?

The Department filed a letter pointing out a typographical error in the Tribunal's previous order regarding the assessee's PAN number. The correct PAN was provided in the letter.

What were the issues?

Correction of a typographical error in the assessee's PAN number in a previous Tribunal order.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, KOLKATA

Before: SHRI SANJAY GARG, HON’BLE & DR. MANISH BORAD, HON’BLE

Pronounced: 12/12/2023

O R D E R

PER DR. MANISH BORAD, ACCOUNTANT MEMBER:

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