SHRI MOHAN CHANDRA DAS,JANGIPUR, MURSHIDABAD vs. P.C.I.T. - 14, KOLKATA, KOLKATA

ITA 766/KOL/2022Status: DisposedITAT Kolkata15 September 2023AY 2014-20152 pages

AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that the PAN of the appellant should be corrected from AAFCR7565P to AJXPD4840M. This corrigendum will form part of the original order.

What were the facts?

This is a corrigendum to a previous ITAT order dated 18.04.2023. The PAN of the appellant, Shri Mohan Chandra Das, was incorrectly mentioned in the original order.

What were the issues?

The primary issue was the correction of a factual error regarding the appellant's PAN in the tribunal's order.

AI-generated summary — verify with the full judgment below

order passed by this Tribunal dated 18.04.2023 vide PAN of the appellant is wrongly mentioned as AAFCR7565P instead of AJXPD4840M. It should be read as PAN: AJXPD4840M. This corrigendum will form part of the order in ITA No.766/Kol/2022 dated 18.04.2023. Kolkata, the 15th September, 2023. Sd/- Sd/- [Sanjay Garg] [Manish Borad] Judicial Member Accountant Member Dated: 15.09.2023. RS Copy of the order forwarded to: 1. Shri Mohan Chandra Das 2. PCIT-14, Kolkata 3. CIT(A)- 4. CIT- , 5. CIT(DR), Assessment Year: 2014-15 Shri Mohan Chandra Das

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