What did the Tribunal hold?

The Tribunal corrected a typographical error in its previous order. The amount mentioned in paragraph 8 was rectified from Rs. 22,95,220/- to Rs. 25,92,220/-.

This is a corrigendum to a previous ITAT order. A typographical error was identified in the amount mentioned in paragraph 8 of the original order. The incorrect amount was Rs. 22,95,220/-, and the correct amount should be Rs. 25,92,220/-.

What were the issues?

The primary issue was the correction of a factual error in the amount stated in a previous ITAT order due to a typographical mistake.

Stylo Graphics Pvt. Ltd. vs DCIT | ITAT Kolkata 2023

IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2013-14 Stylo Graphics Pvt. Ltd. Deputy Commissioner of C/o SDP & Associates Income-tax, Central Circle- Vs. 46C, Chowringhee Road, Flat 3(2), Kolkata. 14G, Kolkata-700071. (PAN: AAECS1107K) (Appellant) (Respondent) Present for: Appellant by : Shri Miraj D. Shah, AR Respondent by : Smt. Ranu Biswas, Addl. CIT, DR Date of Hearing : 09.03.2023 Date of Pronouncement : 30.03.2023 CORRIGENDUM PER GIRISH AGRAWAL, ACCOUNTANT MEMBER:

We find that in the order passed by the Tribunal dated 30.03.2023 in ITA No. 213/Kol/2022 wherein a typographical error has occurred on page no. 5 in para no. 8 in the last line of the page the amount is mentioned “Rs.22,95,220/-“. The correct amount should be read as “Rs.25,92,220/-“ instead of Rs.22,95,220/-. (Rajpal Yadav) Girish Agrawal) Vice President Accountant Member Date: 27th July, 2023 JD, Sr. P.S. Copy to:

The Appellant:

The Respondent:

CIT(A)-21, Kolkata

CIT, Kolkata

DR, ITAT, Kolkata Bench, Kolkata //// By Order

STYLO GRAPHICS PVT. LTD.,KOLKATA vs. DCIT, CEN. CIR. -3(2), KOLKATA

What did the Tribunal hold?

What were the facts?

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