M/S ADITI VINTRADE PVT. LTD.,KOLKATA vs. PR.CIT-4, KOLKATA

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ITA 1411/KOL/2019Status: DisposedITAT Kolkata23 February 2023AY 2012-134 pages
AI SummaryRemanded

What did the Tribunal hold?

The corrigendum itself does not contain any substantive decision or ruling by the tribunal. It merely corrects or clarifies information related to the appeals.

What were the facts?

The provided text is a corrigendum for five Income Tax Appellate Tribunal (ITAT) appeals concerning assessment year 2012-2013. It lists the parties involved and the dates of hearing and order pronouncement.

What were the issues?

The provided text does not present any legal issues or the tribunal's decision on them.

AI-generated summary — verify with the full judgment below

Heard together (5 matters)

ITA No. 1408/KOL/2019
ITA No. 1409/KOL/2019
ITA No. 1410/KOL/2019
ITA No. 1411/KOL/2019
ITA No. 1412/KOL/2019

Read from the judgment's own cause title. This page is filed under one of them.

Per Sanjay Garg, Judicial Member:- The above five appeals were heard by the Bench on 15.10.2019. The order was pronounced on 22.11.2019. The ld. Assistant Registrar has pointed out that in the date of pronouncement at the first page of the order, apparent error has crept in. The correct Date of Pronouncement of the order is 22.11.2019. However, in the first page of the order, the Date of Pronouncement of the order has been typed as under:- Date of Pronouncement: 22.11.2018

CORRIGENDUM (AY-2012-13)-M/s/ Durja Vinimay Pvt. Limited ITA No. 1409/KOL/2019 (AY-2012-13)-M/s. Gyan Mandir Tradecom Pvt. Ltd. ITA No. 1410/KOL/2019 (AY-2012-13)-M/s. Paramatma Vinimay Pvt. Limited (AY-2012-13) M/s. Aditi Vintrade Pvt. Limited ITA No. 1412/KOL/2019 (AY-2012-13)-M/s. Light House Merchants Pvt. Limited 2. In view of this error, a Corrigendum is being issued and the Date of Pronouncement in the judgment will be read as under:- Date of Pronouncement: 22.11.2019

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