KAMALRAJ TRADERS & FOODS PVT. LTD.,KOLKATA vs. ITO, WARD - 4(4), KOLKATA
In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal decided to issue a corrigendum to correct the typographical error in the assessee's name. The corrected name will be 'Kamalraj Traders & Foods Pvt. Ltd.' and this corrigendum will be part of the original order.
What were the facts?
A typographical error was identified in the name of the assessee in a previous ITAT order. The assessee's name was incorrectly recorded as 'Kamraj Traders & Foods Pvt. Ltd.' instead of the correct name 'Kamalraj Traders & Foods Pvt. Ltd.'.
What were the issues?
The primary issue was the correction of a factual error in the name of the assessee as recorded in a previous tribunal order.
AI-generated summary — verify with the full judgment below
order passed by this Tribunal dated 26.06.2019 vide as Kamraj Traders & Foods Pvt. Ltd. instead of Kamalraj Traders & Foods Pvt. Ltd. Necessary corrigendum, in this respect, is issued as under:
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