SRI MOHAN CHANDRA MONDAL,PASCHIM MEDINIPUR vs. I.T.O.,WARD-1(3), MIDNAPORE

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ITA 231/KOL/2020Status: DisposedITAT Kolkata19 September 2022AY 2011-121 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal rectified a clerical mistake in its earlier order regarding the assessee's Permanent Account Number (PAN). The corrected PAN number will now be used for all future references.

What were the facts?

The Income Tax Appellate Tribunal (ITAT) Kolkata bench issued a corrigendum to its previous order. The corrigendum corrected a typographical error in the assessee's PAN number, changing it from ALIPM9145P to ALIPM1145P.

What were the issues?

The primary issue was the correction of a factual error in the assessee's PAN number as recorded in the tribunal's order.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA ‘A(SMC

Before: Dr. Manish Borad & Sri Sonjoy Sarma

Per Dr. Manish Borad, AM :- The revenue has filed an application dt. 18/08/2022, wherein it is submitted that in order of the Tribunal dt. 13/06/2022, the PAN No. of the assessee has been wrongly mentioned as ALIPM9145P. This is a typographical error and we rectify the same by passing this corrigendum. The PAN of the assessee henceforth be read as ‘[PAN: ALIPM1145P]’. Ordered accordingly.

2.

Kolkata, the 19th day of September, 2022. [Sonjoy Sarma] [Manish Borad] Judicial Member Accountant Member Dated : 19.09.2022 {SC SPS} Copy of the order forwarded to:

1.

Sri Mohan Chandra Mondal Chandrakona Road Satbankura, Garhbeta Paschim Medinipur – 721258

2.

ITO, Ward-1(3) Midnapore

3.

CIT(A)-

4.

CIT- ,

5.

CIT(DR), Kolkata Benches, Kolkata.By order

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