SANDEEP MECH. ENGINEERS LTD,KOLKATA vs. CPC, BANGALORE

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ITA 368/KOL/2021Status: DisposedITAT Kolkata06 April 2022AY 2018-191 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal acknowledged the error and issued a corrigendum to correct the PAN number. The impugned order is modified to reflect the correct PAN.

What were the facts?

The revenue filed an application pointing out an error in a previous ITAT order. The PAN number of the assessee was incorrectly mentioned in the original order.

What were the issues?

Correction of a factual error in a previously passed ITAT order regarding the assessee's PAN.

Which sections of the Income-tax Act were involved?

N/A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH: KOLKATA

Before: Shri A. T. Varkey & Shri Manish Borad]

order

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