M/S HUMARA INDIA CREDIT COOPERATIVE SOCIETY LIMITED,KOLKATA vs. PCIT-9, KOLKATA

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ITA 192/KOL/2021Status: DisposedITAT Kolkata09 February 2022AY 2016-172 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal accepted the assessee's contention and corrected the assessment year in its order. The correct assessment year is now to be read as 2016-17.

What were the facts?

The assessee, Humara India Credit Cooperative Society Ltd., filed an appeal for the assessment year 2016-17. The original ITAT order incorrectly mentioned the assessment year as 2014-15.

What were the issues?

The primary issue was a typographical error in the assessment year mentioned in the Tribunal's order.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH: KOLKATA

Before: Shri A. T. Varkey & Shri Rajesh Kumar]

Pronounced: 15.12.2021

CORRIGENDUM Per Shri A. T. Varkey, JM: We find that in the order passed by the Tribunal dated 15.12.2021 in 2014-15 instead of 2016-17. However, it has been brought to our notice by the assessee vide letter dated 23.12.2021 that correct assessment year is 2016-17 so, by accepting the assessee’s contention, we are inclined to correct the assessment year wrongly typed as assessment year 2014-15.

2.

In the light of the discussion, we order that the correct assessment year should be read as 2016-17. We order accordingly.

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