M/S. GIRISH ROLLED PRODUCTS & ALLOYS LTD.,KANPUR vs. DCIT, CIRCLE - 3, KOLKATA, 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 corrected a minor typographical error in the appellant's PAN mentioned in the original order. The correct PAN has been specified for future reference.
What were the facts?
This is a corrigendum to a previous ITAT order. The original order contained a typographical error in the appellant's PAN. The PAN was incorrectly mentioned as ABCGO0137G instead of the correct PAN, AABCG0137G.
What were the issues?
The issue was a clerical error in the PAN of the appellant as recorded in the ITAT order.
AI-generated summary — verify with the full judgment below
C O R R I G E N D U M In the captioned portion of the order passed by this Tribunal dated 01.09.2021 vide PAN of the appellant has been wrongly mentioned as ABCGO0137G instead of AABCG0137G. The correct PAN should be read as AABCG0137G. Sd/- Sd/- [Rajesh Kumar] [Sanjay Garg] Accountant Member Judicial Member Dated: 06.12.2021 RS Copy of the order forwarded to:
1. 1. M/s. Girish Rolled Products & Alloys Ltd 2. DCIT, Circle-3, Kolkata 3. CIT(A), Kolkata 4. CIT, Kolkata.
5. CIT(DR), Kolkata Benches, Kolkata.
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