HILLMAN HOSIERY MILLS PVT. LTD.,KOLKATA vs. D.C.I.T.,CIRCLE-11(1), KOLKATA

PDF · subscribers
ITA 2634/KOL/2019Status: DisposedITAT Kolkata29 January 2021AY 2013-141 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 corrected a typographical error in the case title of the appeal. The Bench designation was amended from 'B' to 'A'.

What were the facts?

The assessee filed an appeal with the ITAT, Kolkata. A corrigendum was issued to correct a typographical error in the case title regarding the Bench designation.

What were the issues?

The primary issue was a minor typographical error in the case title of the appeal, which needed rectification.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA ‘A’ BENCH, KOLKATA

Before: Sri J. Sudhakar Reddy, Hon’ble & Sri Aby T. Varkey, Hon’ble

Per J. Sudhakar Reddy, AM :- The assessee has filed an application dt. 21/01/2021, wherein in the case title, the Bench has been mentioned as ‘B’. This is a typographical error and we rectify the same. The same shall henceforth be read as ‘A’ Bench. Ordered accordingly.

2.

Kolkata, the 29th day of January, 2021. [J. Sudhakar Reddy] [Aby T. Varkey] Judicial Member Accountant Member Dated : 29.01.2021 {SC SPS} Copy of the order forwarded to:

1.

Hillman Hosiery Mills Pvt. Ltd 26/1G, P K Tagore Street Jorabagan Kolkata – 700 006

2.

Deputy Commissioner of Income Tax, Circle-11(1), Kolkata

3.

CIT(A)-

4.

CIT- ,

5.

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

Recent GST High Court judgments

Search GST case law →