NEO CARBONS (P) LTD.,KOLKATA vs. D.C.I.T.,CIRCLE-1(2), KOLKATA

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ITA 343/KOL/2020Status: DisposedITAT Kolkata14 January 2021AY 2014-152 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 has rectified a typographical error in the appellant's PAN number as it appeared in the title of the original order. The corrected PAN number is now explicitly stated.

What were the facts?

This is a corrigendum to a previous ITAT order. The sole purpose of this corrigendum is to rectify a typographical error in the appellant's PAN number mentioned in the title of the original order.

What were the issues?

The issue pertains to the correction of a factual error in the appellant's identification details within the tribunal's order.

AI-generated summary — verify with the full judgment below

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

Before: Sri J. Sudhakar Reddy & Sri Aby T. Varkey

CORRIGENDUM Per J. Sudhakar Reddy, AM: This Tribunal disposed off the above mentioned appeal on 23.09.2020. We find that an inadvertent typographical error has crept into the order of the Tribunal. We rectify the same as under. 2. The PAN No. at the Title of the Order should be read as follows: “PAN: AAACN 8934 H”

Kolkata, the 14th January, 2021. Sd/- Sd/- [Aby T. Varkey] [J. Sudhakar Reddy] Judicial Member Accountant Member Dated: 14.01.2021 Bidhan (P.S.)

Assessment Year: 2014-15 Neo Carbons Pvt. Ltd. Copy of the order forwarded to:

1. 1. Neo Carbons Pvt. Ltd., C/o Subash Agarwal & Associates, Advocates Siddha Gibson, 1, Gibson Lane, Suite 213, 2nd Floor, Kolkata-700 069.

2. DCIT, Circle-1(2), Kolkata.

3. CIT(A)-6, Kolkata. (sent through mail) 4. CIT- 5. CIT(DR), Kolkata Benches, Kolkata. (sent through mail)

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