NANTU GHOSH,24 PARGANAS (NORTH) vs. I.T.O.,WARD-50(1), KOLKATA

ITA 1878/KOL/2019Status: DisposedITAT Kolkata08 July 2020AY 2015-161 pages

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal clarified that the Assessment Year in the order is indeed 2015-16, correcting the erroneous mention in the copy. This corrigendum is to be considered part of the original order.

What were the facts?

This is a corrigendum to a previous ITAT order. The original order correctly mentioned the Assessment Year as 2015-16. However, the copy of the order mistakenly stated the Assessment Year as 2014-15.

What were the issues?

The primary issue was a clerical error in mentioning the Assessment Year in the copy of the ITAT order.

AI-generated summary — verify with the full judgment below

C O R R I G E N D U M Per P.M. Jagtap, Vice President In the order passed by this Tribunal dated 28.02.2020 vide Assessment Year in the original order is correctly mentioned as Assessment Year 2015-16 but in the Sd/- copy of this order Assessment Year is wrongly mentioned as Assessment Year 2014-15. It is hereby corrected and read as Assessment Year 2015-16 in Sd/- copy of the order.

This corrigendum will form part of the earlier order dated 28.02.2020.

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