DR. MURARI MOHAN KOLAY,KOLKATA vs. ITO, WARD 22(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 agreed to rectify the mistake in the first paragraph of its previous order. The dates of the CIT(A) orders were corrected as per the assessee's request.
What were the facts?
The assessee requested a rectification of a mistake in the initial order of the Income Tax Appellate Tribunal. The mistake was in the dates of the orders passed by the Learned Commissioner of Income Tax (Appeals).
What were the issues?
The issue was a clerical error in the dates of the appellate orders mentioned in the Tribunal's judgment, which needed correction.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, KOLKATA ‘A’ BENCH, KOLKATA
Before: Sri J. Sudhakar Reddy & Sri S.S. Viswanethra Ravi
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
order
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