SMT. ANKITA KOTHARI,KOLKATA vs. ITO, WARD - 34(2), KOLKATA, KOLKATA

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ITA 1726/KOL/2018Status: DisposedITAT Kolkata18 March 2019AY 2014-155 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 rectified the previously mentioned incorrect figures for LTCG and LTCL, replacing them with the correct amounts as submitted by the assessee's authorized representative. These corrected figures are now part of the original order.

What were the facts?

The Income Tax Appellate Tribunal (ITAT) Kolkata Bench issued a corrigendum to its earlier order. The corrigendum corrected typographical errors in the figures of Long Term Capital Gains (LTCG) and Long Term Capital Loss (LTCL) for specific assessment years and assessees.

What were the issues?

The primary issue was a typographical error in the calculation of capital gains reported in the tribunal's previous order, which needed correction.

AI-generated summary — verify with the full judgment below

On perusal of submission of the ld.AR dated 12-03-2018 ( copy of the same is on record), it is noticed that order dated 28-02-2019 passed by me in 2252/Kol/2018 for the A.Y 2015-16 in the cases of S/Shri Arun Kumar Agarwal & Pawan Kumar Agarwal there was a typographical error at page 3 (Sl. No 3 & 4) in mentioning Long Term Capital Gains. Incorrect figure as already mentioned in the said order as Rs.25,501/- (Sl. No.3) and Rs. 25,471/- (SL. No. 4) at page 3 of the said order. The correct figures are of Rs. 8,78,000/- & Rs. 8,74,031/- as submitted by the ld.AR now before us. Therefore, we rectify the said typographical error as under:- ITA No. AY LTCG LTCL Sl No. 1 1726/K/18 14-15 ₹ 15,27,500/- 2 1969/K/18 14-15 ₹11,92,072/- 3 2251/K/18 15-16 ₹ 8,78,000/- 4 2252/K/18 15-16 ₹ 8,74,031/- 5 2254/K/18 14-15 ₹ 19,17,137/- The above mentioned correct figures, which has been rectified by me is also part of ,1969/K/18, 2251/K/18, 2252/K/18 & 2254/K/18 A.Ys 2014-15, ’15-16 Smt. Ankita Kothari, Navtech Farm Products P.Ltd, Arun Kr. Agarwal, Pawan Kr. Agarwal & Smt. Ritu Bansal Page 4 the said order dated 28-02-2019.

Sd/- (S.S. Godara) Judicial Member Kolkata/ कोलकाता, **PP/Sr.PS �दनांकः- 18-03-2019 आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. आवेदक/ Respective Appellant/Assessee- Smt. Ankita Kothari, PAN: ALSPK2904Q, 9 Clive Row, Kolkata-700 001. 2) M/s. Navtech Farm Products Pvt. Ltd, PAN: AAACN8470E 30 Chittaranjan Avenue, 2nd floor, Kolkata-700 012. 3) Shri Arun Kumar Agarwal, PAN: ACZPA6894K, 17/19 Jelia Para 2nd Bye Lane, Flat No. 5D, Salkia, Howrah-711106.4) Shri Pawan Kumar Agarwal PAN: ADEPA 7670F, 17/19 Jelia Para 2nd Bye Lane, Flat No. 5D, Salkia, Howrah-711106 & 5). Smt. Ritu Bansal, PAN: AMIPB 7630D C/o Bansal Textiles,134/1 M.G Road, 3rd Floor, Kolkata-700 007. 2. राज�व/Revenue-ITO Wd-34(2), Kolkata/ITO Ward 1(2), Kolkata/ ITO, Ward 45(1), Kolkata & ITO, Ward 46(1), Kolkata. 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त- अपील / CIT (A) 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण कोलकाता / DR, ITAT, Kolkata 6. गाड� फाइल / Guard file. By order/आदेश से, उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, कोलकाता । ,1969/K/18, 2251/K/18, 2252/K/18 & 2254/K/18 A.Ys 2014-15, ’15-16 Smt. Ankita Kothari, Navtech Farm Products P.Ltd, Arun Kr. Agarwal, Pawan Kr. Agarwal & Smt. Ritu Bansal Page 5

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