M/S AASHAY SYNTEX PVT. LTD.,KOLKATA vs. CIT (A)-7, KOLKATA, KOLKATA

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ITA 18/KOL/2016Status: DisposedITAT Kolkata28 January 2019AY 2009-20102 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 clarified that the respondent in the appeal is ITO, Ward-10(1), Kolkata, not CIT(A)-7, Kolkata as mistakenly mentioned in the original order.

What were the facts?

This is a corrigendum to a previous ITAT order dated 01.01.2019. The corrigendum corrects a typographical error in the name of the respondent.

What were the issues?

The issue was a clerical error in identifying the correct respondent in the ITAT order.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH : KOLKATA

Before: Sri S.S. Godara & Shri M. Balaganesh, AM]

In the captioned portion of the order passed by this Tribunal dated 01.01.2019 vide is wrongly mentioned as that of Commissioner of Income Tax(A)-7, Kolkata instead of ITO, Ward-10(1), Kolkata. It should be read as ITO, Ward-10(1), Kolkata.

This corrigendum will form part of the earlier order dated 01.01.2019.

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