SHRI PRASHANT JAIN,KOLKATA vs. ACIT, CIRCLE - 23, KOLKATA, KOLKATA

ITA 2439/KOL/2017Status: DisposedITAT Kolkata18 December 2018AY 2009-102 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 acknowledged the error in the previously issued order regarding the PAN number. It was decided to correct the PAN number to reflect the correct details of the assessee.

What were the facts?

The Revenue filed an application pointing out an error in a previous ITAT order. The error was the incorrect mention of the assessee's PAN number.

What were the issues?

The primary issue was the correction of a factual error in a previous tribunal order concerning the assessee's PAN number.

AI-generated summary — verify with the full judgment below

C O R R I G E N D U M PER S.S. VISWANETHRA RAVI, JUDICIAL MEMBER By virtue of this application preferred by the Revenue, we find that the Revenue had correctly pointed out the error committed by this Tribunal while disposing off the appeal in 19.09.2018, wherein the PAN No. has been wrongly mentioned as ALFPS3720D instead of PAN No.-ACSPJ4710C. Hence, this corrigendum is issued to modify the order accordingly.

In the result, the petition praying for issue of corrigendum by the Revenue is allowed.

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