SHRI SHREYANS CHOPRA,KOLKATA vs. ACIT, CIRCLE - 36, KOLKATA, KOLKATA

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ITA 661/KOL/2018Status: DisposedITAT Kolkata12 December 2018AY 2014-151 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 corrected the PAN number of the assessee in the cause title of its earlier order. This was a procedural correction to ensure accuracy.

What were the facts?

The assessee, Shri Shreyans Chopra, filed an appeal before the ITAT. A corrigendum was issued to rectify a typographical error in the PAN number mentioned in the original order.

What were the issues?

The primary issue was a clerical error in the PAN number recorded in the tribunal's order.

AI-generated summary — verify with the full judgment below

IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘SMC’ BENCH, KOLKATA (Before Sri J. Sudhakar Reddy, Accountant Member) CORRIGENDUM In R/o ITA No. 661/Kol/2018 Assessment Year: 2014-15 Shri Shreyans Chopra…….............................................……..……………….…...……..….…….......Appellant 3A, Mango Lane Kolkata – 700 001 [PAN : AHWPC 3900 C] ACIT, Circle-36, Kolkata.…….....................................……………………..…………….….................Respondent Order Dt: 12/12/2018 CORRIGENDUM Per J. Sudhakar Reddy:- A typographical error has occurred in the order of this Tribunal, dt. 25/07/2018, wherein at the cause title the PAN No. of the assessee has been wrongly mentioned as “[PAN: AAAFZ 1337 P]”, the same is hereby rectified and henceforth shall be read as “[PAN: AHWPC 3900 C]. Ordered accordingly. Kolkata, the 12th day of December, 2018. [J. Sudhakar Reddy] Accountant Member Dated : 12.12.2018 {SC SPS} Copy of the order forwarded to:

1.

Shri Shreyans Chopra 3A, Mango Lane Kolkata – 700 001

2.

ACIT, Circle-36, Kolkata

3.

CIT(A)-

4.

CIT- ,

5.

CIT(DR), Kolkata Benches, Kolkata.By order

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