What did the Tribunal hold?

The Tribunal rectified the typographical error in its previous order. The assessment year for the appeal was corrected from 2011-12 to 2012-13. The order was amended accordingly.

A typographical error was identified in a previous ITAT order concerning the assessment year. The appeal was mistakenly listed for assessment year 2011-12 instead of the correct year. This corrigendum addresses that error.

What were the issues?

Correction of a factual error in the assessment year mentioned in a previous tribunal order.

ITO vs M/S Deepsikha Distributors Pvt… | ITAT Kolkata 2018

Heard together (2 matters)

I.T.A. No. 1240/Kol/2015

I.T.A. No. 1210/Kol/2018

Read from the judgment's own cause title. This page is filed under one of them.

M/s. Deepshikha Distributors Pvt. Ltd..............……..……………………………………………..…..Appellant 5, Lucas Lance Kolkata - 700001 [PAN : AAACD 9515 E] Income Tax Officer, Ward-6(1), Kolkata……...………………………………………….………..Respondent CORRIGENDUM Per J. Sudhakar Reddy:- A typographical error has occurred in the order of this Tribunal, dt. 1st June, 2018, wherein the Assessment Year for the appeal has been wrongly mentioned as 2011-12. The appeal relates to Assessment Year 2012-13. Hence the same is rectified and shall be read as Assessment Year 2012-13. Ordered accordingly.

Kolkata, the 15th day of November, 2018.

Sd/- Sd/- [S.S. Viswanethra Ravi] [J. Sudhakar Reddy] Judicial Member Accountant Member Dated : 15.11.2018 {SC SPS}

2 CORRIGENDUM [In Assessment Year: 2009-10 M/s. Ramlal Rupchand Copy of the order forwarded: 1. M/s. Deepshikha Distributors Pvt. Ltd 5, Lucas Lance Kolkata - 700001 2. Income Tax Officer, Ward-6(1), Kolkata

CIT(A)- 4. CIT- , 5. CIT(DR), Patna Benches, Patna.

ITO, WD-6(1), KOLKATA, KOLKATA vs. M/S DEEPSIKHA DISTRIBUTORS PVT. LTD., KOLKATA

What did the Tribunal hold?

What were the facts?

What were the issues?

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