SARASWAT SEVA NYAS,KOLKATA vs. CIT (EXEMPTION), KOLKATA, KOLKATA

IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : KOLKATA [Before Shri P.M. Jagtap, AM & Shri S.S. Viswanethra Ravi, JM] I.T.A Nos. 1595 & 1596/Kol/2017 Assessment Year: 2017-18 Saraswati Sewa Nyaas -vs.- CIT (Exemptions) Kolkata C/o. V.N. Purohit & Co., 10B, Middleton Row, 6th Floor, Chartered Accountants, Diamond Chambers, Unit III Kolkata – 700 071 4th Floor, Suite No. 4G 4, Chowringhee Lane, Kolkata – 700 016. [PAN: AAOTS 9836 Q] (Respondent) (Appellant) Date of Hearing : 10.05.2018 Date of Order : 16.05.2018 C O R R I G E N D U M Per P.M. Jagtap, AM It is noticed that there is a mistake in the order of the Tribunal dated 16.05.2018 in mentioning the names of the representatives of both the sides and the same is being rectified by replacing the existing names as mentioned on page no 1 with the following: For the Assessee: Shri V.N. Purohit, FCA For the Revenue: Shri P.K. Srihari, CIT [S.S. Viswanethra Ravi] [ P.M. Jagtap ] Judicial Member Accountant Member Dated : 12.06.2018 [Biswajit, Sr. PS] Copy of the order forwarded to: 1.Saraswati Sewa Nyaas, C/o. V.N. Purohit & Co., Chartered Accountants, Diamond Chambers, Unit III, 4th Floor, Suit No. 4G, 4, Chowringhee Lane, Kolkata – 700 016. 2. CIT (Exemptions), Kolkata, 10, Middleton Row, 6th Floor, Kolkata – 700 071. 3. CIT(A), Kolkata