SARASWAT SEVA NYAS,KOLKATA vs. CIT (EXEMPTION), KOLKATA, KOLKATA
In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal held that the names of the representatives for the assessee and the revenue were incorrectly stated in the original order. The corrigendum provides the correct names of the representatives for both parties.
What were the facts?
This judgment is a corrigendum to a previous order by the Income Tax Appellate Tribunal (ITAT), Kolkata. It rectifies an error in mentioning the names of the representatives for both the assessee and the revenue. The original order was dated 16.05.2018.
What were the issues?
The primary issue was a clerical error in the names of the representatives in a previously issued ITAT order. The corrigendum aims to correct this factual inaccuracy.
AI-generated summary — verify with the full judgment below
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
CIT, Kolkata.
CIT(DR), Kolkata Benches, Kolkata.By Order Sr. P.S. / H.O.O & D.D.O. ITAT, Kolkata
Recent GST High Court judgments
Search GST case law →- Dwaraka Jewellers, Bhubaneswar vs. Superintendent, CGST And Central Excise, BhubaneswarOrissa · 31 Oct 2026
- M/S N D Waddar And Co vs. Sri Gaurav GuptaKarnataka · 30 Oct 2026
- Kanwar Enterprises Private Limited vs. The Joint Commissioner - State TaxTelangana · 30 Oct 2026
- M/S. Bangi Mines And Minerals vs. The State Of TelanganaTelangana · 30 Oct 2026
- M/S. Arka Business Solutions vs. Principal Commissioner Of CustomsTelangana · 30 Oct 2026