MR. NEMAI CHANDRA PAUL,HOOGHLY vs. I.T.O., WARD-39(2), KOLKATA, KOLKATA

ITA 138/KOL/2015Status: DisposedITAT Kolkata06 March 2018AY 2008-20092 pages

AI SummaryRemanded

What did the Tribunal hold?

The tribunal is rectifying a typographical error in its previous order. The correct amount of addition made by the Assessing Officer is Rs.19,87,716/-.

What were the facts?

This is a corrigendum to a previous order. A typographical error in the original order stated the addition made by the Assessing Officer was Rs.91,87,716/-. The corrigendum rectifies this to Rs.19,87,716/-.

What were the issues?

The primary issue is the correction of a factual error in a previously issued ITAT order regarding the amount of addition made by the Assessing Officer.

AI-generated summary — verify with the full judgment below

Heard together (2 matters)

I.T.A. No. 138/Kol/2015

I.T.A. No. 242/Pat/2013

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

CORRIGENDUM Per J. Sudhakar Reddy:- A typographical error has occurred in the order dt. September 15th, 2017, wherein at para 2 of the order the amount of addition made by the Assessing Officer has been typed as Rs.91,87,716/-. By this Corrigendum, para 2 of the order, is rectified and shall be read as follows:- “The A.O. made addition of Rs.19,87,716/-, on account of concealed sales for the Assessment Year: 2008-09.”

Kolkata, the 6th day of March, 2018. Sd/- [J. Sudhakar Reddy] Accountant Member Dated :06.03.2018 {SC SPS} Copy of the order forwarded to: 1. Mr. Nemai Chandra Paul Vill & P.O.-Ashlahari, P.S.-Goghat Dist.- Hooghly-712616 2. ITO Ward –39(2), Kolkata Podder Court, 8th Floor Kolkata – 700 001 3. CIT(A)- 4. CIT- , 5. CIT(DR), Patna Benches, Patna.

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