SHARANJIT KAUR.,KOLKATA vs. ITO,WARD-29(4),KOLKATA., KOLKATA

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ITA 1193/KOL/2023Status: DisposedITAT Kolkata17 September 2024AY 2014-15Bench: Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)2 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 acknowledged the typographical error in the appeal number and PAN. The order was corrected to reflect the correct PAN of the assessee.

What were the facts?

The assessee filed an appeal before the ITAT, Kolkata. The appeal number and PAN were incorrectly mentioned in the original order. The assessee's counsel pointed out this typographical error.

What were the issues?

Correction of a clerical error in the ITAT's order regarding the assessee's PAN.

Which sections of the Income-tax Act were involved?

N/A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH: KOLKATA

Before: Shri Rajesh Kumar & Shri Pradip Kumar Choubey]

AY 2014-15. The PAN has wrongly been mentioned as AAACG 9668 H instead of PAN AFMPK 8958 A. Hence this corrigendum is issued to modify the order accordingly. The impugned order is hereby corrected and the PAN shall be read as AFMPK 8958 A. Hence this corrigendum is issued to modify the order accordingly.

2.

In the result, the appeal of the assessee is allowed. Order is pronounced in the open court on 17th September, 2024 Sd/- Sd/- (Pradip Kumar Choubey /�द�प कुमार चौबे) (Rajesh Kumar/राजेश कुमार) Judicial Member/�या�यक सद�य Accountant Member/लेखा सद�य Dated: 17th September, 2024 SM, Sr. PS Copy of the order forwarded to: 1. Appellant- Sharanjit Kaur, 1/A, Bindu Basini Street, Kolkata-700027 2. Respondent- ITO, Ward-29(4), Kolkata 3. Ld. CIT(A)-NFAC, Delhi 4. Pr. CIT- , Kolkata 5. DR, Kolkata Benches, Kolkata (sent through e-mail)

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