CHAMPALALL RAJKUMAR TEXTILE PVT. LTD. ,KOLKATA vs. ITO, WARD- 12(1), KOLKATA. , KOLKATA

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ITA 1178/KOL/2023Status: DisposedITAT Kolkata11 September 2024AY 2012-13Bench: SHRI SONJOY SARMA (Judicial Member), SHRI Sanjay Awasthi (Accountant Member)2 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal reviewed the records and agreed to rectify the typographical error. The correct amount is now recorded as Rs. 7,12,00,000/-.

What were the facts?

The assessee filed a letter pointing out a typographical error in a previous ITAT order. The error involved an incorrect figure of Rs. 2,76,50,000/- instead of the correct figure of Rs. 7,12,00,000/-.

What were the issues?

Correction of a typographical error in a previously passed ITAT order regarding a monetary figure.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH KOLKATA

Before: SHRI SONJOY SARMA & SHRI Sanjay Awasthi

Pronounced: 11.09.2024

Date of Pronouncement : 11.09.2024 ORDER PER Sanjay Awasthi, ACCOUNTANT MEMBER: Assessee has filed a letter dated 22.08.2024 stating that in the order of the Tribunal dated 17.01.2024, a typographical error has crept in, whereby in para 12 at page no. 21 of the order there is an inadvertent error of typing inasmuch as the figure is incorrectly typed as Rs.2,76,50,000/- instead of Rs.7,12,00,000/-.

2.

After perusing the records, we rectify the typographical error and the correct amount should be read as Rs.7,12,00,000/- instead of Rs.2,76,50,000/-. We order accordingly.

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