SHRI KALYAN DAS GUPTA,KOLKATA vs. ITO, WARD 45(3), 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 decided to correct the PAN number of the assessee in the title of the order. This correction was made to ensure the accuracy of the record.
What were the facts?
This is a corrigendum to a previously disposed appeal. The Tribunal found an inadvertent error in the PAN number of the assessee mentioned in the original order. The corrigendum rectifies this error.
What were the issues?
The primary issue was the correction of a clerical error in the assessee's PAN number in the tribunal's order.
AI-generated summary — verify with the full judgment below
order of the Tribunal regarding PAN Number of the Assessee. We rectify the same as under: The Title of the Order should be read as follows: Shri Kalyan Das Gupta....…………............................................Appellant [PAN: APAPD 7743 N] Kolkata, the 22nd July, 2024.
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