LATE SHIV NARAYAN SHARMA THROUGH L/H JOGINDER SHARMA. ,KOLKATA vs. ITO,WARD56(1),, KOLKATA
What did the Tribunal hold?
The Tribunal corrected the PAN number of the assessee from AKZPS9230E to AKZPS9320E. This correction is to be considered as part of the original order.
What were the facts?
This is a corrigendum to a previous order of the Income Tax Appellate Tribunal, Kolkata Bench. The typographical error was in the PAN number of the assessee.
What were the issues?
Correction of a typographical error in the PAN number of the assessee in a previously issued tribunal order.
AI-generated summary — verify with the full judgment below
order passed by this Tribunal dated 17.10.2023 vide as AKZPS9230E instead of AKZPS9320E. Necessary corrigendum, in this respect, is issued as under: Corrigendum “AKZPS9320E” “PAN number be read as instead of AKZPS9230E”. This corrigendum will form part of the order in ITA No.180/Kol/2023 dated 17.10.2023. Kolkata, the 7th February, 2024. Sd/- Sd/- [�गर�श अ�वाल /Girish Agrawal] [संजय गग� /Sanjay Garg] लेखा सद�य/Accountant Member �या�यक सद�य/Judicial Member Dated: 07.02.2024.
Assessment Year: 2011-12 Late Shiv Narayan Sharma Through L/H Joginder Sharma RS Copy of the order forwarded to: 1. Late Shiv Narayan Sharma Through L/H Joginder Sharma 2. ITO, Ward-56(1), Kolkata 3.CIT (A)- 4. CIT- , 5. CIT(DR),
Recent GST High Court judgments
Search GST case law →- Sutha vs. The State Tax Officer(Inspection-3)Madras · 27 Oct 2026
- M/S.Sri Satya Sai Constructions vs. The State Of Andhra PradeshAndhra Pradesh · 27 Oct 2026
- Anisha Busa vs. Sibar Institute Of Dental SciencesAndhra Pradesh · 27 Oct 2026
- M/S.Sri Satya Sai Constructions vs. The State Of Andhra PradeshAndhra Pradesh · 27 Oct 2026
- M/S. Sikka Motors PVT LTD vs. Union Of INDIA & Anr.Delhi · 27 Oct 2026