ITO, WARD-3(3)(3), AHMEDABAD vs. M/S. MAHER COTTON INDUSTRIES, , SABARKANTHA
What did the Tribunal hold?
The Income Tax Appellate Tribunal (ITAT) has corrected a typographical error in the PAN number of the assessee in its previous order. The order is modified only to the extent of this PAN number correction.
What were the facts?
This is a corrigendum to an earlier order dated December 28, 2023. The corrigendum rectifies a mistake in the PAN number mentioned in the heading of the original order. The PAN number has been corrected from AAQFM5384H to AAQFM5384F.
What were the issues?
The primary issue was the correction of a clerical error in the PAN number in a previously issued ITAT order.
AI-generated summary — verify with the full judgment below
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
While passing the order dated 28th December 2023, in the 1. aforesaid Income Tax Appeal, inadvertently a mistake in PAN No. has crept at the heading of the order, which now stands corrected and the same may be read as under: - Vs. M/s. Maher Cotton Industries] A.Y. 2013-14 - 2 - “In view of the above, the PAN No. is rectified as PAN No. AAQFM5384F instead of PAN No. AAQFM5384H”.
The orders dated 28th December 2023, are modified to this extent only. This Corrigendum pronounced on 28/05/2024
Sd/- Sd/- (ANNAPURNA GUPTA) (SIDDHARTHA NAUTIYAL) JUDICIAL MEMBER ACCOUNTANT MEMBER Ahmedabad: Dated 28/05/2024 True Copy TANMAY, Sr. P.S. आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. राज�व / Revenue 2. आवेदक / Assessee 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त- अपील / CIT (A) 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाइल / Guard file. By order/आदेश से,
उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, अहमदाबाद । 1.Date of dictation on 27.05.2024 2.Date on which the typed draft is placed before the Other Member .05.2024 3.Date on which the approved draft comes to the Sr.P.S./P.S. .05.2024 4.Date on which the fair order is placed before the Dictating Member for pronouncement .05.2024 5.Date on which the fair order comes back to the Sr.P.S./P.S 28.05.2024 6.Date on which the file goes to the Bench Clerk 28.05.2024 7.Date on which the file goes to the Head Clerk…………. 8.The date on which the file goes to the Asstt. Registrar for signature on the order…………………… 9.Date of Dispatch of the Order………
Recent GST High Court judgments
Search GST case law →- M/S Rentex Polymers Private Limited vs. Assistant Commissioner Of Central Goods And Services TaxDelhi · 29 Oct 2026
- M/S Maa Shila Traders vs. The State Of BiharPatna · 29 Oct 2026
- M/S Ashish Enterprises vs. Assistant Commissioner Gsto Ward No. 86Delhi · 29 Oct 2026
- M/S. Bhanwal Trading And Company vs. The Union Of INDIARajasthan · 28 Oct 2026
- M/S. Saraswati Enterprises vs. State Of RajasthanRajasthan · 28 Oct 2026