Ravi Agrahari vs. Deputy Commissioner, Chandni Chawk Charge, And Ors.
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2 14.07.2026 sb
Ct.
IN THE HIGH COURT AT CALCUTTA CONSTITUTIONAL WRIT JURI ICTION APPELLATE SIDE Ravi Agrahari Versus The Deputy Commissioner, Chandni Chawk Charge, Dharmatola & Ors.
Mr. Abhijat Das
Ms. Aratrika Roy
… For the petitioner.
It appears that in the order dated 30th June, 2026, a typographical error has crept in paragraph number 2, line number 5th starting with the word “The petitioners are in fact aggrieved with the order of cancellation of registration which has been effected by order dated 28th October, 2022” should be substituted with the following:-
“The petitioners are, in fact, aggrieved with the reversal of Input Tax Credit effected by order dated 28th October, 2022”.
Similarly, at page number 2, line number 7 thereof, the date of the order has been wrongly recorded as 20th December, 2023. Let the same be corrected to read as 8th January, 2024. Similar correction has also been necessitated in respect of penultimate line of the aforesaid page number 2 where the date of the order has been wrongly recorded as 25th February, 2026, should be corrected as 28th March, 2024. 3. Department is directed to carry out the aforesaid corrections in the order dated 30th June, 2026. 4. Other portions of the order dated 30th June, 2026 remain unaltered.
(Raja Basu Chowdhury, J.)
Reproduced from the public record of the Calcutta High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.