Car Chassis Carriers Private Limited And Anr vs. Assisant Commissioner College Street, Sealdah Chage
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2023 SL 1 ns/pg Ct.16
MAT 221 of 2023 With I.A. No.CAN 1 of 2023 Car Chassis Carriers Private Limited & Anr. Vs. Assistant Commissioner, College Street and Sealdah Charge. Ms. Priya Sarah Paul …. for the appellants.
This matter has been listed under the caption “To Be Mentioned”.
It is pointed out by the learned Advocate for the appellants that in paragraph 5 of the judgment and order dated 22nd March, 2023, there are certain inadvertent mistakes. In the 4th line of the said paragraph after the words “input tax credit”, the words “and interest” shall be added.
Further, in the 6th line of the said paragraph after the words “electronic credit ledger”, the words “and electronic cash ledger respectively” shall be added.
This order shall form part of the judgment and order dated 22nd March, 2023 and necessary corrections be effected.
(T. S. Sivagnanam, J.)
(Hiranmay Bhattacharyya, J.)
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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.