MULTI SCREEN MEDIA P.LTD,MUMBAI vs. ASST CIT CEN CIR 3(2), MUMBAI

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ITA 1256/MUM/2015Status: DisposedITAT Mumbai22 May 2023AY 2010-112 pages
AI SummaryRemanded

What did the Tribunal hold?

The tribunal is issuing a corrigendum to correct the name of the assessee in the cause title of the order. The substantive decision of the tribunal remains unchanged.

What were the facts?

This is a corrigendum to an earlier order dated 22.12.2022 concerning ITA No. 1256/Mum/2015 for AY 2010-11. The corrigendum rectifies an error in the name of the assessee in the cause title.

What were the issues?

The primary issue addressed is the correction of a factual error in the cause title of a previously issued ITAT order.

AI-generated summary — verify with the full judgment below

This corrigendum is being issued, since there was an error in mentioning the name of the assessee in the order dated 22.12.2022 passed in A.Y. 2010-11. Accordingly the name of the assessee mentioned in the cause title should be read as under :

Culver Max Entertainment Pvt. Ltd. (Formerly known as Sony Pictures Network India Pvt. Ltd. Erstwhile Multi Screen Media Pvt. Ltd.)

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