DCIT CENTRAL CIRCLE-2(1), CHENNAI vs. TS KUMARASAMY, THIRUCHENGODU

ITA 899/CHNY/2022Status: DisposedITAT Chennai23 August 2023AY 2013-20142 pages

AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal decided to correct the name of the Appellant's representative in the cause title. The name is to be read as Mr. R. Gopala Kannan, Advocate.

What were the facts?

This judgment is a corrigendum to a previous order of the Income Tax Appellate Tribunal, Chennai Bench. It corrects the name of the Appellant's representative in the cause title of the appeals.

What were the issues?

The primary issue was a clerical error in the cause title of the appeals regarding the Appellant's representative's name.

AI-generated summary — verify with the full judgment below

order dated 07th July, 2023, in TO 905/Chny/2022 and ITA Nos. 872 TO 879/Chny/2022, the Appellant’s Representative name mentioned in the cause title is to be read as Mr. R. Gopala Kannan, Advocate instead of Mr. R. Gopalakrishnan, Advocate.

Recent GST High Court judgments

Search GST case law →