DCIT, CHENNAI vs. M/S NATURALS FOOD PRODUCTS, NAMAKKAL

ITA 906/CHNY/2022Status: DisposedITAT Chennai23 August 2023AY 2010-112 pages

AI SummaryPartly Allowed

What did the Tribunal hold?

The tribunal decided to correct the name of the appellant's representative as mentioned 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 dated July 7, 2023. It corrects the name of the appellant's representative in the cause title of the appeal.

What were the issues?

The primary issue was the correction of a factual error in the cause title of the appeal regarding the appellant's representative's name.

AI-generated summary — verify with the full judgment below

CORRIGENDUM In the Tribunal’s order dated 07th July, 2023, in to 910/Chny/2022 and ITA Nos. 880 to 883/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 →