DCIT, CENTRAL CIRCLE-2(1), CHENNAI vs. M/S SUVARNABHOOMI ENTERPRISES PRIVATE LIMITED, NAMAKKAL
What did the Tribunal hold?
The Tribunal issued a corrigendum to its earlier order dated July 7, 2023. The corrigendum corrected the name of the Appellant's Representative in the cause title.
What were the facts?
The case involves appeals by both the Revenue and the Assessee concerning multiple assessment years. The appeals were filed against an order of the Income Tax Appellate Tribunal, Chennai Bench.
What were the issues?
The primary issue was a correction of a clerical error in the cause title of the Tribunal's order regarding the Appellant's representative.
AI-generated summary — verify with the full judgment below
order dated 07th July, 2023, in to 914/Chny/2022 and ITA Nos. 884 to 887/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.
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