DCIT, CHENNAI vs. M/S RASI NUTRI FOODS, NAMAKKAL

ITA 915/CHNY/2022Status: DisposedITAT Chennai23 August 2023AY 2012-20132 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 'Mr. R. Gopalakrishnan, Advocate' was 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 appeals.

What were the issues?

The primary issue was a clerical error in the cause title of the Tribunal's order regarding the name of the appellant's representative.

AI-generated summary — verify with the full judgment below

order dated 07th July, 2023, in to 921/Chny/2022 and ITA Nos. 888 to 894/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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