LOKESH INDUSTRIES,PUNE vs. COMMISSIONER OF INCOME TAX (APPEALS), VI, PUNE

ITA 47/PUN/2023Status: DisposedITAT Pune02 May 2023AY 2018-192 pages

AI SummaryRemanded

What did the Tribunal hold?

The tribunal is issuing a correction to its previous order to reflect the accurate name and address of the assessee. No other aspect of the original judgment is being altered.

What were the facts?

This is a corrigendum to a previous ITAT order. It corrects a typographical mistake in the name and address of the assessee, Lokesh Industries. The rest of the order remains unchanged.

What were the issues?

The primary issue is the correction of a factual error in the assessee's details within a previously issued tribunal order.

AI-generated summary — verify with the full judgment below

This corrigendum is being issued to correct the typographical mistake crept in mentioning the name and address of the assessee in the Tribunal order dated 24-03-2023, the details are given below :

Recent GST High Court judgments

Search GST case law →