MR. S.P.S. AHLUWALIA,NEW DELHI vs. ACIT, NEW DELHI

ITA 2429/DEL/2012Status: DisposedITAT Delhi21 February 2020AY 1998-992 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The tribunal held that the name of the counsel for the appellant was incorrectly mentioned in the previous order. This corrigendum rectifies the counsel's name to Manoj Kumar, CA.

What were the facts?

This judgment is a corrigendum to a previous order. It corrects the name of the appellant's counsel from 'Piyush Kaushik, Advocate' to 'Manoj Kumar, CA'. The original appeal numbers and assessment years remain the same.

What were the issues?

The primary issue was the incorrect mention of the appellant's counsel's name in the original order, which needed correction.

AI-generated summary — verify with the full judgment below

Hence this corrigendum order is being issued to correct the above order. The revised cause title reads as under:-

आयकर अपील सं. / to 2432/Del/2012 �नधा�रण वष�/Assessment Years. 1998-99, 1999-2000, 2001-02 & 2004-05 Mr. S.P.S. Ahluwalia, C/o Manoj Kumar Mittal & Co. Chartered Accountants 305, Dakha Chamber, 2068/38, Nai Wala, Karol Bagh, New Delhi ..........अपीलाथ�/Appellant PAN-AAGPA5360H vs ACIT, Central Circle-12, …………. ��यथ� / Respondent New Delhi

अपीलाथ� क� ओर से / Appellant by : Sh. Manoj Kumar, CA ��यथ� क� ओर से / Respondent by : Sh. H.K.Choudhary, CIT DR सुनवाई क� तार�ख / घोषणा क� तार�ख / Date of Hearing : 28.01.2020 Date of Pronouncement: .02.2020

The balance order shall remain the same.

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