SONU NIGAM,MUMBAI vs. ADDL CIT 11(1), MUMBAI

PDF · subscribers
ITA 6817/MUM/2014Status: DisposedITAT Mumbai01 August 2019AY 2010-111 pages

No AI summary yet for this judgment.

This corrigendum is being issued to correct the name of the counsel of the assessee in the cause title of the order passed by the Tribunal in 16.5.2019 are corrected as under :

In the cause title of the order the name of the counsel of the assessee read as “Shri Sanjeev M. Shah” in place of Shri Sanjeev M. Jain.

Recent GST High Court judgments

Search GST case law →