What did the Tribunal hold?

The Tribunal directed that the name of the appellant in the cause title of the order dated 20.07.2018 be corrected. The appellant should be read as 'Finolex Industries Ltd.' and not 'Finolex Cables Ltd.'.

This is a corrigendum to an earlier ITAT order. The original order had a typographical error in the cause title, mistakenly mentioning the appellant's name as 'Finolex Cables Ltd.' instead of 'Finolex Industries Ltd.'.

What were the issues?

Correction of a typographical error in the cause title of an ITAT order regarding the appellant's name.

DCIT vs Finolex Industries Ltd. | ITAT Pune 2018

PER ANIL CHATURVEDI, AM

This corrigendum is being issued to correct the inadvertent typographical error in mentioning the appellant’s name in the cause title of the order of Tribunal date 20.07.2018. In the cause title, the name of the appellant was mentioned as “Finolex Cables Ltd.” instead of “Finolex Industries Ltd.” Therefore, the name of the appellant in the cause title may be read as “Finolex Industries Ltd.” instead of “Finolex Cables Ltd”.

Sd/- Sd/- (SUSHMA CHOWLA) (ANIL CHATURVEDI) �या�यक सद�य/JUDICIAL MEMBER लेखा सद�य/ACCOUNTANT MEMBER पुणे / Pune; �दनांक / Dated : 24th October, 2018 SB

2 ITA No.592/PUN/2016 A.Y.2007-08

आदेश क� ��त�ल�प अ�े�षत / Copy of the Order forwarded to :

अपीलाथ� / The Appellant. 1. ��यथ� / The Respondent. 2. 3. The CIT (Appeals), Pune-11. 4. The Pr. CIT (Central), Pune. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, “बी” ब�च, 5. पुणे / DR, ITAT, “B” Bench, Pune. गाड� फ़ाइल / Guard File. 6.

// True Copy // आदेशानुसार / BY ORDER,

�नजी स�चव /Private Secretary आयकर अपील�य अ�धकरण, पुणे / ITAT, Pune.

DEPUTY COMMISSIONER OF INCOME-TAX vs. FINOLEX INDUSTRIES LTD., PUNE

What did the Tribunal hold?

What were the facts?

What were the issues?

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