DCIT CORPORATE CIRCLE 2(1), CHENNAI vs. FINANCIAL SOFTWARE & SYSTEMES PVT. LTD., CHENNAI

ITA 1549/CHNY/2017Status: DisposedITAT Chennai29 January 2018AY 2011-121 pages

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

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal has corrected a clerical error in its previous order. The Assessment Year mentioned in the cause title of the order has been amended from 2011-12 to 2012-13.

What were the facts?

This is a corrigendum to a previous ITAT order. The original appeal was filed for Assessment Year 2011-12. The corrigendum corrects the Assessment Year to 2012-13.

What were the issues?

The primary issue was a clerical error in the Assessment Year mentioned in the cause title of the ITAT's order.

AI-generated summary — verify with the full judgment below

In the Tribunal’s order dated 28.11.2017, in the above appeal, the Assessment Year mentioned in the cause title is to be read as “2012-13”, instead of “2011-12”.

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