ITO, CORPORATE WARD 6(4), CHENNAI vs. SUHAVANA DEVELOPERS PVT LTD, CHENNAI

ITA 145/CHNY/2018Status: DisposedITAT Chennai03 July 2024AY 2014-15Bench: HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM AND HON’BLE SHRI MANU KUMAR GIRI (Judicial Member)2 pages

AI SummaryRemanded

What did the Tribunal hold?

The Tribunal has corrected the cause title of the appeal as per the revised Form 36 filed by the Department. This correction pertains to the identification of the appellant and respondent in the case.

What were the facts?

This is a corrigendum to a previous ITAT order. The correction is in the cause title of the appeal, updating the names of the parties involved. The assessee was formerly known as M/s. Shuavana Developers Pvt. Ltd. and is now M/s. Trimex Industries Private Limited.

What were the issues?

The primary issue addressed is the correction of the cause title in an ITAT order due to a change in the assessee's name and a revised filing by the Department.

AI-generated summary — verify with the full judgment below

order dated 03-07-2024 in pursuant to revised Form 36 filed by the Department, correction is carried out in the cause title, which is to be read as under:- . DCIT M/s Trimex Industries Private Limited, [Formerly known as M/s.Shuavana Developers Central Circle-1(3), बनाम Pvt.Ltd. Chennai. / Vs. No.1, Subbaraya Avenue, C.P.Ramaswamy Road, Alwarpet, Chennai-600 018. "थायीलेखासं./जीआइआरसं./PAN/GIR No.AABCT-0212-F (अपीलाथ"/Appellant) : (" थ" / Respondent) (MANU KUMAR GIRI) (MANOJ KUMAR AGGARWAL) "ाियक सद4 / JUDICIAL MEMBER लेखा सद4 / ACCOUNTANT MEMBER चे"ई Chennai; िदनांक Dated : 03-07-2024 DS आदेशकीGितिलिपअ/ेिषत/Copy of the Order forwarded to : 1. अपीलाथ"/Appellant 2. " थ"/Respondent 3. आयकरआयु//CIT Chennai. 4. िवभागीय"ितिनिध/DR 5. गाड6फाईल/GF

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