VELLAICHAMY PANDIAN,MADURAI vs. ITO, NON CORPORATE WARD-3(1), MADURAI, MADURAI

ITA 1407/CHNY/2023Status: DisposedITAT Chennai03 July 2024AY 2011-12Bench: HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM AND HON’BLE SHRI MANU KUMAR GIRI (Judicial Member)2 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 has issued a corrigendum to correct the name of the representative counsel for the assessee in the cause title as requested.

What were the facts?

This is a corrigendum to an existing ITAT Chennai judgment. The assessee's representative counsel requested a correction in the name mentioned in the cause title.

What were the issues?

Correction of name in the cause title of an ITAT judgment.

AI-generated summary — verify with the full judgment below

आदेशकी8ितिलिपअ"ेिषत/Copy of the Order forwarded to : 1. अपीलाथ"/Appellant 2. " थ"/Respondent 3. आयकरआयु//CIT Chennai. 4. िवभागीय"ितिनिध/DR 5. गाड6फाईल/GF

Recent GST High Court judgments

Search GST case law →