ANIL SOUND CAPS,SIVAKASI vs. ACIT CIRCLE-1, , VIRUDHUNAGAR

ITA 425/CHNY/2024Status: DisposedITAT Chennai03 July 2024AY 2017-18Bench: 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 assessee's representative counsel. The name of the representative Counsel for the assessee should now be read as Shri S. Kumarasubramanian (Advocate).

What were the facts?

This is a corrigendum to an Income Tax Appellate Tribunal (ITAT) order. The assessee's representative counsel requested a correction in their name in the cause title of the appeal.

What were the issues?

The primary issue was a clerical error in the cause title regarding the name of the assessee's representative counsel.

AI-generated summary — verify with the full judgment below

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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