GMV PROJECTS AND SYSTEMS,CHENNAI vs. ACIT,NON CORPORATE CIRCLE 15(1), CHENNAI

ITA 1579/CHNY/2023Status: DisposedITAT Chennai03 April 2024AY 2012-13Bench: HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant 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 accepted the assessee's request for correction. The correct PAN of the assessee was directed to be read as AAGFG-1503-J instead of the erroneous AAGFC-1503-J.

What were the facts?

The assessee sought a correction in the PAN number mentioned in the cause title of a previous ITAT order. The original order had a typographical error in the PAN.

What were the issues?

Correction of a typographical error in the PAN of the assessee in the ITAT order.

AI-generated summary — verify with the full judgment below

order dated 13-03-2024 passed in captioned appeal. Accordingly, the correct PAN of the assessee may be read as AAGFG-1503-J instead of AAGFC-1503-J, wherever it occurs in the order. (MAHAVIR SINGH) (MANOJ KUMAR AGGARWAL) उपा"# / VICE PRESIDENT लेखा सद% / ACCOUNTANT MEMBER चे'ई Chennai; िदनांक Dated : 03-04-2024 DS आदेशकी;ितिलिपअ&ेिषत/Copy of the Order forwarded to : 1. अपीलाथ"/Appellant 2. " थ"/Respondent 3. आयकरआयु3/CIT 4. िवभागीय"ितिनिध/DR 5. गाड:फाईल/GF

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