RAYMOLD LIGHTING PVT. LTD.,,CHENNAI vs. ITO, CORPORATE WARD - 5 (4),, CHENNAI

ITA 412/CHNY/2020Status: DisposedITAT Chennai08 March 2024AY 2011-12Bench: HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)2 pages

AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal accepted the submission that Dr. L. Natarajan's name was inadvertently omitted from the cause title. The cause title of the previous order has been amended to reflect this.

What were the facts?

This is a corrigendum to an earlier ITAT order. The correction pertains to the cause title, specifically to include the name of Dr. L. Natarajan, CA, as one of the representatives for the appellant.

What were the issues?

The issue was a clerical error in the cause title of a previous ITAT order regarding the representation of the appellant.

AI-generated summary — verify with the full judgment below

Corrigendum 1. The Ld. AR, Shri L. Natrajan, submitted letter dated 22-02-2024 and submitted that advertently his name has not been mentioned as one of the representatives against the appropriate column in the cause title. Accepting the same, the cause-title of the order dated 08-02-2024 is amended. The column of ‘Appellant by’ in the cause title of order dated 08-02-2024 would read as under: Shri N. Quadir Hoseyn (Advocate) & Dr.L.Natarajan (CA)-Ld. ARs

The Tribunal order dated 08-02-2024 stand modified to that extent.

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