SANT SHRI AASARAMJI AASHRAM TRUST,YAVATMAL vs. CIT(E), PUNE

ITA 807/PUN/2024Status: DisposedITAT Pune13 August 2024AY 2023-24Bench: SHRI INTURI RAMA RAO (Judicial Member), MS. ASTHA CHANDRA (Accountant Member)2 pages

AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal has decided to modify its previous order to reflect the correct names of the representatives. The original order's substantive findings remain unchanged.

What were the facts?

This is a corrigendum to a previous ITAT order dated August 5, 2024. The corrigendum corrects the names of the Authorized Representative for the Assessee and the Departmental Representative.

What were the issues?

The primary issue addressed is the correction of clerical errors in the representation details within a prior tribunal order.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH ‘B’, PUNE

Before: SHRI INTURI RAMA RAO & MS. ASTHA CHANDRA

For Appellant: Shri Naimish Dixit

For Respondent: Shri Sourabh Nayak

This corrigendum is being issued to correct the error crept in the Tribunal order dated 05.08.2024 in mentioning the names of Authorized Representative as well as the Departmental Representative.

Mentioned in the order as To be read as Assessee by : Shri Naimish Dixit Assessee by : Shri Sharad Lad Revenue by : Shri Sourabh Nayak Revenue by : Shri Ajay Kumar Keshari

To this extent, the Tribunal order dated 05.08.2024 is modified. Ordered accordingly.

Sd/- Sd/- ASTHA CHANDRA INTURI RAMA RAO JUDICIAL MEMBER ACCOUNTANT MEMBER पुणे / Pune; �दनांक / Dated : 13th August, 2024 Satish

आदेश क� ��त�ल�प अ�े�षत/Copy of the Order is forwarded to :

Recent GST High Court judgments

Search GST case law →