What did the Tribunal hold?

The tribunal decided to correct a typographical error in its previous order. The name of the appellant's counsel, Shri Rajesh V. Loya, has been substituted with Shri Sanjay C. Thakar.

This judgment is a corrigendum to a previous order dated 03.11.2023 concerning appeals by M/s. Pee Vee Textiles Limited. The corrigendum addresses a typographical error in the appellant's counsel's name.

What were the issues?

The key legal issue was the correction of a factual error in the name of the appellant's counsel as recorded in the original order.

M/S Pee Vee Textiles Limited… vs Assistatn Commissioner of Income… | ITAT Nagpur 2023

Income Tax Appellate Tribunal, NAGPUR BENCH, NAGPUR – VIRTUAL COURT

Before: SHRI INTURI RAMA RAO & SHRI S. S. VISWANETHRA RAVI

PER INTURI RAMA RAO, AM: We find that a typographical error had crept in our order dated 03.11.2023 in the above captioned appeals, in the appellant’s counsel name. Hence, this corrigendum is being issued.

The appellant’s counsel name “Shri Rajesh V. Loya” shall be substituted by “Shri Sanjay C. Thakar”.

The remaining order shall remain unchanged. Corrigendum pronounced on this 21st day of November, 2023. (S. S. VISWANETHRA RAVI) (INTURI RAMA RAO) JUDICIAL MEMBER ACCOUNTANT MEMBER पुणे / Pune; "दनांक / Dated : 21st November, 2023. Sujeet आदेश क" "ितिलिप अ"ेिषत / Copy of the Order forwarded to : अपीलाथ" / The Appellant.

""यथ" / The Respondent.

2.3.

The CIT(A)-2, Nagpur.

The Pr. CIT-2, Nagpur. िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, नागपुर /

DR, ITAT, Nagpur. गाड" फ़ाइल / Guard File. 6. आदेशानुसार / BY ORDER, //// Senior Private Secretary आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune.

M/S PEE VEE TEXTILES LIMITED,WARDHA vs. ASSISTATN COMMISSIONER OF INCOME TAX WARDHA CIRCLE, WARDHA

What did the Tribunal hold?

What were the facts?

What were the issues?

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