FARIDA HOLDING P. LTD.,CHENNAI vs. PCIT, CHENNAI
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Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI
Before: SHRI ABY T. VARKEY & SHRI GAGAN GOYAL
PER ABY T. VARKEY, JM:
This is an appeal preferred by the assessee Company against the order of the Learned Principal Commissioner of Income Tax (hereinafter referred to as "the Ld.PCIT"), Chennai-1, passed u/s.263 of the Income Tax Act, 1961 (hereinafter referred to as "the Act") dated 20.03.2026 for the Assessment Year (hereinafter referred to as "AY") 2019-20. 2. The assessee has raised the grounds of appeal, which are noted as under: Farida Holdings Pvt
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