NATESAN SYNCHROCONES PVT. LTD.,CHENNAI vs. ACIT, CORPORATE CIRCLE-4(1), CHENNAI
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Income Tax Appellate Tribunal, ‘A’ BENCH: CHENNAI
Before: SHRI ABY T. VARKEY & SHRI INTURI RAMA RAO
PER ABY T. VARKEY, JM: These are five (5) appeals preferred by the assessee-Company against the orders of the Learned Commissioner of Income Tax (Appeals)/NFAC, (hereinafter referred to as ‘Ld.CIT(A)‘), Delhi, all dated 09.01.2026, passed under Section u/s 250 of the Income Tax Act, 1961 (hereinafter referred to as the ‘the Act’)
Both parties agree that the issue permeating in all the captioned assessee’s appeals are identical,
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