BOOPATHYRAJADORAI,COIMBATORE vs. ITO-NON CORP., COIMBATORE
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Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI
Before: SHRI ABY T. VARKEY & MS. PADMAVATHY. S
PER ABY T. VARKEY, JM: This is an appeal preferred by the assessee against the order of the Learned Commissioner of Income Tax (Appeal)/NFAC, (hereinafter referred to as ‘Ld.CIT(A)’), Delhi, dated 10.02.2026 for the Assessment Year (hereinafter referred to as ‘AY’) 2018-19, passed u/s.250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’)
The assessee has raised a legal issue, wherein, assessee is noted to be imp
The order continues below.
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