TRIUM LOGISTICS INDIA PRIVATE LIMITED,CHENNAI vs. CORPORATE WARD 3(1), CHENNAI
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Income Tax Appellate Tribunal, ‘D’ BENCH: CHENNAI
Before: SHRI ABY T. VARKEY & MS. PADMAVATHY.S
PER PADMAVATHY.S, A.M: These appeals by the assessee are against separate orders of the Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre (NFAC), Delhi, (in short "CIT(A)") passed u/s. 250 of the Income Tax Act, 1961 (in short "the Act") all dated 17.04.2026 for Assessment Years (AYs) 2016-17 to 2018-19. The grounds raised by the assessee are as u
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