RANGANATHAN RAJESWARI CHARITABLE TRUST,COIMBATORE vs. ACIT, COIMBATORE, COIMBATORE
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Income Tax Appellate Tribunal, ‘B’ BENCH: CHENNAI
Before: SHRI MANU KUMAR GIRI & SHRIS.R.RAGHUNATHA
PER MANU KUMAR GIRI, JM:
The captioned appeal filed by the Assessee is directed against the order of the Ld. Commissioner of Income Tax (Appeal), NFAC, Delhi [hereinafter referred to as “the Ld.CIT(A)”], dated 04.11.2025 confirming the assessment order framed u/s. 143(3) of the Income Tax Act, 1961 for Assessment Year 2020-21. Ranganathan Rajeswari Charitable Trust Vs ACIT E :: 2 ::
The grounds of appeal raised by the assessee ar
The order continues below.
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