SHYAM NARAYAN MOORTHI,CHENNAI vs. ITO, INTL. TAXN. WARD-2(2), CHENNAI
No AI summary yet for this case.
Income Tax Appellate Tribunal, ‘A’ BENCH: CHENNAI
Before: SHRI ABY T. VARKEY & SHRI S. R. RAGHUNATHA
PER ABY T. VARKEY, JM: This is an appeal preferred by the assessee against the order of the Learned Commissioner of Income Tax (Appeal), Chennai-16, (hereinafter referred to as ‘Ld.CIT(A)’), dated 19.02.2026 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 impugnin
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.