NEW MILLENNNIUM FOUNDTION SOCIETY,PUDUCHERRY vs. ITO(E), PUDUCHERRY
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Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI
Before: SHRI ABY T. VARKEY & MS. PADMAVATHY.S
PER PADMAVATHY.S, A.M: These appeals by the assessee are against the 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") dated 22.01.2025 for Assessment Year (AY) 2012- 13 and dated 18.03.2025 for AY 2017-18. 2. The assessee is a registered firm and
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