MANJEET SINGH,CANADA vs. ITO, CHENNAI
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Income Tax Appellate Tribunal, ‘A’ BENCH: CHENNAI
Before: SHRI ABY T. VARKEY & SHRI S.R. RAGHUNATHA
PER ABY T. VARKEY, JM: These appeals have been preferred by the assessee against the separate orders of the Ld. CIT(A), Delhi-43, both dated 31.03.2026, for the Assessment Years 2015–16 and 2019–20, confirming the action of the No.2696/Chny/2026 (AY 2015-16) & ITA No.2697/Chny/2026 (AY 2019-20 MANJEET SINGH :: 2 :: AO levying penalty
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