BHAWAR SALES CORPORATION,CHENNAI vs. ITO NON CORP CRICLE 10(1), CHENNAI
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Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI
Before: SHRI GEORGE GEORGE K & SHRI S.R. RAGHUNATHA
PER GEORGE GEORGE K, VICE PRESIDENT:
The appeal filed by the assessee in ITA No.82/CHNY/2026 is directed against the order of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dated 12.02.2025 passed under section 250 of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The relevant Assessment Year is 2020-
The appeal in ITA No
The order continues below.
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