CHELLA SOFTWARE PRIVATE LIMITED,MADURAI vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CORPORATE CIRCLE,, MADURAI
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Income Tax Appellate Tribunal, ‘B’ BENCH, CHENNAI
Before: SHRI MANU KUMAR GIRI & SHRI S. R. RAGHUNATHA
PER S. R. RAGHUNATHA, AM : This appeal by the assessee is arising out of the order dated 09.01.2026, passed by the Learned Commissioner of Income Tax, Appeal, ADDL/JCIT(A),Ranchi (in short “ld.CIT(A)”) for the assessment year (A.Y) 2022- 23 against the order of u/s.143(1) of the Income Tax Act, 1961 (hereinafter the ‘Act’) passed by the Deputy Director of Income-tax, CPC, Bengaluru (AO), dated 07.08.2023. :-2-: ITA. No:1833/C
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