KARUPPUSAMY NATTARAYAN,VELLORE vs. THE INCOME TAX OFFICER, VELLORE
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Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI
Before: SHRI S.S. VISWANETHRA RAVI & SHRI S. R. RAGHUNATHA
PER S.R.RAGHUNATHA, AM:
These two appeals of the assessee are filed against the separate orders of the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, (in short ‘ld.CIT(A)’) for the assessment year 2015-16, vide the orders dated 11.05.2026 against the assessment order passed by the AO, NFAC, Delhi, u/s.147 r.w.s 144 of the Income Tax Act, 1961
:-2-: ITA
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