DEPUTY COMMISSIONER OF INCOME TAX, CHENNAI vs. TAMILNADU INDUSTRIAL DEVELOPMENT CORPORATION LIMITED, CHENNAI
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Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI
Before: SHRI ABY T VARKEY & SHRI S. R. RAGHUNATHA
PER S. R. RAGHUNATHA, AM : This appeal has been preferred by the Revenue against the order of the Ld. Commissioner of Income Tax (Appeals), NFAC, Delhi [in short “ld.CIT(A)] dated 26.11.2025, passed u/s.250 of the Income-tax Act, 1961 (‘the Act’), for the Assessment Year (AY) 2012-13, whereby the Ld.CIT(A) deleted, in full, the penalty of Rs.2,10,46,147
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