NASEER AHMATH RISWANA FATHIMA,COIMBATORE vs. ITO,NON CORP WARD, 1(4), 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 : The present appeal filed by the assessee is directed against the order dated 30.09.2025 passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as “the Ld.CIT(A)”], arising out of the assessment order dated 20.12.2019 passed u/s.143(3) of the Income-tax Act, 1961 [hereinafter referred to as “th
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