SRI VEERAKUMAR TRADERS,TIRUPPUR vs. ITO, WARD-2(2), ERODE
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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 :
The present appeal of the assessee is directed against the order dated 02.02.2026 of the Learned Commissioner of Income Tax (Appeals) , NFAC, Delhi (hereinafter referred to as “the Ld.CIT(A)”), arising out of the assessment order dated 18.12.2019 passed u/s.144 of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) by the Income Tax Officer, Ward 2(2), Erode (hereinafter
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