RAMASAMY PONNUSAMY,TIRUPPUR vs. ITO, TIRUPPUR
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Income Tax Appellate Tribunal, ‘C’ BENCH, CHENNAI
Before: SHRI S.S. VISWANETHRA RAVI & SHRI S. R. RAGHUNATHA
PER S.R.RAGHUNATHA, AM:
These 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 2018-19, vide the orders dated 24.03.2026 against the assessment order passed by the AO, NFAC, Delhi, u/s.147 r.w.
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