RAMKUMAR HUF,TRICHY vs. ITO, WARD-3(2), TRICHY
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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 : The present appeal preferred by the assessee is directed against the order dated 16.02.2026 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 29.03.2016 passed by the Income Tax Officer, Ward 3(2), Tiruchirappal
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