RADOLABS LIMITED,CHENNAI vs. DCIT CORPORATE WARD 5(3), CHENNAI
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Income Tax Appellate Tribunal, ‘D’ BENCH, CHENNAI
Before: SHRI GEORGE GEORGE K & SHRI INTURI RAMA RAO
PER BENCH: These appeals filed by the assessee are directed against three orders of the Commissioner of Income Tax (Appeal), National Faceless Appeal Centre (NFAC), Delhi all dated 04.02.2026 passed ITA No.2601 to 2603/CHNY/2026 Radolabs Limited. under section 250 of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The relevant Assessment Year is 2022-23. 2. There is a delay of one day in filing these
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