THE TRAVANCORE TEXTILES PVT. LTD.,CHENNAI vs. ITO, CORP. WARD.3(2), CHENNAI
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Income Tax Appellate Tribunal, CHENNAI
Before: HON’BLE SHRI INTURI RAMA RAO & HON’BLE SHRI SS VISWANETHRA RAVI
PER INTURI RAMA RAO, ACCOUNTANT MEMBER:
These three appeals filed by the Assessee Company are directed against the separate orders of ld.Commissioner of Income Tax(Appeal)[NFAC], dated 03.11.2025, 13.10.2025 and 03.11.2025 passed u/s.250 of the Income Tax Act, 1961 for the Assessment Year 2016-17, 2017-18 and 2018-19 respectively.
Since identical facts and issues are involved in all these three appeals, these appeals were heard
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