MRS. KANAKARAJ GEETHARANI,COIMBATORE vs. ITO WARD 1, CHENNAI, CHENNAI
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Income Tax Appellate Tribunal, ‘B’ BENCH: CHENNAI
Before: SHRI ABY T. VARKEY & SHRI S.R. RAGHUNATHA
PER ABY T. VARKEY, JM: This is an appeal preferred by the assessee against the order of the Learned Commissioner of Income Tax (Appeal)/NFAC, (hereinafter referred to as ‘Ld.CIT(A)’), Delhi, dated 23.06.2025 for the Assessment Year (hereinafter referred to as ‘AY’) 2015-16. Mrs Kanakaraj Geetharani :: 2 ::
At the outset, the Ld.AR of the assessee brought to our notice that there is a delay of 122 days in filing of this appeal before this Tribunal. Explaining the de
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