AROUMOUGAM PRAGALANADANE,CHENNAI vs. DCIT, NCC-7(1), CHENNAI
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Income Tax Appellate Tribunal, ‘B’ BENCH, CHENNAI
Before: SHRI ABY T VARKEY & SHRI S.R.RAGHUNATHA
PER S.R.RAGHUNATHA, AM: The present appeal has been preferred by the Assessee against the order dated 20.11.2025 passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [hereinafter referred to as “the Ld. CIT(A)”], arising from the assessment order dated 21.02.2022 passed by the Assessing Officer, Assessment Unit, National Faceless Assessment
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