WINNERS INDIA LAND PROMOTERS,COIMBATORE vs. ITO, NCW-3(2), COIMBATORE
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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 appeal preferred by the assessee against the order of the Learned Commissioner of Income Tax (Appeal) Chennai-18 (hereinafter referred as the ‘Ld.CIT(A)’) dated 26.08.2026 for the Assessment Year 2013-14 (hereinafter referred as ‘AY’) confirming the penalty levied by the AO u/s 271(1)(c ) of the Income Tax Act 1961 (hereinafter referred the ‘Act’).
ITA Nos.3659/Chny/2025(AY 2013-14) Winners India Land
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