T. SRIKANTH,CHENNAI vs. DCIT, NCC-11(1), 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 07.10.2025 for the Assessment Year (hereinafter referred to as ‘AY’) 2017-18. T Srikanth 2. Brief facts of the case are that the appellant is the legal heir/son of deceased Shri Skandhakumar Tellakulla who was the assessee in this case. The appellant’s
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