PALANISAMY KARUPPUSAMY,COIMBATORE vs. ITO, WARD-1,, POLLACHI
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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 (Appeals)/NFAC, (hereinafter referred to as “the Ld.CIT(A)”), Delhi, dated 30.01.2025 for the Assessment Year (hereinafter referred to as "AY”) 2018-19. 2. At the outset, it is noted that there is delay of 350 days in filing of the appeal before this Tribunal. The affidavit explaining the cause for the ITA Nos.1469/Chny/2026 (AY.201
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