RAMAN SOUNDARARAJAN,NAMAKKAL vs. ITO, WARD-2,, NAMAKKAL
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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: These appeals are 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 23.12.2025 against quantum appeal; & Ld.CIT(A) order dated 20.01.2026 is against penalty levied u/s ITA Nos.1545 & 1546/Chny/2026 (AY.2018-19)
Raman Soundarajan. :: 2 :: 271AAC(1) of the Income Tax
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