DY. COMMISSIONER OF INCOME TAX , CHENNAI vs. T. S. KUMARASAMY, TIRUCHENGODE
What did the Tribunal hold?
The Tribunal is hearing an appeal filed by the Department. The specific grounds and decision of the Tribunal are not detailed in the provided excerpt.
What were the facts?
The Department has filed an appeal against the order of the Commissioner of Income Tax (Appeals). The appeal pertains to the assessment year 2017-18.
What were the issues?
The core issue revolves around the Department's challenge to the CIT(A)'s order. Further details on the specific legal points are not available.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, ‘C BENCH: CHENNΑΙ
Before: SHRI ABY T. VARKEY & SHRI JAGADISH
This is an appeal preferred by the Department, against the impugned action of the Ld. Commissioner of Income Tax (Appeals) Chennai-19, (hereinafter in short “CIT(A)
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