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Income Tax Appellate Tribunal, NAGPUR BENCH, NAGPUR – VIRTUAL COURT
Before: SHRI INTURI RAMA RAO & SHRI S. S. VISWANETHRA RAVI
ORDER PER BENCH : These bunch of fourteen (14) appeals preferred by the assessee for the various assessment years mentioned in the caption emanates from the separate orders of the National Faceless Appeal Centre, Delhi [‘NFAC’] levying late fee u/s 234E of the Income Tax Act, 1961 (‘the Act’) for delay in filing the TDS returns.