SUBRAMANIAN KATHIRSEN,AURANGABAD vs. INCOME TAX OFFICER, WARD 1 (1), AURANGABAD
In the result, the appeal filed by the assessee is allowed
ITA 765/CHNY/2025[19-20]Status: DisposedITAT Chennai02 Sept 2025
Bench: Hon’Ble Shri Manu Kumar Giri & Shri Hon’Ble S.R. Raghunathaआयकर अपील सं./ Ita No.765/Chny/2025 िनधा9रण वष9 /Assessment Year: 2019-20
For Appellant: Shri Y. Sridhar, FCAFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 56(2)(xi)Section 89Section 89(1)
आयकर अपीलीय अिधकरण ‘बी’ "ायपीठ, चे"ई।
IN THE INCOME TAX APPELLATE TRIBUNAL
‘B’ BENCH: CHENNAI
माननीय "ी मनु कुमार िग
