PREMRAJ EDUCATIONAL TRUST,TRICHY vs. ITO EXEMPTIONS WARD , TRICHY
In the result, the appeal of assessee is allowed for statistical
ITA 1638/CHNY/2024[2019-20]Status: DisposedITAT Chennai27 Nov 2024AY 2019-20
Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.1638/Chny/2024 निर्धारण वर्ष /Assessment Years: 2019-20 Premraj Educational Trust, 1/9, Ammangudi Andanallur Post, Jeeyapuram, Rs Srirangam, Trichy [Pan: Aadtp1108P] (अपीलार्थी/Appellant) अपीलार्थी की ओर से / Assessee By Income Tax Officer, Exemptions Ward, Trichy (प्रत्यर्थी/Respondent) प्रत्यर्थी की ओर से /Revenue By सुनवाई की तारीख/Date Of Hearing घोषणा की तारीख /Date Of Pronouncement Shri Arjun Raj, Advocate Shri Keerthi Narayanan, Jcit 03.09.2024 27.11.2024 आदेश / Order Per Amitabh Shukla, A.M : This Appeal Is Filed Against The Order Bearing Din & Order No.Itba/Apl/S/250/2023-24/1061979589(1) Dated 04.03.2024 For The
Section 11Section 12ASection 143Section 143(3)(i)Section 250
आयकर अपीलीय अधिकरण, 'ए' न्यायपीठ, चेन्नई।
IN THE INCOME TAX APPELLATE TRIBUNAL
'A' BENCH: CHENNAΙ
श्री एबी टी. वर्की, न्यायिक
