RAGHAVENDRA KUMAR KUNCHALA,HYDERABAD vs. ITO, WARD 15(1), HYDERABAD
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Income Tax Appellate Tribunal, Hyderabad ‘A‘ Bench, Hyderabad
Before: Shri Ravish SoodShri Madhusudan Sawdia
Per Madhusudan Sawdia, A.M.:
This appeal is filed by Shri Raghavendra Kumar Kunchala (“the assessee”), feeling aggrieved by the order passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC) (“Ld. CIT(A)”) dated 30.09.2025 for the A.Y. 2021-22. 2. The assessee has raised the following grounds of appeal:
“1. The order passed by Ld. Commissioner of Income-Tax (Appeals)/NFAC is provided to Appellant. bad in law, in as much as the appellate authority merely supported the order passed by Assessing Officer without appreciation
of facts
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