MULLAGOLLA PRANEETH,HYDERABAD vs. DCIT, CIRCLE-9(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 Mullagolla Praneeth (“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 15.09.2025 for the A.Y. 2018-19. 2. At the outset, it is observed that there is a delay of 167 days in filing the present appeal before the Tribunal, for which the assessee has filed a petition for condonation of delay along with an affidavit explaining the reasons for the delay. In this regard, the Learned Authorized Representa
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