CHETAN PRAKASH PARWAPUR,HUBLI vs. ITO, WARD 2(2), HUBLI, HUBLI
ITA 2979/BANG/2025Status: DisposedITAT Bangalore03 September 2026AY 2017-187 pages
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Income Tax Appellate Tribunal, BANGALORE BENCHES, BANGALORE
Before: SHRI WASEEM AHMED & SHRI SANDEEP SINGH KARHAIL
For Respondent: Shri. Balusamy. H, JCIT
PER SHRI WASEEM AHMED, ACCOUNTANT MEMBER:
The present appeal has been instituted by the Assessee against the order of the Learned Commissioner of Income Tax Appeals (hereafter Ld. CIT(A) passed under section 250 of the Income Tax Act,1961 (hereafter the Act) dated 21.10.2025 for the assessment year 2017-18
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