JAYANNA RAMENAHALLI NINGAIAH,MYSORE vs. INCOME TAX OFFICER, WARD-2(4) , MYSORE
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Income Tax Appellate Tribunal, BANGALORE BENCHES, BANGALORE
Before: SHRI WASEEM AHMED & SHRI KESHAV DUBEY
PER SHRI WASEEM AHMED, ACCOUNTANT MEMBER:
This appeal is filed by the Assessee against the order of Ld. NFAC vide DIN: ITBA/NFAC/S/250/2025-26/1079267324(1) dated 05-Aug-2025 for the Assessment Year 2021-22. 2. The only issue raised by the assessee is that the learned CIT(A) erred in confirming the addition of Rs. 20,29,000/- on account of cash deposits.
ITA 2208/
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