VADICHERLA NAVEEN REDDY,HYDERABAD vs. ITO, WARD-8(1), HYDERABAD
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Income Tax Appellate Tribunal, HYDERABAD BENCHES, HYDERABAD
Before: SHRI MANJUNATHA G, HON’BLE & SHRI RAVISH SOOD, HON’BLE
PER RAVISH SOOD, JM:
The present appeal filed by the assessee is directed against the order passed by the CIT(A), NFAC, Delhi, dated 06.02.2025, which in turn arises from the order passed by the AO under Section 144 of the Income-tax Act, 1961 (for ITA 1020/HYD/2025 VADICHERLA NAVEEN REDDY
short, “the Act”), dated 30.09.2019 for Assessment Year 2017-18. The assessee has assailed the impugned order on the
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