NUKARAPU SURYA PRAKASA RAO,HYDERABAD vs. DCIT, CIRCLE-3(2), HYDERABAD
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Income Tax Appellate Tribunal, HYDERABAD
Before: SHRI VIJAY PAL RAO & SHRI MANJUNATHA G
PER VIJAY PAL RAO, VICE PRESIDENT:
This appeal by the Assessee against the Order dated 28.08.2025 of Ld. CIT(A)-11, Hyderabad for the assessment year 2007-2008. 2. The assessee has raised the following grounds of appeal:
“The order of the CIT(A) passed u/s 250 of the Act dated 28- 1) 08-2025 is erroneous both on facts and in law to the extent the order is prejudice to the interests of the appellant. 2) The
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