MALYADRI CHINTHALAPALLI,SANGAREDDY vs. ITO, WARD 1, SANGAREDDY
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Income Tax Appellate Tribunal, HYDERABAD
Before: SHRI VIJAY PAL RAO
PER VIJAY PAL RAO, VICE PRESIDENT:
This appeal by the Assessee is directed against the order dated 12.11.2025 of the learned CIT(A) Ld. Addl./JCIT(A), Prayagraj for the Assessment Year 2016-2017. 2. The Assessee has raised the following grounds of appeal:
1) The order of the Appellate Commissioner is contrary to law, facts and circumstances of the case. 2) The Appellate Commissioner erred in confirming the addition of Rs.2,41,104/-, as spec
The order continues below.
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