SARITHA KETHIRI,WARANGAL vs. ITO, WARD -1,, WARANGAL
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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 25.04.2025 of the learned CIT(A)-National Faceless Appeal Centre [in short "NFAC"], Delhi, for the assessment year 2022-2023. 2. The assessee has raised the following grounds of appeal
1) The order passed by the Ld. CIT(A) u/s 250 of the Act dated 25.04.2025 is erroneous both on facts and in law to the extent the order is prejudicial to the interest of the ap
The order continues below.
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