PRANAV RAO DEVANPALLY,HYDERABAD vs. ITO, WARD-1, NIZAMABAD
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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 26.03.2026 of the learned CIT(A)-National Faceless Appeal Centre [in short "NFAC"], Delhi, arising from penalty order passed u/sec.270A of the Income Tax Act [in short "the Act"], 1961 for the assessment year 2019-2020. 2. The Assessee has raised the following grounds of appeal:
1) “The Order of the Ld. CIT (A) u/s 250 of the Act dt. 26.03.2026. for
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