JABEENA NAZEER BEGUM,HYDERABAD vs. ITO, WARD-15(1), HYDERABAD
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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 24.03.2026 of the Ld. CIT(A)-National Faceless Appeal Centre [in short "NFAC"], Delhi, for the assessment year 2015-2016. 2. The Assessee has raised the following grounds of appeal:
1) On the facts and in law, the learned CIT(A) erred in upholding the reassessment proceedings as valid, despite the notice i
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