JAI TULJA BHAVANI RESTAURANT,HYDERABAD vs. ITO, WARD-8(1), HYDERABAD
No AI summary yet for this case.
Income Tax Appellate Tribunal, HYDERABAD
PER VIJAY PAL RAO, VICE PRESIDENT :
This appeal by the Assessee is directed against the Order dated 27.02.2026 of the Learned CIT(A)-National Faceless Appeal Centre [in short "NFAC"], Delhi, for the Assessment Year 2018-2019. 2. The assessee has raised the following modified grounds of appeal:
“The order of the learned CIT (A) is erroneous both on facts and in law;
The learned CIT(A) erred in not considering the fact that the
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.