DASARI LAXMI DINESH KUMAR,ANANTHAPUR vs. ITO, WARD- 1, ANANTHAPUR
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Income Tax Appellate Tribunal, HYDERABAD BENCHES, HYDERABAD
Before: SHRI MANJUNATHA G, HON’BLE & SHRI RAVISH SOOD, HON’BLE
PER RAVISH SOOD, JM:
The present appeal, filed by the assessee, is directed against the order passed by the CIT(A), which in turn arises from the assessment order passed by the AO under Section 147 r.w Section 144B of the Income Tax Act, 1961 (for short, “the Act”), dated 01.01.2024 for the assessment year 2018-19. The assessee has assailed the impugned order passed by the CIT(A) on the
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