JAIPRAKASH GAYATRI JOINT VENTURE,HYDERABAD vs. ITO, WARD -6(1), HYDERABAD
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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-Joint Venture (JV) is directed against the order passed by the CIT(A), NFAC, Delhi, dated 29.08.2025, which in turn arises from the order passed by the AO under Section 143(3) r.w Section 143(3A) and Section 143(3B) of the Income Tax Act, 1961 (for short, “the Act”), dated 27.02.2021 for Assessment Year 2018-1
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