CAPS GOLD PRIVATE LIMITED,HYDERABAD vs. ACIT, CENTRAL CIRCLE 3(2), HYDERABAD
ITA 872/HYD/2026Status: DisposedITAT Hyderabad02 September 2026AY 2022-2311 pages
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Income Tax Appellate Tribunal, Hyderabad “A” Bench, Hyderabad
For Respondent: Ms. Seema Meena, CIT-DR
PER MANJUNATHA G., A.M : This appeal filed by the assessee is directed against the order of the learned Commissioner of Income Tax (Appeals) – 11, Hyderabad, dated 07.08.2025, pertaining to the assessment year 2022-23. 2. At the outset, there is a delay of 137 days in filing the present appeal before the Tribun
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