PRATHUL AUTOMOBILES PRIVATE LIMITED,HYDERABAD vs. DCIT, CIRCLE-5(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 BENCH:
The present appeals filed by the assessee company are directed against the respective orders of the CIT(Appeals), dated 12/01/2016, which in turn arise from the respective intimations passed by the AO/CPC-TDS under Section 154 of the Income Tax Act, 1961 (for short, “the Act”) for AY 2013-14 to AY 2016-17. As the above-mentioned appeals involve common issues, the same are being taken up and disposed of by this consolidated order
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