BOGGARAM KRISHNAMURTHY RAMAKRISHNA,BENGALURU vs. DCIT, CIRCLE-7(1)(1), BENGALURU
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Income Tax Appellate Tribunal, BANGALORE BENCHES, BANGALORE
Before: SHRI PRASHANT MAHARISHI & SHRI SANDEEP SINGH KARHAIL
PER SANDEEP SINGH KARHIAL, JUDICIAL MEMBER:
The assessee has filed the present appeal against the impugned order dated 25.04.2025, passed under section 250 of the Income Tax Act, 1961 (“the Act”) by the learned Commissioner of Income Tax (Appeals), National
ITA 3042/BANG/2025 BOGGARAM KRISHNAMURTHY RAMAKRISHNA
Faceless Appeal Centre, Delhi [“learned CIT(A)”] for the assessment year 2018-19. 2
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