PRAMOD KUMAR JAIN,KARNATAKA vs. DCIT, CIRCLE-3(3)(1), KARNATAKA
ITA 3034/BANG/2025Status: DisposedITAT Bangalore30 July 2026AY 2020-2120 pages
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Income Tax Appellate Tribunal, BANGALORE BENCHES, BANGALORE
Before: SHRI BALAKRISHNAN S & SHRI SANDEEP SINGH KARHAIL
PER SANDEEP SINGH KARHAIL, JUDICIAL MEMBER:
The assessee has filed the present appeal against the impugned order dated 15.12.2025, passed under section 250 of the Income Tax Act, 1961 (“the Act”) by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [“lea
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