BHASKER RAO VEDULA,HYDERABAD vs. DCIT, CENTRAL CIRCLE- 1(3), HYDERABAD
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Income Tax Appellate Tribunal, Hyderabad ‘SMC‘ Bench, Hyderabad
Before: Shri Ravish SoodShri Madhusudan Sawdia
Per Madhusudan Sawdia, A.M.:
These two appeals are filed by Smt. Krishnaveni Vedula and Shri Bhasker Rao Vedula (“the assessees”), feeling aggrieved by the separate orders passed by the Learned Commissioner of Income Tax (Appeals)-12, Hyderabad (“Ld. CIT(A)”) both dated 07.08.2025 for the A.Y. 2020-21. Since the issues involved in these two appeals are identica
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