SOMA SEKHAR BINGUMALLA,KURNOOL vs. ITO, WARD-2, KURNOOL
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Income Tax Appellate Tribunal, HYDERABAD BENCHES, HYDERABAD
Before: SHRI RAVISH SOOD, HON’BLE & SHRI MADHUSUDAN SAWDIA, HON’BLE
PER RAVISH SOOD, JM The present appeal filed by the assessee is directed against the order passed by the Additional/JCIT (Appeals), Faridabad, dated 16-07-2025, which in turn arises from the order passed by the AO under Section 143(3) of the Income- tax Act, 1961 (for short, “Act”), dated 18-12-2019 for Assessment Year 2017-18. ITA 76/HYD/2026 SOMA SEKHAR BINGUMALLA
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