AURORA EDUCATIONAL SOCIETY,HYDERABAD vs. ADDL. CIT, CENTRAL RANGE-2, HYDERABAD
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Income Tax Appellate Tribunal, HYDERABAD BENCHES, HYDERABAD
PER BENCH: The captioned appeals filed by the assessee society are directed against the respective orders passed by the Commissioner of Income Tax (Appeals)-12, Hyderabad, dated 29/03/2023, which in turn arise from the respective orders passed by the Assessing Officer (for short, “A.O.”) under ITA 190, 191 & 192/HYD/2023 M/s. AURORA EDUCATIONAL SOCIETY vs. ADIT
Section 271D of the Income Tax Act, 1961 (for short, “the Act”) dated 23/03/2020. Shri P Mural
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