MRUNALINI KALAGARA,KHAMMAM vs. ITO WARD-2, KHAMMAM, KHAMMAM
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Income Tax Appellate Tribunal, Hyderabad ‘B‘ Bench, Hyderabad
Before: Shri Ravish SoodShri Madhusudan Sawdia
Per Madhusudan Sawdia, A.M.:
This appeal is filed by Smt. Mrunalini Kalagara (“the assessee”), feeling aggrieved by the order passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC) (“Ld. CIT(A)”) dated 12.08.2025 for the A.Y. 2014-15. 2. The assessee has raised the following grounds of appeal:
“1. The Appellate order of the Ld. NFAC/CIT(A) is bad and erroneous both on facts and in law.
On the facts and in the circumstances of the case and in law the Ld. NFAC/CIT(A) has erred in not declaring the assessment
The order continues below.
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