KATRAGADDA RAMESH,HYDERABAD vs. ACIT, CENTRAL CIRCLE-2(4), HYDERABAD
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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 of the Commissioner of Income Tax (Appeals)-12, Hyderabad (for short, “CIT(A)”) dated 09/10/2025, which in turn arises from the order passed by the Assessing Officer (for short, "AO") under section 147 r.w.s. 144B of the Income-tax Act, 1961 (for short, "the ITA 2053/H
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