ARUN KUMAR SOLANKI,HYDERABAD vs. DCIT., CIRCLE-6(1), HYDERABAD
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Income Tax Appellate Tribunal, Hyderabad ‘ A ‘ Bench, Hyderabad
Before: Shri Ravish SoodShri Madhusudan Sawdia
Per Madhusudan Sawdia, A.M.:
These three appeals are filed by Shri Arun Kumar Solanki (“the assessee”), feeling aggrieved by the separate orders passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC) (“Ld. CIT(A)”) all dated 06.06.2024 for the A.Y. 2018-19. Since the issue involved in all these three appeals are inter-related and belongs to the same assessee, for the sake of convenience, these appeals are heard together and are being disposed of by this common and consolidated order.
2 ITA No.847/Hyd/2025: 2.
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