PADMA KALLU,HYDERABAD vs. ITO, WARD- 9(1), 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 appeals filed by the assessee are directed against the respective orders passed by the CIT(A), dated 01/10/2025 and 15/12/2025, which, in turn, arise from the respective orders passed by the AO under Section 147 r.w.s. 144 r.w.s. 144B of the Income Tax Act, 1961 (for short, “Act”), dated 29/09/2023 and under Section 270A
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