The Citizen Co-Op-Society Limited, Hyderabad vs. DCIT., Circle-9(1), Hyderabad
In the result, appeal filed by the assessee is allowed
ITA 388/HYD/2025[2020-21]Status: DisposedITAT Hyderabad30 Jul 2025AY 2020-21
Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita No.388/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2020-21) The Citizen Cooperative Vs. Dy.Cit Society Limited, Hyderabad Circle 9 (1) Pan:Aaaat3952F Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Ravi Bharadwaj, Ca राज" व "ारा/Revenue By:: Shri Narender Kumar Naik, Cit (Dr) सुनवाई की तारीख/Date Of Hearing: 07/07/2025 घोषणा की तारीख/Pronouncement: 30/07/2025 आदेश/Order Per Vijay Pal Raothis Appeal Filed By The Assessee Is Directed Against The Revision Order Dated 13/02/2025 Of The Learned Pr. Cit Passed U/S 263 Of The Act For The A.Y.2020-21. 2. The Assessee Has Raised The Following Grounds Of Appeal: “1. The Order Passed By The Learned Principal Commissioner Of Income Tax (Pcit) - Iv U/S 263 Of The Act Is Erroneous Both In Law & Facts Of The Case. 2. The Order Passed By The Learned Principal Commissioner Of Income Tax (Pcit) U/S 263 Of The Act Is Bad In Law & Need To Be Quashed.
For Appellant: Shri Ravi Bharadwaj, CAFor Respondent: : Shri Narender Kumar Naik, CIT (DR)
Section 142(1)Section 143(3)Section 263Section 80P
…ITA No 388 of 2025 Citizen Cooperative Society Ltd Hyderabad आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ DB-B ‘ Bench, Hyderabad Before Shri Vijay Pal Rao, Vice-President A N D Shri Manjunatha, G. Accountant Member आ.अपी.सं /ITA No.388/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2020-21) The Citizen Cooperative Vs. Dy.CIT Society Limited, Hyderabad Circle 9 (1) PAN:AAAAT3952F Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee by: Shri Ravi Bharadwaj, CA राज" व "ारा/Revenue by:: Shri Narender Kumar Naik, CIT (DR) सुनवाई की तारीख/Date of hearing: 07/07/2025 घोषणा की ता…
