70 (Bom.) Ashok Devichand Jain v. Union of India\n

Prabhakar Mada, Hyderabad vs. ITO (Int Taxn)-1, Hyderabad

In the result, appeal of the Assessee is allowed for statistical purposes

Bench: Shri Vijay Pal Rao & Shri Manjunatha G.आ.अपी.सं /Ita No.429/Hyd./2026 Assessment Year 2020-2021 Prabhakar Mada, The Income Tax Officer- Hyderabad – 500 055. Vs. (Int. Taxn)-1, Hyderabad Pan Bdapm4650G Pin – 500 004. Telangana. (Appellant) (Respondent) For Assessee : Sri D V Anjaneyulu, C.A. For Revenue : Sri P Dhivahar, Cit-Dr Date Of Hearing : 24.03.2026 Date Of Pronouncement : 17.04.2026 आदेश/Order

…/2026 contention, he has relied upon the decision of Hon’ble Andhra Pradesh High Court in the case of Vijay Nathulal Sharma vs. DCIT [2025] 472 ITR 535 (AP) as well as Judgment of Hon’ble Calcutta High Court in the case of PCIT vs. Shree Shoppers Ltd., [2024] 468 ITR 18 (Cal.). The learned Authorised Representative of the Assessee has also relied upon the decision of ITAT, Delhi B-Bench, Delhi in the case of MS Ekta Gupta vs. ITO [2024] 230 TTJ 398 (Del.). Thus, the learned Authorised Representative of the Assessee has submitted that the impugned order passed by the Income Tax Officer-(Int. Taxn.)-1, Hyderabad is…