Imran Azad Wallani, Hyderabad vs. ITO., Ward-8(1), Signature Towers, Hyderabad
In the result, the appeal of the assessee is partly allowed for statistical purposes
ITA 720/HYD/2025[2018-19]Status: DisposedITAT Hyderabad25 Jul 2025AY 2018-19
Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdia
For Appellant: Shri K.A. Sai Prasad, C.AFor Respondent: Dr. Sachin Kumar, SR-DR
Section 143(2)Section 143(3)Section 17(3)(i)
…आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad श्री विजय पाल राि, उपाध् यक्ष एिं श्री मिुसूदन सािडिया, लेखा सदस् य के समक्ष । BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आ.अपी.सं /ITA No.720/Hyd/2025 (निर्धारण वर्ा/Assessment Year:2018-19) Shri Imran Azad Wallani, Income Tax Officer, Vs. Hyderabad. Ward-8(1), PAN:AAMPW2967J Hyderabad. (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee by: Shri K.A. Sai Prasad, C.A. रधजस् व द्वधरध/Revenue by: Dr. Sachin Kumar, SR-DR सुिवधई की तधरीख/Date of hearing: 17/07/2025 घोर…