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“Assistant Commissioner”

Chapter I - PreliminarySection 2 - DefinitionsSection 2(9A) / Section 1178,789 judgments

The decision most relied on for Assistant Commissioner is Ahmedabad Electricity Co. Ltd. v. CIT (199 ITR 351), cited in 441 judgments on BharatTax.

Leading authorities on Assistant Commissioner

Ahmedabad Electricity Co. Ltd. v. CIT
199 ITR 351 · 1993 · High Court
441
citing judgments

Appellate authorities can consider additional grounds for deduction, even if not originally claimed before the Assessing Officer or Appellate Assistant Commissioner, provided the facts are not disputed and it pertains to a legal claim for correct tax liability. This is because the purpose of an appeal is to ascertain the correct tax liability.

Smt. Prabhavati S. Shah v. CIT
231 ITR 1 · 1998 · High Court
186
citing judgments

The first appellate authority must admit additional evidence if it is necessary for determining the true state of affairs and preventing undue hardship or a failure of justice, even without a specific request and particularly when the case falls under Rule 46A(1)(c).

H.R. Mehta v. Assistant Commissioner of Income-tax, Mumbai
72 Taxmann.com 110 · 2016 · High Court
125
citing judgments

The Assessing Officer must provide the assessee with all material relied upon for an addition or disallowance and an opportunity to cross-examine deponents or witnesses whose statements form the basis of the assessment. Failure to provide such an opportunity violates natural justice and invalidates the addition or disallowance.

Shyam Sunder Khandelwal v. Assistant Commissioner of Income Tax
161 Taxmann.com 255 · 2024 · High Court
97
citing judgments

When incriminating material belonging to a person other than the searched person is found during a search, assessment proceedings against that 'other person' must be initiated under Section 153C of the Income Tax Act. The revenue remains at liberty to proceed in accordance with law if initial proceedings are flawed.

CIT v. K.V. Pilliah and Sons.
63 ITR 411 · 1967 · Supreme Court
97
citing judgments

The Income Tax Appellate Tribunal is not required to repeat its reasons when it fully agrees with the conclusions of the lower appellate authority and has no further grounds to add, even as the final fact-finding body.

Kirloskar Investments & Finance Ltd. v. Assistant Commissioner of Income-tax
67 ITD 504 · 1998 · ITAT
58
citing judgments

Merely providing a copy of a statement or letters is not sufficient opportunity; when oral evidence is relied upon to replace written evidence, the party against whom it is used must be allowed to cross-examine the person concerned to properly weigh the evidence.

Gyankumar Agarwal (Ind.) v. Assistant Commissioner Income-tax
30 Taxmann.com 114 · 2013 · Reported
46
citing judgments

The burden of proof lies on the assessee to rebut the contents of documents or incriminating material discovered during a search and seizure operation, especially concerning undisclosed income, leveraging presumptions under sections like 132(4A) and 292C.

Malani Ramjivan Jagannath v. Assistant Commissioner Of Income Tax
316 ITR 120 · 2009 · High Court
46
citing judgments

A mere lower gross profit (G.P.) rate or deviation in G.P. is not sufficient to justify a trading addition or the rejection of books of account if the books are maintained properly, entries are vouched, and stock positions are not disputed. The estimation of profit must rely on cogent material beyond mere suspicion.

Judgments citing Assistant Commissioner

Atchutha Venkata Sreenivas Rao, Rangareddy vs. ACIT., Central Circle-2(1), Hyderabad

In the result, the appeal of the assessee is allowed

ITA 1414/HYD/2025[2020-21]Status: DisposedITAT Hyderabad07 Jan 2026AY 2020-21

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1414/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2020-21) Atchutha Venkata Vs. Assistant Commissioner Sreenivasa Rao, Of Income Tax Ranga Reddy Central Circle 2(1) Pan:Adgpa1171P Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Ca Praveen Kumar राज" व "ारा/Revenue By:: Smt. Helen Ruby Jesindha, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 22/12/2025 घोषणा की तारीख/Pronouncement: 07/01/2026 आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By Atchutha Venkata Sreenivasa Rao (“The Assessee”), Feeling Aggrieved By The Order Passed By The Learned Commissioner Of Income Tax (Appeals)-12, Hyderabad (“Ld. Cit(A)”) Dated 18.07.2025 For The A.Y 2020-21. Page 1 Of 7

For Appellant: CA Praveen KumarFor Respondent: : Smt. Helen Ruby Jesindha
Section 132Section 142(1)Section 143(2)Section 153CSection 69A

President A N D Shri Madhusudan Sawdia, Accountant Member आ.अपी.सं /ITA No.1414/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2020-21) Atchutha Venkata Vs. Assistant Commissioner Sreenivasa Rao, of Income Tax Ranga Reddy Central Circle 2(1) PAN:ADGPA1171P Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee by: CA Praveen Kumar ... Vinodan/sps Copy to: S.No Addresses 1 ATCHUTHA SREENIVASA RAO. VENKAТА 11-6-400/1/18, Cherukuthota colony, Saroornagar, Saroornagar S.O., K.V. Rangareddy - 500035 2 Assistant Commissioner of Income Tax Centra; Circle 2(1) Aayakar Bhavan, Hyderabad 500004 3 Pr. CIT – Central, Hyderabad 4 DR, ITAT Hyderabad Benches 5 Guard File

Primary Agricultural Co Op Credit Society Limited Minarpally, Minarpally Village vs. Income Tax Officer, Ward-1, Nizamabad

ITA 140/HYD/2025[2016-2017]Status: DisposedITAT Hyderabad07 Jan 2026AY 2016-2017

Bench: Shri Vijay Pal Rao, Vice- & Shri Madhusudan Sawdiaआ.अपी.सं / Ita No.140/Hyd/2025 (निर्धारण वर्ष/Assessment Year: 2016-17) Primary Agricultural Vs. Income Tax Officer Cooperative Credit Society Ward 1 Ltd Minarpally, Minarpally Minarpally, Nizamabad Pan:Aabap7760J (Respondent) (Appellant) निर्धारिती द्वारा / Assessee By: C.A Akshay Surana राजस्व द्वारा / Revenue By:: Smt. Helen Ruby Jesindha, Sr. Dr सुनवाई की तारीख / Date Of Hearing: 22/12/2025 घोषणा की तारीख / Pronouncement: 07/01/2026 आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By Primary Agricultural Cooperative Credit Society Ltd Minarpally (“The Assessee"), Feeling Aggrieved By The Order Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (“Ld. Cit(A)”) Dated 05.11.2024 For The A.Y, 2016-17. 2. The Assessee Has Raised The Following Grounds Of Appeal: Page 1 Of 18

For Appellant: C.A Akshay Surana
Section 147Section 148Section 148ASection 80P

ready reference, the same is reproduced as under: INCOME TAR DEPARTMENT GOVERNMENT OF INDIA MINISTRY OF FINANCE INCOME TAX DEPARTMENT OFFICE OF THE ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 1, KARIMNAGAR To, KOTHA KANTHAIAH ΗΝΟ 7-3-234 JANGAM WARD 8, JANGAM RAMGUNDAM KARIMNAGAR 505208, Andhra Pradesh. India PAN: AQBPK7356C ... Primary Agricultural Coop Credit Society Ltd GOVERNMENT OF INDIA MINISTRY OF FINANCE INCOME TAX DEPARTMENT OFFICE OF THE ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 1, KARIMNAGAR To, KOTHA KANTHAIAH ΗΝΟ 7-3-234 JANGAM WARD 8, JANGAM RAMGUNDAM KARIMNAGAR 505208, Andhra Pradesh India PAN: AQBPK7356C A.Y: 2016-17 DATED: 30/03/2023

Bharat Kumar Bansal, Hyderabad vs. ACIT., Central Circle-2(1), Hyderabad

In the result, all the appeals filed by the assessee are allowed

ITA 1005/HYD/2025[2018-19]Status: DisposedITAT Hyderabad07 Jan 2026AY 2018-19

Bench: Shri Ravish Sooda N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita Nos.1000 To 1006/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2013-14 To 2019-20) Shri Bharat Kumar Bansal Vs. Assistant Commissioner Hyderabad Of Income Tax Pan:Abfpb6416P Central Circle 2(1) Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri A Srinivas, Ca राज" व "ारा/Revenue By:: Shri S. Arun Kumar, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 17/12/2025 घोषणा की तारीख/Pronouncement: 07/01/2026 आदेश/Order Per Bench: These Seven Appeals Are Filed By Shri Bharat Kumar Bansal (“The Assessee”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-12, Hyderabad (“Ld. Cit(A)”) All Dated 07.03.2025 For The A.Ys. 2013- 14 To 2019-20. Since Common & Identical Issues Are Raised By The Assessee In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Consolidated Order. 2. At The Outset, We Find There Is A Delay Of 06 Days In Filing Of All These Appeals Before This Tribunal. The Assessee Has Page 1 Of 9

For Appellant: Shri A Srinivas, CAFor Respondent: : Shri S. Arun Kumar, Sr. DR
Section 153C

Accountant Member आ.अपी.सं /ITA Nos.1000 to 1006/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2013-14 to 2019-20) Shri Bharat Kumar Bansal Vs. Assistant Commissioner HYDERABAD of Income Tax PAN:ABFPB6416P Central Circle 2(1) Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee by: Shri A Srinivas, CA राज ... January 2026 Vinodan/sps Copy to: S.No Addresses 1 Shri Bharat Kumar Bansal, H. No. 4-3-215/I/A Kandaswamy Lane, Hyderabad 500001 2 Assistant Commissioner of Income Tax Central Circle 2(1) Aayakar Bhavan, Basheerbagh, Hyderabad 500004 3 Pr. CIT – Central, Hyderabad 4 DR, ITAT Hyderabad Benches 5 Guard File

Bharat Kumar Bansal, Hyderabad vs. ACIT., Central Circle-2(1), Hyderabad

In the result, all the appeals filed by the assessee are allowed

ITA 1004/HYD/2025[2017-18]Status: DisposedITAT Hyderabad07 Jan 2026AY 2017-18

Bench: Shri Ravish Sooda N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita Nos.1000 To 1006/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2013-14 To 2019-20) Shri Bharat Kumar Bansal Vs. Assistant Commissioner Hyderabad Of Income Tax Pan:Abfpb6416P Central Circle 2(1) Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri A Srinivas, Ca राज" व "ारा/Revenue By:: Shri S. Arun Kumar, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 17/12/2025 घोषणा की तारीख/Pronouncement: 07/01/2026 आदेश/Order Per Bench: These Seven Appeals Are Filed By Shri Bharat Kumar Bansal (“The Assessee”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-12, Hyderabad (“Ld. Cit(A)”) All Dated 07.03.2025 For The A.Ys. 2013- 14 To 2019-20. Since Common & Identical Issues Are Raised By The Assessee In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Consolidated Order. 2. At The Outset, We Find There Is A Delay Of 06 Days In Filing Of All These Appeals Before This Tribunal. The Assessee Has Page 1 Of 9

For Appellant: Shri A Srinivas, CAFor Respondent: : Shri S. Arun Kumar, Sr. DR
Section 153C

Accountant Member आ.अपी.सं /ITA Nos.1000 to 1006/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2013-14 to 2019-20) Shri Bharat Kumar Bansal Vs. Assistant Commissioner HYDERABAD of Income Tax PAN:ABFPB6416P Central Circle 2(1) Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee by: Shri A Srinivas, CA राज ... January 2026 Vinodan/sps Copy to: S.No Addresses 1 Shri Bharat Kumar Bansal, H. No. 4-3-215/I/A Kandaswamy Lane, Hyderabad 500001 2 Assistant Commissioner of Income Tax Central Circle 2(1) Aayakar Bhavan, Basheerbagh, Hyderabad 500004 3 Pr. CIT – Central, Hyderabad 4 DR, ITAT Hyderabad Benches 5 Guard File

Bharat Kumar Bansal, Hyderabad vs. ACIT, Central Circle-2(1), Hyderabad

In the result, all the appeals filed by the assessee are allowed

ITA 1003/HYD/2025[2016-17]Status: DisposedITAT Hyderabad07 Jan 2026AY 2016-17

Bench: Shri Ravish Sooda N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita Nos.1000 To 1006/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2013-14 To 2019-20) Shri Bharat Kumar Bansal Vs. Assistant Commissioner Hyderabad Of Income Tax Pan:Abfpb6416P Central Circle 2(1) Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri A Srinivas, Ca राज" व "ारा/Revenue By:: Shri S. Arun Kumar, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 17/12/2025 घोषणा की तारीख/Pronouncement: 07/01/2026 आदेश/Order Per Bench: These Seven Appeals Are Filed By Shri Bharat Kumar Bansal (“The Assessee”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-12, Hyderabad (“Ld. Cit(A)”) All Dated 07.03.2025 For The A.Ys. 2013- 14 To 2019-20. Since Common & Identical Issues Are Raised By The Assessee In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Consolidated Order. 2. At The Outset, We Find There Is A Delay Of 06 Days In Filing Of All These Appeals Before This Tribunal. The Assessee Has Page 1 Of 9

For Appellant: Shri A Srinivas, CAFor Respondent: : Shri S. Arun Kumar, Sr. DR
Section 153C

Accountant Member आ.अपी.सं /ITA Nos.1000 to 1006/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2013-14 to 2019-20) Shri Bharat Kumar Bansal Vs. Assistant Commissioner HYDERABAD of Income Tax PAN:ABFPB6416P Central Circle 2(1) Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee by: Shri A Srinivas, CA राज ... January 2026 Vinodan/sps Copy to: S.No Addresses 1 Shri Bharat Kumar Bansal, H. No. 4-3-215/I/A Kandaswamy Lane, Hyderabad 500001 2 Assistant Commissioner of Income Tax Central Circle 2(1) Aayakar Bhavan, Basheerbagh, Hyderabad 500004 3 Pr. CIT – Central, Hyderabad 4 DR, ITAT Hyderabad Benches 5 Guard File

Bharat Kumar Bansal, Hyderabad vs. ACIT, Central Circle-2(1), Hyderabad

In the result, all the appeals filed by the assessee are allowed

ITA 1002/HYD/2025[2015-16]Status: DisposedITAT Hyderabad07 Jan 2026AY 2015-16

Bench: Shri Ravish Sooda N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita Nos.1000 To 1006/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2013-14 To 2019-20) Shri Bharat Kumar Bansal Vs. Assistant Commissioner Hyderabad Of Income Tax Pan:Abfpb6416P Central Circle 2(1) Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri A Srinivas, Ca राज" व "ारा/Revenue By:: Shri S. Arun Kumar, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 17/12/2025 घोषणा की तारीख/Pronouncement: 07/01/2026 आदेश/Order Per Bench: These Seven Appeals Are Filed By Shri Bharat Kumar Bansal (“The Assessee”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-12, Hyderabad (“Ld. Cit(A)”) All Dated 07.03.2025 For The A.Ys. 2013- 14 To 2019-20. Since Common & Identical Issues Are Raised By The Assessee In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Consolidated Order. 2. At The Outset, We Find There Is A Delay Of 06 Days In Filing Of All These Appeals Before This Tribunal. The Assessee Has Page 1 Of 9

For Appellant: Shri A Srinivas, CAFor Respondent: : Shri S. Arun Kumar, Sr. DR
Section 153C

Accountant Member आ.अपी.सं /ITA Nos.1000 to 1006/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2013-14 to 2019-20) Shri Bharat Kumar Bansal Vs. Assistant Commissioner HYDERABAD of Income Tax PAN:ABFPB6416P Central Circle 2(1) Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee by: Shri A Srinivas, CA राज ... January 2026 Vinodan/sps Copy to: S.No Addresses 1 Shri Bharat Kumar Bansal, H. No. 4-3-215/I/A Kandaswamy Lane, Hyderabad 500001 2 Assistant Commissioner of Income Tax Central Circle 2(1) Aayakar Bhavan, Basheerbagh, Hyderabad 500004 3 Pr. CIT – Central, Hyderabad 4 DR, ITAT Hyderabad Benches 5 Guard File

Bharat Kumar Bansal, Hyderabad vs. ACIT., Central Circle -2(1), Hyderabad

In the result, all the appeals filed by the assessee are

ITA 1001/HYD/2025[2014-15]Status: DisposedITAT Hyderabad07 Jan 2026AY 2014-15

Bench: Shri Ravish Sood & Shri Madhusudan Sawdiaआ.अपी.सं / Ita Nos.1000 To 1006/Hyd/2025 (निर्धारण वर्ष/Assessment Years: 2013-14 To 2019-20) Shri Bharat Kumar Bansal Vs. Hyderabad Pan:Abfpb6416P (Appellant) Assistant Commissioner Of Income Tax Central Circle 2(1) Hyderabad (Respondent) निर्धारिती द्वारा /Assessee By: Shri A Srinivas, Ca राजस्व द्वारा / Revenue By:: | Shri S. Arun Kumar, Sr. Dr सुनवाई की तारीख /Date Of Hearing: 17/12/2025 घोषणा की तारीख / Pronouncement: | 07/01/2026 आदेश/Order Per Bench: These Seven Appeals Are Filed By Shri Bharat Kumar Bansal (“The Assessee”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-12, Hyderabad (“Ld. Cit(A)”) All Dated 07.03.2025 For The A.Ys. 2013- 14 To 2019-20. Since Common & Identical Issues Are Raised By The Assessee In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Consolidated Order. 2. At The Outset, We Find There Is A Delay Of 06 Days In Filing Of All These Appeals Before This Tribunal. The Assessee Has Filed Separate Petitions For Condonation Of Delay Along With Copies Of The Affidavits Explaining The Reasons For Such Delay & Praying For Condonation Of The Same. After Considering The Reasons Stated By The Assessee & Upon Hearing The Submissions Of The Learned Departmental Representative (“Ld. Dr”), We Are Satisfied That The Delay Was Due To Reasonable Cause. Accordingly, The Delay Of 06 Days In Filing Of All These Appeals Are Condoned & The Appeals Are Admitted For Adjudication On Merits. 3. Identical Grounds Have Been Raised By The Assessee In

For Appellant: Shri A Srinivas, CA
Section 153C

अपी.सं / ITA Nos.1000 to 1006/Hyd/2025 (निर्धारण वर्ष/Assessment Years: 2013-14 to 2019-20) Shri Bharat Kumar Bansal Vs. HYDERABAD PAN:ABFPB6416P (Appellant) Assistant Commissioner of Income Tax Central Circle 2(1) Hyderabad (Respondent) निर्धारिती द्वारा /Assessee by: Shri A Srinivas, CA राजस्व द्वारा / Revenue by:: | Shri S. Arun ... January 2026 Vinodan/sps Copy to: S.No Addresses 1 Shri Bharat Kumar Bansal, H. No. 4-3-215/I/A Kandaswamy Lane, Hyderabad 500001 2 Assistant Commissioner of Income Tax Central Circle 2(1) Aayakar Bhavan, Basheerbagh, Hyderabad 500004 3 Pr. CIT – Central, Hyderabad 4 DR, ITAT Hyderabad Benches 5 Guard File

Bharat Kumar Bansal, Hyderabad vs. ACIT, Central Circle-2(1), Hyderabad

In the result, all the appeals filed by the assessee are allowed

ITA 1000/HYD/2025[2013-14]Status: DisposedITAT Hyderabad07 Jan 2026AY 2013-14

Bench: Shri Ravish Sooda N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita Nos.1000 To 1006/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2013-14 To 2019-20) Shri Bharat Kumar Bansal Vs. Assistant Commissioner Hyderabad Of Income Tax Pan:Abfpb6416P Central Circle 2(1) Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri A Srinivas, Ca राज" व "ारा/Revenue By:: Shri S. Arun Kumar, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 17/12/2025 घोषणा की तारीख/Pronouncement: 07/01/2026 आदेश/Order Per Bench: These Seven Appeals Are Filed By Shri Bharat Kumar Bansal (“The Assessee”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-12, Hyderabad (“Ld. Cit(A)”) All Dated 07.03.2025 For The A.Ys. 2013- 14 To 2019-20. Since Common & Identical Issues Are Raised By The Assessee In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Consolidated Order. 2. At The Outset, We Find There Is A Delay Of 06 Days In Filing Of All These Appeals Before This Tribunal. The Assessee Has Page 1 Of 9

For Appellant: Shri A Srinivas, CAFor Respondent: : Shri S. Arun Kumar, Sr. DR
Section 153C

Accountant Member आ.अपी.सं /ITA Nos.1000 to 1006/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2013-14 to 2019-20) Shri Bharat Kumar Bansal Vs. Assistant Commissioner HYDERABAD of Income Tax PAN:ABFPB6416P Central Circle 2(1) Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee by: Shri A Srinivas, CA राज ... January 2026 Vinodan/sps Copy to: S.No Addresses 1 Shri Bharat Kumar Bansal, H. No. 4-3-215/I/A Kandaswamy Lane, Hyderabad 500001 2 Assistant Commissioner of Income Tax Central Circle 2(1) Aayakar Bhavan, Basheerbagh, Hyderabad 500004 3 Pr. CIT – Central, Hyderabad 4 DR, ITAT Hyderabad Benches 5 Guard File