“Section 281(1)(b)”

Section References (mined)Section 281Section 281(1)(b)1 judgments

Judgments citing Section 281(1)(b)

Bandreddy Bandla Reddy, Pulivendula vs. ITO., Ward-1, Kadapa

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

ITA 506/HYD/2025[2015-16]Status: DisposedITAT Hyderabad11 Feb 2026AY 2015-16

Bench: Shri Vijay Pal Rao & Shri Manjunatha G.आ.अपी.सं /Ita No.506/Hyd/2025 Assessment Year 2015-2016 Bandreddy Bandla The Income Tax Officer, Reddy, Pulivendula. Ward-1, Pin – 516 390. Vs. Kadapa – 516 390. Andhra Pradesh. Andhra Pradesh. Pan Apzpb2735D (Appellant) (Respondent) िनधा"रती "ारा /Assessee By: Ms S Sandhya, Advocate राज" व "ारा /Revenue By: Dr. Sachin Kumar, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 19.01.2026 घोषणा की तारीख/Pronouncement: 11.02.2026 आदेश/Order

For Appellant: MS S Sandhya, AdvocateFor Respondent: Dr. Sachin Kumar, Sr. AR

Section 144Section 147Section 281(1)(b)

1 ITA.No.506/Hyd./2025 आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench