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Section 115BFA(2) of the Income Tax Act

41 judgments on BharatTax turn on Section 115BFA(2).

Judgments on Section 115BFA(2)

Shreemukh Homes, Hyderabad vs. ACIT, Central Circle-3(2), Hyderabad

In the result, the appeal of the assessee in ITA

ITA 1018/HYD/2026[2018-19]Status: DisposedITAT Hyderabad24 Jun 2026AY 2018-19
Section 269Section 269SSection 271DSection 274