PRINCIPAL COMMISSIONER OF INCOME TAX 1 PUNE vs. SHREE RAMKRISHNA URBAN SAHKARI CREDIT SOCIETY

1 IN THE HIGH COURT OF JUDICATURE AT BOMBAY BENCH AT AURANGABAD 936 INCOME TAX APPEAL NO. 20 OF 2024 PRINCIPAL COMMISSIONER OF INCOME TAX 1 PUNE VERSUS SHREE RAMKRISHNA URBAN SAHKARI CREDIT SOCIETY ... Advocate for the appellant : Mrs. Kalpalata Patil Bharaswadkar ...

CORAM : MANISH PITALE &

Y.G. KHOBRAGADE, JJ. DATE : 11 JULY 2025 PER COURT : Learned counsel for the appellant has received instructions to withdraw the appeal. Copy of the same has been tendered. The same is taken on record and marked ‘X’ for identification. 2. In view of above, the appeal is disposed of as withdrawn. 3. Pending applications, if any, are disposed of. 4. Court fees shall be refunded as per rules. [ Y.G. KHOBRAGADE ] [ MANISH PITALE ] JUDGE JUDGE arp/