THE PR. COMMISSIONER OF INCOME TAX-I, PUNE vs. ASHOK SAHKARI SAKHAR KARKHANA LTD., SHRIRAMPUR DIST - AHMEDNAGAR

901 ITA NO. 46 OF 2018 IN THE HIGH COURT OF JUDICATURE AT BOMBAY BENCH AT AURANGABAD INCOME TAX APPEAL NO. 46 OF 2018 The Pr. Commissioner Of Income Tax-I, Pune VERSUS Ashok Sahkari Sakhar Karkhana Ltd., Shrirampur Dist - Ahmednagar … • Ms. Bharaswadkar Patil Kalpalata, Advocate for Appellant … CORAM :

MANISH PITALE AND Y. G. KHOBRAGADE, JJ. DATE : 17.07.2025 PER COURT : 1. The learned counsel for the appellant (Revenue) has received written instructions to withdraw the appeal, as the tax effect involved is less than Rs. 2,00,00,000/- (Two Crore Rupees). 2. The Written instructions are taken on record. 3. In view of the above, the appeal is disposed of as withdrawn. 4. Pending Applications, if any, also stand disposed of. 5. The Court fees shall be refunded as per rules. (Y. G. KHOBRAGADE, J.) (MANISH PITALE, J.) Jhs/ 1/1