PRINCIPAL COMMISSIONER OF INCOME TAX 1 PUNE vs. JYOTI SAHKARI PATSANSTHA MARYADIT KOPARGAON

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901 ita 51.24 IN THE HIGH COURT OF JUDICATURE AT BOMBAY BENCH AT AURANGABAD 901 INCOME TAX APPEAL NO. 51 OF 2024 PRINCIPAL COMMISSIONER OF INCOME TAX 1 PUNE VERSUS JYOTI SAHKARI PATSANSTHA MARYADIT KOPARGAON ….. Advocate for Appellant : Mrs. Bharaswadkar Patil Kalpalata ….. CORAM : MANISH PITALE & Y.G. KHOBRAGADE, JJ. DATE : 18th July, 2025 P.C. :- 1. The learned counsel appearing for the Appellant (Revenue) has written instructions to withdraw this appeal as the tax incidence is less than Rupees Two Crores. The copy of the written instructions is taken on record. 2. The appeal is disposed of as withdrawn. Pending applications, if any, also stand disposed of. 3. Court fee shall be refunded as per rules. [Y.G. KHOBRAGADE, J.] [MANISH PITALE, J.] mub