THE PR. COMMISSIONER OF INCOME TAX-I, PUNE vs. SANJAY NEMICHAND LOHADE

903ita91-16 IN THE HIGH COURT OF JUDICATURE AT BOMBAY BENCH AT AURANGABAD 903 INCOME TAX APPEAL NO. 91 OF 2016 The Pr. Commissioner Of Income Tax-I, Pune VERSUS Sanjay Nemichand Lohade ... Mrs. Kalpalata Bharaswadkar Patil, Advocate for Appellant Mr. Sanket Bora Advocate for the Respondent ..... CORAM : MANISH PITALE & Y. G. KHOBRAGADE, JJ. DATE : 22nd July, 2025 P. C. : 1. Learned counsel for the appellant (Revenue) has written instructions to withdraw the appeal as the tax effect is less than two crores. Copy of the written instructions is taken on record and marked as 'X'. 2. Appeal is disposed of as withdrawn. Pending applications, if any, also stand disposed of. 3. Court fees shall be refunded as per Rules. ( Y. G. KHOBRAGADE, J. ) ( MANISH PITALE, J. ) JPChavan Page 1 of 1 2025:BHC-AUG:19162-DB