THE COMMISSIONER OF INCOME TAX - 1 KOLHAPUR vs. THE SANGLI BANK LTD

42-ITXA-1076-2009.doc IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIRCUIT BENCH AT KOLHAPUR CIVIL APPELLATE JURISDICTION INCOME TAX APPEAL(IT) NO. 1076 OF 2009 The Commissioner Of Income Tax – 1, Kolhapur ...Appellant V/s. The Sangli Bank Ltd ...Respondent ... Ms Smita Thakur – Advocate for the Appellant. ... Coram : ABHAY AHUJA & NEERAJ P. DHOTE, JJ. Date : 16th October, 2026 P. C. : 1. When the matter is called out, Ms Smita Thakur, learned Counsel appearing for the Appellant, seeks to withdraw the appeal in view of CBDT Circular No. 09/2024, dated 17th September 2024. 2. The appeal is accordingly allowed to be withdrawn and stands disposed of as such. 3. Refund of court fees, if any, is allowed as per the rules. [NEERAJ P. DHOTE, J.] [ ABHAY AHUJA, J.] SG Punde

1/1