THE PR. CIT-2 KOLHAPUR vs. AMAN SAHAKARI BANK LTD.

22-2579-2018-ITXA.doc IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIRCUIT BENCH AT KOLHAPUR CIVIL APPELLATE JURISDICTION INCOME TAX APPEAL NO. 2579 OF 2018 The Commissioner of Income Tax-2, Kolhapur … Appellant Versus Aman Sahakari Bank Ltd. … Respondent …………. Ms. Smita Thakur (through V.C.) , Advocate for the Appellant. …………. CORAM : SHREE CHANDRASHEKHAR, CJ & MADHAV J. JAMDAR, J. DATE : 23rd APRIL, 2026. P. C. : Ms. Thakur, the learned counsel for the appellant, refers to Circular No.09 of 2024 dated 17th September 2024 and submits that the tax defect in this tax appeal is covered by the said circular. 2. In view thereof, Income Tax Appeal No.2579 of 2018 is dismissed as withdrawn. [ MADHAV J. JAMDAR, J.] [ CHIEF JUSTICE ] VRJ 1 of

1 VAIBHAV RAMESH JADHAV Digitally signed by VAIBHAV RAMESH JADHAV Date: 2026.04.24 18:10:39 +0530