THE PR. CIT-2, KOLHAPUR vs. BADSHAH ALLABAX BAGWAN

23-2585-2018-ITXA.doc IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIRCUIT BENCH AT KOLHAPUR CIVIL APPELLATE JURISDICTION INCOME TAX APPEAL NO. 2585 OF 2018 The Pr. Commissioner of Income Tax-2 … Appellant Versus Badshah Allabax Bagwan … 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 effect in this tax appeal is covered by the said Circular. 2. In view thereof, Income Tax Appeal No.2585 OF 2018 is dismissed as withdrawn.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 19:38:02 +0530