JAWAHAR SHETKARI SAHAKARI SAKHAR KARKHANA LTD vs. DY. COMMISSIONER OF INCOME TAX CIRCLE ICHALKARANJI, AND ANR

6-ita(it)420-2021.doc IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIRCUIT BENCH AT KOLHAPUR CIVIL APPELLATE JURISDICTION INCOME TAX APPEAL(IT) NO. 420 OF 2021 Jawahar Shetkari Sahakari Sakhar Karkhana Ltd VERSUS Dy. Commissioner of Income Tax Circle Ichalkaranji, & Anr. Mr. Ruturaj H. Gurjar for the petitioner. Ms. Smita Thakur with Ms. Gayatri Kulkarni for the respondent. CORAM : MILIND N. JADHAV & NANDESH S. DESHPANDE, JJ. DATED : JUNE 24, 2026 P.C.: 1. The assessment officer on remand has passed a reassessment order in the present case thereby rendering the present appeal as infructuous. The delay caused in filing such appeal in the present Court stands condoned to enable the petitioner to file statutory appeal in accordance with law. 2. The income tax appeal stands disposed of. (NANDESH S. DESHPANDE, J.)

(MILIND N. JADHAV, J.) VRJ 1 VAIBHAV RAMESH JADHAV Digitally signed by VAIBHAV RAMESH JADHAV Date: 2026.06.25 17:12:15 +0530