M/S EVEREST EDUCATION SOCIETY AURANGABAD vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, EXEMPTION CIRCL,AURANGABAD
ITA/13/2024HC BombayHCBM03038041202310 December 2024Bench: HON'BLE SHRI JUSTICE S. G. MEHARE,HON'BLE SHRI JUSTICE SHAILESH P. BRAHME1 pages
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907-ita-13-2024.odt (1) IN THE HIGH COURT OF JUDICATURE AT BOMBAY BENCH AT AURANGABAD INCOME TAX APPEAL NO. 13 OF 2024 M/s Everest Education Society Aurangabad VERSUS The Assistant Commissioner Of Income Tax, Exemption Circl,aurangabad ... Advocate for Appellant : Ms. Rubeena B. Sayed h/f Mr. Kazi S.S. Advocate for Respondent Nos.1 & 2 : Mr. B.R. Warmaa ...
CORAM : S.G. MEHARE AND SHAILESH P. BRAHME, JJ.
DATED : DECEMBER 10, 2024 PER COURT:- 1. On written instructions, leave granted to withdraw the Income Tax Appeal. 2. Income Tax Appeal stands dismissed as withdrawn. (SHAILESH P. BRAHME, J.) (S.G. MEHARE, J.) Mujaheed// 2024:BHC-AUG:29023-DB
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