Bombay High Court
Pr Commissioner Of Income Tax 2 Mumbai vs India Medtronic Private Limited - Ita ... on 2 April, 2026
IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION FOR REJECTION :
19 ITXAL/19387/2024 20 ITXAL/19388/2024 21 ITXAL/19459/2024 22 ITXAL/19507/2024 23 ITXAL/19509/2024 24 ITXAL/19510/2024 25 ITXAL/19520/2024 26 ITXAL/19522/2024 27 ITXAL/19524/2024 28 ITXAL/19544/2024 29 ITXAL/19546/2024 30 ITXAL/19553/2024 31 ITXAL/19570/2024 32 ITXAL/19573/2024 34 ITXAL/19686/2024 36 ITXAL/19692/2024 37 ITXAL/19693/2024 38 ITXAL/19733/2024 39 ITXAL/19884/2024 40 ITXAL/20106/2024 41 ITXAL/20107/2024 42 ITXAL/20109/2024 43 ITXAL/20110/2024 46 ITXAL/20195/2024 47 ITXAL/20198/2024 Before : Anil H. Laddhad, Prothonotary & Senior Master Date : 02th April, 2026 Sr Nos. Names of Advocates 19,20, Ms. Samiksha Kanani, Advocate for appellants.
42, 43 21, 23 Ms. Ankita Singh a/w. Kalyani Devkar i/b. Swapna Gokhale, Advocate for appellants.
34 Ms. Prajakta Vhatkar i/b. Mamta Omle, Advocate for appellant. None present in rest of the matters.
P.C. :
By way of last chance, the appellants to remove office objections of Appeals and get the same registered and/or numbered by filing/uploading compliance praecipe within two weeks from the date of uploading of order, failing Appeal/s to stand rejected for non-compliance of office objections under O.S.Rule 986.
Prothonotary and Senior Master Digitally signed by RAJEEV RAJEEV VIJAY VIJAY ACHARYA ACHARYA Date:
2026.04.02 16:10:47 +0530 ::: Uploaded on - 02/04/2026 ::: Downloaded on - 02/04/2026 21:52:12 :::