Bombay High Court
Pr. Commissioner Of Income Tax -Central ... vs M/S. Vakrangee Limited on 23 September, 2019
Bench: M.S. Sanklecha, Nitin Jamdar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL(IT) NO. 917 OF 2017
Pr. Commissioner Of Income Tax -central 2 ....Appellants
V/S
M/s. Vakrangee Limited ....Respondent
CORAM : M.S. SANKLECHA &
NITIN JAMDAR, JJ
DATE : 23rd September, 2019
P.C. :
Due to paucity of time the matter is adjourned to 30/09/2019 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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