Bombay High Court
The Pr Commissioner Of Income Tax - 2 ... vs Uma Devlopers on 21 September, 2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 1083/2017
WITH
INCOME TAX APPEAL (L) NO. 1600/2017
WITH
INCOME TAX APPEAL (L) NO. 648/2017
WITH
INCOME TAX APPEAL (L) NO. 572/2017
WITH
INCOME TAX APPEAL (L) NO. 686/2017
WITH
INCOME TAX APPEAL (L) NO. 834/2017
WITH
INCOME TAX APPEAL (L) NO. 955/2017
WITH
INCOME TAX APPEAL (L) NO. 1015/2017
WITH
INCOME TAX APPEAL (L) NO. 1037/2017
WITH
INCOME TAX APPEAL (L) NO. 1066/2017
WITH
INCOME TAX APPEAL (L) NO. 1937/2017
WITH
INCOME TAX APPEAL (L) NO. 1939/2017
ORDER
Perused Praecipe and contents mentioned therein. Heard learned Counsel. On considering contents of Praecipe, time to remove office objections on aforesaid matter, if not dismissed/rejected, is further extended for period of 8 weeks as a last chance, failing matter to stand rejected under the provision of O.S. Rule,
986. Date : 21/09/2018 Prothonotary and Senior Master ::: Uploaded on - 26/09/2018 ::: Downloaded on - 26/09/2018 23:56:57 :::