Bombay High Court
Pr. Commissioner Of Income Tax -6 vs Della Technica Interior Design Pvt.Ltd on 1 February, 2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO.1824/2018
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INCOME TAX APPEAL (L) NO.1826/2018
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INCOME TAX APPEAL (L) NO.1828/2018
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INCOME TAX APPEAL (L) NO.1829/2018
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INCOME TAX APPEAL (L) NO.1830/2018
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INCOME TAX APPEAL (L) NO.1831/2018
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INCOME TAX APPEAL (L) NO.1832/2018
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INCOME TAX APPEAL (L) NO.1833/2018
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INCOME TAX APPEAL (L) NO.1834/2018
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INCOME TAX APPEAL (L) NO.1845/2018
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INCOME TAX APPEAL (L) NO.1847/2018
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INCOME TAX APPEAL (L) NO.1855/2018
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INCOME TAX APPEAL (L) NO.1859/2018
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INCOME TAX APPEAL (L) NO.1860/2018
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INCOME TAX APPEAL (L) NO.1861/2018
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INCOME TAX APPEAL (L) NO.1863/2018
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INCOME TAX APPEAL (L) NO.1869/2018
ORDER
Perused Praecipe and contents mentioned therein. Heard Ld. Counsel. On considering contents of Praecipe, time to remove office objections on aforesaid matter, if not dismissed / rejected, is further extended till 1 st March, 2019, failing the matter to stand rejected under the provision of O.S. Rule 986.
Date : 01st Februrary, 2019 Addl. Registrar (O.S.)/ Addl. Prothonotary and Senior Master ::: Uploaded on - 11/02/2019 ::: Downloaded on - 15/03/2019 13:50:51 :::