Bombay High Court
The Principal Commissioner Of Income ... vs Piramal Enterprises Ltd.(Earlier ... on 30 August, 2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 308/2019
AND
INCOME TAX APPEAL (L) NO. 333/2019
AND
INCOME TAX APPEAL (L) NO. 210/2019
AND
INCOME TAX APPEAL (L) NO. 306/2019
AND
INCOME TAX APPEAL (L) NO. 328/2019
AND
INCOME TAX APPEAL (L) NO. 165/2019
AND
INCOME TAX APPEAL (L) NO. 257/2019
AND
INCOME TAX APPEAL (L) NO. 258/2019
AND
INCOME TAX APPEAL (L) NO. 336/2019
AND
INCOME TAX APPEAL (L) NO. 337/2019
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 25th October, 2019, failing the matter to stand rejected under the provision of O.S. Rule 986.
Date : 30th August, 2019 Prothonotary and Senior Master ::: Uploaded on - 30/08/2019 ::: Downloaded on - 31/08/2019 04:59:16 :::