Bombay High Court
Pr.Commissioner Of Income Tax-19 vs Steel Line(India) on 8 March, 2019
JSB
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 1036 OF 2018
AND
INCOME TAX APPEAL (L) NO. 1037 OF 2018
AND
INCOME TAX APPEAL (L) NO. 1041 OF 2018
AND
INCOME TAX APPEAL (L) NO. 1050 OF 2018
AND
INCOME TAX APPEAL (L) NO. 1053 OF 2018
AND
INCOME TAX APPEAL (L) NO. 1054 OF 2018
AND
INCOME TAX APPEAL (L) NO. 1057 OF 2018
AND
INCOME TAX APPEAL (L) NO. 1062 OF 2018
AND
INCOME TAX APPEAL (L) NO. 1063 OF 2018
AND
INCOME TAX APPEAL (L) NO. 1064 OF 2018
AND
INCOME TAX APPEAL (L) NO. 1066 OF 2018
AND
INCOME TAX APPEAL (L) NO. 1069 OF 2018
AND
INCOME TAX APPEAL (L) NO. 1078 OF 2018
ORDER
Perused Praecipe and contents mentioned therein. Heard the Ld. Counsel. On considering contents of Praecipe, time to remove office objections on aforesaid matter, if not dismissed / rejected, is further extended till 03.05.2019, failing matter to stand rejected under the provision of O.S. Rule 986.
Date : 08/03/2019 Prothonotary and Senior Master ::: Uploaded on - 13/03/2019 ::: Downloaded on - 14/03/2019 16:43:54 :::