Bombay High Court
Pr Commissioner Of Income Tax 2 vs Jik Indusries Ltd on 30 March, 2026
IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION FOR REJECTION UNDER OS RULE 986 :
95. ITXA(L)/17511/2024 104. ITXA(L)/18289/2024 WITH IA/1894/2025 WITH IA/2994/2025
96. ITXA(L)/17513/2024 105. ITXA(L)/18290/2024 WITH IA/2991/2025 WITH IA/2993/2024 WITH IA/521/2026
101. ITXA(L)/18285/2024 111. ITXA(L)/18309/2024 WITH IA/1400/2025 WITH IA/2990/2025
102. ITXA(L)/18286/2024 112. ITXA(L)/18310/2024 WITH IA/3004/2025 WITH IA/3002/2025
103. ITXA(L)/18288/2024 113. ITXA(L)/18313/2024 WITH IA/2998/2025 WITH IA/2992/2025 Before : Anil H. Laddhad Prothonotary and Senior Master Date : 30th March, 2026 None present for the Appellants P.C. : By way of last chance, in the interest of justice, Appellants to remove office objections on the Income Tax Appeals and get the same registered and / or numbered by uploading / filing compliance praecipe, within two weeks from the date of decision / outcome of Interim Applications filed for condonation of delay, failing Income Tax Appeals to stand rejected for non-compliance of O.S. Rule 986.
Prothonotary and Senior Master Digitally signed Kadam by Kadam M.N. Date:
M.N. 2026.03.30 16:48:15 +0530 ::: Uploaded on - 30/03/2026 ::: Downloaded on - 30/03/2026 20:38:49 :::