Bombay High Court
Pr.Commissioner Of Income ... vs Sarah Faisal Hawa on 31 August, 2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 414/2018
WITH
INCOME TAX APPEAL (L) NO. 421/2018
WITH
INCOME TAX APPEAL (L) NO. 422/2018
WITH
INCOME TAX APPEAL (L) NO. 423/2018
WITH
INCOME TAX APPEAL (L) NO. 424/2018
WITH
INCOME TAX APPEAL (L) NO. 465/2018
WITH
INCOME TAX APPEAL (L) NO. 490/2018
WITH
INCOME TAX APPEAL (L) NO. 491/2018
WITH
INCOME TAX APPEAL (L) NO. 526/2018
WITH
INCOME TAX APPEAL (L) NO. 531/2018
WITH
INCOME TAX APPEAL (L) NO. 534/2018
WITH
INCOME TAX APPEAL (L) NO. 537/2018
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 4 weeks, failing matter to stand rejected under the provision of O.S. Rule, 986.
Date : 31/08/2018 Prothonotary and Senior Master
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