Bombay High Court
The Pr. Commissioner Of Income Tax-2 ... vs Shree Rajlaxmi Textile Park Pvt. Ltd on 4 September, 2019
Bench: M.S. Sanklecha, Nitin Jamdar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL(IT) NO. 991 OF 2017
The Pr. Commissioner Of Income Tax-2 Thane ....Appellants
V/S
Shree Rajlaxmi Textile Park Pvt. Ltd. ....Respondent
CORAM : M.S. SANKLECHA &
NITIN JAMDAR, JJ
DATE : 4th September, 2019
P.C. :
Due to paucity of time the matter is adjourned to 11/09/2019 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
( ASSOCIATE ) Page 1/1 ::: Uploaded on - 04/09/2019 ::: Downloaded on - 05/09/2019 03:12:09 :::