Bombay High Court
Pr. Commissioner Of Income Tax ... vs Skil Infrastructure Ltd on 7 September, 2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 541/2018
WITH
INCOME TAX APPEAL (L) NO. 549/2018
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INCOME TAX APPEAL (L) NO. 558/2018
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INCOME TAX APPEAL (L) NO. 559/2018
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INCOME TAX APPEAL (L) NO. 560/2018
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INCOME TAX APPEAL (L) NO.561/2018
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INCOME TAX APPEAL (L) NO. 562/2018
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INCOME TAX APPEAL (L) NO. 563/2018
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INCOME TAX APPEAL (L) NO. 565/2018
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INCOME TAX APPEAL (L) NO. 567/2018
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INCOME TAX APPEAL (L) NO. 569/2018
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INCOME TAX APPEAL (L) NO. 570/2018
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INCOME TAX APPEAL (L) NO. 571/2018
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INCOME TAX APPEAL (L) NO. 572/2018
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INCOME TAX APPEAL (L) NO. 573/2018
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INCOME TAX APPEAL (L) NO. 575/2018
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INCOME TAX APPEAL (L) NO. 576/2018
O R D E R
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 8 weeks, failing matter to stand rejected under the provision of O.S. Rule, 986.
Date : 07/09/2018 Prothonotary and Senior Master
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