Bombay High Court
Pr. Commissioiner Of Income Tax,-2 ... vs Samarth Lifters Pvt. Ltd on 4 January, 2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 1482/2018
WITH
INCOME TAX APPEAL (L) NO. 1484/2018
WITH
INCOME TAX APPEAL (L) NO. 1486/2018
WITH
INCOME TAX APPEAL (L) NO. 1489/2018
WITH
INCOME TAX APPEAL (L) NO. 1490/2018
WITH
INCOME TAX APPEAL (L) NO. 1520/2018
WITH
INCOME TAX APPEAL (L) NO. 1562/2018
ORDER
Perused Praecipe and contents mentioned therein. Heard Ld. Counsel. On considering contents of Praecipe, time to remove office objections on aforesaid matter, if not dismissed / rejected, is further extended till 1 st March, 2019, failing the matter to stand rejected under the provision of O.S. Rule 986.
Date : 4th January, 2019 Prothonotary and Senior Master
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