Bombay High Court
Pr. Commissioner Of Income Tax - 14 vs Godrej And Boyce Mfg. Co. 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. 965 OF 2017
Pr. Commissioner Of Income-tax-14 ....Appellants
V/S
M/s. Godrej And Boyce Mfg.co.ltd ....Respondent
WITH INCOME TAX APPEAL(IT) NO. 1324 OF 2017 Pr Commissioner Of Income Tax-14 ....Appellants V/S M/s Godrej And Boyce Mfg Co Ltd ....Respondent WITH INCOME TAX APPEAL(IT) NO. 1029 OF 2018 Pr. Commissioner Of Income Tax - 14 ....Appellants V/S Godrej And Boyce Mfg. Co. Ltd. ....Respondent Suresh Kumar for Appellants Atul Jasani for Respondents CORAM : M.S. SANKLECHA & NITIN JAMDAR, JJ DATE : 4th September, 2019 Page 1/2 ::: Uploaded on - 04/09/2019 ::: Downloaded on - 05/09/2019 03:13:53 ::: 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.
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