Bombay High Court
Prinicipal Commissioner Of Income Tax 6 ... vs Strides Pharma Science Limited - ... on 7 April, 2026
IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION FOR REJECTION UNDER OS RULE 986 :
26. ITXA(L)/22826/2024 WITH IA/2318/2024 Before : Anil H. Laddhad Prothonotary and Senior Master Date : 7th April, 2026 None present for Appellant P.C. : By way of last chance, in the interest of justice, Appellant to remove office objections on the Income Tax Appeal and get the same registered and / or numbered by uploading / filing compliance praecipe, within two weeks from the date of decision / outcome of Interim Application filed for condonation of delay, failing Income Tax Appeal to stand rejected for non-compliance of O.S. Rule 986.
Prothonotary and Senior Master Digitally signed Kadam by Kadam M.N. Date:
M.N. 2026.04.08 13:33:33 +0530 ::: Uploaded on - 08/04/2026 ::: Downloaded on - 08/04/2026 22:08:51 :::