Bombay High Court
Pr. Commissioner Of Income Tax 3- Mumbai vs Export Credit Guarantee Corporation Of ... on 30 August, 2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 166/2019
AND
INCOME TAX APPEAL (L) NO. 175/2019
AND
INCOME TAX APPEAL (L) NO. 176/2019
AND
INCOME TAX APPEAL (L) NO. 182/2019
AND
INCOME TAX APPEAL (L) NO. 185/2019
AND
INCOME TAX APPEAL (L) NO. 186/2019
AND
INCOME TAX APPEAL (L) NO. 187/2019
AND
INCOME TAX APPEAL (L) NO. 229/2019
AND
INCOME TAX APPEAL (L) NO. 233/2019
AND
INCOME TAX APPEAL (L) NO. 234/2019
AND
INCOME TAX APPEAL (L) NO. 239/2019
AND
INCOME TAX APPEAL (L) NO. 255/2019
AND
INCOME TAX APPEAL (L) NO. 256/2019
AND
INCOME TAX APPEAL (L) NO. 271/2019
AND
INCOME TAX APPEAL (L) NO. 272/2019
AND
INCOME TAX APPEAL (L) NO. 285/2019
AND
INCOME TAX APPEAL (L) NO. 312/2019
AND
INCOME TAX APPEAL (L) NO. 313/2019
AND
INCOME TAX APPEAL (L) NO. 334/2019
AND
INCOME TAX APPEAL (L) NO. 346/2019
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 25 th October, 2019, failing the matter to stand rejected under the provision of O.S. Rule 986.
Date : 30th August, 2019 Prothonotary and Senior Master
::: Uploaded on - 30/08/2019 ::: Downloaded on - 31/08/2019 04:56:57 :::