Bombay High Court
The Pr. Commissioner Of Income Tax - 1 vs Barclays Technology Centre India Pvt ... on 7 September, 2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO.544/2018
WITH
INCOME TAX APPEAL (L) NO. 606/2018
WITH
INCOME TAX APPEAL (L) NO. 607/2018
WITH
INCOME TAX APPEAL (L) NO. 609/2018
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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