Bombay High Court
Pr. Commissioner Of Income Tax -5 vs M/S. Westlife Development Ltd on 4 March, 2020
Bench: Ujjal Bhuyan, Milind N. Jadhav
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL(IT) NO. 1168 OF 2017
Pr. Commissioner Of Income Tax -5 ....Appellants
V/S
M/s. Westlife Development Ltd ....Respondent
CORAM : UJJAL BHUYAN &
MILIND N. JADHAV, JJ
DATE : 4th March, 2020
P.C. :
Due to paucity of time the matter is adjourned to 18/03/2020 . 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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