Bombay High Court
The Pr. Commissioner Of Income Tax-9 vs Blue Star Infotech Pvt. Ltd on 30 August, 2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 1745/2017
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INCOME TAX APPEAL (L) NO. 1746/2017
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INCOME TAX APPEAL (L) NO. 1748/2017
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INCOME TAX APPEAL (L) NO. 1781/2017
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INCOME TAX APPEAL (L) NO. 1780/2017
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INCOME TAX APPEAL (L) NO. 1782/2017
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INCOME TAX APPEAL (L) NO. 2116/2017
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INCOME TAX APPEAL (L) NO. 2117/2017
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INCOME TAX APPEAL (L) NO. 2535/2017
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INCOME TAX APPEAL (L) NO. 2579/2017
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INCOME TAX APPEAL (L) NO. 2681/2017
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INCOME TAX APPEAL (L) NO. 2739/2017
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INCOME TAX APPEAL (L) NO. 2740/2017
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INCOME TAX APPEAL (L) NO. 2741/2017
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INCOME TAX APPEAL (L) NO. 2742/2017
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INCOME TAX APPEAL (L) NO. 2743/2017
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INCOME TAX APPEAL (L) NO. 2745/2017
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INCOME TAX APPEAL (L) NO. 2746/2017
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INCOME TAX APPEAL (L) NO. 2747/2017
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INCOME TAX APPEAL (L) NO. 2748 /2017
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INCOME TAX APPEAL (L) NO. 2749/2017
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INCOME TAX APPEAL (L) NO. 2750/2017
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INCOME TAX APPEAL (L) NO. 2751/2017
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INCOME TAX APPEAL (L) NO. 3038/2017
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INCOME TAX APPEAL (L) NO. 3094/2017
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INCOME TAX APPEAL (L) NO. 3095/2017
ORDER
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 4 weeks, failing matter to stand rejected under the provision of O.S. Rule, 986.
Date : 30/08/2018 Prothonotary and Senior Master
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