Bombay High Court
Pr.Commissioner Of Income Tax-19 vs Steel Line(India) on 11 January, 2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION JURISDICTION
INCOME TAX APPEAL (L) NO. 998/2018
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INCOME TAX APPEAL (L) NO. 1006/2018
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INCOME TAX APPEAL (L) NO. 1014/2018
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INCOME TAX APPEAL (L) NO. 1024/2018
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INCOME TAX APPEAL (L) NO. 1027/2018
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INCOME TAX APPEAL (L) NO. 1029/2018
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INCOME TAX APPEAL (L) NO. 1030/2018
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INCOME TAX APPEAL (L) NO. 1031/2018
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INCOME TAX APPEAL (L) NO. 1033/2018
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INCOME TAX APPEAL (L) NO. 1036/2018
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INCOME TAX APPEAL (L) NO. 1037/2018
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INCOME TAX APPEAL (L) NO. 1040/2018
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INCOME TAX APPEAL (L) NO. 1041/2018
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INCOME TAX APPEAL (L) NO. 1050/2018
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INCOME TAX APPEAL (L) NO. 1053/2018
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INCOME TAX APPEAL (L) NO. 1054/2018
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INCOME TAX APPEAL (L) NO. 1055/2018
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INCOME TAX APPEAL (L) NO. 1057/2018
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INCOME TAX APPEAL (L) NO. 1062/2018
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INCOME TAX APPEAL (L) NO. 1063/2018
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INCOME TAX APPEAL (L) NO. 1064/2018
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INCOME TAX APPEAL (L) NO. 1066/2018
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INCOME TAX APPEAL (L) NO. 1069/2018
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INCOME TAX APPEAL (L) NO. 1078/2018
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INCOME TAX APPEAL (L) NO. 1079/2018
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INCOME TAX APPEAL (L) NO. 1082/2018
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INCOME TAX APPEAL (L) NO. 1084/2018
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INCOME TAX APPEAL (L) NO. 1085/2018
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 8 th March, 2019, failing the matter to stand rejected under the provision of O.S. Rule 986.
Date : 11th January, 2019 Prothonotary and Senior Master
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