Bombay High Court
The Pr. Commissioner Of Income Tax-1 vs Capgemini Technologies Services India ... on 15 June, 2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 1285/2018
AND
INCOME TAX APPEAL (L) NO. 2870/2018
AND
INCOME TAX APPEAL (L) NO. 2871/2018
AND
INCOME TAX APPEAL (L) NO. 2872/2018
AND
INCOME TAX APPEAL (L) NO. 2878/2018
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 13.08.2019, failing the matter to stand rejected under the provision of O.S. Rule 986.
Date : 15th June, 2019 Prothonotary and Senior Master ::: Uploaded on - 17/06/2019 ::: Downloaded on - 17/06/2019 22:38:12 :::