Bombay High Court
Stci Finance Ltd. (Formerly Known As ... vs Acit, 1(3) on 17 September, 2019
Bench: M.S. Sanklecha, Nitin Jamdar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL(IT) NO. 1053 OF 2017
Stci Finance Ltd. ....Appellants
V/S
Acit, 1 (3) (1) ....Respondent
WITH INCOME TAX APPEAL(IT) NO. 1056 OF 2017 Stci Finance Ltd. (formerly Known As Securities ....Appellants Trading Corporation Of India Ltd.) V/S Acit, 1(3) ....Respondent WITH INCOME TAX APPEAL(IT) NO. 1907 OF 2018 Pr.commissioner Of Income Tax-1 ....Appellants V/S Stci Finance Ltd. ....Respondent WITH INCOME TAX APPEAL(IT) NO. 2251 OF 2018 Pr. Commissioner Of Income Tax - 1 ....Appellants V/S Stci Finance Ltd ....Respondent WITH INCOME TAX APPEAL(IT) NO. 2483 OF 2018 Pr.commissioner Of Income Tax-1 ....Appellants Page 1/2 ::: Uploaded on - 17/09/2019 ::: Downloaded on - 18/09/2019 03:57:12 ::: V/S Stci Finance Ltd. ....Respondent WITH INCOME TAX APPEAL(IT) NO. 2715 OF 2018 Pr. Commissioner Of Income-tax-1 ....Appellants V/S Stci Finance Ltd. ....Respondent CORAM : M.S. SANKLECHA & NITIN JAMDAR, JJ DATE : 17th September, 2019 P.C. :
Due to paucity of time the matter is adjourned to 24/09/2019 . 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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