Bombay High Court
The Pr. Commissioner Of Income Tax-9 vs Astra Exim Pvt Ltd on 6 September, 2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 469/2019
AND
INCOME TAX APPEAL (L) NO. 393/2019
AND
INCOME TAX APPEAL (L) NO. 432/2019
AND
INCOME TAX APPEAL (L) NO. 433/2019
AND
INCOME TAX APPEAL (L) NO. 440/2019
AND
INCOME TAX APPEAL (L) NO. 499/2019
AND
INCOME TAX APPEAL (L) NO. 500/2019
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 4 th November, 2019, failing the matter to stand rejected under the provision of O.S. Rule 986.
Date : 6th September, 2019 Prothonotary and Senior Master ::: Uploaded on - 07/09/2019 ::: Downloaded on - 08/09/2019 00:20:12 :::