Bombay High Court
The Pr. Commissioner Of Income Tax-23 ... vs Indian Corporate Loan Securitization ... on 21 September, 2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 2371/2017
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INCOME TAX APPEAL (L) NO. 2490/2017
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INCOME TAX APPEAL (L) NO. 2488/2017
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INCOME TAX APPEAL (L) NO. 2485/2017
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INCOME TAX APPEAL (L) NO. 2481/2017
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INCOME TAX APPEAL (L) NO. 2480/2017
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INCOME TAX APPEAL (L) NO. 2472/2017
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INCOME TAX APPEAL (L) NO. 2470/2017
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INCOME TAX APPEAL (L) NO. 2469/2017
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INCOME TAX APPEAL (L) NO. 2467/2017
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INCOME TAX APPEAL (L) NO. 2466/2017
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INCOME TAX APPEAL (L) NO. 2495/2017
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INCOME TAX APPEAL (L) NO. 2465/2017
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INCOME TAX APPEAL (L) NO. 2463/2017
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INCOME TAX APPEAL (L) NO. 2462/2017
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INCOME TAX APPEAL (L) NO. 2461/2017
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INCOME TAX APPEAL (L) NO. 2460/2017
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INCOME TAX APPEAL (L) NO. 2459/2017
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INCOME TAX APPEAL (L) NO. 2458/2017
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INCOME TAX APPEAL (L) NO. 2457/2017
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INCOME TAX APPEAL (L) NO. 2456/2017
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INCOME TAX APPEAL (L) NO. 2450/2017
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INCOME TAX APPEAL (L) NO. 2448/2017
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INCOME TAX APPEAL (L) NO. 2446/2017
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INCOME TAX APPEAL (L) NO. 2445/2017
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 8 weeks as a last chance, failing matter to stand rejected under the provision of O.S. Rule,
986. Date : 21/09/2018 Prothonotary and Senior Master ::: Uploaded on - 26/09/2018 ::: Downloaded on - 26/09/2018 23:56:07 :::