Bombay High Court
Pr. Commissioner Of Income Tax-23 vs Dhfl Venture Capital Fund on 17 September, 2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 225/2018
WITH
INCOME TAX APPEAL (L) NO. 229/2018
WITH
INCOME TAX APPEAL (L) NO. 265/2018
WITH
INCOME TAX APPEAL (L) NO. 269/2018
WITH
INCOME TAX APPEAL (L) NO. 274/2018
O R D E R
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 2 weeks, failing matter to stand rejected under the provision of O.S. Rule, 986.
Date : 17/09/2018 I/C. Prothonotary and Senior Master
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