Bombay High Court
Pr. Commissioner Of Income Tax, ... vs Sw Capital Pvt. Ltd. (Formerly Known As ... on 11 January, 2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION JURISDICTION
INCOME TAX APPEAL (L) NO. 998/2018
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INCOME TAX APPEAL (L) NO. 1006/2018
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INCOME TAX APPEAL (L) NO. 1014/2018
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INCOME TAX APPEAL (L) NO. 1024/2018
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INCOME TAX APPEAL (L) NO. 1027/2018
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INCOME TAX APPEAL (L) NO. 1029/2018
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INCOME TAX APPEAL (L) NO. 1030/2018
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INCOME TAX APPEAL (L) NO. 1031/2018
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INCOME TAX APPEAL (L) NO. 1033/2018
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INCOME TAX APPEAL (L) NO. 1036/2018
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INCOME TAX APPEAL (L) NO. 1037/2018
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INCOME TAX APPEAL (L) NO. 1040/2018
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INCOME TAX APPEAL (L) NO. 1041/2018
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INCOME TAX APPEAL (L) NO. 1050/2018
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INCOME TAX APPEAL (L) NO. 1053/2018
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INCOME TAX APPEAL (L) NO. 1054/2018
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INCOME TAX APPEAL (L) NO. 1055/2018
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INCOME TAX APPEAL (L) NO. 1057/2018
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INCOME TAX APPEAL (L) NO. 1062/2018
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INCOME TAX APPEAL (L) NO. 1063/2018
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INCOME TAX APPEAL (L) NO. 1064/2018
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INCOME TAX APPEAL (L) NO. 1066/2018
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INCOME TAX APPEAL (L) NO. 1069/2018
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INCOME TAX APPEAL (L) NO. 1078/2018
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INCOME TAX APPEAL (L) NO. 1079/2018
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INCOME TAX APPEAL (L) NO. 1082/2018
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INCOME TAX APPEAL (L) NO. 1084/2018
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INCOME TAX APPEAL (L) NO. 1085/2018
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 8 th March, 2019, failing the matter to stand rejected under the provision of O.S. Rule 986.
Date : 11th January, 2019 Prothonotary and Senior Master
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