Bombay High Court
Pr Commissioner Of Income Tax 2 vs India Medtronic Private Limited on 15 April, 2026
Author: B. P. Colabawalla
Bench: B. P. Colabawalla
2026:BHC-OS:9338
P1.ia.419.2024.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO.419 OF 2024
IN
INCOME TAX APPEAL (L) NO.4580 OF 2023
The Principal Commissioner of Income Tax-2 .. Applicant
In the matter between:-
The Principal Commissioner of Income Tax-2 .. Appellant
Versus
India Medtronic Pvt. Ltd. .. Respondent
Digitally
signed by
Mr. N. C. Mohanty, Advocate for the Applicant/Appellant.
UTKARSH
UTKARSH KAKASAHEB
KAKASAHEB BHALERAO
BHALERAO Date:
2026.04.15
15:18:35
+0530
CORAM : B. P. COLABAWALLA &
FIRDOSH P. POONIWALLA, JJ.
DATE : APRIL 15, 2026
P. C.
1. Mentioned. Not on board. At the request of the Applicant-
Appellant taken on board.
2. The time to remove office objections as per the order dated 18th March 2026 is extended by a period of 2 weeks from today.
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3. This order will be digitally signed by the Private Secretary/ Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.
[FIRDOSH P. POONIWALLA, J.] [B. P. COLABAWALLA, J.] Page 2 of 2 APRIL 15, 2026 Utkarsh ::: Uploaded on - 15/04/2026 ::: Downloaded on - 15/04/2026 20:41:07 :::