Bombay High Court
Commissioner Of Income Tax vs India Medtronic Private Limited on 20 August, 2025
Before : Anil H. Laddhad, Prothonotary & Senior Master Date : 20th August, 2025 FOR REJECTION :
23 ITXAL/24660/2023 ) None present.
with ) connected matter ) P.C.: The appellants to remove office objections on ) Appeals and get the same registered and/or 24 ITXAL/24817/2023 ) numbered within two weeks from the date of with ) decision / outcome of Interim Applications connected matter ) taken out for condonation of delay, failing ) Appeals to stand rejected for non-compliance 30 ITXAL/25201/2023 ) of O.S.Rule 986.
with )
connected matter )
25 ITXAL/24892/2023 ) None present.
)
28 ITXAL/25199/2023 ) P.C.: By way of last chance, the appellants to
) remove office objections on Appeals and get
29 ITXAL/25200/2023 ) the same registered and/or numbered within
) two weeks from the date of uploading of order,
40 ITXAL/25476/2023 ) failing Appeals to stand rejected for non-
) compliance of O.S.Rule 986.
41 ITXAL/25483/2023 )
26 ITXAL/24893/2023 ) None present.
with )
IAL/14319/2024 ) P.C.: The appellant to remove office objections on ) Appeals and get the same registered and/or 27 ITXAL/24895/2023 ) numbered within two weeks from the date of with ) decision / outcome of Interim Applications IAL/35065/2023 ) taken out for condonation of delay, failing ) Appeals to stand rejected for non-compliance 31 ITXAL/25203/2023 ) of O.S.Rule 986.
with ) By way of last chance, applicants/appellants to IAL/2231/2024 ) remove office objections on respective Interim ) Applications and get the same registered 32 ITXAL/25204/2023 ) and/or numbered within two weeks from the with ) date of uploading of order, failing Applications IAL/2232/2024 ) to stand rejected for non-compliance of ) O.S.Rule 986.
Date : 20.08.2025 Prothonotary and Senior Master Digitally signed by RAJEEV RAJEEV VIJAY VIJAY ACHARYA ACHARYA Date:
2025.08.20 16:45:45 +0530 ::: Uploaded on - 20/08/2025 ::: Downloaded on - 20/08/2025 21:51:34 :::