Bombay High Court
Pr. Commissioner Of Income Tax-10, ... vs Parle Products Pvt.Ltd on 21 June, 2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 2407/2018
AND
INCOME TAX APPEAL (L) NO. 2289/2018
AND
INCOME TAX APPEAL (L) NO. 2298/2018
AND
INCOME TAX APPEAL (L) NO. 2306/2018
AND
INCOME TAX APPEAL (L) NO. 2287/2018
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 10 th August, 2019, failing the matter to stand rejected under the provision of O.S. Rule 986.
Date : 21st June, 2019 Prothonotary and Senior Master ::: Uploaded on - 24/06/2019 ::: Downloaded on - 14/07/2019 15:27:00 :::