Pr Commissioner Of Income Tax 2 vs India Medtronic Private Limited on 18 March, 2026

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Bombay High Court

Pr Commissioner Of Income Tax 2 vs India Medtronic Private Limited on 18 March, 2026

Bench: B. P. Colabawalla

2026:BHC-OS:6899


                                                                   5-IA-2223-2024.doc



                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           ORDINARY ORIGINAL CIVIL JURISDICTION

                             INTERIM APPLICATION NO. 2223 OF 2024
                                             IN
                            INCOME TAX APPEAL (L) NO. 24660 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


                 Adv. N.C. Mohanty, for the Applicant/Appellant.

                 Adv. Jasmin Amalsadvala (through V.C.), i/b Lumiere Law
                 Partners, for the Respondent.



                                 CORAM: B. P. COLABAWALLA &
                                             FIRDOSH P. POONIWALLA, JJ.

                                  DATE:      MARCH 18, 2026

            P. C.

1. The above Interim Application is filed seeking condonation of delay of 38 days in filing the above Appeal.

Page 1 of 2

MARCH 18, 2026 Darshan Patil 5-IA-2223-2024.doc

2. After hearing the parties and for the reasons stated in the Interim Application, the delay is hereby condoned. Now that the delay is condoned, the Advocates for the Appellant shall remove all other office objections within a period of 4 weeks from today, failing which the Appeal shall stand dismissed without further reference to the Court.

3. The Interim Application is disposed of in the aforesaid terms.

However, there shall be no order as to costs.

4. 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 MARCH 18, 2026 Darshan Patil Signed by: Darshan Patil Designation: PA To Honourable Judge Date: 23/03/2026 11:10:18

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