Bombay High Court
Pr.Commissioner Of Income ... vs Vakrangee Limited on 21 June, 2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 1899/2018
AND
INCOME TAX APPEAL (L) NO. 1944/2018
AND
INCOME TAX APPEAL (L) NO. 1945/2018
AND
INCOME TAX APPEAL (L) NO. 1946/2018
AND
INCOME TAX APPEAL (L) NO. 1961/2018
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 15:22:33 :::