Bombay High Court
The Pr. Commissioner Of Income Tax-1 vs Bny Mellon International Operations ... on 27 September, 2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 688/2018
WITH
INCOME TAX APPEAL (L) NO. 711/2018
WITH
INCOME TAX APPEAL (L) NO. 712/2018
WITH
INCOME TAX APPEAL (L) NO. 713/2018
WITH
INCOME TAX APPEAL (L) NO. 715/2018
WITH
INCOME TAX APPEAL (L) NO. 716/2018
ORDER
Perused Praecipe and contents mentioned therein. Heard learned Counsel. On considering contents of Praecipe, time to remove office objections on aforesaid matter, if not dismissed/rejected, is further extended for period of 8 weeks, failing matter to stand rejected under the provision of O.S. Rule, 986.
Date : 27/09/2018 Prothonotary and Senior Master
::: Uploaded on - 01/10/2018 ::: Downloaded on - 02/10/2018 00:29:01 :::