Bombay High Court
The Pr. Commissioner Of Income Tax - ... vs Png Jewellery And Gems on 21 June, 2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 2912/2018
AND
INCOME TAX APPEAL (L) NO. 2954/2018
AND
INCOME TAX APPEAL (L) NO. 2976/2018
AND
INCOME TAX APPEAL (L) NO. 3034/2018
AND
INCOME TAX APPEAL (L) NO. 3052/2018
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 15:27:03 :::