Bombay High Court
The Commissioner Of Income Tax ... vs Apne Aap Women Worldwide (India) Trust on 2 December, 2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 607/2019
AND
INCOME TAX APPEAL (L) NO. 608/2019
AND
INCOME TAX APPEAL (L) NO. 691/2019
AND
INCOME TAX APPEAL (L) NO. 723/2019
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 30 th December, 2019, failing the matter to stand rejected under the provision of O.S. Rule 986.
Date : 2nd December, 2019 Prothonotary and Senior Master ::: Uploaded on - 03/12/2019 ::: Downloaded on - 04/12/2019 00:12:04 :::