Bombay High Court
Commissioner Of Income Tax ... vs Star Cruise Management Ltd on 4 October, 2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 1533/2018
AND
INCOME TAX APPEAL (L) NO. 1534/2018
AND
INCOME TAX APPEAL (L) NO. 1538/2018
AND
INCOME TAX APPEAL (L) NO. 3080/2018
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 29 th November, 2019 as a last chance, failing the matter to stand rejected under the provision of O.S. Rule 986 without reference to this office. Date : 4th October, 2019 Prothonotary and Senior Master ::: Uploaded on - 05/10/2019 ::: Downloaded on - 06/10/2019 00:27:06 :::