Bombay High Court
Pr. Commissioner Of Income Tax -6 vs Della Technica Interior Design Pvt.Ltd on 1 March, 2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 1824/2018
WITH
INCOME TAX APPEAL (L) NO. 1826/2018
WITH
INCOME TAX APPEAL (L) NO. 1828/2018
WITH
INCOME TAX APPEAL (L) NO. 1829/2018
WITH
INCOME TAX APPEAL (L) NO. 1830/2018
WITH
INCOME TAX APPEAL (L) NO. 1831/2018
WITH
INCOME TAX APPEAL (L) NO. 1832/2018
WITH
INCOME TAX APPEAL (L) NO. 1833/2018
WITH
INCOME TAX APPEAL (L) NO. 1834/2018
WITH
INCOME TAX APPEAL (L) NO. 1845/2018
WITH
INCOME TAX APPEAL (L) NO. 1847/2018
WITH
INCOME TAX APPEAL (L) NO. 1855/2018
WITH
INCOME TAX APPEAL (L) NO. 1859/2018
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INCOME TAX APPEAL (L) NO. 1860/2018
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INCOME TAX APPEAL (L) NO. 1861/2018
WITH
INCOME TAX APPEAL (L) NO. 1863/2018
WITH
INCOME TAX APPEAL (L) NO. 1869/2018
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 26 th April, 2019, failing the matter to stand rejected under the provision of O.S. Rule 986.
Date : 1st March, 2019 Prothonotary and Senior Master
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