Bombay High Court
Pr. Commissioner Of Income Tax-2 vs M/S Bombay Stock Exchange Ltd on 11 September, 2019
Bench: M.S. Sanklecha, Nitin Jamdar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL(IT) NO. 983 OF 2017
Pr. Commissioner Of Income Tax-2 ....Appellants
V/S
M/s Bombay Stock Exchange Ltd ....Respondent
CORAM : M.S. SANKLECHA &
NITIN JAMDAR, JJ
DATE : 11th September, 2019
P.C. :
Due to paucity of time the matter is adjourned to 17/09/2019 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
( ASSOCIATE ) Page 1/1 ::: Uploaded on - 11/09/2019 ::: Downloaded on - 12/09/2019 02:45:01 :::