Bombay High Court
Principal Commissioner Of Income Tax 5 ... vs Nahalchand Laloochand Pvt Ltd - Ay ... on 9 March, 2026
IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION FOR REJECTION :
19 ITXAL/6861/2024 with IA/2168/2025 20 ITXAL/7286/2024 with IA/1546/2025 21 ITXAL/7288/2024 with IA/2026/2024 32 ITXAL/7500/2024 with IA/3162/2024 33 ITXAL/7505/2024 with IA/344/2025 34 ITXAL/7507/2024 with IA/343/2025 38 ITXAL/8101/2024 with IA/3164/2024 39 ITXAL/8103/2024 with IA/3732/2024 41 ITXAL/8161/2024 with IA/1134/2026 55 ITXAL/8501/2024 with IA/2150/2024 60 ITXAL/8661/2024 with IA/3736/2024 61 ITXAL/8814/2024 with IA/1380/2024 Before : Anil H. Laddhad, Prothonotary & Senior Master Date : 09th March, 2026 Sr Nos. Names of Advocates 19, 41 Ms. Ateeba Hasan i/b. Suresh Kumar, Advocate for appellant. 61 Mr. Dhaval Shah i/b. Govind Javeri, Advocate for appellant.
None present in rest of the matters. P.C. :
By way of last chance, the appellants to remove office objections of Appeals and get the same registered and/or numbered by filing/uploading compliance praecipe within two weeks from the date of decision / outcome of Interim Applications taken out for condonation of delay, failing Appeal/s to stand rejected for non-compliance of office objections under O.S.Rule 986.
Prothonotary and Senior Master Digitally signed by RAJEEV RAJEEV VIJAY VIJAY ACHARYA ACHARYA Date:
2026.03.09 17:45:33 +0530 ::: Uploaded on - 09/03/2026 ::: Downloaded on - 09/03/2026 20:55:09 :::