Bombay High Court
Prinicipal Commissioner Of Income Tax 6 ... vs Strides Pharma Science Limited - Ay ... on 24 March, 2026
IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION FOR REJECTION UNDER OS RULE 986 :
90. ITXA(L)/12279/2024 118. ITXA(L)/13476/2024 WITH IA/2417/2025 WITH IA/1346/2026
91. ITXA(L)/12280/2024 119. ITXA(L)/13477/2024 WITH IA/2418/2025 WITH IA/1534/2026
113. ITXA(L)/13192/2024 120. ITXA(L)/13481/2024 WITH IA/4993/2025 WITH IA/2178/2025
114. ITXA(L)/13194/2024 129. ITXA(L)/13826/2024 WITH IA/4995/2024 WITH IA/3271/2024
115. ITXA(L)/13195/2024 132. ITXA(L)/13835/2024 WITH IA/5053/2025 WITH IA/1550/2025
116. ITXA(L)/13196/2024 133. ITXA(L)/14202/2024 WITH IA/4994/2025 WITH IA/2169/2025
117. ITXA(L)/13197/2024 WITH IA/5054/2025 Before : Anil H. Laddhad Prothonotary and Senior Master Date : 24th March, 2026 None present for the Appellants P.C. : By way of last chance, in the interest of justice, Appellants to remove office objections on the Income Tax Appeals and get the same registered and / or numbered by uploading / filing compliance praecipe, within two weeks from the date of decision / outcome of Interim Applications filed for condonation of delay, failing Income Tax Appeals to stand rejected for non-compliance of O.S. Rule 986.
Prothonotary and Senior Master Digitally signed by Kadam Kadam Date:
M.N. M.N. 2026.03.24 16:35:44 +0530 ::: Uploaded on - 24/03/2026 ::: Downloaded on - 24/03/2026 20:48:46 :::