Bombay High Court
Pr.Commissioner Of Income Tax-10 vs Indofil Industries Limited on 4 February, 2020
Bench: Ujjal Bhuyan, Milind N. Jadhav
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL(IT) NO. 2024 OF 2017
Pr.commissioner Of Income Tax-10 ....Appellants
V/S
Indofil Industries Limited ....Respondent
WITH INCOME TAX APPEAL(IT) NO. 2027 OF 2017 Pr. Commissioner Of Income Tax-10 ....Appellants V/S Indofil Industries Limited ....Respondent CORAM : UJJAL BHUYAN & MILIND N. JADHAV, JJ DATE : 4th February, 2020 P.C. :
Due to paucity of time the matter is adjourned to 11/02/2020 . 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.
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