Bombay High Court
Pr Commissioner Of Income Tax 2 Mumbai vs India Medtronic Private Limited - Ita ... on 16 April, 2026
IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL JURISDICTION INCOME TAX APPEAL (L) NO. 20109 OF 2024 Perused Praecipe dated 16.04.2026 submitted by Advocate for Appellant and contents mentioned therein.
On considering contents of Praecipe, in the interest of justice, by way of super last chance, time granted to remove office objections in Income Tax Appeal and get the same registered and / or numbered, by uploading / filing compliance praecipe, is extended till 30.04.2026, failing Income Tax Appeal to stand rejected for non-removal of office objections under O.S. Rule 986.
Date : 16.04.2026 Prothonotary and Senior Master ::: Uploaded on - 17/04/2026 ::: Downloaded on - 17/04/2026 22:05:27 :::