Bombay High Court
Pr Commissioner Of Income Tax 8 vs Mattel Toys India Private Limited on 4 August, 2025
Before : Anil H. Laddhad, Prothonotary & Senior Master Date : 04th August, 2025 FOR REJECTION :
45 ITXAL/23735/2023 ) Mr. Umesh Gupta i/b. Devvrat Singh, Advocate with ) for the appellant.
IA/339/2024 ) ) P.C.: The appellant to remove office objections on ) Appeal and get the same registered and/or ) numbered within two weeks from the date of ) decision / outcome of Interim Application ) taken out for condonation of delay, failing ) Appeal to stand rejected for non-compliance of ) office objections under O.S.Rule 986.
46 ITXAL/23736/2023 ) Mr. Umesh Gupta i/b. Devvrat Singh, Advocate
with ) for the appellants.
IAL/5700/2024 )
) P.C.: The appellants to remove office objections on 47 ITXAL/23737/2023 ) Appeals and get the same registered and/or with ) numbered within two weeks from the date of IAL/5634/2024 ) decision / outcome of Interim Applications ) taken out for condonation of delay, failing ) Appeals to stand rejected for non-compliance ) of office objections under O.S.Rule 986. ) ) On request, by way of last chance, the ) applicants/appellants to remove office ) objections on Interim Applications and get the ) same registered and/ or numbered within two ) weeks from the date of uploading of order, ) failing Applications to stand rejected for non-
) compliance of O.S.Rule 986.
Date : 04.08.2025 Prothonotary and Senior Master
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