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Bombay High Court

Prinicipal Commissioner Of Income Tax 6 ... vs Hcc Infrastructure Company Ltd. Ay ... on 6 April, 2026

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                ORDINARY ORIGINAL CIVIL JURISDICTION
FOR REJECTION :

 25                          ITXAL/20294/2024 with IAL/22335/2024
 27                          ITXAL/20393/2024 with IAL/22672/2024
 28                          ITXAL/20409/2024 with IAL/22079/2024
 29                          ITXAL/20411/2024 with IAL/22078/2024
 31                          ITXAL/20421/2024 with IAL/22330/2024
 32                           ITXAL/20427/2024 with IAL22333/2024
 33                          ITXAL/20429/2024 with IAL/22345/2024
 38                          ITXAL/20571/2024 with IAL/22331/2024
 39                          ITXAL/20573/2024 with IAL/22317/2024
 42                          ITXAL/20925/2024 with IAL/33020/2025
 43                          ITXAL/20926/2024 with IAL/33111/2025
 44                          ITXAL/20931/2024 with IAL/22327/2024
 45                          ITXAL/20932/2024 with IAL/22304/2024
 46                          ITXAL/20933/2024 with IAL/22328/2024
 48                          ITXAL/20936/2024 with IAL/33383/2025
 54                          ITXAL/21357/2024 with IAL/22316/2024

                                          Before :    Anil H. Laddhad,
                                                      Prothonotary & Senior Master
                                          Date   :    06th April, 2026

 Sr Nos.                                  Names of Advocates
    31     Mr. Shubham Bhandari i/b. Lumiere Law Partners, Advocate for
           respondent.

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.
By way of last chance, the applicants in Interim Applications to remove office objections of respective Interim Applications get the same registered and/or ::: Uploaded on - 07/04/2026 ::: Downloaded on - 07/04/2026 21:14:22 ::: :2: numbered by filing/uploading compliance praecipe within two weeks from the date of uploading of order, failing Interim Application/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:
2026.04.06 18:51:10 +0530 ::: Uploaded on - 07/04/2026 ::: Downloaded on - 07/04/2026 21:14:22 :::