Bombay High Court
Akshar Developers vs Assit. Commissioner Of Income Tax ... on 22 February, 2019
Author: M.S.Sanklecha
Bench: Akil Kureshi, M.S.Sanklecha
nma-158-2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO.158 OF 2019
IN
INCOME TAX APPEAL (L) NO. 1801 OF 2018
Akshar Developers .. Applicant.
In the matter between
Akshar Developers .. Appellant.
v/s.
Asstt. Commissioner of Income Tax
Central, Circle-3 .. Respondent.
Ms. Ritika Agarwal, for the Applicant/Org. Appellant.
CORAM: AKIL KURESHI &
M.S.SANKLECHA, JJ.
DATE : 22nd FEBRUARY, 2019. P.C:-
Considering the averments made in the Notice of Motion, delay of 5 days in filing the Income Tax Appeal, is condoned.
2 Notice of Motion is disposed of.
(M.S.SANKLECHA,J.) (AKIL KURESHI,J.)
S.R.JOSHI 1 of 1
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