Bombay High Court
The Pr.Commissioner Of Income Tax-4 vs Yazaki India Limited (Formerly Knwon As ... on 31 August, 2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 404/2018
WITH
INCOME TAX APPEAL (L) NO. 435/2018
WITH
INCOME TAX APPEAL (L) NO. 436/2018
WITH
INCOME TAX APPEAL (L) NO. 437/2018
WITH
INCOME TAX APPEAL (L) NO. 447/2018
WITH
INCOME TAX APPEAL (L) NO. 454/2018
WITH
INCOME TAX APPEAL (L) NO. 455/2018
WITH
INCOME TAX APPEAL (L) NO. 456/2018
WITH
INCOME TAX APPEAL (L) NO. 459/2018
WITH
INCOME TAX APPEAL (L) NO. 462/2018
WITH
INCOME TAX APPEAL (L) NO. 466/2018
WITH
INCOME TAX APPEAL (L) NO. 508/2018
WITH
INCOME TAX APPEAL (L) NO. 520/2018
ORDER
Perused Praecipe and contents mentioned therein. Heard learned Counsel. On considering contents of Praecipe, time to remove office objections on aforesaid matter, if not dismissed/rejected, is further extended for period of 4 weeks, failing matter to stand rejected under the provision of O.S. Rule, 986.
Date : 31/08/2018 Prothonotary and Senior Master
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