Bombay High Court
The Pr.Commissioner Of Income Tax-9 vs Automatic Tiles And Marbles Industries ... on 22 November, 2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 190/2019
AND
INCOME TAX APPEAL (L) NO. 201/2019
AND
INCOME TAX APPEAL (L) NO. 202/2019
AND
INCOME TAX APPEAL (L) NO. 216/2019
AND
INCOME TAX APPEAL (L) NO. 217/2019
AND
INCOME TAX APPEAL (L) NO. 218/2019
AND
INCOME TAX APPEAL (L) NO. 219/2019
AND
INCOME TAX APPEAL (L) NO. 221/2019
AND
INCOME TAX APPEAL (L) NO. 222/2019
AND
INCOME TAX APPEAL (L) NO. 224/2019
AND
INCOME TAX APPEAL (L) NO. 281/2019
AND
INCOME TAX APPEAL (L) NO. 284/2019
AND
INCOME TAX APPEAL (L) NO. 314/2019
AND
INCOME TAX APPEAL (L) NO. 315/2019
AND
INCOME TAX APPEAL (L) NO. 317/2019
AND
INCOME TAX APPEAL (L) NO. 318/2019
AND
INCOME TAX APPEAL (L) NO. 362/2019
AND
INCOME TAX APPEAL (L) NO. 376/2019
ORDER
Perused Praecipe and contents mentioned therein. Heard Ld. Counsel. On considering contents of Praecipe, time to remove office objections on aforesaid matter, if not dismissed / rejected, is further extended till 20 th December, 2019, failing the matter to stand rejected under the provision of O.S. Rule 986.
Date : 22nd November, 2019 Prothonotary and Senior Master ::: Uploaded on - 22/11/2019 ::: Downloaded on - 23/11/2019 04:01:02 :::