Bombay High Court
The Pr. Commissioner Of Income Tax-23 ... vs India Commercial Loan Trust Series Iii ... on 21 September, 2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 2374/2017
WITH
INCOME TAX APPEAL (L) NO. 2375/2017
WITH
INCOME TAX APPEAL (L) NO. 2382/2017
WITH
INCOME TAX APPEAL (L) NO. 2383/2017
WITH
INCOME TAX APPEAL (L) NO. 2384/2017
WITH
INCOME TAX APPEAL (L) NO. 2385/2017
WITH
INCOME TAX APPEAL (L) NO. 2386/2017
WITH
INCOME TAX APPEAL (L) NO. 2387/2017
WITH
INCOME TAX APPEAL (L) NO. 2388/2017
WITH
INCOME TAX APPEAL (L) NO. 2389/2017
WITH
INCOME TAX APPEAL (L) NO. 2390/2017
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 8 weeks as a last chance, failing matter to stand rejected under the provision of O.S. Rule,
986. Date : 21/09/2018 Prothonotary and Senior Master ::: Uploaded on - 26/09/2018 ::: Downloaded on - 26/09/2018 23:55:46 :::