Bombay High Court
Commissioner Of Income Tax ... vs A.P. Moller Maersk A/S on 14 February, 2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 2213/2018
WITH
INCOME TAX APPEAL (L) NO. 2214/2018
WITH
INCOME TAX APPEAL (L) NO. 2215/2018
WITH
INCOME TAX APPEAL (L) NO. 2216/2018
WITH
INCOME TAX APPEAL (L) NO. 2217/2018
WITH
INCOME TAX APPEAL (L) NO. 2218/2018
WITH
INCOME TAX APPEAL (L) NO. 2219/2018
WITH
INCOME TAX APPEAL (L) NO. 2220/2018
WITH
INCOME TAX APPEAL (L) NO. 2204/2018
WITH
INCOME TAX APPEAL (L) NO. 2222/2018
WITH
INCOME TAX APPEAL (L) NO. 2224/2018
WITH
INCOME TAX APPEAL (L) NO. 2226/2018
WITH
INCOME TAX APPEAL (L) NO. 2228/2018
WITH
INCOME TAX APPEAL (L) NO. 2210/2018
WITH
INCOME TAX APPEAL (L) NO. 2211/2018
WITH
INCOME TAX APPEAL (L) NO. 2212/2018
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 11 th April, 2019, failing the matter to stand rejected under the provision of O.S. Rule 986.
Date : 14th February, 2019 Prothonotary and Senior Master
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