Bombay High Court
The Pr. Commissioner Of Income Tax-23 ... vs India Structured Asset Trust Series Ii on 30 August, 2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL (L) NO. 2418/2017
WITH
INCOME TAX APPEAL (L) NO. 2409/2017
WITH
INCOME TAX APPEAL (L) NO. 2408/2017
WITH
INCOME TAX APPEAL (L) NO. 2407/2017
WITH
INCOME TAX APPEAL (L) NO. 2406/2017
WITH
INCOME TAX APPEAL (L) NO. 2405/2017
WITH
INCOME TAX APPEAL (L) NO. 2404/2017
WITH
INCOME TAX APPEAL (L) NO. 2403/2017
WITH
INCOME TAX APPEAL (L) NO. 2444/2017
WITH
INCOME TAX APPEAL (L) NO. 2443/2017
WITH
INCOME TAX APPEAL (L) NO. 2440/2017
WITH
INCOME TAX APPEAL (L) NO. 2439/2017
WITH
INCOME TAX APPEAL (L) NO. 2433/ 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 4 weeks, failing matter to stand rejected under the provision of O.S. Rule, 986.
Date : 30/08/2018 Prothonotary and Senior Master
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