Bombay High Court
Pr Commissioner Of Income Tax 6 Mumbai vs Spiritual Impressions Pvt Ltd on 11 May, 2026
IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL JURISDICTION INCOME TAX APPEAL (L) NO. 37817 OF 2024 Perused Praecipe dated 11.05.2026 submitted by Advocate for Appellant and contents mentioned therein. It is averred in the praecipe that the Appellant has filed Interim Application (L) No. 16054 of 2026 for condonation of delay caused in filing Appeal.
Appellants to remove office objections on the Interim Application (L) No. 16054 of 2026 and get the same registered and / or numbered by uploading / filing compliance praecipe, within two weeks from the date of scrutiny, failing Interim Application to stand rejected for non-compliance of O.S. Rule 986.
On considering contents of Praecipe, in the interest of justice, by way of super last chance, time is granted to remove office objections in Appeal and get the same registered and/or numbered within two weeks from the date of decision / outcome of Interim Application filed for condonation of delay, failing Appeal to stand rejected for non-compliance of office objections under O.S. Rule 986.
Date : 11.05.2026 I/c.Prothonotary and Senior Master ::: Uploaded on - 11/05/2026 ::: Downloaded on - 11/05/2026 20:44:29 :::