Pr Commissioner Of Income Tax 3 Mumbai vs S B I Capital Markets Ltd Ay 2000 01
2026 Latest Caselaw 5110 Bom

Bombay High Court

Pr Commissioner Of Income Tax 3 Mumbai vs S B I Capital Markets Ltd Ay 2000 01 on 14 May, 2026

IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL JURISDICTION

INCOME TAX APPEAL (L) NO. 37871 OF 2024

Perused Praecipe dated 14.05.2026 submitted by Advocate for Appellant and contents mentioned therein. It is averred in the praecipe that the Appellant has filed Interim Application (L) No. 16829 of 2026 for condonation of delay caused in filing Appeal.

Office to scrutinize Interim Application (L) No. 16829 of 2026. Appellants to remove office objections on the Interim Application (L) No. 16829 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 : 14.05.2026 I/c. Prothonotary and Senior Master