Pr Commissioner Of Income Tax 2 Mumbai vs Tata Sons Private Limited Ay 2006 07
2026 Latest Caselaw 5409 Bom

Bombay High Court

Pr Commissioner Of Income Tax 2 Mumbai vs Tata Sons Private Limited Ay 2006 07 on 21 May, 2026

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              ORDINARY ORIGINAL JURISDICTION

                INTERIM APPLICATION (L) NO. 3541 OF 2025
                               WITH
                INCOME TAX APPEAL (L) NO. 3026 OF 2025


      Perused Praecipe dated 15.05.2026 submitted by Advocate for Appellant
and contents mentioned therein.

      By way of super last chance, Appellants to remove office objections on
the Interim Application (L) No. 3541 of 2025 and get the same registered and /
or numbered by uploading / filing compliance praecipe, on or before
03.06.2026

, failing Interim Application to stand rejected for non-compliance of O.S. Rule 986.

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 : 21.05.2026 Prothonotary and Senior Master