What did the High Court hold?

The High Court condoned the delay in filing and re-filing the appeal. Notice was issued, and parties were directed to file written submissions.

The Revenue filed an appeal with a delay of one day and a further delay of 285 days in re-filing. The assessee did not oppose the condonation of delay.

What were the issues?

The primary issue was the condonation of delay in filing the appeal by the revenue. The substantive appeal is yet to be heard.

CIT vs Nokia Corporation (Formerly Known… | Delhi High Court 2023

$~26 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 60/2023 THE COMMISSIONER OF INCOME TAX - INTERNATIONAL TAXATION -2

..... Appellant Through: Mr Ruchir Bhatia, Sr. Standing Counsel.

versus

NOKIA CORPORATION (FORMERLY KNOWN AS NOKIA NETWORK OY)

..... Respondent

Through: Mr Ankul Goyal, Adv.

CORAM:

HON'BLE MR JUSTICE RAJIV SHAKDHER

HON'BLE MS JUSTICE TARA VITASTA GANJU

O R D E R %

31.01.2023 [Physical Hearing/Hybrid Hearing (as per request)] CM Appl.4419/2023 1. This is an application moved on behalf of the appellant/revenue seeing condonation of delay in filing the appeal. 1.1 There is a delay of one day. 2. For the reasons given in the application, the delay is condoned. 3. The application is disposed of in the aforesaid terms. CM Appl.4420/2023 4. This is an application moved on behalf of the appellant/revenue seeing condonation of delay in re-filing the appeal. 4.1 There is a delay of 285 days. 5. Mr Ankul Goyal, who appears on behalf of the respondent/assessee, says that he does not oppose the prayer made in the application. Accordingly, the delay is condoned. ITA 60/2023

page 1 of 2 This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/03/2026 at 16:47:12

The application is disposed of in the aforesaid terms. ITA 60/2023 7. We are told, that in connected appeals, notices have been issued, and the matters are listed on 05.07.2023. 7.1 We are also informed, that the lead matter in the connected appeals is ITA No.785/2019, titled The Commissioner Of Income Tax - International Taxation -2 v. Nokia Network OY. 8. Accordingly, issue notice. 8.1 Mr Goyal accepts notice on behalf of the respondent/assessee. 9. List the above-captioned appeal on 05.07.2023. 10. In the meanwhile, counsel for the parties will file their written submissions in the above-captioned appeal, as well as in the connected matters.

RAJIV SHAKDHER, J

TARA VITASTA GANJU, J

JANUARY 31, 2023/r

Click here to check corrigendum, if any

ITA 60/2023

page 2 of 2 This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/03/2026 at 16:47:12

THE COMMISSIONER OF INCOME TAX - INTERNATIONAL TAXATION -2 vs. NOKIA CORPORATION (FORMERLY KNOWN AS NOKIA NETWORK OY)

What did the High Court hold?

What were the facts?

What were the issues?

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