THE COMMISSIONER OF INCOME TAX - INTERNATIONAL TAXATION -1 vs. CRICKET AUSTRALIA

Issue notice to the respondent through all the permissible modes including electronic manner returnable on 28.04.2025. VIBHU BAKHRU, ACJ TUSHAR RAO GEDELA, J DECEMBER 23, 2024 M Click here to check corrigendum, if any 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 12:03:59