COMMISSIONER OF INCOME TAX, INTERNATIONAL TAXATION-1, NEW DELHI vs. FINASTRA LNTERNATIONAL FINANCIAL SYSTEMS PTE LTD.
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% 24.09.2025 CM APPL. 60914/2025(condn of 280 days in re-filing) in ITA 479/2025; CM APPL. 60928/2025(condn of 429 days in re-filing) in ITA 480/2025; CM APPL. 60927/2025(condn of 7 days in filing) in ITA 480/2025
For the reasons stated in the applications, the delay in re-filing as also the delay in filing the captioned appeals stand condoned.
The applications stand disposed of. CM APPL. 60913/2025(Exemption) in ITA No.479/2025 CM APPL. 60926/2025(Exemption) in ITA 480/2025
Exemptions are allowed, subject to all just exceptions.
The applications stand disposed of. ITA 479/2025; ITA 480/2025 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 12:05:37
At the request of Mr Puneet Rai, learned SSC for the appellant, renotify on 27.10.2025. V. KAMESWAR RAO, J VINOD KUMAR, J SEPTEMBER 24, 2025 M 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 12:05:37