CIT (INTERNATIONAL TAXATION)-2, NEW DELHI vs. CAIRN ENERGY HYDROCARBON LTD.
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% 06.11.2025 CM APPL. 69071/2025(exemption)
Exemption is allowed subject to all just exceptions.
The application stands disposed of. CM APPL. 69072/2025 & CM APPL. 69073/2025(condonation)
For the reasons stated in the application, the delay of 78 days in filing and 533 days in re-filing the appeal, is condoned.
The applications stand disposed of. ITA 583/2025
Mr. Puneet Rai learned Senior Standing Counsel states that in ITA 488/2023, relating to the same respondent/assessee, notice has been issued.
If that be so, issue notice. Mr. Prakash Kumar learned counsel for the respondent accepts notice. 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 14:02:31
List along with ITA 488/2023 on 22.01.2026. V. KAMESWAR RAO, J VINOD KUMAR, J NOVEMBER 06, 2025 RT 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 14:02:31