PR. COMMISSIONER OF INCOME TAX -5, MUMBAI vs. AIR INDIA SATS AIRPORT SERVICES PVT. LTD.

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ITA - 535 / 2024HC Delhi22 October 20242 pages
For Petitioner: PUNEET RAI
AI SummaryRemanded

What did the High Court hold?

The Delhi High Court issued notice on the appeals filed by the Revenue. The matter is scheduled for further hearing on a future date.

What were the facts?

The appeals were filed by the Principal Commissioner of Income Tax against Air India SATS Airport Services Pvt. Ltd. The appeals were admitted by the Delhi High Court.

What were the issues?

The appeals concern tax disputes between the Income Tax Department and the assessee company, with the High Court admitting the appeals for further consideration.

Which sections of the Income-tax Act were involved?

N/A

AI-generated summary — verify with the full judgment below

$~71 to 73 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 535/2024

PR. COMMISSIONER OF INCOME TAX -5, MUMBAI

.....Appellant Through: Mr. Puneet Rai, Sr. Standing Counsel with Mr. Ashvini Kr. and Mr. Rishabh Nangia, Jr. Standing Counsels for Income Tax Department.

versus

AIR INDIA SATS AIRPORT SERVICES PVT. LTD......Respondent

Through: (72) + ITA 536/2024

PR. COMMISSIONER OF INCOME TAX -5, MUMBAI

.....Appellant Through: Mr. Puneet Rai, Sr. Standing Counsel with Mr. Ashvini Kr. and Mr. Rishabh Nangia, Jr. Standing Counsels for Income Tax Department.

versus

AIR INDIA SATS AIRPORT SERVICES PVT. LTD......Respondent

Through: (73) + ITA 537/2024

PR. COMMISSIONER OF INCOME TAX -5, MUMBAI

.....Appellant Through: Mr. Puneet Rai, Sr. Standing Counsel with Mr. Ashvini Kr. and Mr. Rishabh Nangia, Jr. Standing Counsels for Income Tax Department. 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 14:03:45

versus

AIR INDIA SATS AIRPORT SERVICES PVT. LTD......Respondent

Through:

CORAM:

HON'BLE MR. JUSTICE VIBHU BAKHRU

HON'BLE MS. JUSTICE SWARANA KANTA SHARMA

O R D E R %

22.10.2024 CM APPL. 62071/2024 (exemption) in ITA 535/2024 CM APPL. 62074/2024 (exemption) in ITA 536/2024 CM APPL. 62091/2024 (exemption) in ITA 537/2024

1.

Exemption allowed, subject to all just exceptions. 2. Applications stand disposed of. ITA 535/2024, ITA 536/2024 & ITA 537/2024 3. Issue notice, returnable on 13.01.2025.

VIBHU BAKHRU, J

SWARANA KANTA SHARMA, J OCTOBER 22, 2024 zp

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 14:03:45

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