COMMISSIONER OF INCOME TAX, INTERNATIONAL TAXATION-1, DELHI vs. DXC TECHNOLOGY SERVICES SINGAPORE PTE LTD. (EARLIER KNOWN AS HP SERVICES SINGAPORE PTE LTD.)
No AI summary yet for this case.
% 04.11.2025 CM APPL. 68785/2025(condn of delay in re-filing)
This is an application seeking condonation of 565 days in re-filing the present appeal.
For the reasons stated in the application and Mr Pardiwala, learned Senior Counsel appearing for the respondent does not seriously oppose this application, the delay in re-filing stands condoned.
The application stands disposed of. CM APPL. 68784/2025(Exemption)
Exemption is allowed, subject to all just exceptions.
The application stands disposed of. ITA 574/2025
Mr Puneet Rai, learned SSC states that as the impugned order relates 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 14:03:51
to four appeals concerning four different assessment years, he shall get the other three appeals listed before this Court on Thur ay.
At his request, renotify on 06.11.2025. V. KAMESWAR RAO, J MADHU JAIN, J NOVEMBER 04, 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 14:03:51