COMMISSIONER OF INCOME TAX, INTERNATIONAL TAXATION-1, NEW DELHI vs. FINASTRA INTERNATIONAL FINANCIAL SYSTEMS PTE LIMITED

ITA - 479 / 2025HC Delhi24 September 20252 pages

For Petitioner: PUNEET RAI

AI SummaryPartly Allowed

What did the High Court hold?

The High Court of Delhi, after considering the reasons provided in the applications, decided to condone the delays in both re-filing and filing the captioned appeals. The court also granted exemptions, subject to all just exceptions. The operative directions were to condone the delays and dispose of the applications accordingly. The appeals themselves were not decided on merits; rather, the procedural hurdles were cleared. No specific issues related to the substantive tax dispute were addressed or decided.

What were the facts?

The Commissioner of Income Tax, International Taxation-1, New Delhi (appellant/revenue) filed two appeals, ITA 479/2025 and ITA 480/2025, against an order or action not specified in the provided text. The respondent is Finastra International Financial Systems Pte Limited. The appeals were filed with significant delays in re-filing and filing. The revenue sought condonation of these delays and exemptions for filing. The High Court of Delhi considered applications for condonation of delay and exemption.

What were the issues?

The primary issues before the High Court of Delhi were: 1. Whether the delay in re-filing the appeals (ITA 479/2025 and ITA 480/2025) should be condoned, and if so, to what extent. 2. Whether the delay in filing the appeals should be condoned. 3. Whether exemptions should be granted to the appellant for filing the appeals. The appellant (revenue) argued for the condonation of delays and grant of exemptions, citing reasons stated in their applications. No arguments were recorded for the respondent (assessee) as they were not represented.

AI-generated summary — verify with the full judgment below

$~75 & 76 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 479/2025 + ITA 480/2025 COMMISSIONER OF INCOME TAX, INTERNATIONAL TAXATION-1, NEW DELHI .....Appellant Through: Mr. Puneet Rai, SSC, Mr. Ashvini Kr., Mr. Rishabh Nangia, Mr. Gibran, JSC. versus FINASTRA INTERNATIONAL FINANCIAL SYSTEMS PTE LIMITED .....Respondent Through: None. CORAM: HON'BLE MR. JUSTICE V. KAMESWAR RAO HON'BLE MR. JUSTICE VINOD KUMAR O R D E R % 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 1. For the reasons stated in the applications, the delay in re-filing as also the delay in filing the captioned appeals stand condoned. 2. The applications stand disposed of. CM APPL. 60913/2025(Exemption) in ITA No.479/2025 CM APPL. 60926/2025(Exemption) in ITA 480/2025 3. Exemptions are allowed, subject to all just exceptions. 4. 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 12:07:40

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 12:07:40

Recent GST High Court judgments

Search GST case law →