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

ITA - 480 / 2025HC Delhi24 September 20252 pages

For Petitioner: PUNEET RAI

AI SummaryPartly Allowed

What did the High Court hold?

The Delhi High Court, after considering the reasons provided in the applications for condonation of delay, decided to condone the delay in re-filing and filing of both ITA 479/2025 and ITA 480/2025. The Court allowed the applications, subject to all just exceptions, and disposed of them. The Court also granted exemptions in respect of the appeals, again subject to all just exceptions. The substantive appeals themselves were not decided on merits; instead, the matter was re-notified for a future date, October 27, 2025, at the request of the Revenue's counsel. No findings were made on the merits of the tax dispute.

What were the facts?

The appeals, ITA 479/2025 and ITA 480/2025, have been filed by the Commissioner of Income Tax, International Taxation-1, New Delhi (the Revenue) against an order or action not specified in this excerpt. The assessee is Finastra International Financial Systems Pte Limited. The appeals were filed with significant delays in re-filing and filing, for which applications were made to condone the delay. The Delhi High Court, comprising Hon'ble Mr. Justice V. Kameswar Rao and Hon'ble Mr. Justice Vinod Kumar, heard these applications on September 24, 2025. The Revenue was represented by Mr. Puneet Rai, SSC, and others, while the respondent (assessee) was not represented.

What were the issues?

The primary procedural issue before the High Court was whether to condone the substantial delays in re-filing and filing the captioned appeals. The Revenue sought condonation of delay, citing reasons provided in their applications. The assessee was not present to contest these applications. The judgment does not record any arguments from the assessee. No substantive issues regarding income tax assessment or the merits of the appeals were discussed or decided in this excerpt.

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 12:05:37

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

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