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COMMISSIONER OF INCOME TAX, INTERNATIONAL TAXATION-1, NEW DELHI vs. BOMBARDIER TRANSPORTATION GMBH

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ITA - 516 / 2025HC Delhi13 October 20252 pages
For Petitioner: PUNEET RAI

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% 13.10.2025 CM APPL. 64319/2025 (Exemption)

1.

Exemption is allowed, subject to all just exceptions.

2.

The application stands disposed of. CM APPL. 64320/2025 (Condonation of delay of 634 days in re-filing)

3.

For the reasons stated in the application, the delay of 634 days in re- filing is condoned.

4.

The application is disposed of. ITA 516/2025

5.

A copy of the appeal paper-book be given to the learned counsel 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 14:25:05

appearing for the respondent/assessee during the course of the day.

6.

Re-notify on 04.11.2025. V. KAMESWAR RAO, J VINOD KUMAR, J OCTOBER 13, 2025/sr 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 14:25:05

COMMISSIONER OF INCOME TAX, INTERNATIONAL TAXATION-1, NEW DELHI vs BOMBARDIER TRANSPORTATION GMBH | BharatTax