What did the High Court hold?

The High Court adjourned the hearing of the appeals at the request of the respondent's counsel. The respondent was directed to file a short note of submissions within four weeks.

The provided text is an interim order from the Delhi High Court concerning appeals filed by the Commissioner of Income Tax against M/s Expeditors International of Washington Inc. The appeals are related to international taxation matters.

What were the issues?

The specific legal issues are not detailed in this interim order, but they pertain to international taxation disputes between the revenue and the assessee.

CIT vs M/S Expeditors International of… | Delhi High Court 2022

$~1, 2, 14, 15, 16, 17 & 23 * IN THE HIGH COURT OF DELHI AT NEW DELHI 1 + ITA 202/2022 COMMISSIONER OF INCOME TAX INTERNATIONAL TAX- 1 NEW DELHI ..... Appellant Through: Mr. Puneet Rai, Sr. Standing Counsel for Revenue. versus M/S EXPEDITORS INTERNATIONAL OF WASHINGTON INC ..... Respondent Through: Mr. Deepak Chopra, Mr. Rohan Khare and Mr. Priyam Bhatnagar, Advocates. 2 + ITA 205/2022 COMMISSIONER OF INCOME TAX (INTERNATIONAL TAXATION-1), NEW DELHI ..... Appellant Through: Mr. Puneet Rai, Sr. Standing Counsel for Revenue. versus M/S EXPEDITORS INTERNATIONAL OF WASHINGTON INC ..... Respondent Through: Mr. Deepak Chopra, Mr. Rohan Khare and Mr. Priyam Bhatnagar, Advocates. 14 + ITA 246/2022 THE COMMISSIONER OF INCOME TAX (INTERNATIONAL TAX)-1 NEW DELHI ..... Appellant Through: Mr. Puneet Rai, Sr. Standing Counsel for Revenue. 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 13:13:01

versus M/S EXPEDITORS INTERNATIONAL OF WASHINGTON INC ..... Respondent Through: Mr. Deepak Chopra, Mr. Rohan Khare and Mr. Priyam Bhatnagar, Advocates. 15 + ITA 247/2022 THE COMMISSIONER OF INCOME TAX (INTERNATIONAL TAX)-1 NEW DELHI ..... Appellant Through: Mr. Puneet Rai, Sr. Standing Counsel for Revenue. versus M/S EXPEDITORS INTERNATIONAL OF WASHINGTON INC ..... Respondent Through: Mr. Deepak Chopra, Mr. Rohan Khare and Mr. Priyam Bhatnagar, Advocates. 16 + ITA 248/2022 THE COMMISSIONER OF INCOME TAX (INTERNATIONAL TAX)-1 NEW DELHI ..... Appellant Through: Mr. Puneet Rai, Sr. Standing Counsel for Revenue. versus M/S EXPEDITORS INTERNATIONAL OF WASHINGTON INC ..... Respondent Through: Mr. Deepak Chopra, Mr. Rohan Khare and Mr. Priyam Bhatnagar, Advocates. 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 13:13:01

17 + ITA 249/2022 THE COMMISSIONER OF INCOME TAX (INTERNATIONAL TAX)-1 NEW DELHI ..... Appellant Through: Mr. Puneet Rai, Sr. Standing Counsel for Revenue. versus M/S EXPEDITORS INTERNATIONAL OF WASHINGTON INC ..... Respondent Through: Mr. Deepak Chopra, Mr. Rohan Khare and Mr. Priyam Bhatnagar, Advocates. 23 + ITA 263/2022 THE COMMISSIONER OF INCOME TAX (INTERNATIONAL TAX)-1 NEW DELHI ..... Appellant Through: Mr. Puneet Rai, Sr. Standing Counsel for Revenue. versus M/S EXPEDITORS INTERNATIONAL OF WASHINGTON INC ..... Respondent Through: Mr. Deepak Chopra, Mr. Rohan Khare and Mr. Priyam Bhatnagar, Advocates. CORAM: HON'BLE MR. JUSTICE MANMOHAN HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA O R D E R % 05.08.2022 At the request of learned counsel for the respondent, adjourned to 20th September, 2022. 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 13:13:01

The respondent is directed to file short note of submissions within four weeks. MANMOHAN, J MANMEET PRITAM SINGH ARORA, J AUGUST 05, 2022/msh 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 13:13:01

THE COMMISSIONER OF INCOME TAX (INTERNATIONAL TAX)-1 NEW DELHI vs. M/S EXPEDITORS INTERNATIONAL OF WASHINGTON INC

What did the High Court hold?

What were the facts?

What were the issues?

Latest GST High Court judgments