PR.COMMISSIONER OF INCOME TAX v. M/S DELHI INTERNATIONAL AIRPORT PVT LTD

The office objection is upheld.

2. The appeal is not maintainable before the High Court Of Karnataka, Bengaluru. Hence, the appeal stands disposed off for statistical purpose.

3. However, liberty is granted to the appellants to file a necessary appeal in accordance with law before the jurisdictional High Court. SD/- SD/- JUDGE JUDGE