Supreme Court - Daily Orders
The Commissioner Of Income Tax ... vs Qualcomm Incorporated on 10 February, 2026
ITEM NO.7 COURT NO.1 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 74387/2025
[Arising out of impugned judgment and order dated 01-03-2024 in ITA
No. 151/2024 passed by the High Court of Delhi at New Delhi]
THE COMMISSIONER OF INCOME TAX
INTERNATIONAL TAXATION 3 Petitioner(s)
VERSUS
QUALCOMM INCORPORATED SRBC & ASSOCIATED LLP Respondent(s)
(IA No. 17825/2026 - CONDONATION OF DELAY IN FILING)
Date : 10-02-2026 This matter was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE JOYMALYA BAGCHI
HON'BLE MR. JUSTICE N.V. ANJARIA
For Petitioner(s) : Mr. N Venkataraman, A.S.G.
Mr. Sudarshan Lamba, AOR
Ms. Nasadiya Singh, Adv.
Ms. Aastha Gill, Adv.
Mr. Vvv Mbns Pattabhiram, Adv.
Ms. Prerna Dhall, Adv.
For Respondent(s) : Mr. Percy Pardiwala, Sr. Adv.
Mr. Nishant Thakkar, Adv.
Ms. Jasmin Amalsadvala, Adv.
Mr. Ranjan Nikhil Dharnidhar, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. In view of the fact that in a similar case, bearing SLP (Civil) No.2469/2026, the SLP against the relied-upon judgment of the High Court of Delhi has been dismissed by this Court, no case for interference is made out in the instant case. The Special Signature Not Verified Leave Petition is, accordingly, dismissed.
Digitally signed by NITIN TALREJA Date: 2026.02.123. 10:11:11 IST Reason: Pending application(s), if any, shall stand closed.
(NITIN TALREJA) (PREETHI T.C.)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR