Delhi High Court - Orders
Income Tax Office Ito Through Through ... vs Huawei Telecommunications India Co Pvt ... on 11 March, 2024
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~61 and 62
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1946/2024
INCOME TAX OFFICE ITO THROUGH THROUGH DEPUTY
DIRECTOR OF INCOME-TAX INV ..... Petitioner
Through: Mr. Shlok Chandra, Senior Standing
Counsel with Mr. Sankalp Sharma,
Mr. Ujjwal Jain & Ms. Saumya
Pandey, Advocates.
versus
HUAWEI TELECOMMUNICATIONS INDIA CO PVT LTD &
ORS. ..... Respondents
Through: Mr. Vijay Aggarwal, Ms. Barkha
Rastogi, Mr. Mukul Malik & Mr.
Kshitiz Garg, Advocates.
62
+ CRL.M.C. 1947/2024
INCOME TAX OFFICE ITO THROUGH THROUGH DEPUTY
DIRECTOR OF INCOME-TAX INV ..... Petitioner
Through: Mr. Shlok Chandra, Senior Standing
Counsel with Mr. Sankalp Sharma,
Mr. Ujjwal Jain & Ms. Saumya
Pandey, Advocates.
versus
HUAWEI TECHNOLOGIES INDIA PVT LTD AND ORS.
..... Respondents
Through: Mr. Vijay Aggarwal, Ms. Barkha
Rastogi, Mr. Mukul Malik & Mr.
Kshitiz Garg, Advocates.
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
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 13/03/2024 at 21:21:17
ORDER
% 11.03.2024 CRL.M.A. 7479-7480/2024 (exemptions)
1. Allowed, subject to all just exceptions.
2. Applications stand disposed of.
CRL.M.C. 1946-47/2024
3. The present petitions under Section 482 of the Code of Criminal Procedure, 1973 („Cr.P.C.‟) read with Article 227 of the Constitution of India, 1975, have been filed by the petitioners seeking setting aside of the judgment dated 26.05.2022 and 06.12.2023, respectively, passed by learned Sessions Judge, Tis Hazari Court, New Delhi.
4. Issue notice.
5. Counsel as above, accepts notice and prays for time to file replies. Let the same be filed within four weeks from today, after providing advance copy thereof to the other side.
6. Trial Court Record in digitized form be summoned for the next date of hearing.
7. List on 09.08.2024.
8. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J MARCH 11, 2024/at Click here to check corrigendum, if any 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 13/03/2024 at 21:21:17