Delhi High Court - Orders
Qualcomm India Pvt. Ltd. After Merger Of ... vs Assistant Commissioner Of Income Tax ... on 7 September, 2022
Author: Manmohan
Bench: Manmohan, Manmeet Pritam Singh Arora
$~11, 12 & 13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4035/2022 & CM APPL. 12052/2022
QUALCOMM INDIA PVT. LTD. AFTER MERGER OF CSR
TECHNOLOGY INDIA- PRIVATE LIMITED. ..... Petitioner
Through: Ms. Ananya Kapoor, Advocate.
versus
ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 19-1
& ORS. ..... Respondents
Through: Mr. Puneet Rai, Sr. Standing Counsel
for Revenue.
12
+ W.P.(C) 4038/2022 & CM APPL. 12056/2022
QUALCOMM INDIA PVT. LTD. -AFTER MERGER OF IKANOS
COMMUNICATIONS INDIA PVT. LTD. ..... Petitioner
Through: Ms. Ananya Kapoor, Advocate.
versus
ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 19
(1), DELHI AND ORS. ..... Respondents
Through: Mr. Puneet Rai, Sr. Standing Counsel
for Revenue.
13
+ W.P.(C) 4103/2022 & CM APPL. 12223/2022
QUALCOMM INDIA PVT. LTD. -AFTER MERGER OF CSR
INDIA PRIVATE LIMITED. ..... Petitioner
Through: Ms. Ananya Kapoor, Advocate.
versus
ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 19-1
& ORS. ..... Respondents
Through: Mr. Puneet Rai, Sr. Standing Counsel
for Revenue.
Signature Not Verified
Digitally Signed By:JASWANT
SINGH RAWAT
Signing Date:09.09.2022
19:04:20
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 07.09.2022 Mr. Puneet Rai, learned senior standing counsel for revenue prays for and is permitted to file the counter affidavits within three weeks. Rejoinder affidavits, if any, be filed before the next date of hearing.
Mr. Puneet Rai is directed to prepare a convenience chart of all the connected matters.
List on 04th November, 2022.
Interim order(s), if any, to continue.
MANMOHAN, J MANMEET PRITAM SINGH ARORA, J SEPTEMBER 07, 2022/msh Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:09.09.2022 19:04:20