Supreme Court - Daily Orders
The Commissioner Of Income Tax ... vs Qualcomm Incorporated on 13 January, 2026
ITEM NO.1 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).25698/2025
[Arising out of impugned final judgment and order dated 16-02-2024
in ITA No.64/2024 passed by the High Court of Delhi at New Delhi]
THE COMMISSIONER OF INCOME TAX INTERNATIONAL TAXATION 3
Petitioner(s)
VERSUS
QUALCOMM INCORPORATED Respondent(s)
FOR ADMISSION and I.R.
IA No. 144537/2025 - CONDONATION OF DELAY IN FILING
Date : 13-01-2026 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE JOYMALYA BAGCHI
HON'BLE MR. JUSTICE VIPUL M. PANCHOLI
For Petitioner(s) Mr. N Venkataraman, A.S.G.
Ms. Madhulika Upadhyay, AOR
Mr. V Chandrashekhara Bharathi, Adv.
Mrs. Pankhuri Srivastava, Adv.
Mr. Diwakar Sharma, Adv.
Dr. Misha M Kumar, Adv.
For Respondent(s) Mr. Percy Pardiwala, Sr. Adv.
Mr. Nishant Thakkar, Adv.
Ms. Jasmin Amalsadvala, Adv.
Mr. Nikhil Ranjan, 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 SLP(C) No.31681/2025, arising out of the same impugned judgment, has already been dismissed by this Court vide order dated 03.11.2025, we see no reason to take a different view in the instant matter.
Signature Not Verified3. Digitally signed by SATISH KUMAR YADAV The Special Leave Petition is, accordingly, dismissed. Date: 2026.01.13 17:55:34 IST Reason:
(SATISH KUMAR YADAV) (PREETHI T.C.) ADDITIONAL REGISTRAR ASSISTANT REGISTRAR