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Delhi High Court - Orders

Qualcomm Incorporated vs Deputy Commissioner Of Income Tax ... on 23 February, 2022

Author: Manmohan

Bench: Manmohan, Navin Chawla

                              $~A-8
                              *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +     W.P.(C) 2467/2022
                                    QUALCOMM INCORPORATED                                   ..... Petitioner
                                                       Through:     Ms.Ananya Kapoor, Advocate.


                                                       versus


                                    DEPUTY COMMISSIONER OF INCOME TAX CIRCLE
                                    INTERNATIONAL TAX 3(1)(1) & ORS.        ..... Respondents
                                                Through: Mr.Puneet Rai, Advocate.


                                    CORAM:
                                    HON'BLE MR. JUSTICE MANMOHAN
                                    HON'BLE MR. JUSTICE NAVIN CHAWLA
                                                  ORDER

% 23.02.2022 The petition has been heard by way of video conferencing. By way of the present writ petition, the petitioner had sought release of its refund and grant of credit for the assessment year 2006-07. The petitioner had also prayed for grant of TDS credit for the relevant assessment year in accordance with Section 199 of the Income Tax Act, 1961 ('the Act').

Learned counsel for the parties admit that after the last date of hearing, an appeal effect order dated 10th February, 2022 for the assessment year 2006-07 has been passed and TDS credit for the relevant assessment year has also been given. Copies of the said documents are taken on record.

In view thereof, the present writ petition is disposed of as satisfied.

MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 23, 2022 TS Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:28.02.2022 11:18:23