Delhi High Court - Orders
Qualcomm India Private Limited vs Principal Commissioner Of Income Tax 7 & ... on 23 September, 2021
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5583/2021 & C.M.No.17357/2021
QUALCOMM INDIA PRIVATE LIMITED ..... Petitioner
Through Ms.Ananya Kapoor, Advocate.
versus
PRINCIPAL COMMISSIONER OF INCOME TAX 7 & ANR.
..... Respondents
Through Mr.Puneet Rai, Sr.Standing Counsel
with Ms.Adeeba Mujahid, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 23.09.2021 Learned counsel for the petitioner states that after the last date of hearing, the respondents have determined a refund of Rs.5,82,42,420/- for the assessment year 2006-07 which is including the interest amount under Section 244A of the Income Tax Act. She further states that the Department has agreed to the petitioner's request to treat the aforesaid refund as pre- deposit against the outstanding tax demand for the assessment year 2014-15.
In view thereof, the present writ petition along with pending application stands disposed of as satisfied.
This Court places on record its appreciation for the services rendered by the DGIT (Systems) as well as Mr. Puneet Rai, learned standing counsel for the respondents in resolving the present matter.
MANMOHAN, J NAVIN CHAWLA, J SEPTEMBER 23, 2021 KA Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:25.09.2021 17:45:04