Delhi High Court - Orders
The Director Of Income Tax - Ii vs M/S Qualcomm Incorporated on 10 February, 2026
$~51 to 55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 557/2013
THE DIRECTOR OF INCOME TAX - II .....Appellant
Through: Appearance not given
versus
M/S QUALCOMM INCORPORATED .....Respondent
Through: Mr. Percy Pardiwala, Sr. Adv. with
Mr. Nishant Thakkar, Ms. Jasmin
Amalsadvala and Mr. Nikhil Ranjan,
Advs.
52
+ ITA 558/2013
THE DIRECTOR OF INCOME TAX - II .....Appellant
Through: Appearance not given
versus
M/S QUALCOMM INCORPORATED .....Respondent
Through: Mr. Percy Pardiwala, Sr. Adv. with
Mr. Nishant Thakkar, Ms. Jasmin
Amalsadvala and Mr. Nikhil Ranjan,
Advs.
53
+ ITA 559/2013
THE DIRECTOR OF INCOME TAX - II .....Appellant
Through: Appearance not given
versus
M/S QUALCOMM INCORPORATED .....Respondent
Through: Mr. Percy Pardiwala, Sr. Adv. with
Mr. Nishant Thakkar, Ms. Jasmin
Amalsadvala and Mr. Nikhil Ranjan,
Advs.
54
+ ITA 560/2013
DIRECTOR OF INCOME TAX - II (INTERNATIONAL
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 11/02/2026 at 20:38:30
TAXATION) .....Appellant
Through: Appearance not given
versus
M/S QUALCOMM INCORPORATED .....Respondent
Through: Mr. Percy Pardiwala, Sr. Adv. with
Mr. Nishant Thakkar, Ms. Jasmin
Amalsadvala and Mr. Nikhil Ranjan,
Advs.
55
+ ITA 562/2013
THE DIRECTOR OF INCOME TAX - II .....Appellant
Through: Appearance not given
versus
M/S. QUALCOMM INCORPORATED .....Respondent
Through: Mr. Percy Pardiwala, Sr. Adv. with
Mr. Nishant Thakkar, Ms. Jasmin
Amalsadvala and Mr. Nikhil Ranjan,
Advs.
CORAM:
HON'BLE MR. JUSTICE DINESH MEHTA
HON'BLE MR. JUSTICE VINOD KUMAR
ORDER
% 10.02.2026
1. The matter could not be called out/taken for consideration till rising of the Court and is therefore adjourned.
2. List this case on 22.04.2026.
DINESH MEHTA, J.
VINOD KUMAR, J.
FEBRUARY 10, 2026/ss 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 11/02/2026 at 20:38:30