Delhi High Court - Orders
Qualcomm Incorporated vs Dy. Commissioner Of Income Tax on 24 March, 2026
$~4 to 9, 12 and 14 to 18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 271/2025 CM APPL. 47949/2025
+ ITA 318/2025 CM APPL. 50919/2025
+ ITA 320/2025 CM APPL. 50929/2025
+ ITA 316/2025 CM APPL. 50912/2025
+ ITA 317/2025 CM APPL. 50916/2025
+ ITA 319/2025 CM APPL. 50924/2025
QUALCOMM INCORPORATED .....Appellant
Through: Mr. Percy Pardiwala, Sr. Adv. with
Mr. Nishant Thakkar, Ms. Jasmin
Amalsadvala and Mr. Nikhil Ranjan,
Advs.
versus
DY. COMMISSIONER OF INCOME TAX .....Respondent
Through: Mr. Ruchir Bhatia, SSC, Mr. Anant
Mann, JSC
12, 14 to 18
+ ITA 1079/2018
+ ITA 66/2025
+ ITA 68/2025
+ ITA 69/2025
+ ITA 71/2025
+ ITA 72/2025 CM APPL. 15430/2025
THE COMMISSIONER OF INCOME TAX - INTERNATIONAL
TAXATION -3 .....Appellant
Through: Mr. Ruchir Bhatia, SSC, Mr. Anant
Mann, JSC
versus
QUALCOMM INCORPORATED USA .....Respondent
Through: Mr. Percy Pardiwala, Sr. Adv. with
Mr. Nishant Thakkar, Ms. Jasmin
Amalsadvala and Mr. Nikhil Ranjan,
Advs.
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 25/03/2026 at 21:38:58
CORAM:
HON'BLE MR. JUSTICE DINESH MEHTA
HON'BLE MR. JUSTICE VINOD KUMAR
ORDER
% 24.03.2026 List these appeals for hearing in due course.
DINESH MEHTA, J VINOD KUMAR, J MARCH 24, 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 25/03/2026 at 21:38:58