Delhi High Court - Orders
Qualcomm India Pvt. Ltd vs National E Assessment Centre Delhi on 1 September, 2021
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5630/2021 & CM APPL. 17537/2021
QUALCOMM INDIA PVT. LTD
..... Petitioner
Through: Mr.Salil Kapoor, Ms.Ananya Kapoor,
Ms.Soumya Singh, Mr.Sumit
Lalchandani & Mr.Sanat Kapoor,
Advs.
versus
NATIONAL E ASSESSMENT CENTRE DELHI
..... Respondent
Through: Mr.Puneet Rai, Sr. Standing Counsel
with Ms.Adeeba Mujahid, Jr.
Standing counsel for Income Tax
Department.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 01.09.2021 The petition has been heard by way of video conferencing. Learned counsel for the petitioner states that after the last date of hearing the Rectification Application filed by the petitioner has been allowed by the Assessing Officer and the binding directions given by the Dispute Resolution Panel have now been incorporated in the Assessment Order.
In view of the aforesaid statement, the present writ petition alongwith pending application stands disposed of as satisfied.
Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:02.09.2021 18:05:45The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J NAVIN CHAWLA, J SEPTEMBER 1, 2021/rv Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:02.09.2021 18:05:45