Delhi High Court - Orders
The Commissioner Of Income Tax - ... vs Qualcomm Incorporated Usa on 17 March, 2025
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~61,63,64,66, & 67
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 66/2025
+ ITA 68/2025
+ ITA 69/2025
+ ITA 71/2025 & CM APPL. 15419/2025
+ ITA 72/2025 & CM APPL. 15430-31/2025
THE COMMISSIONER OF INCOME
TAX - INTERNATIONAL TAXATION -3 .....Appellant
Through: Mr Ruchir Bhatia, SSC, Mr Anant
Mann, JSC and Mr Abhishek Anand,
Advocate.
versus
QUALCOMM INCORPORATED USA .....Respondent
Through: Mr. Nishant Thakkar, Ms. Jasmin
Amalsadvala, and Mr. Nikhil Ranjan,
Advocates
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 17.03.2025
1. The request for an adjournment is made by Mr Bhatia, learned counsel appearing for the Revenue, who has joined the proceedings through video conferencing. He submits that he is indisposed and a batch of matters involving the similar issues is now listed on 21.03.2025.
2. Accordingly, list on the said date, that is, on 21.03.2025.
VIBHU BAKHRU, J TEJAS KARIA, J MARCH 17, 2025 M Click here to check corrigendum, if any This is a digitally signed order.
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