Delhi High Court - Orders
Qualcomm India Private Limited vs Commissioner Of Customs, Delhi And Ors on 20 January, 2026
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CUSAA 9/2024 & CM APPL. 6864/2024
QUALCOMM INDIA PRIVATE LIMITED .....Appellant
Through: Mr. Vivek Sarin, Ms. Divyanshi
Singh, Ms. Nandita Singhal,
Mr. Dhruv Dev Gupta, Mr. Devansh
Aeron and Mr. Satish C. Kaushik,
Advs.
versus
COMMISSIONER OF CUSTOMS, DELHI
AND ORS. .....Respondents
Through: Mr. Gibran Naushad, Senior Standing
Counsel with Mr. Harsh Singhal and
Mr. Suraj Shekhar Singh, Advs.
CORAM:
HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE
HON'BLE MR. JUSTICE AJAY DIGPAUL
ORDER
% 20.01.2026
1. Respective counsel submit that though the written submissions are placed on record, they are not attached.
2. The counsel assures that objections, if any, shall be redressed within a period of four weeks from today.
3. Statement accepted. We grant time of four weeks for removal of objections, if any.
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 22/01/2026 at 20:33:41
4. List for consideration on 9th March, 2026.
NITIN WASUDEO SAMBRE, J AJAY DIGPAUL, J JANUARY 20, 2026/gs/ryp 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 22/01/2026 at 20:33:41