Delhi High Court - Orders
The Director Of Income Tax - Ii vs M/S Qualcomm Incorporated on 4 December, 2024
Bench: Vibhu Bakhru, Swarana Kanta Sharma
$~32 to 44
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 557/2013
THE DIRECTOR OF INCOME TAX - II .....Appellant
Through: Counsel (appearance not given).
versus
M/S QUALCOMM INCORPORATED .....Respondent
Through: Mr. Percy Pardiwala, Sr. Advocate,
Mr. Nishant Thakkar, Ms. Jasmin
Amalsadvala, Mr. Nikhil Ranjan,
Advocates
(33)
+ ITA 558/2013
THE DIRECTOR OF INCOME TAX - II .....Appellant
Through: Counsel (appearance not given).
versus
M/S QUALCOMM INCORPORATED .....Respondent
Through: Mr. Percy Pardiwala, Sr. Advocate,
Mr. Nishant Thakkar, Ms. Jasmin
Amalsadvala, Mr. Nikhil Ranjan,
Advocates
(34)
+ ITA 559/2013
THE DIRECTOR OF INCOME TAX - II .....Appellant
Through: Counsel (appearance not given).
versus
M/S QUALCOMM INCORPORATED .....Respondent
Through: Mr. Percy Pardiwala, Sr. Advocate,
Mr. Nishant Thakkar, Ms. Jasmin
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 09/12/2024 at 21:50:12
Amalsadvala, Mr. Nikhil Ranjan,
Advocates
(35)
+ ITA 560/2013
DIRECTOR OF INCOME TAX - II (INTERNATIONAL
TAXATION) .....Appellant
Through: Counsel (appearance not given).
versus
M/S QUALCOMM INCORPORATED .....Respondent
Through: Mr. Percy Pardiwala, Sr. Advocate,
Mr. Nishant Thakkar, Ms. Jasmin
Amalsadvala, Mr. Nikhil Ranjan,
Advocates
(36)
+ ITA 562/2013
THE DIRECTOR OF INCOME TAX - II .....Appellant
Through: Counsel (appearance not given).
versus
M/S. QUALCOMM INCORPORATED .....Respondent
Through: Mr. Percy Pardiwala, Sr. Advocate,
Mr. Nishant Thakkar, Ms. Jasmin
Amalsadvala, Mr. Nikhil Ranjan,
Advocates
(37)
+ ITA 574/2015
QUALCOMM INCORPORATED .....Appellant
Through: Mr. Percy Pardiwala, Sr. Advocate,
Mr. Nishant Thakkar, Ms. Jasmin
Amalsadvala, Mr. Nikhil Ranjan,
Advocates
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 09/12/2024 at 21:50:12
versus
THE COMMISSIONER OF INCOME TAX -III, RANGE -III,
INTERNATIONAL TAXATION & ANR. .....Respondents
Through: Counsel (appearance not given).
(38)
+ ITA 575/2015
QUALCOMM INCORPORATED .....Appellant
Through: Mr. Percy Pardiwala, Sr. Advocate,
Mr. Nishant Thakkar, Ms. Jasmin
Amalsadvala, Mr. Nikhil Ranjan,
Advocates
versus
THE COMMISSIONER OF INCOME TAX -III, RANGE -III,
INTERNATIONAL TAXATION .....Respondent
Through: Counsel (appearance not given).
(39)
+ ITA 577/2015
QUALCOMM INCORPORATED .....Appellant
Through: Mr. Percy Pardiwala, Sr. Advocate,
Mr. Nishant Thakkar, Ms. Jasmin
Amalsadvala, Mr. Nikhil Ranjan,
Advocates
versus
THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE
3(1)(1), INTERNATIONAL TAXATION .....Respondent
Through: Counsel (appearance not given).
(40)
+ ITA 640/2015
QUALCOMM INCORPORATED .....Appellant
Through: Mr. Percy Pardiwala, Sr. Advocate,
Mr. Nishant Thakkar, Ms. Jasmin
Amalsadvala, Mr. Nikhil Ranjan,
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 09/12/2024 at 21:50:13
Advocates
versus
THE COMMISSIONER OF INCOME TAX-III .....Respondent
(41) Through:
+ ITA 673/2015
COMMISSIONER OF INCOME TAX .....Appellant
Through: Counsel (appearance not given).
versus
QUALCOME INCORPORATED .....Respondent
Through: Mr. Percy Pardiwala, Sr. Advocate,
Mr. Nishant Thakkar, Ms. Jasmin
Amalsadvala, Mr. Nikhil Ranjan,
Advocates
(42)
+ ITA 708/2015
COMMISSIONER OF INCOME TAX, .....Appellant
Through: Counsel (appearance not given).
versus
QUALCOMM INCORPORATED .....Respondent
Through: Mr. Percy Pardiwala, Sr. Advocate,
Mr. Nishant Thakkar, Ms. Jasmin
Amalsadvala, Mr. Nikhil Ranjan,
Advocates
(43)
+ ITA 1079/2018
THE COMMISSIONER OF INCOME TAX - INTERNATIONAL
TAXATION -3 .....Appellant
Through: Counsel (appearance not given).
versus
QUALCOMM INCORPORATED .....Respondent
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 09/12/2024 at 21:50:13
Through: Mr. Percy Pardiwala, Sr. Advocate,
Mr. Nishant Thakkar, Ms. Jasmin
Amalsadvala, Mr. Nikhil Ranjan,
Advocates
(44)
+ ITA 87/2024 & CM APPL.6543/2024 & 6544/2024
THE COMMISSIONER OF INCOME TAX - INTERNATIONAL
TAXATION -3 .....Appellant
Through: Mr. Ruchir Bhatia, SSC with Mr.
Anant Mann and Mr. Abhishek
Anand, JSCs.
versus
QUALCOMM TECHNOLOGIES INC. .....Respondent
Through: Mr. Percy Pardiwala, Sr. Advocate,
Mr. Nishant Thakkar, Ms. Jasmin
Amalsadvala, Mr. Nikhil Ranjan,
Advocates
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 04.12.2024
1. The matter could not be taken up today as there is a Full Court Reference to bid farewell to Hon'ble the Chief Justice Manmohan.
2. Re-notify on 21.03.2025.
BY ORDER COURT MASTER DECEMBER 04, 2024 ns Click here to check corrigendum, 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 09/12/2024 at 21:50:13