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Delhi High Court - Orders

The Commissioner Of Income Tax - ... vs Qualcomm Incorporated on 1 March, 2024

Author: Yashwant Varma

Bench: Yashwant Varma, Purushaindra Kumar Kaurav

                             $~52 & 67
                             *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                             +         ITA 149/2024
                                       THE COMMISSIONER OF INCOME TAX -
                                       INTERNATIONAL TAXATION -3          ..... Appellant
                                                    Through: Mr. Ruchir Bhatia, Sr. Standing
                                                             Counsel along with Ms.
                                                             Deeksha Gupta, Adv.

                                                                            versus

                                       QUALCOMM INCORPORATED            ..... Respondent
                                                   Through: Mr. Nishant Thakkar, Ms.
                                                            Jasmin Amalsadvala and Mr.
                                                            Nikhil Ranjan, Advs.
                             67
                             +         ITA 151/2024
                                       THE COMMISSIONER OF INCOME TAX -
                                       INTERNATIONAL TAXATION -3     ..... Appellant
                                                                            Through:                 Mr. Ruchir Bhatia, Sr. Standing
                                                                                                     Counsel along with Ms.
                                                                                                     Deeksha Gupta, Adv.

                                                                            versus

                                       QUALCOMM INCORPORATED                                                               ..... Respondent
                                                                            Through:                 Mr. Nishant Thakkar, Ms.
                                                                                                     Jasmin Amalsadvala and Mr.
                                                                                                     Nikhil Ranjan, Advs.

                                       CORAM:
                                       HON'BLE MR. JUSTICE YASHWANT VARMA
                                       HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR
                                       KAURAV
                                                    ORDER

% 01.03.2024 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 04/03/2024 at 22:31:35 CM APPL.12922/2024 (delay in filing) & CM APPL.12923/2024 (delay in refiling) in ITA 149/2024 CM APPL.13045/2024 (delay in filing) & CM APPL.13046/2024 (delay in refiling) in ITA 151/2024 Bearing in the mind the disclosures made, the delay of 31 days in filing the appeals and the delay of 490 days in re-filing the appeals is condoned.

The applications shall stand disposed of.

ITA 149/2024 & ITA 151/2024

On hearing Mr. Bhatia, learned counsel appearing for the appellant, we find that the issues raised here stand concluded against them in light of the judgment rendered by us in ITA 63/2024. Consequently, following that decision, these appeals shall stand dismissed.

YASHWANT VARMA, J.

PURUSHAINDRA KUMAR KAURAV, J MARCH 01, 2024/ RW 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 04/03/2024 at 22:31:35