Delhi High Court - Orders
Income Tax Office Ito Through Through ... vs Huawei Telecommunications India Co Pvt ... on 9 August, 2024
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~27 & 28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1946/2024
INCOME TAX OFFICE ITO THROUGH THROUGH DEPUTY
DIRECTOR OF INCOME-TAX INV .....Petitioner
Through: Mr. Shlok Chandra, Senior Standing
Counsel, Mrs. Madhavi Shukla, Jr.
Standing Counsel, Ms. Priya Sarkar,
Jr. Standing Counsel. Mr. Sudarshan
Roy, Advocates.
versus
HUAWEI TELECOMMUNICATIONS INDIA CO PVT LTD &
ORS. .....Respondents
Through: Mr. Vijay Kumr Aggarwal and Mr.
Nagesh Kumar Behl, Advocates.
28
+ CRL.M.C. 1947/2024
INCOME TAX OFFICE ITO THROUGH THROUGH DEPUTY
DIRECTOR OF INCOME-TAX INV .....Petitioner
Through: Mr. Shlok Chandra, Senior Standing
Counsel, Mrs. Madhavi Shukla, Jr.
Standing Counsel, Ms. Priya Sarkar,
Jr. Standing Counsel. Mr. Sudarshan
Roy, Advocates.
versus
HUAWEI TECHNOLOGIES INDIA PVT LTD AND ORS.
.....Respondents
Through: Mr. Vijay Kumr Aggarwal and Mr.
Nagesh Kumar Behl, Advocates.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 09.08.2024 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 13/08/2024 at 23:06:22 CRL.M.C. 1946/2024 (under Section 482 of CrPC read with Article 227 of the Constitution of India for setting aside the Judgment dated 26.05.2022) & CRL.M.C. 1947/2024 (under Section 482 of CrPC read with Article 227 of the Constitution of India for setting aside the Judgment dated 06.12.2023)
1. Written submissions be filed by both the parties within four weeks failing which the same shall be accepted subject to cost of Rs.15,000/-, to be deposited in the Delhi High Court Advocates Welfare Trust.
2. Be listed on 18.11.2024.
3. No further adjournment on any ground shall be granted to either party.
NEENA BANSAL KRISHNA, J AUGUST 9, 2024/RS 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 13/08/2024 at 23:06:22