Delhi High Court - Orders
Huawei Technologies Cooperatief U A vs Assistant Commissioner Of Income Tax ... on 29 January, 2026
$~98
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1238/2026 CM APPL. 6001/2026
HUAWEI TECHNOLOGIES COOPERATIEF U A
.....Petitioner
Through: Mr. Kamal Sawhney, Mr. Nikhil
Agarwal and Mr. Nishank Vashistha,
Advs.
versus
ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE
INTERNATIONAL TAXATION 2 1 1 DELHI
.....Respondent
Through: Mr. Gaurav Gupta, SSC, Mr.
Shivendra Singh and Mr. Yojit
Pareek, JSCs and Mr. Surya Jindal,
Adv.
CORAM:
HON'BLE MR. JUSTICE DINESH MEHTA
HON'BLE MR. JUSTICE VINOD KUMAR
ORDER
% 29.01.2026
1. List this case on 16.04.2026.
2. Till then the petitioner shall not be required to file its income tax return pursuant to the notice dated 31.10.2025 issued under Section 148 of the Income Tax Act, 1961.
3. The Assessing Officer (AO) shall in the meantime consider petitioner's reply/response objectively and take a concrete view of the matter as to whether he proposes to proceed furtherance of the notice dated 31.10.2025.
4. The petitioner shall be free to file fresh reply/response qua the issue 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 02/02/2026 at 20:37:25 which has been flagged by Mr. Gaurav Gupta, SSC during the course of hearing.
5. Petitioner be accorded opportunity of personal hearing by the AO.
DINESH MEHTA, J VINOD KUMAR, J JANUARY 29, 2026/ss 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 02/02/2026 at 20:37:25