Delhi High Court - Orders
Qualcomm India Private Limited vs Principal Commissioner Of Income Tax-5 on 10 March, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 949/2019
QUALCOMM INDIA PRIVATE LIMITED. ..... Appellant
Through: Ms. Ananya Kapoor, Advocate
versus
PRINCIPAL COMMISSIONER OF INCOME TAX-5
..... Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 10.03.2021
[PHYSICAL COURT HEARING]
CM APPL. 9695/2021
1. Ms. Ananya Kapoor, Advocate, who appears for the
appellant/assessee informs us that an identical application was filed by the appellant/assessee, i.e., C.M. Appl. 9168/2021, in which orders have been passed by this Court.
2. Learned counsel for the appellant/assessee seeks leave to withdraw the captioned application in view of the fact that instant application has been rendered infructuous.
3. Accordingly, the application is dismissed as withdrawn.
RAJIV SHAKDHER, J TALWANT SINGH, J MARCH 10, 2021/mr Click here to check corrigendum, if any Signature Not Verified Signed By:HARIOM Signing Date:12.03.2021 17:31:43