Delhi High Court - Orders
Qualcomm India Pvt. Ltd vs National E Assessment Centre Delhi on 2 August, 2021
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~A-2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5630/2021 & CM APPL. 17537/2021
QUALCOMM INDIA PVT. LTD ..... Petitioner
Through: Mr. Salil Kapoor, Advocate with
Ms. Ananya Kapoor, Advocate.
Versus
NATIONAL E ASSESSMENT CENTRE
DELHI ..... Respondent
Through: Mr. Puneet Rai, Sr. Standing Counsel
with Ms. Adeeba Mujahid, Jr.
Standing Counsel.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 02.08.2021 The petition has been heard by way of video conferencing. Learned counsel for the appellant states that the rectification application filed under Section 154 of the Income Tax Act is coming up for hearing before the Assessing Officer on 05th August, 2021.
To await the orders of the Assessing Officer, list on 01st September, 2021.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J NAVIN CHAWLA, J AUGUST 2, 2021/TS Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:04.08.2021 22:17:44