Delhi High Court - Orders
The Commissioner Of Income Tax - ... vs Adobe Systems Software Ireland Ltd on 1 May, 2024
Author: Yashwant Varma
Bench: Yashwant Varma, Purushaindra Kumar Kaurav
$~12 to 21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 474/2023
THE COMMISSIONER OF INCOME TAX -
INTERNATIONAL TAXATION -1 ..... Appellant
Through: Mr. Ruchir Bhatia, Sr. SC
alongwith Mr. Anant Mann, Jr.
SC.
Versus
ADOBE SYSTEMS SOFTWARE IRELAND LTD
..... Respondent
Through: Mr. S. Ganesh, Sr. Advocate
alongwith Mr. Vishal Kalra,
Advocate
13
+ ITA 476/2023
THE COMMISSIONER OF INCOME TAX -
INTERNATIONAL TAXATION -1 ..... Appellant
Through: Mr. Ruchir Bhatia, Sr. SC
alongwith Mr. Anant Mann, Jr.
SC.
Versus
ADOBE SYSTEMS SOFTWARE IRELAND LTD
..... Respondent
Through: Mr. S. Ganesh, Sr. Advocate
alongwith Mr. Vishal Kalra,
Advocate
14
+ ITA 477/2023
THE COMMISSIONER OF INCOME TAX -
INTERNATIONAL TAXATION -1 ..... Appellant
Through: Mr. Ruchir Bhatia, Sr. SC
alongwith Mr. Anant Mann, Jr.
SC.
Versus
ADOBE SYSTEMS SOFTWARE IRELAND LTD
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 02/05/2024 at 22:12:07
..... Respondent
Through: Mr. S. Ganesh, Sr. Advocate
alongwith Mr. Vishal Kalra,
Advocate
15
+ ITA 478/2023
THE COMMISSIONER OF INCOME TAX -
INTERNATIONAL TAXATION -1 ..... Appellant
Through: Mr. Ruchir Bhatia, Sr. SC
alongwith Mr. Anant Mann, Jr.
SC.
Versus
ADOBE SYSTEMS SOFTWARE IRELAND LTD
..... Respondent
Through: Mr. S. Ganesh, Sr. Advocate
alongwith Mr. Vishal Kalra,
Advocate
16
+ ITA 479/2023
THE COMMISSIONER OF INCOME TAX -
INTERNATIONAL TAXATION -1 ..... Appellant
Through: Mr. Ruchir Bhatia, Sr. SC
alongwith Mr. Anant Mann, Jr.
SC.
Versus
ADOBE SYSTEMS SOFTWARE IRELAND LTD
..... Respondent
Through: Mr. S. Ganesh, Sr. Advocate
alongwith Mr. Vishal Kalra,
Advocate
17
+ ITA 480/2023
THE COMMISSIONER OF INCOME TAX -
INTERNATIONAL TAXATION -1 ..... Appellant
Through: Mr. Ruchir Bhatia, Sr. SC
alongwith Mr. Anant Mann, Jr.
SC.
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 02/05/2024 at 22:12:07
Versus
ADOBE SYSTEMS SOFTWARE IRELAND LTD
..... Respondent
Through: Mr. S. Ganesh, Sr. Advocate
alongwith Mr. Vishal Kalra,
Advocate
18
+ ITA 481/2023
THE COMMISSIONER OF INCOME TAX -
INTERNATIONAL TAXATION -1 ..... Appellant
Through: Mr. Ruchir Bhatia, Sr. SC
alongwith Mr. Anant Mann, Jr.
SC.
Versus
ADOBE SYSTEMS SOFTWARE IRELAND LTD
..... Respondent
Through: Mr. S. Ganesh, Sr. Advocate
alongwith Mr. Vishal Kalra,
Advocate
19
+ ITA 753/2023
THE COMMISSIONER OF INCOME TAX -
INTERNATIONAL TAXATION -1 ..... Appellant
Through: Mr. Ruchir Bhatia, Sr. SC
alongwith Mr. Anant Mann, Jr.
SC.
Versus
ADOBE SYSTEMS SOFTWARE IRELAND LTD
..... Respondent
Through: Mr. S. Ganesh, Sr. Advocate
alongwith Mr. Vishal Kalra,
Advocate
20
+ ITA 771/2023
THE COMMISSIONER OF INCOME TAX -
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 02/05/2024 at 22:12:08
INTERNATIONAL TAXATION -1 ..... Appellant
Through: Mr. Ruchir Bhatia, Sr. SC
alongwith Mr. Anant Mann, Jr.
SC.
Versus
ADOBE SYSTEMS SOFTWARE IRELAND LTD
..... Respondent
Through: Mr. S. Ganesh, Sr. Advocate
alongwith Mr. Vishal Kalra,
Advocate
21
+ ITA 774/2023
THE COMMISSIONER OF INCOME TAX -
INTERNATIONAL TAXATION -1 ..... Appellant
Through: Mr. Ruchir Bhatia, Sr. SC
along with Mr. Anant Mann, Jr.
SC.
Versus
ADOBE SYSTEMS SOFTWARE IRELAND LTD
..... Respondent
Through: Mr. S. Ganesh, Sr. Advocate
along with Mr. Vishal Kalra,
Advocate
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR
KAURAV
ORDER
% 01.05.2024
1. Upon hearing Mr. Bhatia, learned counsel appearing in support of the appeal and on perusal of the chart which has been placed for our consideration, we find that the appellant will have to re-phrase the questions which are proposed for our consideration.
2. We accordingly accord liberty to Mr. Bhatia to place a brief note along with the re-phrased questions for our consideration.
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 02/05/2024 at 22:12:08
3. Let these appeals be called again on 27.08.2024.
YASHWANT VARMA, J.
PURUSHAINDRA KUMAR KAURAV, J.
MAY 01, 2024 p'ma 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 02/05/2024 at 22:12:08