Supreme Court - Daily Orders
The Commissioner Of Income Tax ... vs Qualcomm Incorporated on 3 November, 2025
ITEM NO.9 COURT NO.1 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 41696/2025
[Arising out of impugned final judgment and order dated 16-02-2024
in ITA No. 63/2024 passed by the High Court of Delhi at New Delhi]
THE COMMISSIONER OF INCOME
TAX INTERNATIONAL TAXATION 3, DELHI Petitioner(s)
VERSUS
QUALCOMM INCORPORATED Respondent(s)
(IA No. 216852/2025 - CONDONATION OF DELAY IN FILING)
Date : 03-11-2025 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE K. VINOD CHANDRAN
For Petitioner(s) :
Mr. Udit Dedhiya, Adv.
Ms. Madhulika Upadhyay, AOR
Mr. V C Bharathi, Adv.
Mr. Udai Khanna, Adv.
Mr. Mrigank Pathak, Adv.
For Respondent(s) :
Mr. Percy Pardiwala, Sr. Adv.
Mr. Nishant Thakkar, Adv.
Ms. Jasmin Amalsadvala, Adv.
Mr. Ranjan Nikhil Dharnidhar, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. After having heard Mr. Udit Dedhiya, learned counsel appearing for the petitioner, we are not inclined to entertain this special leave petition. The special leave petition is, accordingly, dismissed.
3. Signature Not Verified Pending application(s), if any, shall stand disposed of.
Digitally signed by DEEPAK SINGH Date: 2025.11.03 17:09:02 IST Reason: (DEEPAK SINGH) (ANJU KAPOOR)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR