Delhi High Court - Orders
Qualcomm Incorporated vs Dy. Commissioner Of Income Tax & Anr on 19 August, 2025
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~90 to 94
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 316/2025
+ ITA 317/2025
+ ITA 318/2025
+ ITA 319/2025
+ ITA 320/2025
QUALCOMM INCORPORATED .....Appellant
Through: Mr. Percy Pardiwala, Sr. Adv with
Mr. Nishant Thakkar, Ms. Jasmin
Amalsadvala, Mr. Nikhil Ranjan,
Advs.
versus
DY. COMMISSIONER OF INCOME TAX & ANR. .....Respondent
Through: Mr. Ruchir Bhatia, SSC.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MR. JUSTICE VINOD KUMAR
ORDER
% 19.08.2025 CM APPL. 50913/2025(Exemption) in ITA 316/2025 CM APPL. 50917/2025(Exemption) in ITA 317/2025 CM APPL. 50921/2025(Exemption) in ITA 318/2025 CM APPL. 50925/2025(Exemption) in ITA 319/2025 CM APPL. 50931/2025(Exemption) in ITA 320/2025
1. Exemptions are allowed subject to all just exceptions.
2. The applications stand disposed of. ITA 316/2025 CM APPL. 50912/2025 CM APPL. 50914/2025 ITA 317/2025 CM APPL. 50916/2025 CM APPL. 50918/2025 ITA 318/2025 CM APPL. 50919/2025 CM APPL. 50920/2025 ITA 319/2025 CM APPL. 50924/2025 CM APPL. 50926/2025 ITA 320/2025 CM APPL. 50929/2025 CM APPL. 50930/2025 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 21/08/2025 at 22:16:51
3. Re-notify on 03.09.2025.
V. KAMESWAR RAO, J VINOD KUMAR, J AUGUST 19, 2025 RT 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 21/08/2025 at 22:16:51