Qualcomm Technologies, Inc vs Deputy Commissioner Of Income Tax ...
2022 Latest Caselaw 366 Del

                          $~39
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      W.P.(C) 2145/2022 & C.M.No.6163/2022
                                 QUALCOMM TECHNOLOGIES, INC            ..... Petitioner
                                            Through Ms.Ananya Kapoor, Advocate.

                                                   versus

                                 DEPUTY COMMISSIONER OF INCOME TAX CIRCLE
                                 INTERNATIONAL TAX 3-1-1 & ORS.           ..... Respondents
                                             Through    Mr.Puneet Rai, Advocate.

                          %                                     Date of Decision: 04th February, 2022

                                 CORAM:
                                 HON'BLE MR. JUSTICE MANMOHAN
                                 HON'BLE MR. JUSTICE NAVIN CHAWLA

                                                       JUDGMENT

MANMOHAN, J (ORAL)

1. The petition has been heard by way of video conferencing.

2. Present writ petition has been filed seeking directions to the Respondents to process the return of income, issue correct computation as well as issue refund along with up to date interest for the assessment year 2014-15.

3. Issue notice. Mr.Puneet Rai, learned counsel accepts notice on behalf of the Respondents. He states that the Assessing Officer has already passed the appeal effect order and the refund has been generated. He undertakes that the refund along with applicable interest shall be deposited in the Petitioner's bank account within six weeks.

Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:07.02.2022 W.P.(C) No.2145/2022 1 of 2 20:37:53

4. Learned counsel for the Petitioner assures and undertakes to this Court that if any step is required for updation of the bank account, the Petitioner shall do the needful.

5. Recording the aforesaid undertakings which are accepted by this Court, the present writ petition along with pending application is disposed of.

MANMOHAN, J

NAVIN CHAWLA, J FEBRUARY 04, 2022 KA

Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:07.02.2022 W.P.(C) No.2145/2022 2 of 2 20:37:53