IN THE HIGH COURT OF DELHI AT NEW DELHI
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ITA 500/2013 and CM No.16693/2013 (delay)
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M/S QUALCOMM INCORPORATED ..... Appellant
.
Through Mr. Deepak Chopra with Mr.
Harpreet Singh, Mr. Piyush
Singh and Ms. Shruti Sinha,
Advocates.
.
.
.
versus
.
.
.
THE ASSISTANT DIRECTOR OF INCOME TAX
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..... Respondent
.
Through Mr. Sanjeev Sabharwal,
Advocate.
.
.
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ITA 501/2013 and CM No.16696/2013 (delay)
.
M/S QUALCOMM INCORPORATED ..... Appellant
.
Through Mr. Deepak Chopra with Mr.
Harpreet Singh, Mr. Piyush
Singh and Ms. Shruti Sinha,
Advocates.
.
.
.
versus
.
.
.
THE ASSISTANT DIRECTOR OF INCOME TAX
.
..... Respondent
.
Through Mr. Sanjeev Sabharwal,
Advocate.
.
ITA 502/2013 and CM Nos.16698/2013 (delay)
.
M/S. QUALCOMM INCORPORATED ..... Appellant
.
Through Mr. Deepak Chopra with Mr.
Harpreet Singh, Mr. Piyush
Singh and Ms. Shruti Sinha,
Advocates.
.
.
.
versus
.
.
.
THE ASSISTANT DIRECTOR OF INCOME TAX
.
..... Respondent
.
Through Mr. Sanjeev Sabharwal,
Advocate.
.
ITA 503/2013 and CM Nos.16700/2013 (delay)
.
M/S QUALCOMM INCORPORATED ..... Appellant
.
Through Mr. Deepak Chopra with Mr.
Harpreet Singh, Mr. Piyush
Singh and Ms. Shruti Sinha,
Advocates.
.
.
.
versus
.
.
.
THE ASSISTANT DIRECTOR OF INCOME TAX
.
..... Respondent
.
Through Mr. Sanjeev Sabharwal,
Advocate.
.
.
.
ITA 504/2013 and CM No.16703/2013 (delay)
.
M/S. QUALCOMM INCORPORATED ..... Appellant
.
Through Mr. Deepak Chopra with Mr.
Harpreet Singh, Mr. Piyush
Singh and Ms. Shruti Sinha,
Advocates.
.
.
.
versus
.
.
.
THE ASSISTANT DIRECTOR OF INCOME TAX
.
..... Respondent
.
Through Mr. Sanjeev Sabharwal,
Advocate.
.
ITA 557/2013
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THE DIRECTOR OF INCOME TAX ? II ..... Appellant
.
Through Mr. Sanjeev Sabharwal,
Advocate.
.
.
.
versus
.
.
.
M/S QUALCOMM INCORPORATED ..... Respondent
.
Through Mr. Deepak Chopra with Mr.
Harpreet Singh, Mr. Piyush
Singh and Ms. Shruti Sinha,
Advocates.
.
.
.
ITA 558/2013
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THE DIRECTOR OF INCOME TAX ? II ..... Appellant
.
Through Mr. Sanjeev Sabharwal,
Advocate.
.
.
.
versus
.
.
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M/S QUALCOMM INCORPORATED ..... Respondent
.
Through Mr. Deepak Chopra with Mr.
.
Harpreet Singh, Mr. Piyush Singh and Ms. Shruti Sinha,
Advocates.
.
ITA 559/2013
.
THE DIRECTOR OF INCOME TAX ? II ..... Appellant
.
Through Mr. Sanjeev Sabharwal,
Advocate.
.
.
.
versus
.
.
.
M/S QUALCOMM INCORPORATED ..... Respondent
.
Through Mr. Deepak Chopra with Mr.
Harpreet Singh, Mr. Piyush
Singh and Ms. Shruti Sinha,
Advocates.
.
.
.
ITA 560/2013
.
DIRECTOR OF INCOME TAX - II (INTERNATIONAL TAXATION)
..... Appellant
.
Through Mr. Sanjeev Sabharwal,
Advocate.
.
.
.
versus
.
.
.
M/S QUALCOMM INCORPORATED ..... Respondent
.
Through Mr. Deepak Chopra with Mr.
Harpreet Singh, Mr. Piyush
Singh and Ms. Shruti Sinha,
Advocates.
.
.
.
ITA 562/2013
.
THE DIRECTOR OF INCOME TAX - II ..... Appellant
.
Through Mr. Sanjeev Sabharwal,
Advocate.
.
.
.
versus
.
.
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M/S QUALCOMM INCORPORATED ..... Respondent
.
Through Mr. Deepak Chopra with Mr.
Harpreet Singh, Mr. Piyush
Singh and Ms. Shruti Sinha,
Advocates.
.
CORAM:
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HON'BLE MR. JUSTICE SANJIV KHANNA
.
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
.
O R D E R
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20.11.2013
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CM No. 16692/2013 (exemption) in ITA No.500/2013
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CM Nos. 16694-95/2013 (exemption) in ITA No.501/2013
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CM Nos. 16697/2013 and 18298/2013 (exemptions) in ITA No.502/2013
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CM Nos. 16699/2013 and 18297/2013 (exemptions) in ITA No.503/2013
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CM Nos. 16701-702/2013 (exemption) in ITA No.504/2013
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CM No. 17758/2013 (exemption) in ITA No.557/2013
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CM No. 17759/2013 (exemption) in ITA No.558/2013
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CM No. 17760/2013 (exemption) in ITA No.560/2013
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CM No. 18348/2013 (exemption) in ITA No.562/2013
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.
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Exemptions allowed subject to all just exceptions.
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.
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ITA No.500/2013 and CM No.16693/2013; ITA No.501/2013 and CM No.16696/2013;
ITA No.502/2013 and CM No.16698/2013; ITA No.503/2013 and CM No.16700/2013;
ITA No.504/2013 and CM No.16703/2013; ITA No. 557/2013; ITA No.558/2013;
ITA No.559/2013; ITA No.560/2013 and ITA No.562/2013
.
.
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Relist on 9th December, 2013.
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.
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SANJIV KHANNA, J.
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SANJEEV SACHDEVA, J.
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NOVEMBER 20, 2013/st
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$ 20
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