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$~28, 29, 31 & 33 to 35 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 126/2023 and CM APPLs. 10706-07/2023
ITA 127/2023 and CM APPLs. 10708-09/2023 ITA 129/2023 and CM APPLs. 10810-11/2023 ITA 131/2023 and CM APPLs. 10821-22/2023
ITA 133/2023 and CM APPLs. 10893-94/2023
HUAWEI TECHNOLOGIES CO LTD
..... Appellant Through: Mr Ajay Vohra, Sr. Advocate with Ms Kavita Jha and Mr Udit Naresh, Advocates.
versus
ADDITIONAL DIRECTOR OF INCOME TAX ..... Respondent Through: Mr Aseem Chawla, Sr. Standing Counsel.
ITA 134/2023 and CM APPLs. 10903-04/2023
HUAWEI TECHNOLOGIES CO LTD
..... Appellant Through: Mr Ajay Vohra, Sr. Advocate with Ms Kavita Jha and Mr Udit Naresh, Advocates.
versus
ADDITIONAL DIRECTOR OF INCOME TAX & ANR.
..... Respondents Through: Mr Aseem Chawla, Sr. Standing Counsel.
CORAM:
HON'BLE MR JUSTICE RAJIV SHAKDHER
HON'BLE MS JUSTICE TARA VITASTA GANJU
ITA 126/2023 & connected appeals
page 1 of 2 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 27/03/2026 at 14:15:58
O R D E R %
06.03.2023 [Physical Hearing/Hybrid Hearing (as per request)] 1. Mr Ajay Vohra, learned senior counsel, who appears on behalf of the appellant/assessee, says that since the jurisdictional assessing officer is located in Gurgaon, he would like to withdraw the above-captioned appeals, with liberty to approach the appropriate High Court. 2. The appeals are, accordingly, dismissed as withdrawn, with liberty as prayed for, albeit as per law. 3. Pending applications shall stand closed.
RAJIV SHAKDHER, J
TARA VITASTA GANJU, J
MARCH 6, 2023/ tr
Click here to check corrigendum, if any
ITA 126/2023 & connected appeals
page 2 of 2
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 27/03/2026 at 14:15:58