M/S. QUALCOMM INCORPORATED vs. THE ASSISTANT DIRECTOR OF INCOME TAX

$-3 to 7 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 500/2013 & C.M. No. 16693/2013 + ITA 501/2013 & C.M. No. 16696/2013 + ITA 502/2013 & C.M. No. 18298/2013 + ITA 503/2013 & C.M. No. 18297/2013 + ITA 504/2013 & C.M. No. 16703/2013 M/S. QUALCOMM INCORPORATED Appellant Through Mr. Deepak Chopra and I^. Harpreet Singh and Ms. Manasvini Bajpai, Advs. versus THE ASSISTANT DIRECTOR OF INCOME TAX.... Respondent Through Mr. Balbir Singh, sr. standing counsel with Mrs. Rubal Maini, Adv. CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE R.K.GAUBA ORDER % 27.01.2015 After some hearing learned counsel for the appellant sought liberty to withdraw the appeals. The appeals are accordingly dismissed as withdrawn. Applications are also disposed ofas infructuous. BHAT, J JANUARY 27, 2015 vld Digitally Signed By:AMULYA Signature Not Verified