HUAWEI TELECOMMUNICATIONS INDIA COMPANY PVT LTD vs. ASSISSTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 2 & ANR.

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W.P.(C)/12373/2026HC DelhiDLHC01039840202601 October 2026Bench: HON'BLE MR. JUSTICE DINESH MEHTA,HON'BLE DR. JUSTICE ADITI CHOUDHARY1 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court granted permission to the petitioner to withdraw the writ petition. Consequently, the writ petition was dismissed as withdrawn. The court did not decide any substantive issues on merits. The ratio decidendi is that a petitioner has the right to withdraw their petition, and upon granting permission, the court will dismiss it accordingly. No issues were left undecided as the matter was disposed of on the petitioner's request.

What were the facts?

The petitioner, Huawei Telecommunications India Company Pvt Ltd, filed a writ petition before the High Court of Delhi. The respondents were the Assistant Commissioner of Income Tax, Central Circle 2, and another. The specific assessment year(s) and the order or action under challenge are not detailed in the provided text. The procedural history is limited to the filing of the writ petition.

What were the issues?

1. Whether the petitioner is permitted to withdraw the present writ petition? (Question of procedure) Assessee's Contention: The learned counsel for the petitioner sought permission to withdraw the present petition. Revenue's Contention: No specific contention is recorded for the revenue regarding the withdrawal of the petition.

AI-generated summary — verify with the full judgment below

$~8 * IN THE HIGH COURT OF DELHI AT NEW DELHI # CNR No. DLHC010398402026 + W.P.(C) 12373/2026 HUAWEI TELECOMMUNICATIONS INDIA COMPANY PVT LTD

.....Petitioner Through: Mr. Kamal Sawhney, Mr. Nikhil Agarwal and Mr. Puru Medhira, Advs.

versus ASSISSTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 2 & ANR.

.....Respondents Through: Mr. Indruj Singh Rai, SSC with Mr. Sanjeev Menon, Mr. Rahul Singh and Ms. Priya Sarkar, JSCs, Mr. Gaurav Kumar and Mr. Prateek Bhati, Advs. CORAM:

HON'BLE MR. JUSTICE DINESH MEHTA

HON'BLE DR. JUSTICE ADITI CHOUDHARY

O R D E R %

01.10.2026 1. Learned counsel for the petitioner seeks permission to withdraw the present petition. 2. Permission granted. 3. The writ petition stands dismissed as withdrawn.

DINESH MEHTA, J.

ADITI CHOUDHARY, J. OCTOBER 1, 2026/p’ma 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 06/10/2026 at 12:01:38

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