What did the High Court hold?

The Delhi High Court dismissed the appeals as withdrawn. Liberty was granted to the appellant to approach the appropriate High Court.

The appellant sought to withdraw the appeals filed before the Delhi High Court. The reason for withdrawal was that the jurisdictional assessing officer was located in Gurgaon, not Delhi.

What were the issues?

The primary issue was the jurisdictional correctness of the High Court hearing the appeals, leading to the appellant's decision to withdraw.

Huawei Technologies Co Ltd vs Additional Director of Income Tax | Delhi High Court 2023

$~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 13:32:42

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 The appeals are, accordingly, dismissed as withdrawn, with liberty as prayed for, albeit as per law. 3.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 13:32:42

HUAWEI TECHNOLOGIES CO LTD vs. ADDITIONAL DIRECTOR OF INCOME TAX

What did the High Court hold?

What were the facts?

What were the issues?

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