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Delhi High Court Grants Huawei Partial Relief in Ongoing Income Tax Proceedings - (01 Apr 2026)

DIRECT TAXATION

The case stemmed from a 2022 IT Department search, after which tax authorities sought to reopen Huawei’s 2013–14 and 2015–16 assessments and ordered special audits, alleging income escapement in receivables for 2013 and as an “asset” for 2015–16 under Section 142(2A) of the Income Tax Act.

Tags : HUAWEI   PARTIAL RELIEF   INCOME TAX PROCEEDINGS  

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