KHUSBOO WELFARE SOCIETY vs. PRINCIPLE CHIEF COMMISSIONER OF INCOME TAX (EXEMPTION)

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH Sr. No.231 CWP-34610-2025 Date of decision: 17.08.2026 Khusboo Welfare Society …..Petitioner VS Principal Chief Commissioner of Income Tax (Exemption) and another ….Respondents CORAM:- HON’BLE MR. JUSTICE DEEPAK SIBAL HON’BLE MS. JUSTICE RUPINDERJIT CHAHAL Present: Mr. Satyen Sethi, Advocate for the petitioner. Mr. Varun Issar, Senior Standing Counsel for the respondents. ***** DEEPAK SIBAL, J. (ORAL) 1. Learned counsel for the petitioner submits that the instant writ petition has been rendered infructuous. 2. Disposed of.

( DEEPAK SIBAL) JUDGE ( RUPINDERJIT CHAHAL )

JUDGE 17.08.2026 Mohan i) Whether speaking/reasoned? Yes/No ii) Whether reportable? Yes/No MOHAN SINGH 2026.08.18 18:04 I attest to the accuracy and authenticity of this document Punjab and Haryana High Court, Chandigarh