KANYA MAHA VIDYALAYA, JALANDHAR vs. CHIEF COMMISSIONER OF INCOME TAX, AND ANR.

206-2 IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CWP-3993-2010 Date of Decision: 20.02.2023

Kanya Maha Vidyalaya, Vidyalaya Marg, Tanda Road, Jalandhar ..... Petitioner Versus Chief Commissioner of Income Tax, Rishi Nagar Ludhiana and Anr. ..... Respondents

CORAM: HON'BLE MS. JUSTICE RITU BAHRI HON'BLE MRS. JUSTICE MANISHA BATRA Present: Mr. Rohit Sud, Advocate, for the petitioner. Mr. Varun Issar, Jr. Standing Counsel for Income Tax – respondents. RITU BAHRI,

Learned counsel for the petitioner states that this writ petition has been rendered infructuous. Disposed of accordingly. (RITU BAHRI) JUDGE

(MANISHA BATRA)

JUDGE 20.02.2023

Satyawan 1. Whether speaking/reasoned: Yes/No 2. Whether reportable: Yes/No SATYAWAN 2023.02.23 10:54 I attest to the accuracy and integrity of this document