SANSKRIT KMV SCHOOL, JALANDHAR CITY vs. CHIEF COMMISSIONER OF INCOME TAX ETC.
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210-2 IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CWP-4583-2012 (O&M) Date of Decision: 20.02.2023
Sanskrit KMV School, KMV Campurs, Vidyalya Marg, Jalandhar City ..... Petitioner Versus Chief Commissioner of Income Tax ..... Respondent
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 – respondent. 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
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