THE PR. COMMISSIONER OF INCOME TAX (EXEMPTIONS), CHANDIGARH vs. M/ KADDL ETHOS FOUNDATION

HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ITA-222-2022 (O&M) Date of decision: 08.02.2023 The Pr.Commissioner of Income Tax (Exemptions), Chandigarh ....Appellant V/s. M/s. Kddl Ethos Foundation ....Respondent CORAM: HON'BLE MS. JUSTICE RITU BAHRI HON'BLE MRS. JUSTICE MANISHA BATRA Present: Mr. Varun Issar, Junior Standing Counsel for the appellant. Ms. Ambika, Advocate for Mr. J.K.Goel, Advocate for the respondent. **** Ritu Bahri, J. For orders, see separate detailed order of even date passed in ITA-292-2018 titled as The Commissioner of Income Tax (Exemptions) Chandigarh Vs. M/s. Nanak Chand Jain Charitable Trust, Gharaunda, Karnal. Pending application stands dismissed. (RITU BAHRI) JUDGE 08.02.2023

(MANISHA BATRA) Divyanshi JUDGE Whether speaking/reasoned: Yes/No Whether reportable: Yes/No DIVYANSHI 2023.02.22 11:32 I attest to the accuracy and authenticity of this document/order