Punjab-Haryana High Court
Infrastructure Development Fund vs Assistant Commissioner Of Income ... on 20 December, 2023
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
Neutral Citation No:=2023:PHHC:163998-DB
Neutral Citation No.2023:PHHC:163998-DB
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
207 C.WP No.5514 of 2022
Date of decision: 20.12.2023
Infrastructure Development Fund ... Petitioner
Versus
Assistant Commissioner of Income ... Respondents
Tax (Exemption) & anr.
CORAM: HON'BLE MR. JUSTICE G.S. SANDHAWALIA
HON'BLE MS. JUSTICE LAPITA BANERJI
Present : Ms. Radhika Suri, Sr. Advocate, with
Mr. Sidhant Suri, Advocate,
for the petitioner.
Mr. Varun Issar, Junior Standing Counsel
for the respondents.
G.S. SANDHAWALIA, J. (Oral)
1. Learned counsel for the petitioner submits that the needful has been done in view of the earlier orders and the refund has been credited in the account of the petitioner.
2. In view of the above, the present writ petition stands disposed of as having been rendered infructuous.
(G.S. Sandhawalia)
Judge
20.12.2023 (Lapita Banerji)
monika Judge
Whether reasoned/speaking: Yes/No
Whether reportable: Yes/No
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