M/S Vastum INDIA Limited Thru. Director Mukesh Singh vs. Additional Commissioner,Grade Ii,Appeal State Tax,Judicial Division Iii,Lucknow,Up And Another
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HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW WRIT TAX No. - 1345 of 2025 Court No. - 8 HON'BLE MANISH KUMAR, J.
Heard learned counsel for the petitioner and learned Standing Counsel for the State.
Present petition has been filed challenging the order dated 28.04.2024 passed under Section 73 of the GST Act as well as the order dated 27.10.2025 whereby the appeal was dismissed.
Contention of learned counsel for the petitioner is that no opportunity of hearing was granted while passing the order under Section 73. 4. Learned Standing Counsel, based upon instructions, states that in the show-cause
Orders dated 28.04.2024 & 27.10.2025 are quashed.
Matter is remanded to the assessing authority to pass fresh order after giving an opportunity of hearing to the petitioner. November 20, 2025 Ashish Versus Counsel for Petitioner(s) : Vikas Singh, Raja Babu Gupta Counsel for Respondent(s) : C.S.C. (Manish Kumar,J.) M/S Vastum India Limited Thru. Director Mukesh Singh .....Petitioner(s) Additional Commissioner,Grade Ii,Appeal State Tax,Judicial Division Iii,Lucknow,Up And Another .....Respondent(s) ASHISH MISHRA High Court of Judicature at Allahabad, Lucknow Bench
Reproduced from the public record of the Allahabad High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.