M/S Ping Infocom PVT. LTD.Thru. Director Farooque Ahmad vs. State Of U.P. Thru. Prin. Secy. Tax And Registration Lko. And 2 Others
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HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW WRIT TAX No. - 1332 of 2025 Court No. - 8 HON'BLE MANISH KUMAR, J.
Heard learned counsel for the petitioner and learned Standing Counsel
Orders dated 20.02.2025 & 23.08.2025 are quashed.
Matter is remanded to the assessing authority to pass fresh order after giving an opportunity of hearing to the petitioner. November 18, 2025 S. Kumar Versus Counsel for Petitioner(s) : Harsh Vardhan Counsel for Respondent(s) : C.S.C. (Manish Kumar,J.) M/S Ping Infocom Pvt. Ltd.Thru. Director Farooque Ahmad .....Petitioner(s) State Of U.P. Thru. Prin. Secy. Tax And Registration Lko. And 2 Others .....Respondent(s) SANTOSH KUMAR 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.