M/S Mathura Prasad Mukesh Kumar Thru. Proprietor Sri Atul Kumar Gupta vs. State Of U.P. Thru. Prin. Secy. State Tax Lko. And 2 Others
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HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW WRIT TAX No. - 1054 of 2025 Court No. - 6 HON'BLE PANKAJ BHATIA, J.
Heard the counsel for the petitioner Sri Savitra Vardhan Singh and : Savitra Vardhan Singh Counsel for Respondent(s) : C.S.C. M/S Mathura Prasad Mukesh Kumar Thru. Proprietor Sri Atul Kumar Gupta .....Petitioner(s) State Of U.P. Thru. Prin. Secy. State Tax Lko. And 2 Others .....Respondent(s)
Thus, finding that both the orders dated 23.09.2025 and 14.02.2025 are without affording any opportunity of hearing, the same are hereby quashed. The matter is remanded to the assessing authority to pass a fresh order in accordance with law after giving an opportunity of hearing.
It is clarified that the petitioner would also be entitled to take such defenses as may be available under law.
The writ petition stands allowed. September 26, 2025 akverma WTAX No. 1054 of 2025 2 (Pankaj Bhatia,J.) ASHOK KUMAR VERMA 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.