M/S Siddharth Transport Company Thru. Proprietor Jyoti Malik vs. State Of U.P. Thru. Prin. Secy. (Deptt. Of State Tax) And 2 Others
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HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW WRIT TAX No. - 1040 of 2025
. Court No. - 6 HON'BLE PANKAJ BHATIA, J.
Heard learned counsel for the petitioner and learned Standing Counsel
Orders dated 31.08.2024 & 18.09.2025 are quashed. Versus Counsel for Petitioner(s) : Ravindra Gupta Counsel for Respondent(s) : C.S.C. M/S Siddharth Transport Company Thru. Proprietor Jyoti Malik .....Petitioner(s) State Of U.P. Thru. Prin. Secy. (Deptt. Of State Tax) And 2 Others .....Respondent(s)
Matter is remanded to the assessing authority to pass fresh order after giving an opportunity of hearing to the petitioner. September 26, 2025 akverma WTAX No. 1040 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.