M/S Maa Kali Enterprises Thru.Proprietor,Mr.Dinesh Kumar Pandey vs. State Of U.P. Thru. Prin. Secy. Deptt. Tax Registration Civil Sectt. Lko. And 2 Others
Original PDF →No AI summary yet for this judgment.
HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW WRIT TAX No. - 1056 of 2025 Court No. - 6 HON'BLE PANKAJ BHATIA, J.
Heard learned Counsel for the petitioner as well as learned Standing another: Writ Tax No.303 of 2024, decided on 04.03.2024, the impugned order dated 24.04.2024 and the impugned order dated 21.08.2025 are quashed.
The writ petition is allowed. Versus Counsel for Petitioner(s) : Manish Kumar Shukla, Rakesh K. Tripathi Counsel for Respondent(s) : C.S.C. M/S Maa Kali Enterprises Thru.Proprietor,Mr.Dinesh Kumar Pandey .....Petitioner(s) State Of U.P. Thru. Prin. Secy. Deptt. Tax Registration Civil Sectt. Lko. And 2 Others .....Respondent(s)
The matter is remanded back to the Assessing Authority to pass fresh order, in accordance with law, after providing adequate opportunity of hearing. September 26, 2025 akverma WTAX No. 1056 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.