M/S Aman Traders Thru. Sole Proprietor Sri Vindeshwari Bux Singh vs. State Of U.P. Thru. Prin. Secy. State Tax Lko. And 3 Others
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HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW WRIT TAX No. - 1073 of 2025 Court No. - 6 HON'BLE PANKAJ BHATIA, J.
Heard learned counsel for the petitioner and learned Standing Counsel for the State.
Present petition has been filed challenging the order dated 22.8.2024 passed under Section 73 of the GST Act as well as the order dated 19.9.2025 whereby the appeal was dismissed as being beyond limitation.
Contention of learned counsel for the petitioner is that even after asking 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 notice, 'NA' was mentioned in front of tab for date of personal
Orders dated 22.8.2024 & 19.9.2025 are quashed.
Matter is remanded to the assessing authority to pass fresh order after giving an opportunity of hearing to the petitioner. September 26, 2025 J. K. Dinkar Versus Counsel for Petitioner(s) : Ashish Chaturvedi Counsel for Respondent(s) : C.S.C. (Pankaj Bhatia,J.) M/S Aman Traders Thru. Sole Proprietor Sri Vindeshwari Bux Singh .....Petitioner(s) State Of U.P. Thru. Prin. Secy. State Tax Lko. And 3 Others .....Respondent(s) JESHU KUMAR DINKAR 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.