M/S Sri Ram Traders Thru. Proprietor,Vivek Kasaudhan Gstin 009Estpk2635E1Ze vs. State Of U.P. Thru. Addl. Chief Secy. Tax And Reg. Lko And 3 Others
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HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW WRIT TAX No. - 1047 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 25.10.2024 and the impugned order dated 20.09.2025 are quashed.
The writ petition is allowed. Versus Counsel for Petitioner(s) : Apoorv Dev, Prashant Kumar Singh Counsel for Respondent(s) : C.S.C. M/S Sri Ram Traders Thru. Proprietor,Vivek Kasaudhan Gstin 009estpk2635e1ze .....Petitioner(s) State Of U.P. Thru. Addl. Chief Secy. Tax And Reg. Lko And 3 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. 1047 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.