Sahara Steels Thru. Proprietor Mr.Ahmad Kaiser Raza Siddiqui vs. Additional Commissioner,Grade Ii,Appeal,State Tax,Judicial Division,V,Lucknow And Another
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HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW WRIT TAX No. - 1011 of 2025
Court No. - 6 HON'BLE PANKAJ BHATIA, J.
Heard Mohd. Salman, learned counsel holding brief of Shri Shujat Kidwai, learned counsel for the petitioner and learned Standing Counsel for the State.
Present petition has been filed challenging the order dated 26.12.2023 passed under Section 74 of the GST Act as well as the order dated 19.09.2025 whereby the appeal was dismissed as being beyond limitation.
Contention of learned counsel for the petitioner is that no opportunity of hearing was granted while passing the order under Section 74. 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 26.12.2023 &19.09.2025 are quashed. Versus Counsel for Petitioner(s) : Shujat Kidwai Counsel for Respondent(s) : C.S.C. Sahara Steels Thru. Proprietor Mr.Ahmad Kaiser Raza Siddiqui .....Petitioner(s) Additional Commissioner,Grade Ii,Appeal,State Tax,Judicial Division,V,Lucknow And Another .....Respondent(s)
Matter is remanded to the assessing authority to pass fresh order after giving an opportunity of hearing to the petitioner. September 24, 2025 nishant WTAX No. 1011 of 2025 2 (Pankaj Bhatia,J.) NISHANT MOHAN 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.