M/S Zitisha Enterprises Thru. Proprietor Nitin Pandey vs. State Of U.P. Thru. Prin. Secy. Finance Deptt. Lko. And 2 Others
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HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW WRIT TAX No. - 997 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 11.02.2025 and impugned order dated 06.08.2025 are quashed.
The writ petition is allowed. Versus Counsel for Petitioner(s) : Mohit Chandra Counsel for Respondent(s) : C.S.C. M/S Zitisha Enterprises Thru. Proprietor Nitin Pandey .....Petitioner(s) State Of U.P. Thru. Prin. Secy. Finance Deptt. 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 23, 2025 akverma WTAX No. 997 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.