M/S Telibagh Indane Service Thru. Authorized Representative Himanshu Pandey 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. - 1002 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 12.12.2023 and the impugned order dated 01.09.2025 are quashed.
The writ petition is allowed. Versus Counsel for Petitioner(s) : Amit Kumar Counsel for Respondent(s) : C.S.C. M/S Telibagh Indane Service Thru. Authorized Representative Himanshu Pandey .....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 23, 2025 akverma WTAX No. 1002 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.