M/S Arsh Mobile Thru.Proprietor Gur Charan Kaur vs. State Of U.P. Thru. Prin.Secy. Deptt. State Tax Sectt. Lko. And 3Others
Original PDF →No AI summary yet for this judgment.
HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW WRIT TAX No. - 996 of 2025 Court No. - 6 HON'BLE PANKAJ BHATIA, J.
Heard learned Counsel for the petitioner and learned Standing Counsel.
The present petition has been filed by the petitioner challenging the another: Writ Tax No.303 of 2024, decided on 04.03.2024, the impugned order dated 18.01.2025 and the impugned order dated 25.04.2025 are quashed. Versus Counsel for Petitioner(s) : Santosh Kumar Yadav, Dinesh Pratap Verma, Prateek Pal Singh Counsel for Respondent(s) : C.S.C. M/S Arsh Mobile Thru.Proprietor Gur Charan Kaur .....Petitioner(s) State Of U.P. Thru. Prin.Secy. Deptt. State Tax Sectt. Lko. And 3others .....Respondent(s)
The writ petition is allowed.
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. 996 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.