M/S Saurya Dimensions Thru. Authorized Signatory vs. State Of U.P. Thru. Addl. Prin. Secy. Tax And Registration Lko. And 3 Others

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WTAX/852/2025HC AllahabadGSTCNR UPHC02066712202502 September 2025Bench: PANKAJ BHATIA2 pages

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HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW WRIT TAX No. - 852 of 2025 Court No. - 6 HON'BLE PANKAJ BHATIA, J.

1.

Heard learned Counsel for the petitioner and learned Standing Counsel.

2.

The present petition has been filed by the petitioner challenging the another: Writ Tax No.303 of 2024, decided on 04.03.2024 and in the case Versus Counsel for Petitioner(s) : Navneet Yadav, Juber Akhtar, Mohd. Yasir Counsel for Respondent(s) : C.S.C. M/S Saurya Dimensions Thru. Authorized and others: Writ Tax No.1029 of 2021, decided on 04.03.2022, the impugned orders dated 11.02.2025 and 01.07.2025 are set aside. The writ petition is allowed.

6.

The matter is remanded back to the Assessing Authority to pass fresh order, in accordance with law, after providing adequate opportunity of hearing. September 2, 2025 akverma WTAX No. 852 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.