M/S Bharat Traders Thru. Proprietor Shama Ansari vs. State Of U.P. Thru. Commissioner State Tax U.P. Lko. And 2 Others
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HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW WRIT TAX No. - 860 of 2025 Court No. - 6 HON'BLE PANKAJ BHATIA, J.
Heard the counsel for the petitioner and learned Standing Counsel for the State-respondent(s).
The present petition has been filed challenging the order dated 15.07.2025 : Gaurav Singh, Deepak Kumar Pandey, Sachin Kumar, Shailesh Sachan Counsel for Respondent(s) : C.S.C. M/S Bharat Traders Thru. Proprietor Shama Ansari .....Petitioner(s) State Of U.P. Thru. Commissioner State Tax U.P. Lko. And 2 Others .....Respondent(s)
Thus, finding that both the orders are without affording any opportunity of hearing, the same are hereby quashed. The matter is remanded to the assessing authority to pass a fresh order in accordance with law after giving an opportunity of hearing. It is clarified that the petitioner would also be entitled to take such defenses as may be available under law. 7 The writ petition stands allowed. September 1, 2025 Praveen WTAX No. 860 of 2025 2 (Pankaj Bhatia,J.) PRAVEEN KUMAR 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.