Heera Lal Mehra Proprietor M/S Saizone Pharma vs. State Of U.P. Thru. Prin. Secy. State Tax Lko. And 3 Others
Original PDF →No AI summary yet for this judgment.
HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW WRIT TAX No. - 845 of 2025 Court No. - 6 HON'BLE PANKAJ BHATIA, J.
Heard learned counsel for the petitioner and learned Standing Counsel for the State- respondent(s).
Present petition has been filed challenging the order dated 27.04.2024 passed under Section 73 of the GST Act as well as the order dated 13.06.2025, whereby the appeal was dismissed as being beyond limitation.
Contention of learned counsel for the petitioner is that no opportunity of hearing was granted while passing the order under Section 73. 4. Learned Standing Counsel, based upon instructions, states that in the show-cause
Orders dated 27.04.2024 & 13.06.2025 are quashed.
Matter is remanded to the assessing authority to pass fresh order after giving an opportunity of hearing to the petitioner. August 29, 2025 Praveen Versus Counsel for Petitioner(s) : Mudit Agarwal, Dhruv Mathur, Rahul Kumar Counsel for Respondent(s) : C.S.C. (Pankaj Bhatia,J.) Heera Lal Mehra Proprietor M/S Saizone Pharma .....Petitioner(s) State Of U.P. Thru. Prin. Secy. State Tax Lko. And 3 Others .....Respondent(s) 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.