Anupama Gupta (Properitor M/S Telibagh Indane Service) GST No.09Btxpg6400M1Z3 vs. State Of U.P. Thru. Prin. Secy. (GST Tax Deptt.) Lko. And Another
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HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW WRIT TAX No. - 801 of 2025 Court No. - 2 HON'BLE MRS. SANGEETA CHANDRA, J. HON'BLE BRIJ RAJ SINGH, J.
This petition has been filed with the following main prayer:- "Issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 12/12/2023 passed by Deputy Commissioner, Juri iction Lucknow Sector -12, GST tax department, under section 73 of GST Act, vide order no. ARN/Case Id.-AD090923095512Q, thereby imposing fine of Rupees 1753645.16 + (Interest as per Sec. 50, 18% per annum from due date till the date of deposit) for the financial year 2017- 18 in the interest of justice contained as Annexure no. 1 to this petition."
Sri Rajesh Kumar Singh, learned counsel for the petitioner, at the very outset, prays that he may be permitted to withdraw the writ petition.
The writ petition is accordingly dismissed as withdrawn. August 25, 2025 Rahul Versus Counsel for Petitioner(s) : Rajesh Kumar Singh, Rohit Mishra Counsel for Respondent(s) : C.S.C. (Brij Raj Singh,J.) (Mrs. Sangeeta Chandra,J.) Anupama Gupta (Properitor M/S Telibagh Indane Service) Gst No.09btxpg6400m1z3 .....Petitioner(s) State Of U.P. Thru. Prin. Secy. (Gst Tax Deptt.) Lko. And Another .....Respondent(s) RAHUL TRIPATHI 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.