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M/S Sunshine Wood Works Thru. Proprietor Nusrat Ali vs. State Of U.P .Thru. Prin. Secy. State Tax Lko. And 2 Others

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WTAX/812/2025HC AllahabadGSTCNR UPHC02063914202522 August 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Savitra Vardhan Singh

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Neutral Citation No. - 2025:AHC-LKO:49428 Court No. - 6 Case :- WRIT TAX No. - 812 of 2025 Petitioner :- M/S Sunshine Wood Works Thru. Proprietor Nusrat Ali Respondent :- State Of U.P .Thru. Prin. Secy. State Tax Lko. And 2 Others Counsel for Petitioner :- Savitra Vardhan Singh Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard learned Counsel for the petitioner and learned and others: 2024:AHC:116559-DB.

5.

As opportunity of hearing has not been accorded, no useful purpose would be served keeping the matter pending.

6.

Considering and following the judgment in the case of Ola Fleet Technologies Pvt. Ltd. (Supra), the impugned orders dated 15.02.2023 and 08.04.2025 are quashed. The writ petition is allowed.

7.

The matter is remanded back to the Assessing Authority to pass fresh order, in accordance with law, after providing opportunity of hearing. Order Date :- 22.8.2025 akverma 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.