BharatTaxGST

M/S Kshatriya Brick Field Thru. Proprietor Yogendra Singh vs. State Of U.P. Thru. Addl. Chief Secy. Tax And Registration Govt. Lko. And 2 Others

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WTAX/793/2025HC AllahabadGSTCNR UPHC02062772202522 August 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Anit Vishal Srivastav, Ramesh, Chandra Srivastava

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Neutral Citation No. - 2025:AHC-LKO:49461 Court No. - 6 Case :- WRIT TAX No. - 793 of 2025 Petitioner :- M/S Kshatriya Brick Field Thru. Proprietor Yogendra Singh Respondent :- State Of U.P. Thru. Addl. Chief Secy. Tax And Registration Govt. Lko. And 2 Others Counsel for Petitioner :- Anit Vishal Srivastav,Ramesh Chandra Srivastava Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Supplementary affidavit filed today is taken on record.

2.

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

6.

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

7.

Considering and following the judgment in the case of Ola Fleet Technologies Pvt. Ltd. (Supra), the impugned orders dated 20.02.2025 and 29.07.2025 are quashed. The writ petition is allowed.

8.

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.