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M/S Aghoreshwar Traders Thru. Proprietor Rajesh Kumar Singh vs. State Of U.P. Thru. Prin. Secy. (Institutional Finance) U.P. And 2 Others

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WTAX/807/2025HC AllahabadGSTCNR UPHC02063093202522 August 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Satish Kumar Pandey

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Neutral Citation No. - 2025:AHC-LKO:49455 Court No. - 6 Case :- WRIT TAX No. - 807 of 2025 Petitioner :- M/S Aghoreshwar Traders Thru. Proprietor Rajesh Kumar Singh Respondent :- State Of U.P. Thru. Prin. Secy. (Institutional Finance) U.P. And 2 Others Counsel for Petitioner :- Satish Kumar Pandey Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard learned Counsel for the petitioner and learned Tax and another: Writ Tax No.303 of 2024, decided on 04.03.2024, the impugned order dated 30.04.2024 and the impugned order dated 07.08.2025 are quashed. The writ petition is allowed.

6.

The matter is remanded back to the Assessing Authority to pass fresh order, in accordance with law, after providing adequate 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.