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Meeraas Trading Thru. Proprietor Mr. Syed Mohd. Amir vs. Additional Commissioner,Grade Ii,Appeal,State Tax,Judicial Division V,Lucknow And Another

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WTAX/813/2025HC AllahabadGSTCNR UPHC02063787202522 August 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Shujat Kidwai, Mohammad Asad, Mahmood

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Neutral Citation No. - 2025:AHC-LKO:49423 Court No. - 6 Case :- WRIT TAX No. - 813 of 2025 Petitioner :- Meeraas Trading Thru. Proprietor Mr. Syed Mohd. Amir Respondent :- Additional Commissioner,Grade Ii,Appeal,State Tax,Judicial Division V,Lucknow And Another Counsel for Petitioner :- Shujat Kidwai,Mohammad Asad Mahmood 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 22.07.2021 and the impugned order dated 08.08.2025 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.