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M/S Krishna Kirana And General Store Thru. Proprietor Ghanshyam vs. State Of U.P. Thru. Prin. Secy. Tax And Registration Lko. And 3 Others

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WTAX/817/2025HC AllahabadGSTCNR UPHC02063343202522 August 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Sheo Shankar Verma

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Neutral Citation No. - 2025:AHC-LKO:49416 Court No. - 6 Case :- WRIT TAX No. - 817 of 2025 Petitioner :- M/S Krishna Kirana And General Store Thru. Proprietor Ghanshyam Respondent :- State Of U.P. Thru. Prin. Secy. Tax And Registration Lko. And 3 Others Counsel for Petitioner :- Sheo Shankar Verma 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 29.12.2023 and the impugned order dated 29.03.2025 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.