BharatTaxGST

M/S Arshad Traders Thr.Propeitor Mohd.Arshad Gstin 09Azipa9444M1Zv vs. State Of U.P. Thru. Prin. Secy. Tax Registration Lko And 3 Others

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WTAX/805/2025HC AllahabadGSTCNR UPHC02063153202521 August 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Anand Dubey, Utkarsh MisraFor Respondent: C.S.C., Hon'ble Pankaj Bhatia, J., Heard learned counsel for the petitioner and learned Standing

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Neutral Citation No. - 2025:AHC-LKO:48934 Court No. - 6 Case :- WRIT TAX No. - 805 of 2025 Petitioner :- M/S Arshad Traders Thr.Propeitor Mohd.Arshad Gstin 09azipa9444m1zv Respondent :- State Of U.P. Thru. Prin. Secy. Tax Registration Lko And 3 Others Counsel for Petitioner :- Anand Dubey,Utkarsh Misra Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard learned counsel for the petitioner and learned Standing Counsel for the State.

2.

Present petition has been filed challenging the order dated 18.04.2024 passed under Section 73 of the GST Act as well as the order dated 05.08.2025 whereby the appeal was dismissed as being beyond limitation.

3.

Contention of learned counsel for the petitioner is that no opportunity of hearing was granted while passing the order under Section 73. 4. Learned Standing Counsel, based upon instructions, states that in the show-cause notice, 'NA' was mentioned for the date

7.

Orders dated 18.04.2024 & 05.08.2025 are quashed.

8.

Matter is remanded to the assessing authority to pass fresh order after giving an opportunity of hearing to the petitioner. Order Date :- 21.8.2025 nishant NISHANT MOHAN 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.