S.S.Traders Thru. Proprietor Mohd.Naushad Ali vs. Addl. Commissioner Garde- Ii Appeal State Tax Lko. And Another
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Neutral Citation No. - 2025:AHC-LKO:47983 Court No. - 6 Case :- WRIT TAX No. - 785 of 2025 Petitioner :- S.S.Traders Thru. Proprietor Mohd.Naushad Ali Respondent :- Addl. Commissioner Garde- Ii Appeal State Tax Lko. And Another Counsel for Petitioner :- Shujat Kidwai Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.
Heard Mohammad Salman, learned counsel holding brief of Shri Shujat Kidwai, learned counsel for the petitioner and learned Standing Counsel for the State.
Present petition has been filed challenging the order dated 23.07.2024 passed under Section 74 of the GST Act as well as the order dated 05.08.2025 whereby the appeal was dismissed as being beyond limitation.
Contention of learned counsel for the petitioner is that no opportunity of hearing was granted while passing the order under Section 74. 4. Learned Standing Counsel, based upon instructions, states that in the show-cause notice, same date was mentioned for 7. Orders dated 23.07.2024 & 05.08.2025 are quashed.
Matter is remanded to the assessing authority to pass fresh order after giving an opportunity of hearing to the petitioner. Order Date :- 18.8.2025 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.