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M/S Tiwari Constructions Thru. Proprietor Dharmendra Kumar Tiwari vs. State Of U.P. Thru. Prin. Secy. Deptt. State Tax Lucknow And 2 Others

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WTAX/748/2025HC AllahabadGSTCNR UPHC02059888202508 August 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Ravindra Gupta

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Neutral Citation No. - 2025:AHC-LKO:46401 Court No. - 6 Case :- WRIT TAX No. - 748 of 2025 Petitioner :- M/S Tiwari Constructions Thru. Proprietor Dharmendra Kumar Tiwari Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. State Tax Lucknow And 2 Others Counsel for Petitioner :- Ravindra Gupta Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard Sri Pranjal Shukla, learned counsel for the petitioner

6.

Orders dated 09.04.2024 & 14.07.2025 are quashed.

7.

Matter is remanded to the assessing authority to pass fresh order after giving an opportunity of hearing to the petitioner. Order Date :- 8.8.2025 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.