M/S Mesho Solution Thru. Partner Aseem Mishra vs. State Of U.P. Thru. Prin. Secy. Deptt. Of State Tax U.P. Lko. And 2 Others
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Neutral Citation No. - 2025:AHC-LKO:46385 Court No. - 6 Case :- WRIT TAX No. - 751 of 2025 Petitioner :- M/S Mesho Solution Thru. Partner Aseem Mishra Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of State Tax U.P. Lko. And 2 Others Counsel for Petitioner :- Ravindra Gupta Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.
Heard learned counsel for the petitioner and learned Standing Counsel for the State.
Present petition has been filed challenging the order dated 11.02.2025 passed under Section 73 of the GST Act as well as the order dated 26.07.2025 whereby the appeal was dismissed as being beyond limitation.
Contention of learned counsel for the petitioner is that no date for hearing was fixed or informed to the petitioner. The said notices of hearing was uploaded on the 'additional tab' which could not be noticed.
It is argued that the said issue was dealt with by this Court in Writ Tax No.855 of 2024 (Ola Fleet Technologies Private Limited v. State of UP and 2 Ors.) vide judgment dated 22.07.2024. 5. On the said sole ground, following the judgment in the case of Ola Fleet Technologies Private Limited (supra), present petition is allowed.
Orders dated 11.02.2025 & 26.07.2025 are quashed.
Matter is remanded to the assessing authority to pass fresh order after giving an opportunity of hearing to the petitioner. Order Date :- 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.