Sarv Sri Vijay Laxmi Gupta Thru. Authorized Signatory Sanjay Babu Gupta vs. State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Institutional Finance Lko. And Ors.
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Neutral Citation No. - 2025:AHC-LKO:46012 Court No. - 6 Case :- WRIT TAX No. - 745 of 2025 Petitioner :- Sarv Sri Vijay Laxmi Gupta Thru. Authorized Signatory Sanjay Babu Gupta Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Institutional Finance Lko. And Ors. Counsel for Petitioner :- Yogeshwar Sharan Srivastava Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.
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 29.04.2024 and the impugned order dated 15.07.2025 are quashed. The writ petition is allowed.
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 :- 7.8.2025 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.