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M/S Shri Hari Constructions Thru. Proprietor Vishnu Dutta Mishra vs. State Of U.P. Thru. Prin. Secy. (Deptt. Of State Tax) Lko. And 3 Others

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WTAX/721/2025HC AllahabadGSTCNR UPHC02057353202531 July 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Devanand PandeyFor Respondent: C.S.C., Akash Deep Srivastava, Hon'ble Pankaj Bhatia, J., Heard learned counsel for the petitioner, learned Standing

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Neutral Citation No. - 2025:AHC-LKO:44291 Court No. - 7 Case :- WRIT TAX No. - 721 of 2025 Petitioner :- M/S Shri Hari Constructions Thru. Proprietor Vishnu Dutta Mishra Respondent :- State Of U.P. Thru. Prin. Secy. (Deptt. Of State Tax) Lko. And 3 Others Counsel for Petitioner :- Devanand Pandey Counsel for Respondent :- C.S.C.,Akash Deep Srivastava Hon'ble Pankaj Bhatia,J.

1.

Heard learned counsel for the petitioner, learned Standing

6.

Orders dated 28.08.2024 & 16.07.2025 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 :- 31.7.2025 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.