BharatTaxGST

M/S P.P. Electric And Co.Thru. Proprietor Savita Sadh vs. State Of U.P. Thru. Addl. Chief Secy. Tax And Registration Lko. And 2 Others

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WTAX/717/2025HC AllahabadGSTCNR UPHC02057358202531 July 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Anit Vishal Srivastav, Ramesh Chandra, SrivastavaFor Respondent: C.S.C., Hon'ble Pankaj Bhatia, J., Heard learned counsel for the petitioner and learned Standing

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Neutral Citation No. - 2025:AHC-LKO:44274 Court No. - 7 Case :- WRIT TAX No. - 717 of 2025 Petitioner :- M/S P.P. Electric And Co.Thru. Proprietor Savita Sadh Respondent :- State Of U.P. Thru. Addl. Chief Secy. Tax And Registration Lko. And 2 Others Counsel for Petitioner :- Anit Vishal Srivastav,Ramesh Chandra Srivastava Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard learned counsel for the petitioner and learned Standing Counsel for the State.

2.

Present petition has been filed challenging the order dated 03.02.2025 passed under Section 73 of the GST Act as well as the order dated 09.07.2025 whereby the appeal was dismissed as being beyond limitation.

3.

Contention of learned counsel for the petitioner is that notices for hearing while passing the order under Section 73 of GST Act were reflected in the 'additional tab'.

4.

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. Following the judgment in the case of Ola Fleet Technologies Private Limited (supra), present petition is allowed.

6.

Orders dated 03.02.2025 & 09.07.2025 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.