M/S M.J.Enterprises GST Reg.No.09Aykpj7709B1Zd Thru. Sole Proprietor Mohd.Javed vs. State Of U.P. Thru. Addl. Chief Secy. Commercial Tax Deptt. Lko And 2 Others
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Neutral Citation No. - 2025:AHC-LKO:43727 Court No. - 7 Case :- WRIT TAX No. - 699 of 2025 Petitioner :- M/S M.J.Enterprises Gst Reg.No.09aykpj7709b1zd Thru. Sole Proprietor Mohd.Javed Respondent :- State Of U.P. Thru. Addl. Chief Secy. Commercial Tax Deptt. Lko And 2 Others Counsel for Petitioner :- Mohemmed Amir Naqvi,Abhishek Srivastava,Mohd. Aleem Khan Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.
Heard learned counsel for the petitioner and learned
Orders dated 07.02.2023 & 15.10.2024 are quashed.
Matter is remanded to the assessing authority to pass fresh order after giving an opportunity of hearing to the petitioner in accordance with law. (Pankaj Bhatia, J) Order Date :- 29.7.2025 A.Dewal ASHISH DEWAL 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.