BharatTaxGST

M/S Jaiswal Khad Bhandar Thru. Proprietor Durga Prasad Jaiswal vs. State Of U.P. Thru. Prin. Secy. (Institutional Finance) And 2 Others

Original PDF →
WTAX/648/2025HC AllahabadGSTCNR UPHC02053824202524 July 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Kripa Shankar Shukla

No AI summary yet for this judgment.

Neutral Citation No. - 2025:AHC-LKO:42416 Court No. - 7 Case :- WRIT TAX No. - 648 of 2025 Petitioner :- M/S Jaiswal Khad Bhandar Thru. Proprietor Durga Prasad Jaiswal Respondent :- State Of U.P. Thru. Prin. Secy. (Institutional Finance) And 2 Others Counsel for Petitioner :- Kripa Shankar Shukla Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard Sri Satish Kumar Pandey holding brief of Sri Kripa and others: 2024:AHC:116559-DB, impugned orders dated 17.02.2025 and 05.07.2025 deserve to be quashed and are accordingly quashed. The writ petition is allowed.

6.

The matter is remanded back to the Assessing Authority to pass fresh order, in accordance with law, after providing opportunity of hearing. Order Date :- 24.7.2025 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.