BharatTaxGST

M/S Yadav Traders Thru. Proprietor Manoj Kumar Yadav vs. Additional Commissioner Grade-2 Appeal State Tax Judicial Division 3Rd Lucknow And Another

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WTAX/631/2025HC AllahabadGSTCNR UPHC02053214202523 July 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Yogendra Nath Yadav, Saurabh YadavFor 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:42096 Court No. - 7 Case :- WRIT TAX No. - 631 of 2025 Petitioner :- M/S Yadav Traders Thru. Proprietor Manoj Kumar Yadav Respondent :- Additional Commissioner Grade-2 Appeal State Tax Judicial Division 3rd Lucknow And Another Counsel for Petitioner :- Yogendra Nath Yadav,Saurabh Yadav Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard learned counsel for the petitioner and learned Standing

6.

Orders dated 31.08.2024 & 23.06.2025 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 :- 23.7.2025 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.