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M/S Sonagiri Ground Floor Thru. Partner Saras Jain vs. State Of U.P. Thru. Addl. Chief Secy. Tax And Registration Lko. And 3 Others

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WTAX/658/2025HC AllahabadGSTCNR UPHC02053759202522 July 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Aayush Pankaj Tiwari, Durga Prasad, Dubey, Hritik Dwivedi, Peeyush PankajFor 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:41715

Court No. - 7 Case :- WRIT TAX No. - 658 of 2025 Petitioner :- M/S Sonagiri Ground Floor Thru. Partner Saras Jain Respondent :- State Of U.P. Thru. Addl. Chief Secy. Tax And Registration Lko. And 3 Others Counsel for Petitioner :- Aayush Pankaj Tiwari,Durga Prasad Dubey,Hritik Dwivedi,Peeyush Pankaj Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard learned counsel for the petitioner and learned Standing

7.

Orders dated 26.04.2024 & 28.10.2024 are quashed.

8.

Matter is remanded to the assessing authority to pass fresh order after giving an opportunity of hearing to the petitioner. Order Date :- 22.7.2025 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.