M/S Ganpati Construction And Engineering Thru. Proprietor Abhishek Singh vs. State Of U.P. Thru. Prin. Secy. Institutional Finance And 2 Others

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WTAX/647/2025HC AllahabadGSTCNR UPHC02053864202522 July 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Kripa Shankar Shukla

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Neutral Citation No. - 2025:AHC-LKO:41727 Court No. - 7 Case :- WRIT TAX No. - 647 of 2025 Petitioner :- M/S Ganpati Construction And Engineering Thru. Proprietor Abhishek Singh 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 Shri Satish Kumar Pandey, learned counsel for the 7. Orders dated 27.02.2025 & 05.07.2025 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.