BharatTaxGST

M/S Pehalwan Traders Thru. Authorized Representative Vinod Kumar Yadav vs. State Of U.P. Thru. Addl. Chief Secy. Tax And Registration U.P. Lko. And 3 Others

Original PDF →
WTAX/650/2025HC AllahabadGSTCNR UPHC02053577202522 July 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Amit KumarFor Respondent: C.S.C., Hon'ble Pankaj Bhatia, J., Heard learned counsel for the petitioner and learned Standing

No AI summary yet for this judgment.

Neutral Citation No. - 2025:AHC-LKO:41724

Court No. - 7 Case :- WRIT TAX No. - 650 of 2025 Petitioner :- M/S Pehalwan Traders Thru. Authorized Representative Vinod Kumar Yadav Respondent :- State Of U.P. Thru. Addl. Chief Secy. Tax And Registration U.P. Lko. And 3 Others Counsel for Petitioner :- Amit Kumar Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard learned counsel for the petitioner and learned Standing

6.

Orders dated 12.08.2024 & 26.03.2025 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 :- 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.