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M/S Rama Hosiery Thru. Propritor Anjani Gupta vs. State Of U.P. Thru. Prin. Secy. Tax Lko. And 2 Others

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WTAX/655/2025HC AllahabadGSTCNR UPHC02053335202522 July 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Manoj Kumar Dubey, Anjuli Srivastava, Roopani, Mishra

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Neutral Citation No. - 2025:AHC-LKO:41718 Court No. - 7 Case :- WRIT TAX No. - 655 of 2025 Petitioner :- M/S Rama Hosiery Thru. Propritor Anjani Gupta Respondent :- State Of U.P. Thru. Prin. Secy. Tax Lko. And 2 Others Counsel for Petitioner :- Manoj Kumar Dubey,Anjuli Srivastava,Roopani Mishra Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard Shri Satish Kumar Pandey, learned counsel for the 7. Orders dated 23.12.2023 & 26.09.2024 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.