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M/S Ajai Iron Store Thru. Prop. Ajay Kumar Gupta vs. State Of U.P. Thru. Prin. Secy. Deptt. Of State Tax Lko. And 2 Others

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WTAX/633/2025HC AllahabadGSTCNR UPHC02053675202518 July 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Anurag MishraFor 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:41138

Court No. - 7 Case :- WRIT TAX No. - 633 of 2025 Petitioner :- M/S Ajai Iron Store Thru. Prop. Ajay Kumar Gupta Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of State Tax Lko. And 2 Others Counsel for Petitioner :- Anurag Mishra Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard learned counsel for the petitioner and learned Standing

6.

Orders dated 25.06.2022 & 09.01.2024 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 :- 18.7.2025 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.