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M/S Yadav Traders Thru.Proprietor Kailash Kumar vs. State Of U.P. Thru. Prin. Secy. Tax And Registration Lko. And 3 Others

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WTAX/635/2025HC AllahabadGSTCNR UPHC02053208202518 July 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Anand Dubey, Utkarsh MisraFor 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:41128

Court No. - 7 Case :- WRIT TAX No. - 635 of 2025 Petitioner :- M/S Yadav Traders Thru.Proprietor Kailash Kumar Respondent :- State Of U.P. Thru. Prin. Secy. Tax And Registration Lko. And 3 Others Counsel for Petitioner :- Anand Dubey,Utkarsh Misra Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard learned counsel for the petitioner and learned Standing

6.

Orders dated 06.07.2024 & 07.01.2025 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 :- 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.