M/S Ganesh Plywood Industries Thru. Authorised Representative Sri Ramesh Kumar Agarwal vs. Addl. Commissioner Grade 2 (Appeal) State Tax Sitapur And Another
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HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW WRIT TAX No. - 942 of 2025
Court No. - 6 HON'BLE PANKAJ BHATIA, J.
Heard learned Counsel for the petitioner and learned Standing Counsel.
The present petition has been filed challenging an order dated 13.07.2023 passed under Section 74 of the CGST Act as well as the order and others: Writ Tax No.1029 of 2021, decided on 04.03.2022. 6. Following and adopting the same judgment, both the orders dated 13.07.2023 and 27.06.2025 are quashed.
The matter is remanded back to the assessing authority for passing order afresh in accordance with law after providing opportunity of hearing to the petitioner.
The amount deposited at the time of preferring of the appeal shall be Versus Counsel for Petitioner(s) : Agendra Sinha, Rakesh Kumar Counsel for Respondent(s) : C.S.C. M/S Ganesh Plywood Industries Thru. Authorised Representative Sri Ramesh Kumar Agarwal .....Petitioner(s) Addl. Commissioner Grade 2 (Appeal) State Tax Sitapur And Another .....Respondent(s)
refunded to the petitioner on moving an appropriate application as the impugned order against which the appeal was preferred has been quashed.
Present petition stands allowed in above terms. September 19, 2025 nishant WTAX No. 942 of 2025 2 (Pankaj Bhatia,J.) 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.