BharatTaxGST

Mohd.Aamir vs. State Of U.P. Thru. Prin. Secy. Institutional Finance Lko. And 2 Others

Original PDF →
WTAX/373/2025HC AllahabadGSTCNR UPHC02029256202523 April 2025Bench: RAJAN ROY,OM PRAKASH SHUKLA1 pages
For Petitioner: Amit Kumar Awasthi, Rajneesh DwivediFor Respondent: C.S.C., Hon'ble Rajan Roy, J., Hon'ble Om Prakash Shukla, J., Heard., Petitioner has remedy of appeal against the impugned

No AI summary yet for this judgment.

Neutral Citation No. - 2025:AHC-LKO:23067-DB Court No. - 2 Case :- WRIT TAX No. - 373 of 2025 Petitioner :- Mohd.Aamir Respondent :- State Of U.P. Thru. Prin. Secy. Institutional Finance Lko. And 2 Others Counsel for Petitioner :- Amit Kumar Awasthi,Rajneesh Dwivedi Counsel for Respondent :- C.S.C. Hon'ble Rajan Roy,J. Hon'ble Om Prakash Shukla,J.

1.

Heard.

2.

Petitioner has remedy of appeal against the impugned order of assessment under the U.P. Goods and Services Tax Act, 2017. The same should be availed by the petitioner, if otherwise permissible in law.

3.

The writ petition is disposed of. [Om Prakash Shukla, J.] [Rajan Roy, J.] Order Date :- 23.4.2025 Santosh/- SANTOSH KUMAR 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.