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M/S Mansvi Secy. Services, Thru. Authorized Representative Shikhar Srivastava vs. Union Of INDIA Thru. Secy. Ministry Of Finance New Delhi And 5 Others

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WTAX/621/2025HC AllahabadGSTCNR UPHC02043575202516 July 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Amit KumarFor Respondent: A.S.G.I., C.S.C., Hon'ble Pankaj Bhatia, J., Heard learned counsel for the petitioner; Shri Pawan Awasthi, learned counsel for respondent no.1 and learned Standing

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Neutral Citation No. - 2025:AHC-LKO:40464 Court No. - 7 Case :- WRIT TAX No. - 621 of 2025 Petitioner :- M/S Mansvi Secy. Services, Thru. Authorized Representative Shikhar Srivastava Respondent :- Union Of India Thru. Secy. Ministry Of Finance New Delhi And 5 Others Counsel for Petitioner :- Amit Kumar Counsel for Respondent :- A.S.G.I.,C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard learned counsel for the petitioner; Shri Pawan Awasthi,

6.

Orders dated 21.08.2024 & 25.03.2025 are quashed.

7.

Matter is remanded to the assessing authority to pass fresh order after giving an opportunity of hearing to the petitioner, in accordance with law. Order Date :- 16.7.2025 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.