BharatTaxGST

M/S Shreem Enterprises Thru. Propriter Manoj Mishra vs. State Of U.P. Thru. Prin. Secy. Lko. And 2 Others

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WTAX/611/2025HC AllahabadGSTCNR UPHC02051515202511 July 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Ravindra Gupta

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Neutral Citation No. - 2025:AHC-LKO:39608

Court No. - 7 Case :- WRIT TAX No. - 611 of 2025 Petitioner :- M/S Shreem Enterprises Thru. Propriter Manoj Mishra Respondent :- State Of U.P. Thru. Prin. Secy. Lko. And 2 Others Counsel for Petitioner :- Ravindra Gupta Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard Shri Pranjal Shukla, learned counsel for the petitioner

7.

Orders dated 11.02.2025 & 24.06.2025 are quashed.

8.

Matter is remanded to the assessing authority to pass fresh order after giving an opportunity of hearing to the petitioner. Order Date :- 11.7.2025 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.