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M/S Airosa International Thru. Proprietor Arshad Ahmad Khan vs. State Of U.P. Thru. Addl. Chief Secy. Tax And Registration Lko. And 2 Others

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WTAX/601/2025HC AllahabadGSTCNR UPHC02050684202509 July 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Anit Vishal Srivastav, Ramesh Chandra, SrivastavaFor 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:38845 Court No. - 7 Case :- WRIT TAX No. - 601 of 2025 Petitioner :- M/S Airosa International Thru. Proprietor Arshad Ahmad Khan Respondent :- State Of U.P. Thru. Addl. Chief Secy. Tax And Registration Lko. And 2 Others Counsel for Petitioner :- Anit Vishal Srivastav,Ramesh Chandra Srivastava Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard learned counsel for the petitioner and learned Standing Counsel for the State.

2.

Present petition has been filed challenging the orders dated 31.12.2023 passed under Section 73 of the GST Act as well as the order dated 08.04.2025 whereby the appeal was dismissed on the ground of limitation.

3.

Contention of learned counsel for the petitioner is that no opportunity of hearing was granted prior to passing of the order under Section 73 of GST Act.

4.

Learned Standing Counsel, based upon instructions, states that in the notice sent 'NA' was prescribed in the tab of date of 7. Orders dated 31.12.2023 & 08.04.2025 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 :- 9.7.2025 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.