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M/S Hardoi Cement Distributors Thru. Proprietor Vibhu Kumar Gupta vs. State Of U.P. Thru. Prin. Secy. Deptt. Of State Tax Lko. And 2 Others

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WTAX/600/2025HC AllahabadGSTCNR UPHC02050483202509 July 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Jairam Srivastava, Aakash Srivastava, Manvesh, Vats, Vaani 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:38872

Court No. - 7 Case :- WRIT TAX No. - 600 of 2025 Petitioner :- M/S Hardoi Cement Distributors Thru. Proprietor Vibhu Kumar Gupta Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of State Tax Lko. And 2 Others Counsel for Petitioner :- Jairam Srivastava,Aakash Srivastava,Manvesh Vats,Vaani Srivastava Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard learned counsel for the petitioner and learned Standing

7.

Orders dated 22.04.2024 & 30.10.2024 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.