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M/S Tahir Construction Lucknow Thru. Proprietor Tarik Ameer vs. State Of U.P. Thru. Addl. Chief Secy. Tax And Registration U.P. Lko. And 2 Others

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WTAX/580/2025HC AllahabadGSTCNR UPHC02048817202502 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:37104 Court No. - 7 Case :- WRIT TAX No. - 580 of 2025 Petitioner :- M/S Tahir Construction Lucknow Thru. Proprietor Tarik Ameer Respondent :- State Of U.P. Thru. Addl. Chief Secy. Tax And Registration U.P. 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

6.

Orders dated 28.04.2024 & 23.09.2024 are quashed.

7.

Matter is remanded to the assessing authority to pass fresh order after giving an opportunity of hearing to the petitioner. Order Date :- 2.7.2025 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.