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M/S R. N. Pathak Dunni Chand Thru. Authorised Partner Shri Abhinav Katyal vs. The State Of U.P. Thru. Its Prin. Secy. G.S.T. Deptt. Lko. And 2 Others

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WTAX/539/2025HC AllahabadGSTCNR UPHC02042195202530 May 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Sandeep Gupta, Ravi Kumar SurtaniFor 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:33458

Court No. - 6 Case :- WRIT TAX No. - 539 of 2025 Petitioner :- M/S R. N. Pathak Dunni Chand Thru. Authorised Partner Shri Abhinav Katyal Respondent :- The State Of U.P. Thru. Its Prin. Secy. G.S.T. Deptt. Lko. And 2 Others Counsel for Petitioner :- Sandeep Gupta,Ravi Kumar Surtani Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard learned counsel for the petitioner and learned Standing

6.

Orders dated 30.04.2024 & 12.03.2025 are quashed.

7.

Matter is remanded to the assessing authority to pass fresh order after giving an opportunity of hearing to the petitioner. Order Date :- 30.5.2025 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.