BharatTaxGST

M/S Welldone Infrastructure PVT. LTD. Thru. Authorize Manager Administration Sri Vivek Singh vs. State Of U.P. Thru. Commissioner State Tax,Lko. And 2 Others

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WTAX/535/2025HC AllahabadGSTCNR UPHC02042497202530 May 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Durgesh Kumar PathakFor 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:33291 Court No. - 6 Case :- WRIT TAX No. - 535 of 2025 Petitioner :- M/S Welldone Infrastructure Pvt. Ltd. Thru. Authorize Manager Administration Sri Vivek Singh Respondent :- State Of U.P. Thru. Commissioner State Tax,Lko. And 2 Others Counsel for Petitioner :- Durgesh Kumar Pathak Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard learned counsel for the petitioner and learned Standing

6.

Orders dated 29.04.2024 & 06.03.2025 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.