M/S Maa Tent House Thru. Proprietor Vivek Kumar vs. State Of U.P. Thru. Addl. Chief Secy. Tax And Registration And 2 Others
Original PDF →WTAX/511/2025HC AllahabadGSTCNR UPHC02039984202528 May 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Anit Vishal Srivastav, Ramesh, Chandra Srivastava
No AI summary yet for this judgment.
Neutral Citation No. - 2025:AHC-LKO:32261 Court No. - 6 Case :- WRIT TAX No. - 511 of 2025 Petitioner :- M/S Maa Tent House Thru. Proprietor Vivek Kumar Respondent :- State Of U.P. Thru. Addl. Chief Secy. Tax And Registration 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 as well as learned Order Date :- 28.5.2025 akverma ASHOK KUMAR VERMA 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.