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M/S Vandam Filling Station Thru.Proprietor Umesh Shivadhar Verma vs. State Of U.P. Thru. Addl. Chief Secy. Tax Registration Govt. Of U.P. Lko. And 2 Others

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WTAX/495/2025HC AllahabadGSTCNR UPHC02039108202526 May 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:31188

Court No. - 6 Case :- WRIT TAX No. - 495 of 2025 Petitioner :- M/S Vandam Filling Station Thru.Proprietor Umesh Shivadhar Verma Respondent :- State Of U.P. Thru. Addl. Chief Secy. Tax Registration Govt. Of 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 27.04.2024 & 21.04.2025 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 :- 26.5.2025 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.