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Syed Shabbir Ahmad vs. State Of U.P. Thru. Prin. Secy. State Tax Lko. And 2 Others

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WTAX/473/2025HC AllahabadGSTCNR UPHC02036310202526 May 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Syed Asaghar MehdiFor 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:31212

Court No. - 6 Case :- WRIT TAX No. - 473 of 2025 Petitioner :- Syed Shabbir Ahmad Respondent :- State Of U.P. Thru. Prin. Secy. State Tax Lko. And 2 Others Counsel for Petitioner :- Syed Asaghar Mehdi 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 & 04.12.2024 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 :- 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.