BharatTaxGST

M/S Arsha Infradevelopers PVT. LTD Thru.Authorized Signatory Mr.Girish Natu vs. State Of U.P. Thru. Prin. Secy. Institutional Finance,Lko. And 3 Others

Original PDF →
WTAX/498/2025HC AllahabadGSTCNR UPHC02039005202526 May 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Siddharth NandwaniFor Respondent: C.S.C., Hon'ble Pankaj Bhatia, J., Heard Shri Sameer Gupta and Shri Prashant Verma, learned

No AI summary yet for this judgment.

Neutral Citation No. - 2025:AHC-LKO:31046 Court No. - 6 Case :- WRIT TAX No. - 498 of 2025 Petitioner :- M/S Arsha Infradevelopers Pvt. Ltd Thru.Authorized Signatory Mr. Girish Natu Respondent :- State Of U.P. Thru. Prin. Secy. Institutional Finance,Lko. And 3 Others Counsel for Petitioner :- Siddharth Nandwani Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard Shri Sameer Gupta and Shri Prashant Verma, learned counsel for the petitioner and learned Standing Counsel for the State.

2.

Present petition has been filed challenging the order dated 05.12.2023 passed under Section 73 of the GST Act as well as the order dated 02.09.2024 whereby the appeal was dismissed.

3.

Contention of learned counsel for the petitioner is that same dates were fixed for submission of reply as well as hearing, and the notices were also uploaded on the 'additional tab'.

4.

It is argued that the said issues were dealt with by this Court

6.

Orders dated 05.12.2023 & 02.09.2024 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.