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M/S Avadh Gun House Thru.Proprietor Sri Abdul Hai And Another vs. State Of U.P. Thru. Prin. Secy. Institutional Finance Lko. U.P. And 2 Others

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WTAX/421/2025HC AllahabadGSTCNR UPHC02033361202507 May 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Jai Priya Swapnil

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Neutral Citation No. - 2025:AHC-LKO:26559 Court No. - 6 Case :- WRIT TAX No. - 421 of 2025 Petitioner :- M/S Avadh Gun House Thru.Proprietor Sri Abdul Hai And Another Respondent :- State Of U.P. Thru. Prin. Secy. Institutional Finance Lko. U.P. And 2 Others Counsel for Petitioner :- Jai Priya Swapnil Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard learned Counsel for the petitioner as well as learned Tax and another: Writ Tax No.303 of 2024, decided on 04.03.2024, the impugned order dated 28.08.2024 and the impugned order dated 15.04.2025 are quashed. The writ petition is allowed.

6.

The matter is remanded back to the Assessing Authority to pass fresh order, in accordance with law, after providing adequate opportunity of hearing. Order Date :- 7.5.2025 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.