BharatTaxGST

M/S Cosmos Concrete And Structures (INDIA) PVT. LTD. Thru. Proprietor Sunil Kumar Sharma vs. State Of U.P. Thru. Addl. Chief Secy. Tax And Registration And 2 Others

Original PDF →
WTAX/426/2025HC AllahabadGSTCNR UPHC02033707202507 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:26709 Court No. - 6 Case :- WRIT TAX No. - 426 of 2025 Petitioner :- M/S Cosmos Concrete And Structures (India) Pvt. Ltd. Thru. Proprietor Sunil Kumar Sharma 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 Tax and another: Writ Tax No.303 of 2024, decided on 04.03.2024, the impugned order dated 19.04.2024 and the impugned order dated 11.04.2025 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.