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M/S Deepali Secrurities And Services Thru.Proprietor Madhuri 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/427/2025HC AllahabadGSTCNR UPHC02033708202507 May 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Anit Vishal Srivastav, Ramesh, Chandra Srivastava

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Neutral Citation No. - 2025:AHC-LKO:26712 Court No. - 6 Case :- WRIT TAX No. - 427 of 2025 Petitioner :- M/S Deepali Secrurities And Services Thru.Proprietor Madhuri 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 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 24.04.2025 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.