BharatTaxGST

M/S B S R Construction Thru. Proprietor Bhopinder Singh vs. State Of U.P. Thru. Addl. Chief Secy. Finance Deptt. Lko. And 2 Others

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WTAX/409/2025HC AllahabadGSTCNR UPHC02031691202505 May 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Ajay SharmaFor 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:25755

Court No. - 6 Case :- WRIT TAX No. - 409 of 2025 Petitioner :- M/S B S R Construction Thru. Proprietor Bhopinder Singh Respondent :- State Of U.P. Thru. Addl. Chief Secy. Finance Deptt. Lko. And 2 Others Counsel for Petitioner :- Ajay Sharma Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard learned counsel for the petitioner and learned Standing

6.

Orders dated 10.04.2024 & 27.03.2025 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 :- 5.5.2025 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.