M/S Chandrawati Filling Station Thru. Legal Representative Jitendra Kumar Pandey vs. State Of U.P. Thru. Prin. Secy. Institutional Finance U.P. Lko. And 2 Others
Original PDF →No AI summary yet for this judgment.
Neutral Citation No. - 2025:AHC-LKO:25685 Court No. - 6 Case :- WRIT TAX No. - 408 of 2025 Petitioner :- M/S Chandrawati Filling Station Thru. Legal Representative Jitendra Kumar Pandey Respondent :- State Of U.P. Thru. Prin. Secy. Institutional Finance U.P. Lko. And 2 Others Counsel for Petitioner :- Deep Narayan Tripathi,Arjun Gupta Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.
Heard Shri Satish Kumar Pandey, learned counsel for the 6. Orders dated 10.04.2024 & 30.03.2025 are quashed.
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.