BharatTaxGST

M/S Mohammad Yameen Khan Thru. Auth. Signatory Mohammand Yameen Khan vs. State Of U.P. Thru. Addl. Chief Secy. Tax And Registration And 2 Others

Original PDF →
WTAX/400/2025HC AllahabadGSTCNR UPHC02031665202501 May 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Anit Vishal Srivastav, Ramesh Chandra, SrivastavaFor Respondent: C.S.C., Hon'ble Pankaj Bhatia, J., Heard learned counsel for the petitioner and learned Standing

No AI summary yet for this judgment.

Neutral Citation No. - 2025:AHC-LKO:24969 Court No. - 6 Case :- WRIT TAX No. - 400 of 2025 Petitioner :- M/S Mohammad Yameen Khan Thru. Auth. Signatory Mohammand Yameen Khan 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 and learned Standing

6.

Orders dated 29.08.2024 & 24.03.2025 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 :- 1.5.2025 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.