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Iti LTD. (A Public Sector Undertaking) Raebareli Thru. Finance Manager Mr. Prabhakar Mishra vs. U.O.I.Minis.Of Fina.(Deptt.Reve.)Central Board Indir.Taxes And Cust.Thru.Chairman New Delhi And Ors

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WTAX/53/2023HC AllahabadGSTCNR UPHC02014923202301 May 2025Bench: RAJAN ROY,OM PRAKASH SHUKLA1 pages
For Petitioner: Ashish ChaturvediFor Respondent: A.S.G.I., C.S.C., Hon'ble Rajan Roy, J., Hon'ble Om Prakash Shukla, J., Heard., After hearing the matter at length, ultimately, it is an accepted, position as informed by Sri Rajesh Tewari, learned Addl. C.S.C., based on instructions received by him that personal hearing was...

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Neutral Citation No. - 2025:AHC-LKO:25278-DB Court No. - 2 Case :- WRIT TAX No. - 53 of 2023 Petitioner :- Iti Ltd. (A Public Sector Undertaking) Raebareli Thru. Finance Manager Mr. Prabhakar Mishra Respondent :- U.O.I.Minis.Of Fina.(Deptt.Reve.)Central Board Indir.Taxes And Cust.Thru.Chairman New Delhi And Ors Counsel for Petitioner :- Ashish Chaturvedi Counsel for Respondent :- A.S.G.I.,C.S.C. Hon'ble Rajan Roy,J. Hon'ble Om Prakash Shukla,J.

1.

Heard.

2.

After hearing the matter at length, ultimately, it is an accepted position as informed by Sri Rajesh Tewari, learned Addl. C.S.C. based on instructions received by him that personal hearing was not given under Section 75(4) of U.P. GST Act, 2017. 3. In view of the aforesaid statement, the impugned assessment order is quashed. Liberty is granted to proceed afresh as per law.

4.

Accordingly, the petition is disposed of. (Om Prakash Shukla,J.) (Rajan Roy,J.) Order Date :- 1.5.2025 Shanu/- SHANU SUMAN 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.