BharatTaxGST

M/S Yadav Traders Thru. Proprietor,Manoj Kumar Yadav vs. Additional Commissioner,Grade-2(Appeal)State Tax,Judicial Division-3Rd, Lucknow,U.P. And Another

Original PDF →
WTAX/404/2025HC AllahabadGSTCNR UPHC02031501202501 May 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Yogendra Nath Yadav, Rupendra Kumar, Yadav, Saurabh Yadav, Vinod Kumar YadavFor 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:24966 Court No. - 6 Case :- WRIT TAX No. - 404 of 2025 Petitioner :- M/S Yadav Traders Thru. Proprietor,Manoj Kumar Yadav Respondent :- Additional Commissioner,Grade-2(Appeal)State Tax,Judicial Division-3rd, Lucknow,U.P. And Another Counsel for Petitioner :- Yogendra Nath Yadav,Rupendra Kumar Yadav,Saurabh Yadav,Vinod Kumar Yadav Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard learned counsel for the petitioner and learned Standing

6.

Orders dated 05.12.2023 & 11.09.2024 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.