BharatTaxGST

M/S, M.S. Enterprises, Lko. Thr. Proprietor vs. State Of U.P. Thru. Prin. Secy. (Tax And Registration), Lko. And Others

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WTAX/386/2025HC AllahabadGSTCNR UPHC02028981202525 April 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Dheeraj Srivastava, Pooja MauryaFor 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:23661 Court No. - 6 Case :- WRIT TAX No. - 386 of 2025 Petitioner :- M/S, M.S. Enterprises, Lko. Thr. Proprietor Respondent :- State Of U.P. Thru. Prin. Secy. (Tax And Registration), Lko. And Others Counsel for Petitioner :- Dheeraj Srivastava,Pooja Maurya Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard learned counsel for the petitioner and learned Standing

6.

Orders dated 24.07.2024.2024 & 20.03.2025 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 :- 25.4.2025 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.