BharatTaxGST

Prem Chand Roy, Prop. Of M/S Prem Chand Roy Lucknow vs. State Of U.P. Thru. Prin. Secy. (G.S.T. Deptt.), Lko. And Others

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WTAX/385/2025HC AllahabadGSTCNR UPHC02029723202525 April 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Sandeep Gupta, Ravi Kumar SurtaniFor 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:23659 Court No. - 6 Case :- WRIT TAX No. - 385 of 2025 Petitioner :- Prem Chand Roy, Prop. Of M/S Prem Chand Roy Lucknow Respondent :- State Of U.P. Thru. Prin. Secy. (G.S.T. Deptt.), Lko. And Others Counsel for Petitioner :- Sandeep Gupta,Ravi Kumar Surtani Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard learned counsel for the petitioner and learned Standing Counsel for the State.

2.

Present petition has been filed challenging the orders dated 20.12.2023 passed under Section 73 of the GST Act as well as the order dated 08.04.2025 whereby the appeal was dismissed.

3.

The neat contention of learned counsel for the petitioner is that no opportunity of hearing was granted prior to passing of the order under Section 73. In the notice, 'NA' was inscribed in 6. Orders dated 20.12.2023 & 08.04.2025 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.