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M/S, Jaiswal Plywood Industries Thru. Partner And Authorized Signator, Shri Manoj Kumar Jaiswal vs. State Of U.P. Thru. Prin. Secy., (G.S.T. Deptt.), Lko. And Others

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WTAX/384/2025HC AllahabadGSTCNR UPHC02029658202525 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:23657 Court No. - 6 Case :- WRIT TAX No. - 384 of 2025 Petitioner :- M/S, Jaiswal Plywood Industries Thru. Partner And Authorized Signator, Shri Manoj Kumar Jaiswal 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

6.

Orders dated 24.12.2023 & 09.04.2025 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.