BharatTaxGST

M/S Easy Constultants, Lko. Thr. Proprietor, Bhavani Bhikh vs. State Of U.P. Thru. Prin. Secy. (Deptt. Of State Tax), Lko. And 2 Others

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WTAX/382/2025HC AllahabadGSTCNR UPHC02029509202524 April 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Ravindra Gupta, Quaiser AbbasFor 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:23327

Court No. - 6 Case :- WRIT TAX No. - 382 of 2025 Petitioner :- M/S Easy Constultants, Lko. Thr. Proprietor, Bhavani Bhikh Respondent :- State Of U.P. Thru. Prin. Secy. (Deptt. Of State Tax), Lko. And 2 Others Counsel for Petitioner :- Ravindra Gupta,Quaiser Abbas Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard learned counsel for the petitioner and learned Standing

6.

Orders dated 09.08.2024 & 11.03.2025 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 :- 24.4.2025 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.