Kailash Singh Rawat(Deceased) vs. The State Of Uttarakhand
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SL. No Date Office Notes, reports, orders or proceedings or directions and Registrar’s order with Signatures COURT’S OR JUDGES’S ORDERS
2025
WPMB No. 261 of 2025 Hon'ble G. Narendar, C.J. Hon’ble Alok Mahra, J.
Dr. Govind Singh Latwal and Mr. Pankaj Tiwari, learned counsel for the petitioner.
Ms. Puja Banga, learned Brief Holder for the State.
The impugned assessment order and the show- cause notice issued under Section 73 of the GST Act are set-aside.
The writ petition is partly allowed.
Detailed judgment to follow.
(Alok Mahra, J)
(G. Narendar, CJ) 21.05.2025 21.05.2025 NISHANT
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