M/S Lari Almira House Vs State Of U.P. And 3 Others

Allahabad High Court 12 Apr 2023 Writ Tax No. 1569, 1570 Of 2022 (2023) 04 AHC CK 0027
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Tax No. 1569, 1570 Of 2022

Hon'ble Bench

Pankaj Bhatia, J

Advocates

Aloke Kumar

Final Decision

Allowed

Acts Referred
  • Constitution Of India, 1950 - Article 226
  • Uttar Pradesh Goods and Services Tax Act, 2017 - Section 7, 12, 13, 15, 61, 61(3), 67, 70, 73, 74, 75(4), 104(4)

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2023) 04 AHC CK 0027
  • Coram: Pankaj Bhatia, J
  • Bench: Single Bench
  • Advocates: Aloke Kumar
  • Result: Allowed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 226
  • Uttar Pradesh Goods and Services Tax Act, 2017 - Section 7, 12, 13, 15, 61, 61(3), 67, 70, 73, 74, 75(4), 104(4)
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