Jai Prakash Chand And 2 Others Vs State Of U.P. Thru. Prin. Secy. State Tax Deptt. U.P. Lko. And Another

Allahabad High Court (Lucknow Bench) 4 Feb 2025 Writ Petition C No.3770, 3769 Of 2023 (2025) 02 AHC CK 0083
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition C No.3770, 3769 Of 2023

Hon'ble Bench

Attau Rahman Masoodi, J; Subhash Vidyarthi, J

Advocates

Apoorva Tewari, Aditya Tewari

Final Decision

Dismissed

Acts Referred
  • Constitution of India, 1950 - Article 14, 16, 21, 309
  • Uttar Pradesh Goods & Services Tax Act, 2017 - Section 174

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2025) 02 AHC CK 0083
  • Coram: Attau Rahman Masoodi, J; Subhash Vidyarthi, J
  • Bench: Division Bench
  • Advocates: Apoorva Tewari, Aditya Tewari
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution of India, 1950 - Article 14, 16, 21, 309
  • Uttar Pradesh Goods & Services Tax Act, 2017 - Section 174
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