Mrf Limited vs. State Of Kerala
Original PDF →DATED 23.3.2021 ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT FOR THE YEAR 2013-14 UNDER THE CST ACT. EXHIBIT P2 AOF THE RECTIFICATION PETITION DATED 21.4.2021 ALONG WITH COVERING LETTER DATED 23.4.2021, AND ITS ENCLOSURES. EXHIBIT P3 A COPY OF THE JUDGMENT DATED 3.9.2018 OF THIS HON'BLE COURT IN O.T.APPEAL NO.3/2010. WP(C) No.10920, 10932 & 11000 of 2021 : 8 : APPENDIX OF WP(C) 10932/2021 PETITIONER'S EXHIBITS: EXHIBIT P1 AOF THE ASSESSMENT ORDER DATED 25.03.2021 ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT FOR THE YEAR 2014-15 UNDER THE CST ACT. EXHIBIT P2 AOF THE RECTIFICATION PETITION DATED 27.04.2021 AND ITS ENCLOSURES. EXHIBIT P3 A COPY OF THE JUDGMENT DATED 03.09.2018 OF THIS HON'BLE COURT IN O.T. APPEAL NO. 3/2010
WP(C) No.10920, 10932 & 11000 of 2021 : 9 : APPENDIX OF WP(C) 11000/2021 PETITIONER'S EXHIBITS: EXHIBIT P1OF THE ASSESSMENT ORDER DATED 23.03.2021 ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT FOR THE YEAR 2012-13 UNDER THE KVAT ACT EXHIBIT P2OF THE RECTIFICATION PETITION DATED 22.04.2021 AND THE COVERING LETTER DATED 23.04.2021, ALONG WITH ITS ENCLOSURES EXHIBIT P3OF THE JUDGMENT DATED 03.09.2018 OF THIS HON'BLE COURT IN O.T.APPEAL NO.3/2010 ncd
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.