K.A.Faisal vs. The State Tax Officer (Wc)
Original PDF →EXHIBIT P4OF THE APPELLATE ORDER NO.KVATA(PTA)-217/16 DATED 23.02.2019 IN RELATION TO P2 ASSESSMENT ORDER EXHIBIT P5-OF MODIFIED ORDER NO.11/2014-2015 FOR THE YEAR 2012-2013 DATED 05.12.2018 OF THE 2ND RESPONDENT EXHIBIT P6-OF THE ORDER NO.CR-11/11/2014-2015 FOR THE YEAR 2012-2013 DATED 09.12.2019 (RECTIFIED) OF THE SECOND RESPONDENT EXHIBIT P7-OF THE MODIFIED ORDER NO A1 51/16/2012-13 DATED 06.06.2019 OF THE FIRST RESPONDENT EXHIBIT P8-OF THE LETTER ADDRESSED TO SECOND RESPONDENT DATED 01.07.2019 EXHIBIT P9-OF THE LETTER ADDRESSED TO FIRST AND SECOND RESPONDENTS DATED 02.03.2020 REQUESTING THE ENTIRE REFUND RESPONDENTS EXHIBITS:NIL //// P.A TO JUDGE
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.