Joseph Nelson vs. The State Tax Officer (Wc)

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WP(C)/13891/2020HC KeralaGSTCNR KLHC01035335202018 August 2020Bench: HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR21 pages

NO.32011311295/2011-12 DATED 10/2/14 PASSED BY COMMERCIAL TAX OFFICER, WORKS CONTRACT COMMERCIAL TAXES, THIRUVANANTHAPURAM. EXHIBIT P2 THEOF NOTICE NO.32011311295/2011- 12 DATED 12/2/2018 ISSUED BY STATE TAX OFFICER, WORKS CONTRACT, STATE GOODS AND SERVICES TAX DEPARTMENT,THIRUVANANTHAPURAM. EXHIBIT P3 THEOF NOTICE NO.32011311295/2011- 12 DATED 12/12/2018 ISSUED BY STATE TAX OFFICER, WORKS CONTRACT, STATE GOODS AND SERVICES TAX DEPARTMENT,THIRUVANANTHAPURAM. EXHIBIT P4 THEOF NOTICE NO.32011311295/2011- 12 DATED 19/2/2019 PASSED BY STATE TAX OFFICER, WORKS CONTRACT, STATE GOODS AND SERVICES TAX DEPARTMENT,THIRUVANANTHAPURAM. EXHIBIT P5 THEOF THE RECTIFICATION PETITION DATED 11/3/2019. EXHIBIT P6 THEOF THE ORDER DATED 29/6/20120 REJECTING THE RECTIFICATION PETITION PASSED BY STATE TAX OFFICER, WORKS CONTRACT, STATE GOODS AND SERVICES TAX DEPARTMENT,THIRUVANANTHAPURAM. RESPONDENTS EXHIBITS:NIL //// P.A TO JUDGE

20 W.P.(C).No.13774 of 2020, W.P.(C).No.13792 of 2020 W.P.(C).No.13891 of 2020, W.P.(C).No.13898 of 2020 W.P.(C).No.14267 of 2020, W.P.(C).No.14318 of 2020 W.P.(C).No.14554 of 2020, W.P.(C).No.14576 of 2020 W.P.(C).No.15017 of 2020 & W.P.(C).No.15038 of 2020 APPENDIX OF WP(C) 15017/2020 PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF NOTICE ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2011-12 DATED 11.02.2019. EXHIBIT P2 COPY OF LETTER SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 18.03.2019. EXHIBIT P3 COPY OF ORDER ISSUED BY THE 1ST RESPONDENT DATED 27.03.2019. RESPONDENTS EXHIBITS:NIL //// P.A TO JUDGE

21 W.P.(C).No.13774 of 2020, W.P.(C).No.13792 of 2020 W.P.(C).No.13891 of 2020, W.P.(C).No.13898 of 2020 W.P.(C).No.14267 of 2020, W.P.(C).No.14318 of 2020 W.P.(C).No.14554 of 2020, W.P.(C).No.14576 of 2020 W.P.(C).No.15017 of 2020 & W.P.(C).No.15038 of 2020 APPENDIX OF WP(C) 15038/2020 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1:OF THE ASSESSMENT ORDER PASSED BY THE 1ST RESPONDENT UNDER THE KVAT ACT FOR THE YEAR 2011-12 DATED 18/02/2019. EXHIBIT P2:OF THE DEMAND NOTICE UNDER SECTION 7 OF THE KERALA REVENUE RECOVERY ACT ISSUED BY 3RD RESPONDENT DATED 07/09/2019. 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.