Chirakekkaran Glass House (P) LTD. vs. The State Tax Officer
Original PDF →NO.ITC 43/2009-10 DATED 08.07.2014. EXHIBIT P4OF THE ORDER IN WPC NO.20889 OF 2014 DATED 29.08.2014. EXHIBIT P5OF THE ORDER IN WPC NO.17948 OF 2015 DATED 17.06.2015. EXHIBIT P6OF THE ARGUMENT SUBMITTED BEFORE THE 3RD RESPONDENT DATED 19.09.2015. EXHIBIT P7OF THE ARGUMENT NOTE DATED 11.09.2015 (WITHOUT ANNEXURE). EXHIBIT P8OF PETITION FILED BY THE PETITIONER TO ACCEPT DOCUMENTS DATED 10.09.2015. EXHIBIT P9OF THE ORDER IN RP NO.148/2014 AND 248/2014 DATED 26.10.2015. EXHIBIT P10OF THE COMMON 2ND REVISION ORDER OF THE 3RD RESPONDENT IN ORDER NO.R1-41397/2015/CT DATED 10.05.2016. EXHIBIT P11OF THE PENALTY NOTICE UNDER SECTION 67(1) OF THE KVAT ACT DATED 27.01.2020. EXHIBIT P12OF THE JUDGMENT IN WPC 4171 OF 2020 DATED 14.02.2020. EXHIBIT P13OF THE JUDGMENT IN WRIT APPEAL NO.357 OF 2020 DATED 28.02.2020. WP(C).No.12763 OF 2020(U) 4 EXHIBIT P14OF THE REPLY SUBMITTED BEFORE THE 1ST RESPONDENT BY THE PETITIONER DATED 11.03.2020. EXHIBIT P15OF THE SECOND REPLY SUBMITTED BY THE PETITIONER DATED 16.03.2020. EXHIBIT P16OF THE PENALTY ORDER NO.ITC- 43/2009-10 DATED 19.03.2020.
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.