Abdul Saleem.A.I vs. State Tax Officer

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WP(C)/12288/2020HC KeralaGSTCNR KLHC01031321202023 June 2020Bench: HONOURABLE MR. JUSTICE AMIT RAWAL9 pages

IN FORM GST-RFD-04 LIMITING THE CLAIM OF REFUND IN RESPECT OF SGST PORTION ALONG IN EXHIBIT P3 REFUND APPLICATION FILED FOR THE MONTH OF JULY, 2017 EXHIBIT P8(A)OF ORDER IN FORM-GST-RFD-06 REJECTING THE CLAIM OF REFUND IN RESPECT OF IGST AND CGST PORTION IN EXHIBIT P3(A) REFUND APPLICATION FILED FOR THE MONTH OF AUGUST, 2017

WP(C).No.12288 OF 2020(I) 8 REJECTING THE CLAIM OF REFUND IN RESPECT OF IGST AND CGST PORTION IN EXHIBIT P3(B) REFUND APPLICATION FILED FOR THE MONTH OF SEPTEMBER, 2017 EXHIBIT P2OF THE GSTR-3B RETURN FILED BY THE PETITIONER FOR THE MONTH OF JULY, 2017 EXHIBIT P2 AOF THE GSTR-3B RETURN FILED BY THE PETITIONER FOR THE MONTH OF JULY, 2017 EXHIBIT P2(B)OF THE GSTR-3B RETURN FILED BY THE PETITIONER FOR THE MONTH OF AUGUST, 2017 EXHIBIT P3OF THE REFUND APPLICATION FILED B THE PETITIONER BEFORE THE 1ST RESPONDENT FOR THE MONTH OF JULY, 2017 EXHIBIT P3(A)OF THE REFUND APPLICATION FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT FOR THE MONTH OF AUGUST, 2017 EXHIBIT P3(B)OF THE REFUND APPLICATION FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT FOR THE MONTH OF AUGUST, 2017 EXHIBIT P4OF THE LIST OF EXPORT INVOICE FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT FOR THE MONTH OF JULY, 2017 EXHIBIT P4(B)OF THE LIST OF EXPORT INVOICE FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT FOR THE MONTH OF SEPTEMBER, 2017 EXHIBIT P4 AOF THE LIST OF EXPORT INVOICE FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT FOR THE MONTH OF JULY, 2017 EXHIBIT P5OF THE LIST OF AIR CARGO BILLS FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT FOR THE MONTH OF JULY, 2017 EXHIBIT P5(A)OF THE LIST OF AIR CARGO BILLS FILED BY THE PETITIONER BEFORE

WP(C).No.12288 OF 2020(I) 9 THE 1ST RESPONDENT FOR THE MONTH OF AUGUST, 2017 EXHIBIT P5(B)OF THE LIST OF AIR CARGO BILLS FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT FOR THE MONTH OF SEPTEMBER, 2017

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.