M.Jalaludeen vs. The State Tax Officer-1
Original PDF →NO.32040964012/2015-16 DATED 23/09/2017 ISSUED BY 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P2OF FORM 29 APPEAL MEMORANDUM PURSUANT TO EXBT.P1 ASSESSMENT ORDER DATED 11/03/2020 FOR THE YEAR 2015-16 e- FILED BEFORE 2ND RESPONDENT BY THE PETITIONER. EXHIBIT P3OF FORM -30 INTERLOCUTORY APPLICATION FOR CONDONATION OF DELAY FOR 375 DAYS DATED 11/03/2020 FOR THE YEAR 2015-16 E-FILED BEFORE 2ND RESPONDENT BY THE PETITIONER. EXHIBIT P4OF THE INTERLOCUTORY APPLICATION FOR AN ABSOLUTE STAY PURSUANT TO EXBTS.P1 ASSESSMENT ORDER DATED 11/03/2020 FOR THE YEAR 2015-16 FILED BEFORE 2ND RESPONDENT BY THE PETITIONER. EXHIBIT P5OF FORM 1 & FORM 10 RR NOTICE NO.2018/4195/04 DATED 05/0/2018 FOR THE YEAR 2015-16 ISSUED U/S. 7 AND 34 O THE KERALA RR ACT BY THE 3RD RESPONDENT TO THE PETITIONER.
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.