Shiji.M.R. vs. The Assistant Commissioner (Assmt)
Original PDF →NO.32080673924/2006-07 DATED 25.03.2014 ISSUED UNDER SECTION 25(1) OF KERALA VALUE ADDED TAX ACT, BY THE 1ST RESPONDENT TO THE PETITIONER EXHIBIT P2OF THE APPELLATE ORDER KVAT NO.1429/14 DATED 28.01.2017 ISSUED UNDER SECTION 25(1) OF KERALA VALUE ADDED TAX ACT, BY THE 2ND RESPONDENT TO THE PETITIONER EXHIBIT P3OF THE RESTORED ORDER OF THE ASSESSMENT ORDER NO.32080673924/2006-07 DATED 16.05.2019 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER EXHIBIT P4OF THE REVENUE RECOVERY NOTICE NO.2019/9653/08 DATED 08.11.2019 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER EXHIBIT P5OF THE JUDGMENT OF THE WRIT PETITION IN WP(C)NO.26960/2018 DATED 21.08.2019
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.