Salim M.S (Proprietor) vs. The Commercial Tax Officer
Original PDF →KVAT NO.200/17 DATED 22.6.2018 FOR THE YEAR 2015-16 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER EXHIBIT P3OF THE FIRST APPEAL DATED 17.6.2019 FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT TO THE PETITIONER EXHIBIT P4OF THE DELAY CON DONATION PETITIONER DATED 17.6.2019 FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT TO THE PETITIONER EXHIBIT P5OF THE STAY PETITION DATED 17.6.2019 FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT TO THE PETITIONER EXHIBIT P6 RESPONDENTS EXHIBITS:OF THE PROHIBITORY ORDER NO A2-482/201617(1)
DATED
2019 ISSUED BY THE 4TH RESPONDENT TO THE BANK. NIL. //// P.S. 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.