Indo American Electricals LTD. vs. The Assistant Commissioner(Assessment)
Original PDF →NO.32070488297/2012-13 DATED 03.04.2019, ISSUED BY THE RESPONDENT. EXHIBIT P2OF THE NOTICE OF DEMAND DATED 03.04.2019, FOR RS.36,49,639/-, ISSUED BY THE RESPONDENT. EXHIBIT P3OF THE ENVELOPE THAT CONTAINED REGISTERED LETTER ADDRESSED TO THE PETITIONER. EXHIBIT P4OF THE CONSIGNMENT DETAILS OF THE REGISTERED LETTER ADDRESSED TO THE PETITIONER. EXHIBIT P5OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P.(CIVIL) NO.14344 OF 2019 DATED 03.06.2019. EXHIBIT P6OF THE REPLY/OBJECTION LETTER DATED 17.06.2019, SUBMITTED BY THE PETITIONER. EXHIBIT P7OF THE ASSESSMENT ORDER NO.32070488297/2012-13 DATED 18.06.2019, ISSUED BY THE RESPONDENT. EXHIBIT P8OF THE NOTICE OF DEMAND DATED 18.06.2019 FOR RS.36,49,639/-, ISSUED BY THE RESPONDENT FOR THE ASSESSMENT YEAR 2012-2013. EXHIBIT P9OF THE REPLY LETTER DATED 12.07.2019, SUBMITTED BY THE PETITIONER. RESPONDENT'S EXHIBITS: ANNEXURE R1(A):OF THE REGISTRATION CERTIFICATE ANNEXURE R1(B):OF THE POSTAL RECEIPT
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.