Bayshore Sea Wood Projects vs. The State Tax Officer
Original PDF →WP(C)/24041/2019HC KeralaGSTCNR KLHC01062418201904 September 2019Bench: HONOURABLE MR.JUSTICE S.V.BHATTI4 pages
P2AOF THE APPEAL IN FORM NO.29 ALONG WITH GROUNDS OF APPEAL FILED BY THE PETITOINER BEFORE THE SECOND RESPODNENT AGAINST THE EXT P1 ASSESSMENT ORDER P3OF STAY PETITION FILED IN THE EXT P2 APPEALS P3AOF STAY PETITION FILED IN THE EXT P2 APPEALS P4OF REVENUE RECOVERY NOTICE DATED 24.06.2019 ISSUED BY THE THIRD RESPONDENT TO THE PETITIONER BASED ON THE EXT P1 ASSESSMENT ORDER FOR THE YEARS 2011-2012 P4AOF REVENUE RECOVERY NOTICE DATED 24.06.2019 ISSUED BY THE THIRD RESPONDENT TO THE PETITIONER BASED ON THE EXT P1A ASSESSMENT ORDER FOR THE YEARS 2012-2013
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.