M/S.Yanthra Ayurvedic Resort PVT LTD. vs. State Tax Officer(Luxury Tax)
Original PDF →32011016049/2015-16 DATED 30.11.2018 OF THE 1ST RESPONDENT FOR THE YEAR 2015-16. EXHIBIT P3 COPY OF THE MEMORANDUM OF APPEAL DATED 15.1.2019 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT AGAINST EXT.P1 ORDER. EXHIBIT P4 COPY OF THE STAY PETITION DATED 15.1.2019 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT IN EXT.P3 APPEAL. EXHIBIT P5 COPY OF THE MEMORANDUM OF APPEAL DATED 15.1.2019 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT AGAINST EXT.P2 ORDER. EXHIBIT P6 COPY OF THE STAY PETITION DATED 15.1.2019 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT IN EXT.P5 APPEAL. EXHIBIT P7 COPY OF THE REVENUE RECOVERY NOTICE NO.RRC NO.12/19-20 DATED 12.8.2019 ISSUED BY THE 3RD RESPONDENT.
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.