Subramonian Velayudhan Achary vs. The Assistant State Tax Officer
Original PDF →DATED 08-08-2019 ISSUED U/S 129(1) OF THE KSGST ACT BY 1ST RESPONDENT TO THE PETITIONER EXHIBIT P4 COF GST MOV-07 DEMAND NOTICE DATED 08-08-19 ISSUED U/S 129 (3) OF THE KSGST ACT BY 1ST RESPONDENT TO THE PETITIOENR. EXHIBIT P5OF THE REPRESENTATION CUM REPLY LETTER DATED 13-08-2019 SUBMITTED BEFORE THE 3RD RESPONDENT BY THE PETITIOENR EXHIBIT P6OF REPLY LETTER DATED 09-08-2019 ALONG WITH A COPY OF CIRCULAR ISSUED BY 4TH RESPONDENT BEARING NO. 64/38/2018-GST DATED 14-09-18 SUBMITTED BEFORE THE 1ST RESPONDENT EXHIBIT P7OF LETTER DATED 17-08-2019
WP(C).No.22656 OF 2019(F) 7 SUBMITTED BEFORE THE 1ST RESPONDENT REQUESTING TO CONSIDER THE ALLEGATION AFRESH BASED ON EXBT-P1,P2 AND PROVISIONS CONTAINED IN CIRCULAR 3/18 EXHIBIT P8OF NOTIFICATION NO. 3/2018 DATED 14-05-2018 ISSUED BY THE 3RD RESPONDENT UNDER RULE 138(14) (D) OF THE KSGST RULES, 2017 SUBMITTED BEFORE 1ST 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.