Tms Leathers vs. The Assistant Commissioner Ii
Original PDF →WP(C)/19198/2019HC KeralaGSTCNR KLHC01049212201915 July 2019Bench: HONOURABLE MR.JUSTICE S.V.BHATTI4 pages
PASSED BY THE 1ST RESPONDENT FOR THE YEAR 2016-17, DATED 20.10.2018. EXHIBIT P2OF THE RECTIFIED ASSESSMENT, ORDER PASSED BY THE 1ST RESPONDENT DATED, 22.1.2019. EXHIBIT P3OF THE APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT AGINST EXT.P1/P2 ORDER, DATED 20.3.2019. EXHIBIT P4OF THE APPLICATION FOR STAY FILED BEFORE THE 2ND RESPONDENT DATED 20.3.2019 ALONG WITH EXT.P3 APPEAL. EXHIBIT P5OF THE INTERLOCUTORY APPLICATION TO CONDONE DELAY FILED BY THE PETITIONER, DATED 20.3.2019. EXHIBIT P6OF THE DEMAND NOTICE ISSUED UNDER R.R.ACT, DATED 4.6.2019.
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.