Aravind Krishna C.S vs. The State Tax Officer
Original PDF →NO.32151478048/DEC. 2016 DATED 23.2.2018 FOR THE YEAR 2016-17 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P1 AOF THE ASSESSMENT ORDER NO.32151478048/JAN. 2017 DATED 23.2.2018 FOR THE YEAR 2016-17 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P1 BOF THE ASSESSMENT ORDER NO.32151478048/FEB. 2017 DATED 23.2.2018 FOR THE YEAR 2016-17 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P1 COF THE ASSESSMENT ORDER NO.32151478048/MARCH. 2017 DATED 23.2.2018 FOR THE YEAR 2016-17 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P2OF THE CONSTITUTIONAL (101st AMENDMENT) ACT 2016. EXHIBIT P3OF THE UNION LIST (LIST 1) TO THE SEVENTH SCHEDULE TO THE CONSTITUTION OF INDIA. EXHIBIT P4OF THE STATE LIST (LIST II) TO THE SEVENTH SCHEDULE TO THE CONSTITUTION OF INDIA. EXHIBIT P5OF THE NOTIFICATION NO.SO 2986(E) DATED 16.9.2016 ISSUED BY THE DEPARTMENT OF REVENUE, GOVERNMENT OF INDIA. EXHIBIT P6OF THE INTERIM ORDER ISSUED BY THE HON'BLE COURT OF KERALA IN WPC.11335 DATED 4.4.2018. RESPONDENTS'S EXHIBITS: NIL //// PA TO JUDGE
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.