Ramada vs. The State Tax Officer
Original PDF →NO.CR.1/2018-19(2015-16) DATED 22-04- 2019 FOR THE YEAR 2015-16 U/S.17(A) OF KERALA TAX ON LUXURIES ACT ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P1 AOF THE PENALTY ORDER NO.CR.1/2018-19(2016-17) DATED 22-04- 2019 FOR THE YEAR 2016-17 U/S.17(A) OF KERALA TAX ON LUXURIES ACT ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P1 BOF THE PENALTY ORDER NO.CR.1/2018-19(2017-18) DATED 22-04- 2019 FOR THE YEAR 2017-18 U/S.17(A) OF KERALA TAX ON LUXURIES ACT ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P2OF THE FIRST APPEAL DATED 09.05.2019 FOR THE YEAR 2015-16 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT. EXHIBIT P2 AOF THE FIRST APPEAL DATED 09.05.2019 FOR THE YEAR 2016-17 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT. EXHIBIT P2 BOF THE FIRST APPEAL DATED 09.05.2019 FOR THE YEAR 2017-18 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT. EXHIBIT P3OF THE STAY PETITION DATED 09.05.2019 FOR THE YEAR 2015-16 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT. EXHIBIT P3 AOF THE STAY PETITION DATED 09.05.2019 FOR THE YEAR 2016-17 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.
WP(C).No. 14225 of 2019 4 EXHIBIT P3 BOF THE STAY PETITION DATED 09.05.2019 FOR THE YEAR 2017-18 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT. RESPONDENT'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.