Thomas.P.Mathew vs. State Tax Officer
Original PDF →NO. 32050662772/2012-13/11-1-2017 EXHIBIT P2 THEOF THE ORDER DTD 11/1/2017 FOR 2014-15 EXHIBIT P3 THEOF THE APPELLATE ORDER NO. KVATA-266/2017/29.6.18 FOR 2012-13 EXHIBIT P4 THEOF THE APPELLATE ORDER NO. KVATA-267/2017/29.6.18 FOR 2014- 2014-15 EXHIBIT P5 THEOF THE MODIFIED ORDER FOR 12-13 AS PER ORDER NO. 32050662772/2012-13/29-12-18 FOR THE ADDITIONAL DEMAND OF RS. 1921917/- EXHIBIT P6 THEOF THE MODIFIED ORDER FOR 14-15 AS PER ORDER NO. 320050662772/2014-15/29-12-18 FOR AN ADDITIONAL DEMAND OF RS. 3587609/- EXHIBIT P7 THEOF THE APPEAL MEMORANDUM FOR 2012-13 DT. 18/1/2019 IN FORM NO. 31 EXHIBIT P8 THEOF THE APPEAL MEMORANDUM FOR 2014-15 DT. 18/1/2019 IN FORM NO. 31 EXHIBIT P9 THEOF THE STAY PETITION FOR 2012-13 DT. 18/1/2019 EXHIBIT P10 THEOF THE STAY PETITION FOR 2014-15 DT. 18/1/2019 EXHIBIT P11 THEOF THE REVENUE RECOVERY DEMAND NOTICE FOR 2012-13 IN NO. A5- 556/2017, 2ND CIRCLE, KOTTAYAM (RRC. NO. 72/17-18) DT. 24/5/17 FOR RS. 10363837/- EXHIBIT P12 THEOF THE REVENUE RECOVERY DEMAND NOTICE FOR 2014-15 IN NO. A5- 556/2017, 2ND CIRCLE, KOTTAYAM (RRC. NO. 73/17-18) DT. 24/5/17 FOR RS. 6515880/-
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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.