Sri.P.A.Salim (Proprietor) vs. The State Tax Officer
Original PDF →WP(C)/10235/2019HC KeralaGSTCNR KLHC01025776201902 April 2019Bench: HONOURABLE MR.JUSTICE S.V.BHATTI3 pages
NO.32080614715/2011-12 DATED 27.3.2018 FOR THE YEAR 2011-12 U/S.25(1) OF KVAT ACT ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P2OF THE FIRST APPEAL DATED 27.3.2019 FOR THE YEAR 2011-12 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT. EXHIBIT P3OF THE DELAY CONDONATION PETITION DATED 27.3.2019 FOR THE YEAR 2011-12 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT. EXHIBIT P4OF THE STAY PETITION DATED 27.3.2019 FOR THE YEAR 2011-12 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.