M/S. Moidu Medicare (P) LTD. vs. Intelligence Officer (Ib)-Iii

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WP(C)/13872/2017HC KeralaGSTCNR KLHC01061819201726 February 2019Bench: HONOURABLE MR.JUSTICE K.VINOD CHANDRAN,HONOURABLE MR. JUSTICE ASHOK MENON96 pages

NO. 32110867045/2011-12 DATED 09/042/018 PASSED BY THE STATE TAX OFFICER, DEPARTMENT OF GST, IIIRD CIRCLE, KOZHIKODE. EXHIBIT-P18OF THE ORDER REJECTING RECTIFICATION VIDE ORDER NO. 32110867045/2012-13 DATED 09/042/018 PASSED BY THE STATE TAX OFFICER, DEPARTMENT OF GST, IIIRD CIRCLE, KOZHIKODE. EXHIBIT-P19OF THE ORDER REJECTING RECTIFICATION VIDE ORDER NO. 32110867045/2013-14 DATED 09/042/018 PASSED BY THE STATE TAX OFFICER,

W.P.(C) No.28100/2009 and connected cases 71 DEPARTMENT OF GST, IIIRD CIRCLE, KOZHIKODE. EXHIBIT-P20OF THE ORDER REJECTING RECTIFICATION VIDE ORDER NO. 32110867045/2014-15 DATED 09/042/018 PASSED BY THE STATE TAX OFFICER, DEPARTMENT OF GST, IIIRD CIRCLE, KOZHIKODE. EXHIBIT-P21OF THE ORDER REJECTING RECTIFICATION VIDE ORDER NO. 32110867045/2015-16 DATED 09/042/018 PASSED BY THE STATE TAX OFFICER, DEPARTMENT OF GST, IIIRD CIRCLE, KOZHIKODE. EXHIBIT-P22OF THE ORDER REJECTING RECTIFICATION VIDE ORDER NO. 32110867045/2016-17 DATED 09/04/2018 PASSED BY THE STATE TAX OFFICER, DEPARTMENT OF GST, IIIRD CIRCLE, KOZHIKODE. EXHIBIT-P23OF THE ORDER REJECTING RECTIFICATION VIDE ORDER NO. 32110867045/2017-18 (APRIL, 2017 TO JUNE 2017) DATED 09/042/018 PASSED BY THE STATE TAX OFFICER, DEPARTMENT OF GST, IIIRD CIRCLE, KOZHIKODE. EXHIBIT-P24OF THE INTERIM ORDER PASSED BY THIS HONOURABLE COURT IN W.P(C) 13872/2017 DATED 12/04/2017 EXHIBIT-P25OF THE STAY ORDER IN W.P(C) 11335/2018 DATED 04/04/2018 RESPONDENTS EXTS: NIL //// P.A TO JUDGE

W.P.(C) No.28100/2009 and connected cases 72 APPENDIX OF WP(C) 17526/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ANNUAL RETURN DATED 28.05.2013 FOR THE YEAR 2012-13 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT EXHIBIT P2OF THE AUDITED FINANCIAL STATEMENTS FOR THE YEAR 2012-13 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT EXHIBIT P3OF THE NOTICE NO. 32081138392/2012-13 DATED 20.01.2018 FOR THE YEAR 2012-13 ISSUED BY THE 1ST RESPONDENT EXHIBIT P4OF THE REPLY DATED 05.03.2018 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT EXHIBIT P5OF THE ASSESSMENT ORDER NO. 32081138392/2012-13 DATED 31.03.2018 FOR THE YEAR 2012-2013 ISSUED BY THE 1ST RESPONDENT EXHIBIT P6OF THE STAY ORDER OF HON'BLE HIGH COURT IN WRIT PETITION BEARING WPC.NO. 24584/2013 DATED 18.10.2013 RESPONDENTS EXTS: NIL //// P.A TO JUDGE

W.P.(C) No.28100/2009 and connected cases 73 APPENDIX OF WP(C) 11170/2017 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE REGISTRATION CERTIFICATE NO.CIT- TCR/TECH/12A-26/2006-07 DATED 2/2/2007 U/S. 12AA OF INCOME TAX ACT ISSUED BY THE COMMISSIONER OF INCOME TAX, THRISSUR TO THE PETITIONER. EXHIBIT P2OF THE ANNUAL RETURN DATED 23/6/2012 FOR THE YEAR 2011-12 FILED BY THE PETITIONER EXHIBIT P3OF THE AUDIT REPORT IN FORM 13& 13A FOR THE ASSESSMENT YEAR 2011-12 DATED 9/10/2012 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT EXHIBIT P3Aof the audit financial statement for the assessment year 2011-12 filed by the peittioner before the 1st respondent. EXHIBIT P4OF THE NOTICE NO.32081195182/2011-12 DATED 7/1/2017 FOR THE YEAR 2011-12 BY THE 1ST RESPONDENT TO THE PETITIONER EXHIBIT P5of the reply dated 16/2/2017 filed by the petitioner before the first respondent EXHIBIT P6OF THE ASSESSMENT ORDER NO 32081195182/2011-12 FOR THE YEAR 2011-12 DATED 01- 03-2017 BY THE 1ST RESPONDENT TO THE PETITIONER EXHIBIT P7OF THE INTERIM STAY ORDER ISSUED BY THE HON'BLE THIS COURT IN WPC 20721/2014 RESPONDENTS EXTS: NIL //// P.A TO JUDGE

W.P.(C) No.28100/2009 and connected cases 74 APPENDIX OF WP(C) 11173/2017 PETITIONER'S/S EXHIBITS: EXHBIT P1OF

THE DEMAND

NOTICE NO.32081260904/2013-14 DATED 01-02-2017. EXHIBIT P2OF THE ORDER NO.32081260904/2013-14 THE COMMERCIAL TAX OFFICER, KUNNAMKULAM. EXHIBIT P3OF THE INTERIM ORDER OF WA NO. 1971/2012 DATED 25.06.2013. EXHIBIT P3(A)OF THE INTERIM ORDER OF WA NO. 1971/2012 DATED 18.10.2013. EXHIBIT P4OF THE INTERIM ORDER OF WA NO. 823/2015 DATED 10.04.2015. RESPONDENTS EXTS: NIL //// P.A TO JUDGE

W.P.(C) No.28100/2009 and connected cases 75 APPENDIX OF WP(C) 13872/2017 PETITIONER'S/S EXHIBITS: A COPY OF THE STAY ORDER IN WA NO. 1971/2012 RESPONDENTS EXTS: NIL //// P.A TO JUDGE

W.P.(C) No.28100/2009 and connected cases 76 APPENDIX OF WP(C) 14754/2017 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ORDER IN WRIT PETITION (C) NO 22680/2015 DATED 28/07/2015 EXHIBIT P2OF THE NOTICE DATED 17/02/2017 FOR THE ASSESSMENT YEARS 2010-11 EXHIBIT P3OF THE NOTICE DATED 17/02/2017 FOR THE ASSESSMENT YEARS 2011-12 EXHIBIT P4 AOF THE REPLY FOR THE ASSESSMENT YEAR 2010-11 DATED 18/03/2017 EXHIBIT P5 AOF THE REPLY FOR THE ASSESSMENT YEAR 2011-12 DATED 18/03/2017 EXHIBIT P6OF THE ASSESSMENT ORDER FOR THE ASSESSMENT YEAR 2010-11 DATED 23/03/2017 EXHIBIT P7OF THE ASSESSMENT ORDER FOR THE ASSESSMENT YEAR 2011-12 DATED 23/03/2017 AND OTHERS DATED 7-09-2007 EXHIBIT P9 THE JUDGMENT IN THE SLP DATED 10-03-2008 EXHIBIT P10 AOF THE STAY ORDER IN WA NO 1971/2012 DATED 18-10-2013 RESPONDENTS EXTS: NIL //// P.A TO JUDGE

W.P.(C) No.28100/2009 and connected cases 77 APPENDIX OF WP(C) 16269/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ANNUAL RETURN DATED 25.06.2013 FOR THE ASSESSMENT YEARS 2012-13 FILED BY THE PETITIONER. EXHIBIT P2OF THE AUDITED FINANCIAL STATEMENTS FOR THE YEAR 2012-13 FILED BY THE PETITIONER. EXHIBIT P3OF THE REPLY DATED 05.03.2018 FILED BY THE PETITIONER BEFORE THE FIRST RESPONDENT. EXHIBIT P4OF THE ASSESSMENT ORDER NO. 32081195182/2012-13 DATED 31.03.2018, FOR THE YEAR 2012-13 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P5OF THE REVENUE RECOVERY NOTICE NO. A2- 1030/2018-19, RRC NO. 14/2018-19 DATED 10.05.2018 FOR THE YEAR 2012-13 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER. EXHIBIT P6OF THE STAY ORDER IN W.P.(C)NO. 1896/12 IS ISSUED BY HON'BLE HIGH COURT OF KERALA. RESPONDENTS EXTS: NIL //// P.A TO JUDGE

W.P.(C) No.28100/2009 and connected cases 78 APPENDIX OF WP(C) 20721/2014 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ANNUAL RETURN DATED 15.05.2012 FOR THE ASSESSMENT YEAR 2011-12 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT. EXHIBIT P2OF THE NOTICE NO.32081138392/2011- 12 DATED 02.05.2014 FOR THE YEAR 2011-12 ISSUED BY THE 1ST RESPONDENT. EXHIBIT P3OF THE REQUEST DATED 15.05.2014 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT. EXHIBIT P4OF

THE ASSESSMENT

ORDER NO.32081138392/2011-12 DATED 28.06.2014 FOR THE YEAR 2011-12 ISSUED BY THE 1ST RESPONDENT. EXHIBIT P5OF THE STAY ORDER OF HON'BLE HIGH COURT IN WRIT PETITION BEARING WP(C) NO.6352/2013 DATED 18.10.2013. EXHIBIT P6OF THE STAY ORDER OF HON'BLE HIGH COURT IN WRIT APPEAL BEARING W.A.NO.2029/2012 DATED 18.10.2013. RESPONDENTS EXTS: NIL //// P.A TO JUDGE

W.P.(C) No.28100/2009 and connected cases 79 APPENDIX OF WP(C) 3838/2011 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE NOTICE DATED 08.11.2010 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER. EXHIBIT P2OF THE REPLY SEND BY THE PETITIONER TO THE 2ND RESPONDENT DATED 19.11.2010. EXHIBIT P3OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.01.2011. EXHIBIT P4OF THE FORM 12 NOTICE OF DEMAND DATED 10.01.2011. RESPONDENTS EXTS: NIL //// P.A TO JUDGE

W.P.(C) No.28100/2009 and connected cases 80 APPENDIX OF WP(C) 4027/2011 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE NOTICE DATED 08.11.2010 NUMBERED AS A 1097/2010-11 ISSUED TO THE PETITIONER. EXHIBIT P2OF THE OBJECTION DATED 24.11.2010. EXHIBIT P3OF THE ORDER DATED 17.01.2011 NUMBERED AS 1097/10-11 IMPOSING PENALTY ON THE PETITIONER. EXHIBIT P3 AOF THE NOTICE OF DEMAND DATED 17.01.2011 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER. EXHIBIT P4OF THE ORDER DATED 17.01.2011 IN W.P(C)NO.1458/2011. RESPONDENTS EXTS: NIL //// P.A TO JUDGE

W.P.(C) No.28100/2009 and connected cases 81 APPENDIX OF WP(C) 13406/2013 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE REGISTRATION CERTIFICATE DATED 20.06.2007 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P2OF THE ANNUAL RETURN DATED 24.04.2006, FOR THE YEAR 2005-06 FILED BY THE PETITIONER. EXHIBIT P2 AOF THE ANNUAL RETURN DATED 20.04.2007 FOR THE YEAR 2006-07 FILED BY THE PETITIONER. EXHIBIT P2 BOF THE ANNUAL RETURN DATED 29.04.2008 FOR THE YEAR 2007-08 FILED BY THE PETITIONER. EXHIBIT P3OF THE AUDITED FINANCIAL STATEMENT FOR THE YEAR 2005-06 FILED BY THE PETITIONER. EXHIBIT P3 AOF THE AUDITED FINANCIAL STATEMENT FOR THE YEAR 2006-07 FILED BY THE PETITIONER. EXHIBIT P3 BOF THE AUDITED FINANCIAL STATEMENT FOR THE YEAR 2007-08 FILED BY THE PETITIONER. EXHIBIT P4OF THE NOTICE NO.32081195182/ 2005-06 FOR THE YEAR 2005-06 DATED 25.02.2013 BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P4 AOF THE NOTICE NO.32081195182/ 2006-07 FOR THE YEAR 2006-07 DATED 25.02.2013 BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P4 BOF THE NOTICE NO.32081195182/ 2006-07 FOR THE YEAR 2007-08 DATED 25.02.2013 BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P5OF

THE ASSESSMENT

ORDER NO.32081195182/ 2005-06 FOR THE YEAR 2005-06 DATED 26.03.2013 BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P5 AOF

THE ASSESSMENT

ORDER NO.32081195182/ 2006-07 FOR THE YEAR 2006-07

W.P.(C) No.28100/2009 and connected cases 82 DATED 26.03.2013 BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P5 BOF

THE ASSESSMENT

ORDER NO.32081195182/ 2007-08 FOR THE YEAR 2007-08 DATED 26.03.2013 BY THE 1ST RESPONDENT TO THE PETITIONER. RESPONDENTS EXTS: NIL //// P.A TO JUDGE

W.P.(C) No.28100/2009 and connected cases 83 APPENDIX OF WP(C) 4028/2011 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE NOTICE DATED 10.01.2011 NUMBERED AS A 654/2010 ISSUED TO THE 1ST PETITIONER. EXHIBIT P2OF THE OBJECTION DATED 28.01.2011. EXHIBIT P3OF THE ORDER DATED 30.01.2011 NUMBERED AS A 654/2010 IMPOSING PENALTY ON THE 1ST PETITIONER. EXHIBIT P3 AOF THE NOTICE OF DEMAND DATED 30.01.2011 ISSUED BY THE 3RD RESPONDENT TO THE 1ST PETITIONER. EXHIBIT P4OF THE NOTICE DATED 08.11.2010 NUMBERED AS NC/2010 ISSUED TO THE 2ND PETITIONER. EXHIBIT P5OF THE OBJECTION DATED 18.11.2010 ISSUED BY THE 2ND PETITIONER TO THE SECTION 67(1) NOTICE ISSUED BY THE 3RD RESPONDENT. EXHIBIT P6OF THE ORDER DATED 10.01.2011 NUMBERED AS NC/2010 IMPOSING PENALTY ON THE 2ND PETITIONER. EXHIBIT P6 AOF THE NOTICE OF DEMAND DATED 10.01.2011 ISSUED BY THE 3RD RESPONDENT TO THE 2ND PETITIONER. EXHIBIT P7OF THE ORDER DATED 17.01.2011 IN W.P(C)NO.1458/2011. RESPONDENTS EXTS: NIL //// P.A TO JUDGE

W.P.(C) No.28100/2009 and connected cases 84 APPENDIX OF WP(C) 6352/2013 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ANNUAL RETURN DATED 15.05.2010 FOR THE ASSESSMENT YEAR 09-10 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT. EXHIBIT P2OF THE REPLY DATED 01.02.2013, FOR THE YEAR 2009-10 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT. EXHIBIT P3OF THE ORDER NO.32081138392/09-10 DATED 08.02.2013, PERTAINING TO THE YEAR 2009-10 PASSED BY THE 1ST RESPONDENT TO THE PETITIONER. RESPONDENTS EXTS: NIL //// P.A TO JUDGE

W.P.(C) No.28100/2009 and connected cases 85 APPENDIX OF WP(C) 6914/2011 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ORDER DATED 30/11/2010 AND NUMBERED AS PIS/10-11 ISSUED UNDER SECTION 2 OF THE KVAT ACT. EXHIBIT P2OF THE OBJECTION DATED 7/12/2010. EXHIBIT P3OF THE NOTICE UNDER SECTION 67(1) OF THE KVAT ACT DATED 3/2/2011 NUMBERED AS CR-67/10-11(HS) EXHIBIT P3 AOF THE NOTICE OF DEMAND DATED 3/2/2011 AND NUMBERED AS CR 67/10-11(HS) ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER. EXHIBIT P4OF THE ORDER DATED 17/1/2011 IN WP(c) NO.1458/2011. RESPONDENTS EXTS: NIL //// P.A TO JUDGE

W.P.(C) No.28100/2009 and connected cases 86 APPENDIX OF WP(C) 3762/2011 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ORDER DATED 30.11.2010 AND NUMBERED AS PIS/10-11 ISSUED UNDER SECTION 2 OF THE KVAT ACT TO THE 1ST PETITIONER. EXHIBIT P2OF THE OBJECTION DATED 08.10.2010 FILED BY THE 1ST PETITIONER. EXHIBIT P3OF THE NOTICE UNDER SECTION 67(1) OF THE KVAT ACT DATED 30.12.2010 NUMBERED AS PIS/10-11 ISSUED TO THE 1ST PETITIONER. EXHIBIT P4OF THE ORDER DATED 30.11.2010 AND NUMBERED AS PIS/10-11 ISSUED UNDER SECTION 2 OF THE KVAT ACT TO THE 2ND PETITIONER. EXHIBIT P4 AOF THE ORDER DATED 30.11.2010 AND NUMBERED AS PIS/10-11 ISSUED UNDER SECTION 2 OF THE KVAT ACT TO THE 4TH PETITIONER. EXHIBIT P4 BOF THE ORDER DATED 30.11.2010 AND NUMBERED AS PIS/10-11 ISSUED UNDER SECTION 2 OF THE KVAT ACT TO THE 5TH PETITIONER. EXHIBIT P5OF THE OBJECTION DATED 09.12.2010 ISSUED BY THE 2ND PETITIONER TO THE SECTION 2 NOTICE. EXHIBIT P5 AOF THE OBJECTION DATED 10.12.2010 ISSUED BY THE 3RD PETITIONER TO THE SECTION 2. EXHIBIT P5 BOF THE OBJECTION DATED 06.12.2010 ISSUED BY THE 4TH PETITIONER TO THE SECTION 2 NOTICE. EXHIBIT P5 COF THE OBJECTION DATED 17.12.2010 ISSUED BY THE 5TH PETITIONER TO THE SECTION 2 NOTICE. EXHIBIT P6OF THE NOTICE DATED 30.12.2010 NUMBERED AS PIS/10-11 ISSUED TO THE 2ND PETITIONER. EXHIBIT P6 AOF THE NOTICE DATED 30.12.2010 NUMBERED AS PIS/10-11 ISSUED TO THE 3RD PETITIONER.

W.P.(C) No.28100/2009 and connected cases 87 EXHIBIT P6 BOF THE NOTICE DATED 30.12.2010 NUMBERED AS PIS/10-11 ISSUED TO THE 4TH PETITIONER. EXHIBIT P6 COF THE NOTICE DATED 30.12.2010 NUMBERED AS PIS/10-11 ISSUED TO THE 5TH PETITIONER. EXHIBIT P7OF THE INTERIM ORDER DATED 15.12.2010 IN W.P.(C)NO.32637/2010. EXHIBIT P7 AOF THE ORDER DATED 10.01.2011. EXHIBIT P8OF THE INTERIM ORDER DATED 10.01.2011 IN W.P.(C)NO.7129/2008. EXHIBIT P9OF THE ORDER DATED 06.02.2006 IN SLP(CIVIL)NO.2118 OF 2006. EXHIBIT P9 AOF THE ORDER DATED 08.07.2009 IN SLP(CIVIL)NO.13703 OF 2009. EXHIBIT P10OF THE NOTICE DATED 05.03.2012. EXHIBIT P10 AOF THE ORDER IN FORM NO.1 DATED 05.03.2012. EXHIBIT P10 BOF THE ORDER IN FORM NO.10 DATED 05.03.2012. EXHIBIT P11OF THE NOTICE DATED 07.03.2012. EXHIBIT P11 AOF THE NOTICE IN FORM NO.1 DATED 03.03.2012. EXHIBIT P11 BOF THE NOTICE IN FORM NO.10 DATED 03.03.2012. RESPONDENTS EXTS: NIL //// P.A TO JUDGE

W.P.(C) No.28100/2009 and connected cases 88 APPENDIX OF WP(C) 24584/2013 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ANNUAL RETURN DATED 29-5-2009 FOR THE ASSESSMENT YEAR 8-09 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT. EXHIBIT P2OF THE ASSESSMENT ORDER NO. 32081138392/2008-09 DATED 12-4-2013 FOR THE YEAR 08-09 ISSUED BY THE 1ST RESPONDENT. EXHIBIT P3OF THE STAY ORDER OF HON'BLE HIGH COURT IN WRIT PETITION BEARING WPC NO. 6352/2013 DATED 1-10-2013. EXHIBIT P4OF THE STAY ORDER OF HON'BLE HIGH COURT IN WRIT APPEAL BEARING W.A. NO. 2029/2012 DATRED 1-10-2013. RESPONDENTS EXTS: NIL //// P.A TO JUDGE

W.P.(C) No.28100/2009 and connected cases 89 APPENDIX OF WP(C) 28069/2012 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE SAID REGISTRATION CERTIFICATE DATED 30/6/2007 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P2OF THE ANNUAL RETURN DATED 28/5/2010 FOR THE ASSESSMENT YEAR 2009-10 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT. EXHIBIT P2 AOF THE AUDIT REPORT DATED 31/12/2010 SUBMITTED BEFORE THE 1ST RESPONDENT FOR THE YEAR 2009-10. EXHIBIT P3OF THE AUDITED FINANCIAL STATEMENT DATED 1/9/2010 SUBMITTED BEFORE THE 1ST RESPONDENT FOR THE YEAR 2009-10, ALONG WITH RELEVANT SCHEDULES. EXHIBIT P4OF THE SAID NOTICE NO. 32080657634/09- 10 DATED 21/2/2012, FOR THE YEAR 2009-10, ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P5OF REPLY DATED 11/3/2012, AGAINST EXT.P4. SUBMITTED BY THE PETITIONER BEFORE 1ST RESPONDENT. EXHIBIT P6OF PRE-DATED ASSESSMENT ORDER DATED 13/3/2012 FOR THE YEAR 2009-10 ISSUED TO THE PETITIONER BY THE 1ST RESPONDENT. EXHIBIT P7OF STATUTORY APPEAL DATED 29/3/2012 FILED BEFORE 2ND RESPONDENT BY THE PETITIONER BEFORE THE 2ND RESPONDENT. EXHIBIT P8OF 1ST APPELLATE ORDER DATED 8/5/2012 ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT. EXHIBIT P9OF MODIFIED ASSESSMENT ORDER DATED 28/6/2012 ISSUED TO THE PETITIONER, BY THE 1ST RESPONDENT.

W.P.(C) No.28100/2009 and connected cases 90 EXHIBIT P10OF THE PURCHASE BIL DATED 10/2/2010 IN FORM NO. 8B FOR ECG ELECTRODE MADE BY THE PETITIONER AFTER PAYING TAX. EXHIBIT P11OF SAMPLE PURCHASE BILL FOR THE PURCHASE OF X-RAY FILM IN FORM NO.8B. EXHIBIT P12OF REVENUE RECOVERY NOTICE DATED 31/1/2013 ISSUED BY 3RD RESPONDENT IN FORM NO.1 U/S.7 OF REVENUE RECOVERY ACT, UNDER THE INSTRUCTION OF 1ST RESPONDENT TO RECOVER THE TAX ASSESSED FOR 2009-10, WHILE THE WRIT PETITION IS PENDING BEFORE THIS HON'BLE COURT. RESPONDENTS EXTS: NIL //// P.A TO JUDGE

W.P.(C) No.28100/2009 and connected cases 91 APPENDIX OF WP(C) 3483/2011 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE NOTICE NUMBERED AS NO.A-712/10 DATED 08.10.2010 ISSUED BY THE 3RD RESPONDENT AND RECEIVED ON 21.10.2010. EXHIBIT P2OF THE REPLY NUMBERED AS LH/ACC/2010/087 DATED 02.11.2010 SUBMITTED BY THE PETITIONER TO THE 3RD RESPONDENT. EXHIBIT P3OF THE NOTICE NUMBERED AS A.712/10(05- 06) DATED 13.01.2011 AND SERVED ON 27.01.2011 ISSUED UNDER SECTION 25(1) OF THE KVAT ACT. EXHIBIT P3 AOF THE NOTICE NUMBERED AS A.712/10(06- 07) DATED 13.01.2011 AND SERVED ON 27.01.2011 ISSUED UNDER SECTION 25(1) OF THE KVAT ACT. EXHIBIT P3 BOF THE NOTICE NUMBERED AS A.712/10(07- 08) DATED 13.01.2011 AND SERVED ON 27.01.2011 ISSUED UNDER SECTION 25(1) OF THE KVAT ACT. EXHIBIT P3 COF THE NOTICE NUMBERED AS A.712/10(08- 09) DATED 13.01.2011 AND SERVED ON 27.01.2011 ISSUED UNDER SECTION 25(1) OF THE KVAT ACT. EXHIBIT P3 DOF THE NOTICE NUMBERED AS A.712/10(09- 10) DATED 13.01.2011 AND SERVED ON 27.01.2011 ISSUED UNDER SECTION 25(1) OF THE KVAT ACT. EXHIBIT P4OF THE ORDER DATED 15.12.2010 IN W.P(C)NO.32567/2010. EXHIBIT P4 AOF THE ORDER DATED 10.01.2011. EXHIBIT P5OF THE INTERIM ORDER DATED 10.01.2011 IN W.P(C)NO.7129/2008. RESPONDENTS EXTS: NIL //// P.A TO JUDGE

W.P.(C) No.28100/2009 and connected cases 92 APPENDIX OF WP(C) 23340/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE BALANCE SHEET AND TRADING AND PROFIT AND LOSS ACCOUNT FOR THE YEAR 2012-13 EXHIBIT P2OF THE NOTICE NO.32140476099/2012-13 DATED 31.01.2018 FOR THE YEAR 2012-13 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER EXHIBIT P3OF THE REPLY DATED 14.02.2018 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT EXHIBIT P4OF THE ASSESSMENT ORDER NO.32140476099/2012-13 DATED 30.05.2018 FOR THE YEAR 2012-13 ISSUED BY THE 1ST RESPONDENT EXHIBIT P5OF THE STAY ORDER OF HON'BLE HIGH COURT IN WRIT PETITION BEARING W.P. (C)NO.17526/2018 DATED 30.05.2018. RESPONDENTS EXTS: NIL //// P.A TO JUDGE

W.P.(C) No.28100/2009 and connected cases 93 APPENDIX OF WA 2029/2012 PETITIONER'S/S EXHIBITS: ANNEXURE-IOF THE CLARIFICATION ORDER NO.C3- 40209/08/CT DATED 08/01/2009 ISSUED BY THE COMMISSIONER OF COMMERCIAL TAXES. RESPONDENTS EXTS: NIL /// P.A TO JUDGE

W.P.(C) No.28100/2009 and connected cases 94 APPENDIX OF WA 1896/2012 PETITIONER'S/S EXHIBITS: ANNEXURE-IOF THE CLARIFICATION ORDER NO. C3.40209/08/CT DATED 8/1/2009 ISSUED BY THE COMMISSIONER OF COMMERCIAL TAXES. RESPONDENTS EXTS: NIL //// P.A TO JUDGE

W.P.(C) No.28100/2009 and connected cases 95 APPENDIX OF WA 1971/2012 RESPONDENT'S/S EXHIBITS: ANNEXURE-R3(a) AOF THE LETTER DATED 16/07/2015 ISSUED BY THE COMMERCIAL TAX OFFICER 1 CIRCLE, THRISSUR TO THE PETITIONER. ANNEXURE-R3(b)OF THE REPLY DATED 20/07/2015. ANNEXURE-R3(c)OF THE INCOME TAX RETURN OF THE PETITIONER FOR THE YEAR 2013-14. RESPONDENTS EXTS: NIL //// P.A TO JUDGE

W.P.(C) No.28100/2009 and connected cases 96 APPENDIX OF WA 1972/2012 RESPONDENT'S/S EXHIBITS: ANNEXURE-R1(a) AOF THE LETTER DATED 16/07/2015 ISSUED BY THE COMMERCIAL TAX OFFICER, II CIRCLE, KALAMASSERY TO THE JOINT COMMISSION (LAW) COMMERCIAL TAX, THIRUVANANTHAPURAM. ANNEXURE-R1(b)OF THE AUDITED STATEMENT OF ACCOUNTS OF THE PETITIONER IN FORM NO.13, 13 A FILED AS PER RULE 60 OF KVAT RULES. ANNEXURE(R1(c)OF THE RELEVANT PAGE OF STATEMENT OF PROFIT AND LOSS ACCOUNT OF THE PETITIONER FOR TH YEAR 2013-14. RESPONDENTS EXTS: NIL //// P.A 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.