M/S.Reality Property Planners Private Limited vs. The State Tax Officer
Original PDF →WP(C)/316/2019HC KeralaGSTCNR KLHC01000890201904 February 2019Bench: HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU9 pages
NO.32081001636/2014-15 DATED 21.12.2018 FOR THE YEAR 2014-15 ISSUED BY THE IST RESPONDENT TO THE PETITIONER. EXHIBIT P3OF THE NOTIFICATION NO:SO 2986 (E) DATED 16.9.2016 ISSUED BY THE DEPARTMENT OF REVENUE, GOVERNMENT OF INDIA. EXHIBIT P4OF THE INTERIM ORDER ISSUED BY THE HON'BLE COURT OF KERALA IN WPC NO.11335 DATED 4.4.2018. WP(C).No. 316 of 2019 & conn. cases 9 APPENDIX OF WP(C) 666/2019 PETITIONER'S/S EXHIBITS: EXHIBIT P1 THEOF THE NOTICE DATED 28/11/2018 ISSUED BY THE 2ND RESPONDENT UNDER SECTION 25(1) OF THE KVAT ACT, FOR THE YEAR 2011-12.
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.