G. Sathyaseelan vs. The Comissioner Of State Goods & Service Tax Department
Original PDF →DATED 31/03/2018 PASSED BY 1ST RESPONDENT. EXHIBIT P2OF DEMAND NOTICE DATED 31/03/2018 ISSUED BY THE 1ST RESPONDENT. EXHIBIT P3OF THE NOTICE DATED 03/05/2018 OF 5TH RESPONDENT. EXHIBIT P4OF INTERIM ORDER PASSED IN WP (C) 11335/18 DATED 04/04/2018 OF THIS HONOURABLE COURT.
-32- WP(C).No. 240 of 2019 & CON. CASES APPENDIX OF WP(C) 25026/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1 THEOF THE ASSESSMENT ORDER FOR THE YEAR 2014-15 DATED 26.3.2018 ALONG WITH ITS CORRESPONDING DEMAND N0TICES IN FORM NO.12 ISSUED BY THE FIRST RESPONDENT TO THE PETITIONER. EXHIBIT P1A THEOF THE ASSESSMENT ORDER FOR THE YEAR 2015-16 DATED 20.7.2018 ALONG WITH ITS CORRESPONDING DEMAND NOTICES IN FORM NO.12 ISSUED BY THE FIRST RESPONDENT TO THE PETITIONER. EXHIBIT P2OF ORDER ISSUED BY THIS COURT IN SIMILAR WRIT PETITIONS AND PASSED INTERIM ORDERS IN WPC NO.13930/2018 DATED 13.4.2018. -33- WP(C).No. 240 of 2019 & CON. CASES APPENDIX OF WP(C) 25426/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1. THEOF THE NOTICE DATED 21.01.2017 ISSUED BY THE 3RD RESPONDENT. EXHIBIT P2. THEOF THE OBJECTION DATED 20.03.2017 FILED BY THE PETITIONER. EXHIBIT P3. THEOF THE ASSESSMENT ORDER DATED 22.07.2017 ISSUED BY THE 3RD RESPONDENT. EXHIBIT P4. THEOF THE ORDER DATED 23.05.2018 ISSUED BY THE 4TH RESPONDENT IN KVATA(KLM) NO.361/2017. -34- WP(C).No. 240 of 2019 & CON. CASES APPENDIX OF WP(C) 25429/2018 PETITIONER'S/S EXHIBITS: EXT.P1:OF ANNUAL RETURN IN FORM NO.10 SUBMITTED BY PETITIONER FOR 2011 -12 WITH PROOF OF PAYMENT. EXT.P1(A):OF ANNUAL RETURN IN FORM NO.10 SUBMITTED BY PETITIONER FOR 2012 -13 WITH PROOF OF PAYMENT. EXT.P1(B):OF ANNUAL RETURN IN FORM NO.10 SUBMITTED BY PETITIONER FOR 2013 -14 WITH PROOF OF PAYMENT. EXT.P1(C):OF ANNUAL RETURN IN FORM NO.10 SUBMITTED BY PETITIONER FOR 2014 -15 WITH PROOF OF PAYMENT. EXT.P2:OF NOTICE ISSUED TO PETITIONER BY 1ST RESPONDENT U/S.25 PROPOSING ASSESSMENT FOR 2011 - 12. EXT.P2(A):OF NOTICE ISSUED TO PETITIONER BY 1ST RESPONDENT U/S.25 PROPOSING ASSESSMENT FOR 2012 - 13. EXT.P2(B):OF NOTICE ISSUED TO PETITIONER BY 1ST RESPONDENT U/S.25 PROPOSING ASSESSMENT FOR 2013 - 14. EXT.P2(C):OF NOTICE ISSUED TO PETITIONER BY 1ST RESPONDENT U/S.25 PROPOSING ASSESSMENT FOR 2014 - 15. EXT.P3:OF REPLY DATED 27/01/2018 SUBMITTED BY PETITIONER BEFORE 1ST RESPONDENT, AGAINST EXT P2 NOTICE. EXT.P3(A):OF REPLY DATED 27/01/2018 SUBMITTED BY PETITIONER BEFORE 1ST RESPONDENT, AGAINST EXT P2(A) NOTICE. EXT.P3(B):OF REPLY DATED 27/01/2018 SUBMITTED BY PETITIONER BEFORE 1ST RESPONDENT, AGAINST EXT P2(B) NOTICE. EXT.P3(C):OF REPLY DATED 27/01/2018 SUBMITTED BY PETITIONER BEFORE 1ST
-35- WP(C).No. 240 of 2019 & CON. CASES RESPONDENT, AGAINST EXT P2(C) NOTICE. EXT.P4:OF ORDER DATED 28/02/2018 COMPLETED U/S.25(1) OF KVAT ACT 2003, BY 1ST RESPONDENT FOR 2011-12, WITHOUT PROPER TERRITORIAL JURI ICTION. EXT.P4(A):OF ORDER DATED 11/06/2018 COMPLETED U/S.25(1) OF KVAT ACT 2003, BY 1ST RESPONDENT FOR 2012-13, WITHOUT PROPER TERRITORIAL JURI ICTION. EXT.P4(B):OF ORDER DATED 11/06/2018 COMPLETED U/S.25(1) OF KVAT ACT 2003, BY 1ST RESPONDENT FOR 2013-14, WITHOUT PROPER TERRITORIAL JURI ICTION. EXT.P4(C):OF ORDER DATED 11/06/2018 COMPLETED U/S.25(1) OF KVAT ACT 2003, BY 1ST RESPONDENT FOR 2014-15, WITHOUT PROPER TERRITORIAL JURI ICTION. EXT.P5:OF EXTRAORDINARY GAZETTE OF INDIA DATED 08/09/2016 PUBLISHED BY 5TH RESPONDENT FOR 101ST AMENDMENT ACT 2016 MADE IN CONSTITUTION OF INDIA. EXT.P6:OF INTERIM ORDER DATED 04/04/2018 PASSED BY THIS HON'BLE COURT IN WRIT PETITION (C) NO.11335 OF 2018, IN STAYING FURTHER STEPS, ON THE FOOTING OF NOT HAVING LEGISLATIVE COMPLIANCE, AS ON COMPLETION OF PROCEEDINGS UNDER KVAT ACT.
-36- WP(C).No. 240 of 2019 & CON. CASES APPENDIX OF WP(C) 25628/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1. COPY OF ASSESSMENT ORDER DATED 25.11.2015 FOR THE YEAR 2014-15 ISSUED BY THE 1ST RESPONDENT UNDER THE KERALA TAX ON LUXURIES ACT FOR THE YEAR 2014-15 EXHIBIT P1 (A). COPY OF ASSESSMENT ORDER DATED 23.12.2016 FOR THE YEAR 2015-16 AND 2016-17 BY THE 1ST RESPONDENT UNDER THE KERALA TAX ON LUXURIES ACT FOR THE YEAR 2015-16 EXHIBIT P1 (B). COPY OF ASSESSMENT ORDER DATED 3.11.2017 ISSUED BY THE 1ST RESPONDENT UNDER THE KERALA TAX ON LUXURIES ACT FOR THE YEAR 2016-17 EXHIBIT P2. COPY OF THE NOTICE DATED 18.7.2018 ISSUED BY THE 2ND RESPONDENT EXHIBIT P3. COPY OF INTERIM ORDER DATED 13.04.2018 ISSUED BY THIS HON'BLE COURT IN W.P. (C)NO.13552 OF 2018
-37- WP(C).No. 240 of 2019 & CON. CASES APPENDIX OF WP(C) 25827/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2016-17. -38- WP(C).No. 240 of 2019 & CON. CASES APPENDIX OF WP(C) 26030/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ASSESSMENT ORDER NO.32071324421/2013-14 DATED 27.12.2017. EXHIBIT P2OF THE REVENUE RECOVERY NOTICE NO.A5-3231/18 DATED 20.07.2018
-39- WP(C).No. 240 of 2019 & CON. CASES APPENDIX OF WP(C) 26626/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1:-OF THE ORDER NO. CR -12/2016-17, DATED 28/09/2017 PASSED BY THE THIRD RESPONDENT. EXHIBIT P2:-OF THE ASSESSMENT ORDER NO. CR 12/2016-17, DATED 3/4/2018 PASSED BY THE FOURTH RESPONDENT. EXHIBIT P3:-OF THE NOTICE DATED 12/06/2018 UNDER SECTION 7 OF THE KERALA REVENUE RECOVERY, ACT, ISSUED BY THE RESPONDENT TO THE PETITIONER. EXHIBIT P4:-OF THE NOTICE DATED 3/7/2018, UNDER SECTION 34 OF THE KERALA REVENUE RECOVERY ACT, ISSUED BY THE FIFTH RESPONDENT TO THE PETITIONER. EXHIBIT P5:-OF THE INTERIM ORDER DATED 4-4- 2018, PASSED BY THIS HONOURABLE COURT IN WPC NO. 11335 OF 2018. EXHIBIT P5 (A):-OF THE INTERIM ORDER DATED 15-05- 2018, PASSED BY THIS HONOURABLE COURT IN WPC NO. 15987 OF 2018. -40- WP(C).No. 240 of 2019 & CON. CASES APPENDIX OF WP(C) 27228/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ORDER NO.32081048831/2017-18 DATED 27-11-2017 ISSUED BY THE FIRST RESPONDENT. EXHIBIT P2OF THE DEMAND NOTICE IN FORM NO. 1 NO.RRC 2018/5409/08 DATED 24-7-2018 ISSUED BY THE 4TH RESPONDENT.
-41- WP(C).No. 240 of 2019 & CON. CASES APPENDIX OF WP(C) 27575/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ASSESSMENT ORDER PASSED BY THE 4TH RESPONDENT(AY 2011-2012)DATED 19.8.2016 EXHIBIT P1(A)OF THE ASSESSMENT ORDER PASSED BY THE 4TH RESPONDENT (AY 2012-2013)DATED 19.8.2016 EXHIBIT P1 (B)OF THE ASSESSMENT ORDER PASSED BY THE 4TH RESPONDENT (AY 2013-2014) DATED 19-08-2016 EXHIBIT P1 ©OF THE ASSESSMENT ORDER PASSED BY THE 4TH RESPONDENT (AY 2014-15)DATED 19-08- 2016 EXHIBIT P2OF THE COMMON ORDER PASSED BY THE DE. COMMISSIONER (APPEALS)II, KOZHIKODE DATED 29-12-2017. EXHIBIT P3OF THE MODIFIED ORDERPASSED BY 5TH RESPONDENT (AY 2011-12) DATED 04-06- 2018 EXHIBIT P4OF THE MODIFIED ORDER PASSED BY THE 5TH RESPONDENT (AY 2012-13) DATED 04- 06-2018 EXHIBIT P5O THE MODIFIED ORDER PASSED BY THE 5TH RESPONDENT (AY 2013-15) DATED 04- 06-2018 EXHIBIT P6OF THE MODIFIED ORDER PASSED BY 5TH RESPONDENT (AY 2014-15) DATED 04-06- 2018 EXHIBIT P7OF THE INTERIM ORDER OF THIS HON'BLE COURT IN WP(C) NO. 14186 / 2018 DATED 24-04-2015. -42- WP(C).No. 240 of 2019 & CON. CASES APPENDIX OF WP(C) 27774/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ORDER NO. 32072035612/2011-12 DATED 17-02-2018 ISSUED BY THE 1ST RESPONDENT.
-43- WP(C).No. 240 of 2019 & CON. CASES APPENDIX OF WP(C) 28429/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ORDER NO.32071609124/2011- 12 DATED 26.6.2018 ISSUED BY THE 1ST RESPONDENT.
-44- WP(C).No. 240 of 2019 & CON. CASES APPENDIX OF WP(C) 28430/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE NOTICE NO.32090575972/2014-15 DATED 09/07/2018 ISSUED BY THE 1ST RESPONDENT.
-45- WP(C).No. 240 of 2019 & CON. CASES APPENDIX OF WP(C) 28628/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE PEMALTY NOTICE DATED 04- 07-2018 ISSUED U/S 67 (1) OF THE KVAT ACT, 2003 BY THE 2ND RESPONDENT FOR THE YEAR 2014-15. EXHIBIT P2OF THE ORDER DATED 04-04-2018 OF THE HON'BLE HIGH COURT IN WP © NO. 11335 OF 2018. -46- WP(C).No. 240 of 2019 & CON. CASES APPENDIX OF WP(C) 29551/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1 THEOF THE KVAT ASSESSMENT ORDER FOR THE YEAR 2011-2012 DATED 14/8/2018 ISSUED BY THE FIRST RESPONDENT TO THE PETITIONER. EXHIBIT P2 THEOF THE INTERIM STAY ORDER IN WPC NO.13930 OF 2018 DATED 13TH APRIL 2018. -47- WP(C).No. 240 of 2019 & CON. CASES APPENDIX OF WP(C) 30026/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ANNUAL RETURN FOR THE YEAR 2011-12 EXHIBIT P2 COPY OF NOTICE DATED 26-02-2018 ISSUED BY THE 1ST RESPONDENT EXHIBIT P3 COPY OF ORDER DATED 16-06-2018 ISSUED BY THE 1ST RESPONDENT UNDER SECTION 25(1) FOR THE YEAR 2011-12 EXHIBIT P4 COPY OF RECTIFIED ORDER DATED 28-07-2018 ISSUED BY THE 1ST RESPONDENT EXHIBIT P5 COPY OF INTERIM ORDER DATED 13-04-2018 ISSUED BY THIS HON'BLE COURT IN W.P(C) NO. 13552 OF 2018
-48- WP(C).No. 240 of 2019 & CON. CASES APPENDIX OF WP(C) 30028/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF NOTICE ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2016-17.
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.