Muhammed V.P vs. The State Tax Officer-Ii
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NO.32080828713/2011-12 DATED 2-4-2018 EXHIBIT P2;OF THE ASSESSMENT ORDER NO.32080828713/2012-13 DATED 2-4-2018
W.P.(C) No.15968/2018 & Conn. Case -44- APPENDIX OF WP(C) 15970/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ANNUAL RETURN FOR THE YEAR 2014-15 DATED 09-12-2015. EXHIBIT P2 COPY OF ASSESSMENT ORDER DATED 21-03-2018 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2014-
EXHIBIT P3 COPY OF INTERIM ORDER DATED 13-04-2018 ISSUED BY THIS HON'BLE COURT IN WP(C)NO.13552 OF 2018. W.P.(C) No.15968/2018 & Conn. Case -45- APPENDIX OF WP(C) 16361/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1- COPY OF ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2011-12 DATED 06.04.2018. EXHIBIT P2- COPY OF ORDER IN W.P[C]NO.11335/18 OF THIS HON'BLE COURT DATED 04.04.2018. W.P.(C) No.15968/2018 & Conn. Case -46- APPENDIX OF WP(C) 16365/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1-OF THE PENALTY ORDER NO.CR.22/15- 16(12-13)/A2/1O(IB)II/TVPM FOR THE ASSESSMENT YEAR 2012-13 ISSUED BY THE 1ST RESPONDENT UNDER THE KERALA VALUE ADDED TAX ACT, 2003 FOR THE ASSESSMENT YEAR 2012-13 TO THE PETITIONER ALONG WITH DEMAND NOTICE. EXHIBIT P2-OF THE PENALTY ORDER NO.CR.22/15- 16(12-13)/A2/1O(IB)II/TVPM FOR THE ASSESSMENT YEAR 2013-14 ISSUED BY THE 1ST RESPONDENT UNDER THE KERALA VALUE ADDED TAX ACT, 2003 FOR THE ASSESSMENT YEAR 2012-13 TO THE PETITIONER ALONG WITH DEMAND NOTICE. EXHIBIT P3-OF THE PENALTY ORDER NO.CR.22/15- 16(12-13)/A2/1O(IB)II/TVPM FOR THE ASSESSMENT YEAR 2014-15 ISSUED BY THE 1ST RESPONDENT UNDER THE KERALA VALUE ADDED TAX ACT, 2003 FOR THE ASSESSMENT YEAR 2012-13 TO THE PETITIONER ALONG WITH DEMAND NOTICE. EXHIBIT P4-OF THE PENALTY ORDER NO.CR.22/15- 16(12-13)/A2/1O(IB)II/TVPM FOR THE ASSESSMENT YEAR 2015-16 ISSUED BY THE 1ST RESPONDENT UNDER THE KERALA VALUE ADDED TAX ACT, 2003 FOR THE ASSESSMENT YEAR 2012-13 TO THE PETITIONER ALONG WITH DEMAND NOTICE. EXHIBIT P5- AOF THE NOTICE DATED 19.4.2018 ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER FOR THE ASSESSMENT YEAR 2011-12. EXHIBIT P6- AOF THE NOTICE DATED 19.4.2018 ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER FOR THE ASSESSMENT YEAR 2012-13. W.P.(C) No.15968/2018 & Conn. Case -47- EXHIBIT P7- AOF THE NOTICE DATED 19.4.2018 ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER FOR THE ASSESSMENT YEAR 2013-14. EXHIBIT P8- AOF THE NOTICE DATED 19.4.2018 ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER FOR THE ASSESSMENT YEAR 2014-15. EXHIBIT P9- AOF THE NOTICE DATED 19.4.2018 ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER FOR THE ASSESSMENT YEAR 2015-16. EXHIBIT P10- AOF THE INTERIM ORDER DATED 4.5.2018 PASSED IN W.P[C]NO.15106 OF 2018 BY THE HON'BLE HIGH COURT OF KERALA.
W.P.(C) No.15968/2018 & Conn. Case -48- APPENDIX OF WP(C) 16568/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ANNUAL RETURN FOR THE YEAR 2016-17. EXHIBIT P2 COPY OF NOTICE DATED 27.04.2018 ISSUED BY THE 1ST RESPONDENT UNDER SECTION 25(1) FOR THE YEAR 2016-17. EXHIBIT P3 COPY OF INTERIM ORDER DATED 13.04.2018 ISSUED BY THIS HON'BLE COURT IN W.P.(C)NO. 13552 OF 2018. W.P.(C) No.15968/2018 & Conn. Case -49- APPENDIX OF WP(C) 17168/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1: THEOF RETURN FOR THE MONTH OF APRIL 2017, FILED BY THE PETITIONER. EXHIBIT P2: THEOF RETURN FOR THE MONTH OF MAY 2017, FILED BY THE PETITIONER. EXHIBIT P3: THEOF TOKEN NO.32110870307/17- 18/1278794 DATED 30/06/2017 EXHIBIT P4: THEOF TOKEN NO.32110870307/17- 18/1280001 DATED 30/06/2017 EXHIBIT P5: THEOF ASSESSMENT ORDER NO.32110870307/2017-18 (APRIL) DATED 26/12/2017. EXHIBIT P6: THEOF ASSESSMENT ORDER NO.32110870307/2017-18 (MAY) DATED 26/12/2017. EXHIBIT P7: THEOF ASSESSMENT ORDER NO.32110870307/17-18 (JUNE) DATED 26/12/2017. EXHIBIT P8: THEOF STAY ORDER IN WPC.NO.11335/2018 DATED 04/04/2018 PASSED BY THIS HON'BLE COURT.
W.P.(C) No.15968/2018 & Conn. Case -50- APPENDIX OF WP(C) 24839/2018 PETITIONER'S/S EXHIBITS: EXT.P1.OF THE NOTICE NO. 32010122834/07-08 DATED 27-6-2018. W.P.(C) No.15968/2018 & Conn. Case -51- APPENDIX OF WP(C) 25236/2018 PETITIONER'S/S EXHIBITS: EXHIBITP1 COPY OF ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT FOR THE UEAR 2011-12 27-06-2018
W.P.(C) No.15968/2018 & Conn. Case -52- APPENDIX OF WP(C) 25636/2018 PETITIONER'S/S EXHIBITS: EXHIBIT-P1: COPY OF ORDER DATED 12.04.2018 ISSUED BY THE 1ST RESPONDENT UNDER THE KERALA TAX ON LUXURIES ACT FOR THE YEAR 2014-15. EXHIBIT-P1(A): COPY OF ORDER DATED 12.04.2018 ISSUED BY THE 1ST RESPONDENT UNDER THE KERALA TAX ON LUXURIES ACT FOR THE YEAR 2015-16. EXHIBIT-P2: COPY OF INTERIM ORDER DATED 13.04.2018 ISSUED BY THIS HON'BLE COURT IN W.P(C) NO.13552 OF 2018. W.P.(C) No.15968/2018 & Conn. Case -53- APPENDIX OF WP(C) 25637/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ASSESSMENT ORDER DATED 31.05.2018 ISSUED U/S.25(1) OF THE KVAT ACT, 2003 BY THE 2ND RESPONDENT FOR THE YEAR 2015-16. EXHIBIT P2OF THE ORDER DATED 04.04.2018 OF THE HON'BLE HIGH COURT IN W.P[C]NO.11335 OF 2018. W.P.(C) No.15968/2018 & Conn. Case -54- APPENDIX OF WP(C) 25639/2018 PETITIONER'S/S EXHIBITS: EXHIBIT-P1:OF THE ASSESSMENT ORDER PASSED BY 1ST RESPONDENT FOR THE YEAR 2015-16 DATED 10.07.2018. EXHIBIT-P2:OF THE DEMAND NOTICE IN FORM NO.12 ISSUED BY 1ST RESPONDENT DATED 10.07.2018. W.P.(C) No.15968/2018 & Conn. Case -55- APPENDIX OF WP(C) 26237/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE PRE-ASSESSMENT NOTICE NO.32150868715/2012-13 DATED 28.06.2018 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER FOR THE YEAR 2012-13. EXHIBIT P1(A)OF THE NOTICE NO.32150868715/2013-14 DATED 28.06.2018 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER FOR THE YEAR 2013-14. EXHIBIT P1(B)OF THE NOTICE NO.32150868715/2014-15 DATED 28.06.2018 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER FOR THE YEAR 2014-15. EXHIBIT P1(C)OF THE NOTICE NO.32150868715/2015-16 DATED 28.06.2018 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER FOR THE YEAR 2015-16. EXHIBIT P2OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN WP(C) NO.11335/2018 DATED 04.04.2018. W.P.(C) No.15968/2018 & Conn. Case -56- APPENDIX OF WP(C) 26436/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1: COPY OF ORDER DATED 19.02.2018 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2011-2012 UNDER SECTION 67 OF THE KVAT ACT. EXHIBIT P1A: COPY OF DEMAND NOTICE DATED 19.02.2018 ISSUED BY THE 1ST RESPONDENT ALONG WITH EXHIBIT P1 ORDER. EXHIBNIT P2: COPY OF INTERIM ORDER DATED 13.04.2018 ISSUED BY THIS HON'BLE COURT IN WPC NO.13552 OF 2018. W.P.(C) No.15968/2018 & Conn. Case -57- APPENDIX OF WP(C) 26439/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE PRE-ASSESSMENT NOTICE NO. 32081446721/2016-17 DATED 11.5.2018 FOR THE YEAR 2016-17 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P2OF THE REPLY FILED AGAINST EXT.P1 DATED 23.5.2018. EXHIBIT P3OF THE ASSESSMENT ORDER NO. 32081446721/2016-17 DATED 28.5.2018 FOR THE YEAR 2016-17 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P4OF THE CONSTITUTIONAL (101ST AMENDMENT) ACT, 2016. EXHIBIT P5OF THE UNION LIST (LIST I) TO THE SEVENTH SCHEDULE TO HE CONSTITUTION OF INDIA. EXHIBIT P6OF THE STATE LIST (LIST II) TO THE SEVENTH SCHEDULE TO THE CONSTITUTION OF INDIA. EXHIBIT P7OF THE NOTIFICATION NO. SO 2986(E) DATED 16.09.2016 ISSUED BY THE DEPARTMENT OF REVENUE, GOVERNMENT OF INDIA. EXHIBIT P8OF THE INTERIM ORDER ISSUED BY THE HON'BLE COURT OF KERALA IN WPC NO. 11335 DATED 04.04.2018. W.P.(C) No.15968/2018 & Conn. Case -58- APPENDIX OF WP(C) 27461/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE PRE-ASSESSMENT NOTICE DATED 03.3.2018 ISSUED U/S.25(1) OF THE KVAT ACT, 2003, BY THE 2ND RESPONDENT FOR THE YEAR 2012-13. EXHIBIT P2OF THE ORDER DATED 04.4.2018 OF THE HON'BLE HIGH COURT IN THE WPC.NO.11335 OF 2018. W.P.(C) No.15968/2018 & Conn. Case -59- APPENDIX OF WP(C) 27837/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE PRE-ASSESSMENT NOTICE DATED 20.6.2018 FOR THE YEAR 2011-12. EXHIBIT P2OF THE INTERIM ORDER DATED 4.4.2018 IN WPC 11335/2018. EXHIBIT P3OF THE INTERIM ORDER DATED 12.4.2018 IN PWC 13136/2018. W.P.(C) No.15968/2018 & Conn. Case -60- APPENDIX OF WP(C) 29037/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ASSESSMENT ORDER DATED 23-07- 2018 U/S.25(1) OF THE KVAT ACT, 2003 BY THE 2ND RESPONDENT FOR THE YEAR 2012-13 EXHIBIT P2OF THE ORDER DATED 04-04-2018 OF THE HON'BLE HIGH COURT IN W.P(C) NO.11335 OF 2018
W.P.(C) No.15968/2018 & Conn. Case -61- APPENDIX OF WP(C) 29237/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE PENALTY ORDER DATED 20.07.2018 FOR THE YEAR 2014-15 UNDER SECTION 67(1) OF THE KVAT ACT EXHIBIT P2OF THE INTERIM ORDER DATED 04.04.18 IN WPC 11335/2018 EXHIBIT P3OF THE INTERIM ORDER DATED 12.04.18 IN WPC 13136/2018
W.P.(C) No.15968/2018 & Conn. Case -62- APPENDIX OF WP(C) 35033/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1 THEOF THE REGISTRATION CERTIFICATE NO.32050618525 DATED 26.5.07 ISSUED BY IST RESPONDENT. EXHIBIT P2 THEOF THE REGISTRATION CERTIFICATE UNDER GST ACT NO32AABFV7342KIZ3 DATED 16.7.2018. EXHIBIT P3 THEOF THE ANNUAL RETURN IN FORM NO.10 FOR 2013-14 E-FILED ON 29.5. 14. EXHIBIT P4 THEOF THE NOTICE NO.32050618525/2013-14 /26.9.2018.
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.