Dr.Vivish Thomas vs. Commrcial Tax Officer
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32072071162/11-12 DATED 24.04.2018. -29- WP(C).No. 16481 of 2018 AND CON. CASES APPENDIX OF WP(C) 14507/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE CERTIFICATE ISSUED BY THE CENTRAL GOVT. IN RESPECT OF THE STATUS OF THE INSTITUTION DATED 23.2.2012. EXHIBIT P2OF THE NOTICE ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER DATED 18.5.2017. EXHIBIT P3PRELIMINARY OBJECTION DATED 11.7.2017 FILED BY THE PETITIONER. EXHIBIT P4OF THE NOTICE ISSUED BY THE 2ND RESPONDENT DATED 19.9.2017 U/S.67(1) OF THE KVAT ACT. EXHIBIT P5OF THE OBJECTION FILED BY THE PETITIONER DATED 17.10.2017. EXHIBIT P6OF THE ORDER DATED 31.10.2017 PASSED BY THE 2ND RESPONDENT U/S.67(1) OF THE KVAT ACT. EXHIBIT P7OF THE CLARIFICATION PETITION FILED BY THE PETITIONER BEFORE THE CLARIFICATION AUTHORITY U/S.94 OF THE KVAT ACT. EXHIBIT P8OF THE LETTER DATED 2.4.2018 BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P9OF THE NOTICE DATED 17.4.2018 ISSUED BY THE 3RD RESPONDENT U/S.34 OF THE KERALA REVENUE RECOVERY ACT.
-30- WP(C).No. 16481 of 2018 AND CON. CASES APPENDIX OF WP(C) 15303/2018 PETITIONER'S/S EXHIBITS: EXHIBIT-P1: COPY OF PRE-ASSESSMENT NOTICE ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2015-16 DATED 11.04.2018. EXHIBIT-P1(A): COPY OF PRE-ASSESSMENT NOTICE ISSUED BY THE 1ST RESPONDENT FOR THE YEARS 2016-17 DATED 11.04.2018. EXHIBIT-P1(B): COPY OF PRE-ASSESSMENT NOTICE ISSUED BY THE 1ST RESPONDENT FOR THE YEARS 2017-18 DATED 11.04.2018. EXHIBIT-P2: COPY OF ORDER IN W.P.(C) NO.11335/18 OF THIS HON'BLE COURT DATED 04.04.2018. -31- WP(C).No. 16481 of 2018 AND CON. CASES APPENDIX OF WP(C) 15504/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE NOTICE DATED 28/2/2018 ISSUED BY THE 2ND RESPONDENT UNDER S.25(1) OF THE KVAT ACT EXHIBIT P2OF THE REPLY DATED 13/3/2018 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT EXHIBIT P3OF THE ORDER DATED 27/4/2018 ISSUED BY THE 2ND RESPONDENT CONFIRMING THE PROCEEDINGS UNDER S.25(1) OF THE KVAT ACT EXHIBIT P3(A)OF NOTICE OF DEMAND DATED 27/4/2018 ISSUED BY THE 2ND RESPONDENT EXHIBIT P4OF THE NOTICE DATED 28/12/2017 ISSUED BY THE 2ND RESPONDENT UNDER S.25(1) OF THE KVAT ACT EXHIBIT P5OF THE REPLY DATED 29/3/2018 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT EXHIBIT P6OF THE ORDER DATED 19/4/2018 ISSUED BY THE 2ND RESPONDENT CONFIRMING THE PROCEEDINGS UNDER S.25(1) OF THE KVAT ACT EXHIBIT P6(A)OF THE NOTICE OF DEMAND DATED 19/4/2018 ISSUED BY THE 2ND RESPONDENT EXHIBIT P7OF THE INTERIM ORDER DATED 4/4/2018 ISSUED IN WPC NO.11335/2018 BY THIS HON'BLE COURT EXHIBIT P8OF THE RELEVANT PAGES OF THE CONSTITUTION 101ST AMENDMENT ACT DATED 8/9/2016
-32- WP(C).No. 16481 of 2018 AND CON. CASES APPENDIX OF WP(C) 15681/2018 PETITIONER'S/S EXHIBITS: EXHIBIT- P1:OF THE ASSESSMENT ORDER BEARING NO.32151342914 FOR 2012-13 DATED 20.02.2018 ISSUED BY THE 1ST RESPONDENT. EXHIBIT- P2:OF THE ASSESSMENT ORDER BEARING NO.32151342914 FOR 2015-16 DATED 27.03.2018 ISSUED BY THE 1ST RESPONDENT. EXHIBIT- P3: TRUE COPIES OF THE ORDERS IN W.P.(C) 11335/2018 OF THIS HON'BLE COURT DATED 4.4.2018. EXHIBIT- P3(A): TRUE COPIES OF THE ORDERS IN W.P.(C) 13552/2018 OF THIS HON'BLE COURT DATED 13.04.2018. EXHIBIT- P4:OF THE DEMAND NOTICE IN FORM 1 NO.7/2018-19 DATED 26.04.2018 ISSUED BY THE 6TH RESPONDENT.
-33- WP(C).No. 16481 of 2018 AND CON. CASES APPENDIX OF WP(C) 15705/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1 A TRUE PHOTOSTAT COPY OF THE CERTIFICATE OF INCORPORATION OF THE COMPANY ISSUED BY THE
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