Olympic Bakes vs. Commercial Tax Officer

NO.32150840962C/2012-13/DATED 31.07.2018. WP(C).No. 30077 of 2018 & conn. cases 50 APPENDIX OF WP(C) 31868/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1 AOF THE PRE-ASSESSMENT NOTICE ISSUED FOR 2016-17 DATED 14.8.2018. EXHIBIT P2 AOF THE REPLY FILED AGAINST EXT.P1 DATED 7.9.2018. WP(C).No. 30077 of 2018 & conn. cases 51 APPENDIX OF WP(C) 40165/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF ANNUAL RETURN DATED 13/06/2016 SUBMITTED BEFORE 1ST RESPONDENT FOR THE YEAR 2014-15. EXHIBIT P2OF AUDITED FINANCIAL STATEMENT FOR 2014-15 SUBMITTED BEFORE 1ST RESPONDENT. EXHIBIT P3OF ORDER DATED 24/06/2017 IMPOSING PENALTY U/S.47(6) OF THE KVAT ACT 2003 BY INTELLIGENCE OFFICER, SQUAD NO.1, ERNAKULAM FOR TECHNICAL DEFECT IN TRANSPORT DOCUMENT. EXHIBIT P4OF NOTICE DATED 26/11/2018, U/S.25(1) OF THE KVAT ACT FOR 2014-15 ISSUED TO PETITIONER BY 1ST RESPONDENT, AFTER END OF KVAT ACT 2003. EXHIBIT P5OF EXTRAORDINARY GAZETTE OF INDIA DATED 08/09/2016 PUBLISHED BY 4TH RESPONDENT FOR 101ST AMENDMENT ACT 2016 MADE IN CONSTITUTION OF INDIA. EXHIBIT P6OF 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.