Jasmine Kochunni vs. The State Tax Officer-V
Original PDF →PASSED BY THE 1ST RESPONDENT UNDER THE CST ACT FOR THE YEAR 2015-16 DATED 30.05.2018 EXHIBIT P2OF THE REVISED ASSESSMENT ORDER PASSED BY THE THE 1ST RESPONDENT UNDER THE CST ACT FOR THE YEAR 2015-16 DATED 19.09.2022 EXHIBIT P3OF THE APPELLATE ORDER PASSED BY THE APPELLATE AUTHORITY FOR THE YEAR 2015- 16 DATED 14.12.2022 EXHIBIT P4OF THE APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR THE YEAR 2015-16 DATED 18.02.2023 EXHIBIT P5OF THE STAY PETITION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR THE YEAR 2015-16 DATED 18.02.2023 EXHIBIT P6OF THE STAY ORDER PASSED BY THE 2ND RESPONDENT FOR THE YEAR 2015-16 DATED 21.06.2023 EXHIBIT P7OF THE DEMAND NOTICE UNDER SECTION 7 OF THE KERALA REVENUE RECOVERY ACT ISSUED BY 3RD RESPONDENT DATED 13.08.2018 RESPONDENT’S EXHIBITS: NIL
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.