Sagara Realtors Private LTD., Represented By Its Director vs. Secretary, State Goods And Services Tax Department
Original PDF →WP(C)/5557/2023HC KeralaGSTCNR KLHC01013223202317 February 2023Bench: HONOURABLE MR. JUSTICE T.R.RAVI4 pages
BY THE ASSESSING AUTHORITY Exhibit P2OF ORDER DATED 18.11.2021 BY THE ASSESSING OFFICER BY WHICH THE ORDER OF ASSESSMENT WAS REVISED TO RS.7,14,074/- Exhibit P3OF PROCEEDINGS DATED 27.8.2022 OF THE 2ND RESPONDENT BY WHICH THE BENEFIT OF AMNESTY SCHEME EXTENDED TO 1ST PETITIONER Exhibit P4OF NOTICE DATED 18.6.2022 UNDER SECTION 7 OF KERALA REVENUE RECOVERY ACT ISSUED BY 3RD RESPONDENT Exhibit P5OF NOTICE DATED 18.6.2022 UNDER SECTION 34 OF KERALA REVENUE RECOVERY ACT ISSUED BY 3RD RESPONDENT Exhibit P6OF REPRESENTATION DATED 14.2.2023 BY 1ST PETITIONER BEFORE 2ND RESPONDENT
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.