DEVENDRA BABULAL JAIN Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) Heard learned advocate Mr.Jaimin Dave for the petitioners and learned advocate Mr. Nikunt Raval for the respondents.

(2.) The petitioners have challenged the order dtd. 26/10/2017 passed by respondent no.1 under sec. 179 of the Income Tax Act, 1961 (For short "the Act") fastening the liability upon the petitioners to pay the outstanding dues of M/s. Nakoda Syn-tex Private Limited (here-in-after referred to as "the said company") as the petitioners are the Directors of the said company for the assessment year 2014-2015. The petitioners have also challenged order dtd. 29/1/2018 passed under Rule 48 of the Second Schedule to the Act attaching the residential property of the petitioners and notice of demand dtd. 11/1/2018 under sec. 222 of the Act as a consequence of order dtd. 26/10/2017.

(3.) Brief facts of the case are that the petitioners were appointed as the Directors of M/s. Nakoda Syn-tex Private Limited.