NAYAN M. SHAH Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) Heard learned counsel for the parties for final disposal of the petition. Petitioner has made following substantive prayers in this petition:

(2.) The petition/arises in following factual background:

(3.) It appears that the petitioner did not reply to the show-cause notice. Respondent, therefore, passed an order on 24.10.2011 under Section 179 of the Act and held the petitioner jointly and severally liable for the payment of the outstanding dues of the company of Rs. 29,93,644/-. In the said order he observed as under: