MAHENDRA SAKARLAL GANDHI Vs. ITO

JUDGEMENT

(1.) HEARD the learned counsel for the parties for final disposal of the petition.

(2.) PETITIONER has challenged the orders dated 13.2.2013 as at Annexure A to the petition in following factual background.

(3.) THE petitioner is an individual. He was a director in a company called M/s. Gipilon Texturising Pvt. Ltd. along with his three brothers. The said company had unpaid outstanding penalty dues of Rs. 2,47,900/ - for the assessment year 1988 -89 and Rs. 4,38,620/ - for the assessment year 1989 -90. The respondent on the premise that the petitioner is a director of the said private company was liable to discharge such penalty liability under section 179 of the Income Tax Act, 1961 (the Act for short) passed two separate orders, both dated 13.2.2013.