SIVANANDHA MILLS LTD REP BY ITS MANAGING DIRECTOR P MURUGESAN Vs. ASSISTANT COMMISSIONER OF INCOME TAX O/O THE ASSISTANT COMMISSIONER OF INCOME TAX COIMBATORE

JUDGEMENT

(1.) THIS judgment shall dispose of the following Writ Petitions, viz., :- As the common question of facts are involved in both the Writ Petition, however, for the sake of brevity, facts are being taken from W.P.No.6608 of 2012.

(2.) THE petitioner is a Company, registered under the Companies Act and has approached this Court, with a prayer for issuance of a Writ, in the nature of Certiorari, to quash the order of attachment of Bank Accounts, issued under Section 226 (3) of the Income Tax Act, 1961, ( hereinafter referred to as 'the Act') for non clearance of demand under Section 156 of the Act.

(3.) THE sale proceeds received from sale were used to meet the liability of the labours and to discharge of dues of the Bank.