S. DORAI RAJ Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) HEARD both sides. This application has been filed by the official liquidator to direct the respondent to waive the penalty imposed by them on wealth -tax under Section 31(2) of the Wealth -tax Act and to dispose of the petition dated May 23, 2003, made before the respondent by the official liquidator.

(2.) THE relevant provisions in the Wealth -tax Act (27 of 1957) pertaining to the case on hand are Sections 30 and 31 run as follows :

(3.) FOR the sake of convenience, it is also necessary to look into the provisions of Sections 156 and 220 of the Income -tax Act, which runs as follows :