COIMBATORE TRANSPORT LIMITED Vs. GOVERNOR GENERAL IN COUNCIL

JUDGEMENT

(1.) . -

(2.) THIS is an appeal from the order and judgment of Clerk, J., in a petition filed by the Income-tax Officer, Special Circle, Coimbatore, to wind up the appellant company, viz., The Coimbatore Transport Ltd., a private company registered under the Indian companies Act. On an objection taken by the appellant, the Governor-General in council was substituted in the place of the Income-tax Officer as petitioner. The debts on which the petition was founded were due in respect of income-tax and excess profits tax for the years, 1941-42 and 1942-43. With a penalty of Rs. 3,200 the total amount due exceeded Rs. 30,000. There appears to have been a slight reduction in the amount payable on account of a subsequent decision of the Appellate Tribunal but it is not disputed that a very large sum if lawfully due and payable as and for the taxes above-mentioned.