MANJULA D. RITA Vs. BHAVYA D. RITA

JUDGEMENT

(1.) Petitioners are impugning an order dtd. 9/3/2020 passed by respondent no.1 under Sec. 264 of the Income Tax Act, 1961 (the Act) rejecting petitioners' application.

(2.) The order impugned came to be passed while rejecting an application filed by petitioners impugning an order dated 7 th May 2018 passed under Sec. 179(1) of the Act.

(3.) Petitioners are two out of the four legal heirs of one late Dinesh Shamji Rita (the deceased), who was a Director of Bhavya Infrastructure India Private Limited (the company) during the Assessment Year 2012- 2013. The other two legal heirs are married daughters of the deceased and petitioner no.1.