Asstt. Commissioner Of Income Tax Officer vs Registrar Of Companies And Ors

A. Y.,Particulars of Order,Demand Amount

2012-13,"Assessment Order dated 26.12.2018 u/s 153C / 144 along with

demand notice u/s 156.","Rs. 2,54,28,762/-

2012-13,"Penalty Order dated 24.06.2019 u/s 271(1)(c) along with demand

notice u/s 156.","Rs. 1,26,42,829/-

2013-14,"Assessment Order dated 26.12.2018 u/s 153C / 144 along with

demand notice u/s 156.","Rs. 2,96,26,077/-

2013-14,"Penalty Order dated 24.06.2019 u/s 271(1)(c) along with demand

notice u/s 156.","Rs. 1,57,76,159/-

2014-15,"Assessment Order dated 26.12.2018 u/s 153C / 144 along with

demand notice u/s 156.","Rs. 1,90,48,550/-

2014-15,"Penalty Order dated 24.06.2019 u/s 271(1)(c) along with demand

notice u/s 156.","Rs. 95,53,755/-

2015-16,"Assessment Order dated 26.12.2018 u/s 153C / 144 along with

demand notice u/s 156.","Rs. 75,65,342/-

2015-16,"Penalty Order dated 24.06.2019 u/s 271(1)(c) along with demand

notice u/s 156.","Rs. 46,93,357/-

2016-17,"Assessment Order dated 26.12.2018 u/s 153C / 144 along with

demand notice u/s 156.","Rs. 66,805/-

2016-17,"Penalty Order dated 24.06.2019 u/s 271(1)(c) along with demand

notice u/s 156.","Rs. 50,229/-

2017-18,"Assessment Order dated 26.12.2018 u/s 153C / 144 along with

demand notice u/s 156.",Rs. NIL

2017-18,"Penalty Order dated 24.06.2019 u/s 271F along with demand

notice u/s 156.",Rs. 5000/-

proceed to take such other and further penal action against the Respondent Company in accordance with the statutory provisions. The name of the,,

Respondent Company shall then, as a consequence, stand restored to the Register of the Registrar of Companies, as if the name of the company had",,

never been struck off in accordance with Section 248(1) of the Companies Act, 2013.",,

The appeal is disposed of accordingly.,,

Let the copy of order be supplied to parties.,,