In the result, the appeal filed by the assessee stands partly
Bench: Smt. Beena Pillai, Jm
process provided u/s.248(5) of the Act, is authorized to strike off name of company from the registrar of companies. The Section 248(7) however provided that the liability if any of any director or manager or any other officer who were exercising any power of management and any member ... case of the company which has been received by the director of the company is invalid. In our opinion, under the provision of Section 248(7) of the Act the liability of the director in respect of the company though it was dissolved was continued even though the company
