Sindhu K. vs. District Collector, Palakkad
Held
The Court noted that the petitioner's husband had already obtained an order allowing him to pay the arrears in installments. Consequently, the writ petition was closed, with the property remaining liable until the dues were fully settled.
Facts
The petitioner's husband had service tax arrears, and the respondents initiated proceedings against a property transferred to the petitioner by her husband to recover these dues. The petitioner challenged these proceedings.
Key Issues
Whether the property transferred to the petitioner could be proceeded against for the service tax arrears of her husband, given the husband's arrangement for installment payments.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT: THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR WEDNESDAY, THE 20TH DAY OF DECEMBER 2017/29TH AGRAHAYANA, 1939 ---------------------------- PETITIONER: ---------- SINDHU K., AGED 43 YEARS, W/O. KRISHNADAS, THEKKETHIL (H), OTTAPALAM, PALAKKAD.
BY ADV. SRI.L.RAJESH NARAYAN RESPONDENT(S): -------------- 1. DISTRICT COLLECTOR, COLLECTORATE, KENATHUPARAMBU, KUNATHURMEDU, PALAKKAD, KERALA-678013. 2. VILLAGE OFFICER, OTTAPALAM II VILLAGE, OTTAPALAM.
DEPUTY COMMISSIONER, O/O. THE DEPUTY COMMISSIONER, CENTRAL TAX AND CENTRAL EXCISE, GST DIVISION, PALAKKAD DIVISION, METTUPALAYAM STREET, PALAKKAD -678001. R1,R2 BY GOVERNMENT PLEADER SRI SHAMSUDHEEN.V.K. R3 BY ADV. SRI.THOMAS MATHEW NELLIMOOTTIL, SC,
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 20-12-2017, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: K.V.
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Appendix — schedule of exhibits
The judgment continues below.
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