Chhaya Devi vs Sharda Sharma
2025 Latest Caselaw 772 Chatt

Chattisgarh High Court

Chhaya Devi vs Sharda Sharma on 25 July, 2025

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Date:
2025.07.25
14:27:08
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                         HIGH COURT OF CHHATTISGARH AT BILASPUR


                                          WP227 No. 246 of 2022

                            CHHAYA DEVI versus SHARDA SHARMA


                                               Order Sheet


                   25/07/2025         Mr. Anshul Tiwari, Advocate for the petitioner/
                                judgment debtor.
                                      Mr. Shubham Dev Mallick, Advocate for the
                                respondents No. 1 to 4/ decree holders.

In the present case, petitioner has paid Rs. 3,65,000/- to one Neelkanth Sahu towards consideration for conveyance of immovable property and it is claimed that said amount was paid in cash.

Accordingly, Registrar (Judicial) is directed to refer the said transaction to the concerned jurisdictional Income Tax authority, who shall ascertain the source of income of petitioner while making cash payment of Rs. 3,65,000/-. The authority concerned would be at liberty to take appropriate decision after following due process of law.

Call this matter after four weeks. Interim relief granted earlier to continue till next date of hearing.

Sd/-

(Rakesh Mohan Pandey) Judge

Ajinkya