Court News
Loan Bought From an NBFC? Supreme Court Says the Bank Can Use SARFAESI to Recover It, Even If the Original Lender Couldn’t
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SARFAESI ActClear topic ×
17 articles
Court News
Already Have a DRT Decree on the Debt? The Bank Can Still Come After You Under SARFAESI, Rules Supreme Court
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Court News
Supreme Court Affirms SARFAESI Act's Supremacy Over DRT Decrees
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Court News
Supreme Court Ruling: SARFAESI Auction Sales Can Be Set Aside
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Court News
Madras High Court Orders CBI Probe into Bank E-Auction Scandal
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Court News
Supreme Court Allows Judicial Review of Confirmed Auction Sales
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Court News
Bombay High Court: ACJM Has Equal Judicial Powers as CJM Under SARFAESI Act
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Court News
DRT Orders SBI Car Loan Defaulter to Repay with 11.25% Interest, Upholds Bank’s Right to Sell Hypothecated Vehicle
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Court News
Supreme Court Clarifies: District Magistrates’ Powers Under SARFAESI Act Section 14 Are Ministerial, Not Adjudicatory
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Court News
Madhya Pradesh High Court Clarifies SARFAESI Act: Banks Can Take Direct Possession Without DM’s Approval
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Court News
Advocates Are Not Mere Mouthpieces: Allahabad High Court Warns Against Frivolous Litigation
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Court News
Mumbai ₹158 Crore Loan Fraud: What Laws Protect Borrowers and Lenders
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