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Andhra Pradesh High Court judgments, 2016

743 judgments · page 16 of 38

High Courts22 Aug 2016Allowed

Smt. R. Vimala Vs State Bank of India

Andhra Pradesh High Court · (2016) 6 ALT 426 : (2017) 1 AndhLD 193 : (2016) 3 BankJ 30 : (2017) 2 BC 307 : (2017) 1 DCR 395 : (2017) 1 DRTC 620

Constitution of India, 1950 - Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(2), 13(4), 17Security Interest (Enforcement) Rules, 2002 - Rule 9
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High Courts12 Aug 2016Disposed Off

M. Baquer Vs Union Bank of India

Andhra Pradesh High Court · (2016) 6 ALT 531

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10Constitution of India, 1950 - Article 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 34
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