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Delhi High Court judgments

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High Courts01 Nov 2023Dismissed

IDFC First Bank Limited Vs Union Of India & Ors.

Delhi High Court · (2023) 11 DEL CK 3567

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Sections 2(1)(a), 2(1)(m), 13, 13(2), 13(4), 13(10), 14, 17(1), 17(1A), 17(7), 18, 31(h), 34Security Interest (Enforcement) Rules, 2002-Rules 11, 11(1), 11(2), 11(3), Appendix VIRecovery of Debts Due to Banks and Financial Institutions Act, 1993-Sections 1(4), 2(h), 3, 3(1), 3(1A), 8(1), 17, 17(1A), 17(2), 17(2A), 19, 19(1), 19(5)(1), 19(6), 19(8), 19(20), 19(21), 20, Chapter V
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High Courts01 Nov 2023Dismissed

U.O.I & Anr. Vs Rattan Lal

Delhi High Court · (2023) 11 DEL CK 3584

CCS(Conduct) Rules, 1964-Rules 3(l)(i), 3(l)(ii)CCS/CCA) Rules, 1965-Rule 14Constitution of India-Article 14, 21, 226
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High Courts01 Nov 2023Dismissed

U.O.I & Anr. Vs Rattan Lal

Delhi High Court · (2023) 11 DEL CK 0007

Constitution of India, 1950 — Article 14, 21, 226Central Civil Services (Conduct) Rules, 1964 — Section 3(l)(i), 85 3(l)(ii)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Section 14
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