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Gauhati High Court judgments, 2007

806 judgments · page 30 of 41

High Courts21 Mar 2007

Noorbari Tea Co.(P) Ltd.and Anr Vs UCO Bank and Ors

Gauhati High Court · AIR 2007 Guw 135 : (2007) 3 GLT 876

Constitution of India, 1950 — Article 226, 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4)
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High Courts21 Mar 2007

Nihar Ranjan Bhattacharjee Vs Union of India and Ors

Gauhati High Court · AIR 2007 Guw 132 : (2007) 4 GLR 644

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(10), 13(2), 13(4)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(10), 13(2), 13(4)
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