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Jharkhand High Court judgments, 2008

1,281 judgments · page 20 of 65

High Courts27 Aug 2008Dismissed

Gauri Shankar Prasad Vs Chief Manager, State Bank of India and Others

Jharkhand High Court · AIR 2009 Jhar 47 : (2009) 57 BLJR 352 : (2008) 4 JCR 420

Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 1(4), 3Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 17, 17(1)