Citation Codes Equivalent Citations citation codes Case Number First Appeal No. 1995 of 2017, First Appeal No. 111 of 2018 with IA/7028/2018(Exemption from filing the Certified Copy), IA/7029/2018(Condonation of delay), IA/7030/2018(Stay), First Appeal No. 112 of 2018 with IA/7031/2018(Exemption from filing the Certified Copy), IA/7032/2018(Condonation of delay), IA/7033/2018(Stay), First Appeal No. 113 of 2018 with IA/7034/2018(Exemption from filing the Certified Copy), IA/7035/2018(Condonation of delay), IA/7036/2018(Stay), First Appeal No. 114 of 2018 with IA/7037/2018(Exemption from filing the Certified Copy), IA/7038/2018(Condonation of delay), IA/7039/2018(Stay), First Appeal No. 115 of 2018 with IA/7040/2018(Exemption from filing the Certified Copy), IA/7041/2018(Condonation of delay), IA/7042/2018(Stay), First Appeal No. 116 of 2018 with IA/7043/2018(Exemption from filing the Certified Copy), IA/7044/2018(Condonation of delay), IA/7045/2018(Stay), First Appeal No. 117 of 2018 with IA/7046/2018(Exemption from filing the Certified Copy), IA/7047/2018(Condonation of delay), IA/7048/2018(Stay), First Appeal No. 118 of 2018 with IA/7049/2018(Exemption from filing the Certified Copy), IA/7050/2018(Condonation of delay), IA/7051/2018(Stay), First Appeal No. 119 of 2018 with IA/7052/2018(Exemption from filing the Certified Copy), IA/7053/2018(Condonation of delay), IA/7054/2018(Stay), First Appeal No. 120 of 2018 with IA/7055/2018(Exemption from filing the Certified Copy), IA/7056/2018(Condonation of delay), IA/7057/2018(Stay), First Appeal No. 121 of 2018 with IA/7058/2018(Exemption from filing the Certified Copy), IA/7059/2018(Condonation of delay), IA/7060/2018(Stay), First Appeal No. 122 of 2018 with IA/7061/2018(Exemption from filing the Certified Copy), IA/7062/2018(Condonation of delay), IA/7063/2018(Stay), First Appeal No. 129 of 2018 with IA/7064/2018(Exemption from filing the Certified Copy), IA/7065/2018(Condonation of delay), IA/7066/2018(Stay), First Appeal No. 130 of 2018 with IA/7067/2018(Exemption from filing the Certified Copy), IA/7068/2018(Condonation of delay), IA/7069/2018(Stay), First Appeal No. 131 of 2018 with IA/7070/2018(Exemption from filing the Certified Copy), IA/7071/2018(Condonation of delay), IA/7072/2018(Stay), First Appeal No. 132 of 2018 with IA/7073/2018(Exemption from filing the Certified Copy), IA/7074/2018(Condonation of delay), IA/7075/2018(Stay), First Appeal No. 133 of 2018 with IA/7076/2018(Exemption from filing the Certified Copy), IA/7077/2018(Condonation of delay), IA/7078/2018(Stay), First Appeal No. 134 of 2018 with IA/7079/2018(Exemption from filing the Certified Copy), IA/7080/2018(Condonation of delay), IA/7081/2018(Stay), First Appeal No. 135 of 2018 with IA/7082/2018(Exemption from filing the Certified Copy), IA/7083/2018(Condonation of delay), IA/7084/2018(Stay), First Appeal No. 136 of 2018 with IA/7085/2018(Exemption from filing the Certified Copy), IA/7086/2018(Condonation of delay), IA/7087/2018(Stay), First Appeal No. 137 of 2018 with IA/7088/2018(Exemption from filing the Certified Copy), IA/7089/2018(Condonation of delay), IA/7090/2018(Stay), First Appeal No. 138 of 2018 with IA/7091/2018(Exemption from filing the Certified Copy), IA/7092/2018(Condonation of delay), IA/7093/2018(Stay), First Appeal No. 139 of 2018 with IA/7094/2018(Exemption from filing the Certified Copy), IA/7095/2018(Condonation of delay), IA/7096/2018(Stay), First Appeal No. 149 of 2018 with IA/7097/2018(Exemption from filing the Certified Copy), IA/7098/2018(Condonation of delay), IA/7099/2018(Stay), First Appeal No. 150 of 2018 with IA/7100/2018(Exemption from filing the Certified Copy), IA/7101/2018(Condonation of delay), IA/7102/2018(Stay), First Appeal No. 151 of 2018 with IA/7103/2018(Exemption from filing the Certified Copy), IA/7104/2018(Condonation of delay), IA/7105/2018(Stay), First Appeal No. 152 of 2018 with IA/7106/2018(Exemption from filing the Certified Copy), IA/7107/2018(Condonation of delay), IA/7108/2018(Stay), First Appeal No. 153 of 2018 with IA/7109/2018(Exemption from filing the Certified Copy), IA/7110/2018(Condonation of delay), IA/7111/2018(Stay), First Appeal No. 154 of 2018 with IA/7112/2018(Exemption from filing the Certified Copy), IA/7113/2018(Condonation of delay), IA/7114/2018(Stay), First Appeal No. 155 of 2018 with IA/7115/2018(Exemption from filing the Certified Copy), IA/7116/2018(Condonation of delay), IA/7117/2018(Stay), First Appeal No. 163 of 2018 with IA/7118/2018(Exemption from filing the Certified Copy), IA/7119/2018(Condonation of delay), IA/7120/2018(Stay), First Appeal No. 164 of 2018 with IA/7121/2018(Exemption from filing the Certified Copy), IA/7122/2018(Condonation of delay), IA/7123/2018(Stay), First Appeal No. 165 of 2018 with IA/7124/2018(Exemption from filing the Certified Copy), IA/7125/2018(Condonation of delay), IA/7126/2018(Stay), First Appeal No. 171 of 2018 with IA/7127/2018(Exemption from filing the Certified Copy), IA/7128/2018(Condonation of delay), IA/7129/2018(Stay), First Appeal No. 172 of 2018 with IA/7130/2018(Exemption from filing the Certified Copy), IA/7131/2018(Condonation of delay), IA/7132/2018(Stay), First Appeal No. 173 of 2018 with IA/7133/2018(Exemption from filing the Certified Copy), IA/7134/2018(Condonation of delay), IA/7135/2018(Stay), First Appeal No. 174 of 2018 with IA/7136/2018(Exemption from filing the Certified Copy), IA/7137/2018(Condonation of delay), IA/7138/2018(Stay), First Appeal No. 175 of 2018 with IA/7139/2018(Exemption from filing the Certified Copy), IA/7140/2018(Condonation of delay), IA/7141/2018(Stay), First Appeal No. 176 of 2018 with IA/7142/2018(Exemption from filing the Certified Copy), IA/7143/2018(Condonation of delay), IA/7144/2018(Stay), First Appeal No. 177 of 2018 with IA/7145/2018(Exemption from filing the Certified Copy), IA/7146/2018(Condonation of delay), IA/7147/2018(Stay), First Appeal No. 178 of 2018 with IA/7148/2018(Exemption from filing the Certified Copy), IA/7149/2018(Condonation of delay), IA/7150/2018(Stay), First Appeal No. 186 of 2018 with IA/7151/2018(Exemption from filing the Certified Copy), IA/7152/2018(Condonation of delay), IA/7153/2018(Stay), First Appeal No. 187 of 2018 with IA/7154/2018(Exemption from filing the Certified Copy), IA/7155/2018(Condonation of delay), IA/7156/2018(Stay), First Appeal No. 188 of 2018 with IA/7157/2018(Exemption from filing the Certified Copy), IA/7158/2018(Condonation of delay), IA/7159/2018(Stay), First Appeal No. 189 of 2018 with IA/7160/2018(Exemption from filing the Certified Copy), IA/7161/2018(Condonation of delay), IA/7162/2018(Stay), First Appeal No. 190 of 2018 with IA/7163/2018(Exemption from filing the Certified Copy), IA/7164/2018(Condonation of delay), IA/7165/2018(Stay), First Appeal No. 191 of 2018 with IA/7166/2018(Exemption from filing the Certified Copy), IA/7167/2018(Condonation of delay), IA/7168/2018(Stay), First Appeal No. 192 of 2018 with IA/7169/2018(Exemption from filing the Certified Copy), IA/7170/2018(Condonation of delay), IA/7171/2018(Stay), First Appeal No. 193 of 2018 with IA/7172/2018(Exemption from filing the Certified Copy), IA/7173/2018(Condonation of delay), IA/7174/2018(Stay), First Appeal No. 194 of 2018 with IA/7175/2018(Exemption from filing the Certified Copy), IA/7176/2018(Condonation of delay), IA/7177/2018(Stay), First Appeal No. 195 of 2018 with IA/7178/2018(Exemption from filing the Certified Copy), IA/7179/2018(Condonation of delay), IA/7180/2018(Stay), First Appeal No. 196 of 2018 with IA/7181/2018(Exemption from filing the Certified Copy), IA/7182/2018(Condonation of delay), IA/7183/2018(Stay), First Appeal No. 197 of 2018 with IA/7184/2018(Exemption from filing the Certified Copy), IA/7185/2018(Condonation of delay), IA/7186/2018(Stay), First Appeal No. 198 of 2018 with IA/7187/2018(Exemption from filing the Certified Copy), IA/7188/2018(Condonation of delay), IA/7189/2018(Stay), First Appeal No. 1998 of 2017 with IA/14821/2017(Exemption from filing the Certified Copy), IA/14822/2017(Condonation of delay), First Appeal No. 1999 of 2017 with IA/14823/2017(Exemption from filing the Certified Copy), IA/14824/2017(Condonation of delay), First Appeal No. 2000 of 2017 with IA/14825/2017(Exemption from filing the Certified Copy), IA/14826/2017(Condonation of delay), First Appeal No. 2001 of 2017 with IA/14827/2017(Exemption from filing the Certified Copy), IA/14828/2017(Condonation of delay), First Appeal No. 2002 of 2017 with IA/14829/2017(Exemption from filing the Certified Copy), IA/14830/2017(Condonation of delay), First Appeal No. 2003 of 2017 with IA/14831/2017(Exemption from filing the Certified Copy), IA/14832/2017(Condonation of delay), First Appeal No. 2004 of 2017 with IA/14833/2017(Exemption from filing the Certified Copy), IA/14834/2017(Condonation of delay), First Appeal No. 2005 of 2017 with IA/14835/2017(Exemption from filing the Certified Copy), IA/14836/2017(Condonation of delay), First Appeal No. 2006 of 2017 with IA/14837/2017(Exemption from filing the Certified Copy), IA/14838/2017(Condonation of delay), First Appeal No. 2007 of 2017 with IA/14839/2017(Exemption from filing the Certified Copy), IA/14840/2017(Condonation of delay), First Appeal No. 2017 of 2017 with IA/14904/2017(Exemption from filing the Certified Copy), IA/14905/2017(Condonation of delay), First Appeal No. 2018 of 2017 with IA/14906/2017(Exemption from filing the Certified Copy), IA/14907/2017(Condonation of delay), First Appeal No. 2019 of 2017 with IA/14908/2017(Exemption from filing the Certified Copy), IA/14909/2017(Condonation of delay), First Appeal No. 2020 of 2017 with IA/14910/2017(Exemption from filing the Certified Copy), IA/14911/2017(Condonation of delay), First Appeal No. 2021 of 2017 with IA/14912/2017(Exemption from filing the Certified Copy), IA/14913/2017(Condonation of delay), First Appeal No. 2022 of 2017 with IA/14914/2017(Exemption from filing the Certified Copy), IA/14915/2017(Condonation of delay), First Appeal No. 2023... Disposition dismissed Attorney(S) As mentioned in the order below ; As mentioned in the order below ; Mr. Arvind Nayyar, Sr. Advocate with Mr. Sabarish Subramanian, Advocate for the Complainants; Mr. Vineet Malhotra, Advocate, Mr. Shubhendu Kaushik, Advocate, Mr. Vishal Gohri, Advocate for the Insurance Co.; Mr. Rajesh Kumar, Advocate, Mr. V. Govinda Ramanan, Advocate for the Canara Bank; Mr. Basava Prabhu S. Patil, Sr. Advocate with For Cold Storage; Mr. B. Timma Reddy, Partner of Cold Storage. Judges D.K. Jain, President M. Shreesha, Member Acts BANKING REGULATION ACT USURIOUS LOANS ACT 1918 SECTION 19 A CONSUMER PROTECTION ACT 1986 COMPANIES ACT 1956 Banking Regulations Act, 1949. "6. State Debt Relief Act, provisions contained in Section 8 of the Karnataka Debt Relief Act, 1976 and Section 10 of the Karnataka Debt Relief Act, 1980, Section 21A of the Banking Regulations Act 1949 Section 21A of the Banking Regulations Act, 1949 See more information ... Smart Summary Please sign up to generate summary. JUDGMENT Thippa Reddy S. (S) v. Sreedevie Cold Storage By Itcs Managing Partner And Others (S)