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Citation Codes
Equivalent Citations
citation codes
Case Number
Judges
Acts
  • BANKING COMPANIES ACQUISITION AND TRANSFER OF UNDERTAKINGS ACT
  • BANKING REGULATION ACT 1949
  • provisions of Bankers Books Evidence Act, 1891
  • provisions of Section 19(20) of the Recovery of Debts and Bankruptcy Act, 1993
  • U/s 4 of the Bankers Books Evidence Act, 1891
  • section 19(1) of the Recovery of Debts and Bankruptcy Act, 1993
  • Recovery Certificate U/s 19(22) of the Recovery of Debts and Bankruptcy Act, 1993
  • U/s 19(22) of the Recovery of Debts and Bankruptcy Act, 1993
  • section 19(21) (i) of the RDB Act, 1993
  • section 25 to 28 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Judges
Acts
  • BANKING COMPANIES ACQUISITION AND TRANSFER OF UNDERTAKINGS ACT
  • BANKING REGULATION ACT 1949
  • provisions of Bankers Books Evidence Act, 1891
  • provisions of Section 19(20) of the Recovery of Debts and Bankruptcy Act, 1993
  • U/s 4 of the Bankers Books Evidence Act, 1891
  • section 19(1) of the Recovery of Debts and Bankruptcy Act, 1993
  • Recovery Certificate U/s 19(22) of the Recovery of Debts and Bankruptcy Act, 1993
  • U/s 19(22) of the Recovery of Debts and Bankruptcy Act, 1993
  • section 19(21) (i) of the RDB Act, 1993
  • section 25 to 28 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993

    CANARA BANK v. SHRI BRAJPAL SINGH S/O SH. HARI SINGH

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    CANARA BANK v. SHRI BRAJPAL SINGH S/O SH. HARI SINGH
    (Aug 8, 2022)