Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition

allowed

Judges
  • PRESIDING OFFICER
  • UMESH KUMAR SHARMA
Acts
  • BANKING REGULATION ACT 1949
  • Banking Companies (Acquisition & Transfer of Undertaking) Act, 1970
  • U/s 4 of the Bankers Books Evidence Act, 1891
  • section 19(1) of the Recovery of Debts and Bankruptcy Act, 1993
  • provisions of Bankers Books Evidence Act, 1891
  • provisions of Section 19(20) of the Recovery of Debts and Bankruptcy Act, 1993
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Click here to upload
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition

allowed

Judges
  • PRESIDING OFFICER
  • UMESH KUMAR SHARMA
Acts
  • BANKING REGULATION ACT 1949
  • Banking Companies (Acquisition & Transfer of Undertaking) Act, 1970
  • U/s 4 of the Bankers Books Evidence Act, 1891
  • section 19(1) of the Recovery of Debts and Bankruptcy Act, 1993
  • provisions of Bankers Books Evidence Act, 1891
  • provisions of Section 19(20) of the Recovery of Debts and Bankruptcy Act, 1993
See more information ...
Smart Summary

    PUNJAB NATIONAL BANK v. SMT ASHA DEVI W/O LATE SH. DIGVENDER SINGH

    Use AI to get other relevant cases.
    Try AI Pro free for 7 days Upgrade to AI Pro

    Comments

    PUNJAB NATIONAL BANK v. SMT ASHA DEVI W/O LATE SH. DIGVENDER SINGH
    (Sep 12, 2022)