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AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Judges
  • A H KHAN
Acts
  • Regulation Act, 1949,
  • Recovery Certificate U/s 19(22) of the Recovery of Debts and Behkrupky Act, 1993.
  • u/s 19(22) of the Recovery of Debts & Bankruptcy Act, 1993
  • provision of the S.A.R.F.A.E.S.I. Act 2002).
  • Certification U/s 2(A) (B) of the Bankers Book evidence Act, 1891
  • Section 19 of the Recovery of Debts & Bankruptcy Act, 1993,
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Judges
  • A H KHAN
Acts
  • Regulation Act, 1949,
  • Recovery Certificate U/s 19(22) of the Recovery of Debts and Behkrupky Act, 1993.
  • u/s 19(22) of the Recovery of Debts & Bankruptcy Act, 1993
  • provision of the S.A.R.F.A.E.S.I. Act 2002).
  • Certification U/s 2(A) (B) of the Bankers Book evidence Act, 1891
  • Section 19 of the Recovery of Debts & Bankruptcy Act, 1993,
See more information ...
Smart Summary

    ICICI BANK LIMITED v. M/S JAI SHREE FOODS AND SPICES

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    Comments

    ICICI BANK LIMITED v. M/S JAI SHREE FOODS AND SPICES
    (May 25, 2023)