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M/S TRANSCORE vs. UNION OF INDIA AND ANR.

SCR Citation: [2006] Supp. (9) S.C.R. 785
Year/Volume: 2006/ Supp. (9)
Date of Judgment: 29 November 2006
Petitioner: M/S TRANSCORE
Disposal Nature: Appeal Allowed
Neutral Citation: 2006 INSC 924
Judgment Delivered by: Hon'ble Mr. Justice S.H. Kapadia
Respondent: UNION OF INDIA AND ANR.
Case Type: CIVIL APPEAL /3228/2006
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act
  • 2002
5. Equivalent citation
    Citation(s) 2007 AIR 712 = 2008 (1) SCC 125 = 2008 (1) Suppl. SCC 125 = 2006 (12) SCALE 585