Rakesh Kumar Kaushal Vs State Of Uttar Pradesh Thru. Prin. Secy. Finance & Anr

Allahabad High Court 20 Dec 2018 Misc. Bench No. - 33462 Of 2018 (2018) 12 AHC CK 0102
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Misc. Bench No. - 33462 Of 2018

Hon'ble Bench

Dr. Devendra Kumar Arora, J; Alok Mathur, J

Advocates

Surya Mani Pandey, C.S.C., Prashant Kumar Srivastava, Vinay Shanker

Final Decision

Allowed

Acts Referred
  • Constitution Of India, 1950 - Article 226
  • Security Interest (Enforcement) Rules, 2002 - Rule 8, 8(3), 8(6), 8(6)(f), 9, 9(1), 9(3), 9(4), 9(5), 9(6), 9(9)
  • Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 7(2), 13, 13(2), 13(4), 14, 17, 17(1)
  • Transfer of Property Act, 1882 - Section 65A

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2018) 12 AHC CK 0102
  • Coram: Dr. Devendra Kumar Arora, J; Alok Mathur, J
  • Bench: Division Bench
  • Advocates: Surya Mani Pandey, C.S.C., Prashant Kumar Srivastava, Vinay Shanker
  • Result: Allowed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 226
  • Security Interest (Enforcement) Rules, 2002 - Rule 8, 8(3), 8(6), 8(6)(f), 9, 9(1), 9(3), 9(4), 9(5), 9(6), 9(9)
  • Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 7(2), 13, 13(2), 13(4), 14, 17, 17(1)
  • Transfer of Property Act, 1882 - Section 65A
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.