Madhya Pradesh High Court
LEGAL SUBJECT
Banking and Finance Law
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Karnataka High Court
Family’s Challenge To Housing-Finance Firm’s Property Possession Dismissed; Karnataka HC Points To SARFAESI Remedies
The petitioners challenged the order dated 9 September 2025 made on the respondent’s application under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act,...2 MIN READ↗
Gauhati High Court
Borrower’s Unmortgaged Land Can Face DRT Recovery If Secured Assets Fall Short, Gauhati HC Upholds Injunction Refusal
The appellant filed a civil suit seeking declarations of title and that a particular property was not mortgaged to the respondent bank, together with a permanent injunction against the bank taking possession of it.2 MIN READ↗
Madhya Pradesh High Court
MP HC Unfreezes Man’s Bank Account, Directs Bank To Keep Disputed ₹1,000 In FD Pending Magistrate’s Order Within 3 Months
The petitioner sought relief under Article 226 of the Constitution for unfreezing his bank account.2 MIN READ↗
Madhya Pradesh High Court
MP HC Unfreezes Man’s Three Bank Accounts, Keeps Rs 4,840 In FD Pending Magistrate’s Order Within 3 Months
The petitioner sought removal of debit freezes on accounts held with State Bank of India, Axis Bank and Jio Payments Bank, as well as restoration of the ability to use his PAN for banking operations.2 MIN READ↗
Chhattisgarh High Court
Widow And Sons Facing Home Possession Over Late Husband’s Loan Get 15-Day Protection To Approach DRT-2 Ahmedabad: Chhattisgarh HC
The petitioners, the widow and sons of deceased Raydhar Kashyap, challenged an order dated 17 August 2026 made by the Collector under Section 14 of the SARFAESI Act, 2002, authorising physical possession of the secure...2 MIN READ↗
Chhattisgarh High Court
Facing E-Auction, Durg Tractor Borrowers Get 20 Working Days to Approach DRT as Chhattisgarh HC Bars Coercive Steps
The petitioners challenged the respondent lender’s e-auction notice dated 13 October 2026 and symbolic-possession notice dated 20 July 2026 concerning mortgaged assets securing an unpaid loan.2 MIN READ↗
Karnataka High Court
Karnataka HC Dismisses Silktex Review, Says Alleged ₹2.75-Crore SBI Payments Need Account Verification
The petitioner sought review of the order dated 18 November 2025 in W.P. No. 12507/2021.2 MIN READ↗
Karnataka High Court
Karnataka HC Leaves Borrower’s Bank-Fraud Defence for Trial, Says Yes Bank’s Cheque Case Can Run Alongside DRT Recovery
Yes Bank filed a private complaint under Sections 138 and 142 of the Negotiable Instruments Act, 1881, alleging that a cheque issued by the petitioner was dishonoured for insufficiency of funds.2 MIN READ↗
Chhattisgarh High Court
Chhattisgarh HC Sends SBI’s SARFAESI Plea Back For Fresh Decision, Says CJM Overlooked ‘Rs In Crores’ In Documents
The State Bank of India filed an application under Section 14 of the SARFAESI Act before the Chief Judicial Magistrate, Raipur, seeking assistance in taking possession of secured property. The Magistrate rejected the...2 MIN READ↗
Allahabad High Court
Woman’s ₹34 Lakh Offer Came After Sale Confirmation; Allahabad HC Leaves Auction Of Her Mortgaged Land Undisturbed
The petitioner and Smt. Kiran Chaurasia jointly owned land that was mortgaged to Canara Bank in 2003 as security for a loan to M/s Chaurasia Traders.3 MIN READ↗
TDSAT
TDSAT Upholds Order Requiring PNB To Pay ₹16.34 Lakh Lost In Net-Banking Fraud After BSNL Issued Duplicate SIM Without Due Diligence
Green Environmental Technology maintained a current account with Punjab National Bank (PNB) and used internet banking linked to a BSNL mobile number.2 MIN READ↗
Karnataka High Court
Karnataka HC Sends Fino Bank’s ₹11.92-Crore Lien Plea Back for Review Under RBI Payments Bank Guidelines
Crime No. 243/2023 was registered over the alleged misappropriation of funds belonging to D. Devaraj Urs Truck Terminal Limited.2 MIN READ↗
Uttarakhand High Court
Uttarakhand HC Orders Borrower’s Sealed Home Returned, With ₹10 Lakh Upfront And Remaining Loan Due In Eight Quarterly Instalments
The petitioner borrowed ₹46,36,000 from respondent no. 3, Hinduja Housing Finance Ltd., in instalments to construct a house, which was mortgaged as security. After financial difficulties led to repayment default and t...2 MIN READ↗
Gujarat High Court
Gujarat HC Rejects MSME’s RBI Revival-Framework Plea, Raised Months After Bank Took Symbolic Possession of Property
The petitioner challenged the Bank’s sale notice dated 29 September 2026, alleging that the Bank had not followed the RBI’s Framework for Revival and Rehabilitation of MSMEs.2 MIN READ↗
Madras High Court
Madras HC Directs Registration Of SARFAESI Auction Buyer’s Settlement Deed To Son Despite Later Civil Attachment, If Otherwise In Order
The fourth respondent had mortgaged the subject property to Indian Bank by deposit of title deeds on dates between 2009 and 2017.2 MIN READ↗
Madhya Pradesh High Court
MP HC Unfreezes Man’s Bank Account, Keeps Disputed ₹550 In FD But Allows Withdrawal If Magistrate Does Not Act Within 3 Months
The petitioner sought a writ directing Indian Bank to unfreeze and restore full operation of his account, subject to retaining the disputed amount of Rs. 550.2 MIN READ↗
Madhya Pradesh High Court
MP HC Unfreezes Company’s Account, Keeps Disputed ₹11,800 in FD; Company May Withdraw If No Magistrate Order Within 3 Months
The petitioner sought directions to revoke a regulatory/cyber hold on its current account and restore its banking facilities.2 MIN READ↗
Madhya Pradesh High Court
MP HC Unfreezes Bank Account, Keeps ₹10,000 In Disputed Cyber-Fraud Transactions In FD Pending Magistrate’s Order
The petitioner filed a petition under Article 226 seeking directions to unfreeze his Axis Bank account.2 MIN READ↗
Madhya Pradesh High Court
MP HC Unfreezes Sunil Yadav’s Bank Account, Keeps Disputed ₹50,000 In FD Pending Magistrate’s Order Within 3 Months
The petitioner sought relief under Article 226 of the Constitution, alleging that his State Bank of India account had been frozen without lawful authority and asking that the freeze be removed2 MIN READ↗
Madhya Pradesh High Court
MP HC Unfreezes Bank Account, Keeps Disputed ₹8,915 In FD That Petitioner Can Withdraw If No Magistrate Order Within 3 Months
The petitioner sought a writ directing the respondents to unfreeze his bank account.2 MIN READ↗
Madhya Pradesh High Court
MP HC Unfreezes Divy Everfresh’s Account, Keeps Disputed Rs 4,937 In FD Pending Magistrate Action Within 3 Months
The petitioner sought a direction under Article 226 to remove the hold or freeze on its Bandhan Bank account, No. 20100040970711.2 MIN READ↗
Madhya Pradesh High Court
MP HC Unfreezes Man’s Bank Account While Disputed ₹22,000 Stays In Fixed Deposit Pending Magistrate’s Order
The petitioner sought relief under Article 226 of the Constitution for unfreezing his bank account.2 MIN READ↗
Madhya Pradesh High Court
MP HC Unfreezes Account, Keeps Disputed ₹44,728 In FD; Petitioner May Withdraw If Magistrate Order Isn’t Passed Within 3 Months
The petitioner invoked Article 226 of the Constitution seeking removal of the hold/freeze on his Axis Bank account.2 MIN READ↗
Madhya Pradesh High Court
MP HC Unfreezes Bank Account, Keeps Disputed ₹32,000 In FD For Withdrawal If No Magistrate Order Comes Within 3 Months
The petitioner sought a writ under Article 226 directing State Bank of India to remove the hold or lien on his account, No. 203430447882 MIN READ↗
Madhya Pradesh High Court
MP HC Unfreezes Bank Account, Keeps Disputed ₹20,000 In FD Unless Police Obtain Magistrate’s Order Within 3 Months
The petitioner filed a writ petition under Article 226 seeking de-freezing of his bank account2 MIN READ↗
Madhya Pradesh High Court
MP HC Unfreezes Man’s Bank Account, Removes Matured-FD Lien But Keeps Disputed ₹1 Lakh in FD Pending Magistrate’s Order
The petitioner invoked Article 226 seeking removal of a debit freeze/lien affecting the matured proceeds of Fixed Deposit No. 00000043915461760, credited to his State Bank of India account, and permission to operate t...2 MIN READ↗
Madhya Pradesh High Court
MP HC Unfreezes Anas Sheikh’s Bank Account, Keeps Disputed ₹20,000 in FD Pending Magistrate’s Order Within 3 Months
The petitioner filed a writ petition under Article 226 seeking removal of the hold/freeze on his bank account.2 MIN READ↗
Madhya Pradesh High Court
MP HC Unfreezes Bank Account, Keeps Rs 1,690 Disputed Amount in FD Pending Magistrate’s Order Within Three Months
The petitioner sought relief under Article 226 of the Constitution, asking that Bank of Baroda release the undisputed funds in his account and restrict the lien to the disputed amount of ₹1,690.2 MIN READ↗
Madhya Pradesh High Court
MP HC Unfreezes Man’s Bank Account, Keeps Disputed ₹1,738 In FD Pending Magistrate’s Order
The petitioner filed a writ petition under Article 226 seeking removal of the hold or freeze on his Kotak Mahindra Bank account, No. 61490658562 MIN READ↗No articles match these filters.