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Gujarat HC: Yes Bank is a Private Entity And Not Amenable to Writ Jurisdiction - (28 Jul 2022)

CIVIL

Gujarat High Court has held that 30% shareholding of State Bank of India (SBI) cannot make Yes Bank a State under Article 12 of Constitution, and therefore Yes Bank Ltd is a private bank and not amenable to writ jurisdiction under Article 226 of the Constitution.

Tags : GUJARAT HIGH COURT   YES BANK   WRIT JURISDICTION   STATE  

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