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Debts Recovery Appellate Tribunal judgments, 2011

59 judgments · page 3 of 3

Tribunals and Commissions11 May 2011Disposed Of

Syndicate Bank Vs Rajesh Singh

Debts Recovery Appellate Tribunal · (2012) 1 BC 51

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(20)
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Tribunals and Commissions09 May 2011Disposed Of

Canara Bank Vs Shambhu Chabra

Debts Recovery Appellate Tribunal · (2011) 05 DRAT CK 0018

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)
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Tribunals and Commissions09 May 2011Disposed Of

HDFC Bank Ltd. Vs Kavita Rao And Ors.

Debts Recovery Appellate Tribunal · (2012) 1 BC 44

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)
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Tribunals and Commissions09 May 2011Dismissed

Punjab National Bank Vs Ashok Kumar And Ors.

Debts Recovery Appellate Tribunal · (2012) 1 BC 38

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 22(2)(e)Code Of Civil Procedure, 1908 — Section 114, Order 47
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Tribunals and Commissions03 May 2011Allowed

Punjab & Sind Bank Vs Packed Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2011) 4 BC 172

Registration Act, 1908 — Section 17Transfer Of Property Act, 1882 — Section 59Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(20)
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Tribunals and Commissions02 May 2011Dismissed

G.R. Malhotra And Ors. Vs Canara Bank And Ors.

Debts Recovery Appellate Tribunal · (2011) 3 BC 161

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(10), 14, 17, 17(1), 20General Clauses Act, 1897 — Section 27Transfer Of Property Act, 1882 — Section 48
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Tribunals and Commissions28 Apr 2011Dismissed

LIC Housing Finance Ltd. Vs Om Parkash And Ors.

Debts Recovery Appellate Tribunal · (2011) 4 BC 36

Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 13(8), 17
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Tribunals and Commissions27 Apr 2011Disposed Of

Indian Overseas Bank And Ors. Vs R.P. Mittal And Ors.

Debts Recovery Appellate Tribunal · (2011) 3 BC 174

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(20)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)
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Tribunals and Commissions21 Apr 2011Disposed Of

State Bank Of Patiala Vs Zenith Systems Buildings Pvt. Ltd.

Debts Recovery Appellate Tribunal · (2011) 3 BC 202

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(20)
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Tribunals and Commissions21 Apr 2011Disposed Of

Canara Bank Vs Deepanshu Agencies And Ors.

Debts Recovery Appellate Tribunal · (2011) 3 BC 190

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(20)
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Tribunals and Commissions21 Apr 2011Allowed

Punjab National Bank Vs Sonal Madan And Ors.

Debts Recovery Appellate Tribunal · (2011) 3 BC 139

Security Interest (Enforcement) Rules, 2002 — Rule 6(2), 8(5), 8(6)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17, 17(3), 17(7), 34Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(12)
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