Tribunals and Commissions31 Dec 2012Dismissed
S.K. Arora Vs Canara Bank And Ors.
Debts Recovery Appellate Tribunal · (2012) 12 DRAT CK 0001
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments, 2012
57 judgments · page 1 of 3
Tribunals and Commissions28 Dec 2012Disposed Of
State Bank Of India Vs Raghubir Hospital Pvt. Ltd. And Ors.
Debts Recovery Appellate Tribunal · (2013) 3 BC 33
Tribunals and Commissions27 Dec 2012Disposed Of
Pegasus Assets Reconstruction Co. Pvt. Ltd. Vs Arun Sogani And Ors.
Debts Recovery Appellate Tribunal · (2013) 4 BC 32
Tribunals and Commissions26 Dec 2012Allowed
State Bank Of Bikaner And Jaipur Vs Surender Chauhan
Debts Recovery Appellate Tribunal · (2013) 3 BC 13
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 17(1)
Tribunals and Commissions26 Dec 2012Dismissed
Lalit Kumar Garg Vs Development Credit Bank And Ors.
Debts Recovery Appellate Tribunal · (2013) 3 BC 6
Tribunals and Commissions26 Dec 2012Partly Allowed
Standard Chartered Bank Vs Radnik Exports And Ors.
Debts Recovery Appellate Tribunal · (2013) 3 BC 48
Code Of Civil Procedure, 1908 — Section 151Customs Act, 1962 — Section 129-B(2)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(12), 19(20), 19(25)
Tribunals and Commissions19 Dec 2012Dismissed
UCO Bank Vs Commercial Tax Officer And Ors.
Debts Recovery Appellate Tribunal · (2013) 3 BC 122
Central Sales Tax Act, 1956 — Section 9(2)Code Of Civil Procedure, 1908 — Order 23 Rule 1Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 30, 34
Tribunals and Commissions18 Dec 2012Dismissed
Ashoka Mercantile Vs Punjab National Bank And Ors.
Debts Recovery Appellate Tribunal · (2013) 3 BC 31
Tribunals and Commissions06 Dec 2012Allowed
State Bank Of India Vs GNJ Impex
Debts Recovery Appellate Tribunal · (2013) 3 BC 27
Security Interest (Enforcement) Rules, 2002 — Rule 8, 9
Tribunals and Commissions30 Nov 2012Allowed
Union Bank Of India Vs Allied Metal And Cables And Ors.
Debts Recovery Appellate Tribunal · (2013) 3 BC 38
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(1), 19(20)
Tribunals and Commissions30 Nov 2012Allowed
State Bank Of Patiala Vs Laxmi Narain Sharma And Ors.
Debts Recovery Appellate Tribunal · (2013) 2 BC 125
Code Of Civil Procedure, 1908 — Section 151Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 22Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 17, 17(1), 17A, 18, 18A, 18B, 19, 35
Tribunals and Commissions22 Nov 2012Allowed
Canara Bank Vs Sanjay Khanna
Debts Recovery Appellate Tribunal · (2013) 3 BC 3
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)
Tribunals and Commissions16 Nov 2012Dismissed
Canara Bank Vs S.K.S. Beverages And Ors.
Debts Recovery Appellate Tribunal · (2013) 3 BC 22
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(25), 22
Tribunals and Commissions09 Oct 2012Disposed Of
B.L. Gupta Construction (P) Ltd. Vs Vijaya Bank And Ors.
Debts Recovery Appellate Tribunal · (2012) 10 DRAT CK 0002
Tribunals and Commissions09 Oct 2012Dismissed
Karan Kumar Kalra And Ors. Vs State Bank Of Patiala And Ors.
Debts Recovery Appellate Tribunal · (2013) 2 BC 69
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 18(1)
Tribunals and Commissions05 Oct 2012Dismissed
A.I.P. Rolling Mills Pvt. Ltd. Vs State Bank Of India And Ors.
Debts Recovery Appellate Tribunal · (2013) 3 BC(DRAT) 53
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)
Tribunals and Commissions26 Sept 2012Dismissed
Adani Power Maharashtra Ltd. Vs IFCI And Ors.
Debts Recovery Appellate Tribunal · (2013) 3 BC 40
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 30
Tribunals and Commissions21 Sept 2012Allowed
Bank Of Baroda Vs Sardar Harbans Singh And Ors.
Debts Recovery Appellate Tribunal · (2013) 3 BC(DRAT) 59
Code Of Civil Procedure, 1908 — Order 9 Rule 13, Order 22 Rule 1, Order 22 Rule 4Indian Contract Act, 1872 — Section 128Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 31-A
Tribunals and Commissions20 Sept 2012Allowed
Nainital Bank Ltd. Vs Lal Chand And Ors.
Debts Recovery Appellate Tribunal · (2012) 09 DRAT CK 0003
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 14
Tribunals and Commissions18 Sept 2012Allowed
Bank Of India Vs Frontlines Fashion Exports (I) Pvt. Ltd.
Debts Recovery Appellate Tribunal · (2013) 2 BC 3
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17, 17(1), 17(7)Debts Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 11(1)