Tribunals and Commissions10 Sept 2012Disposed Of
B.L. Gupta Construction (P) Ltd. Vs Vijaya Bank And Ors.
Debts Recovery Appellate Tribunal · (2013) 3 BC 25
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments, 2012
57 judgments · page 2 of 3
Tribunals and Commissions05 Sept 2012Disposed Of
S.S.E. Overseas Pvt. Ltd. And Ors. Vs Central Bank Of India
Debts Recovery Appellate Tribunal · (2012) 09 DRAT CK 0006
Code Of Civil Procedure, 1908 — Section 34Indian Contract Act, 1872 — Section 74Recovery Of Debts Due To Banks And Financial Institutions Act, 1993— Section 19(20)
Tribunals and Commissions16 Aug 2012Allowed
Syndicate Bank Vs H.R. Kanwal
Debts Recovery Appellate Tribunal · (2012) 08 DRAT CK 0001
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17Indian Penal Code, 1860 — Section 380, 448
Tribunals and Commissions13 Aug 2012Dismissed
Coventry Coil-O-Matic (Haryana) Ltd. Vs Alchemist Asset Reconstruction Co. Ltd. And Ors.
Debts Recovery Appellate Tribunal · (2013) 2 BC 37
Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 6 Rule 17Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(2), 19(3), 19(4), 19(5), 19(6), 19(7), 19(8), 19(10), 19(11), 19(22), 22(1)Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 7
Tribunals and Commissions09 Aug 2012Dismissed
Raj Kumar Thakur Vs Andhra Bank
Debts Recovery Appellate Tribunal · (2012) 08 DRAT CK 0003
Limitation Act, 1963 — Section 4, 5, 24Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 20, 20(3), 24Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(4), 17, 17(7), 18, 18(1), 18(2), 37
Tribunals and Commissions06 Aug 2012Dismissed
Coventry Coil-O-Matic (Haryana) Ltd. Vs Alchemist Asset Reconstruction Company Ltd. And Ors.
Debts Recovery Appellate Tribunal · (2012) 08 DRAT CK 0005
Code Of Criminal Procedure, 1973 — Section 195, 195(1)(b), 195(10)(b), 340Indian Penal Code, 1860 — Section 191, 193, 193(1)(b)
Tribunals and Commissions06 Aug 2012Allowed
M.S. Basi Vs State Bank Of India And Ors.
Debts Recovery Appellate Tribunal · (2012) 08 DRAT CK 0004
Code Of Civil Procedure, 1908 — Order 6 Rule 17
Tribunals and Commissions02 Aug 2012Allowed
T. Keshavamurthy And Ors. Vs Tourism Finance Corporation Of India Ltd. And Ors.
Debts Recovery Appellate Tribunal · (2013) 1 BC 76
Indian Contract Act, 1872 — Section 62Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 20, 21
Tribunals and Commissions01 Aug 2012Dismissed
Unidecors And Ors. Vs Oriental Bank Of Commerce
Debts Recovery Appellate Tribunal · (2013) 2 BC 45
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 30
Tribunals and Commissions27 Jul 2012Allowed
Indian Bank Vs Gunveen Singh And Ors.
Debts Recovery Appellate Tribunal · (2012) 07 DRAT CK 0001
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 17A, 17A(2), 24Debts Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 22
Tribunals and Commissions26 Jul 2012Allowed
Privitech Projects Pvt. Ltd. Vs Housing & Urban Development Corpn. Ltd. And Ors.
Debts Recovery Appellate Tribunal · (2013) 1 BC 1
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 25, 28, 29, 30
Tribunals and Commissions17 Jul 2012Disposed Of
Punjab State Industrial Development Corpn. Ltd. Vs Kamesh Bhargava Hospital & Research Centre Ltd. And Ors.
Debts Recovery Appellate Tribunal · (2012) 3 BC 22
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(20)
Tribunals and Commissions10 Jul 2012Allowed
Canara Bank Vs Supreme Ceramics Ltd.
Debts Recovery Appellate Tribunal · (2012) 3 BC 3
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17, 17(1)
Tribunals and Commissions04 Jul 2012Dismissed
Bank Of India Vs Deepak Kumar Rana And Ors.
Debts Recovery Appellate Tribunal · (2013) 1 BC 11
Tribunals and Commissions27 Jun 2012Dismissed
State Bank Of Patiala And Ors. Vs Balbir Singh And Ors.
Debts Recovery Appellate Tribunal · (2013) 1 BC 57
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17, 17(1)
Tribunals and Commissions19 Jun 2012Disposed Of
Canara Bank Vs Rama Tayal And Ors.
Debts Recovery Appellate Tribunal · (2012) 3 BC 1
Negotiable Instruments Act, 1881 — Section 138Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 10Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17
Tribunals and Commissions11 Jun 2012Dismissed
Bank Of Maharashtra Vs Dilip Kumar Saha
Debts Recovery Appellate Tribunal · (2013) 1 BC 34
Limitation Act, 1963 — Section 4, 5, 24Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 20, 24Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 17, 17(7), 18
Tribunals and Commissions07 Jun 2012Allowed
Rajasthan Art Emporium Vs Bank Of India And Ors.
Debts Recovery Appellate Tribunal · (2013) 1 BC 30
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 18(1)
Tribunals and Commissions28 May 2012Dismissed
Syndicate Bank Vs Janata Steel And Metal Co-op. Industrial Society Ltd. And Ors.
Debts Recovery Appellate Tribunal · (2012) 05 DRAT CK 0001
Land Acquisition Act, 1894 — Section 4, 6Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 14, 17(1)
Tribunals and Commissions17 May 2012Dismissed
Uma Handicrafts Vs Shyam Sunder Aggarwal And Ors.
Debts Recovery Appellate Tribunal · (2013) 1 BC 68
Code Of Civil Procedure, 1908 — Order 33 Rule 1, Order 33 Rule 2Limitation Act, 1963 — Section 5, 14Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 20