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Debts Recovery Appellate Tribunal judgments, 2013

81 judgments · page 1 of 5

Tribunals and Commissions30 Dec 2013Dismissed

State Bank Of Patiala Vs Hargobind Fashions (Pvt.) Ltd.

Debts Recovery Appellate Tribunal · (2014) 2 BC(DRAT) 100 : (2014) 3 BC(DRAT) 77

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 36Limitation Act, 1963 — Section 18Security Interest (Enforcement) Rules, 2004 — Rule 8(2) Limitation Act, 1963 — Article 62
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Tribunals and Commissions23 Dec 2013Allowed

Central Bank Of India Vs Rita Machines (India) Pvt. Ltd.

Debts Recovery Appellate Tribunal · (2014) 4 BC61(DRAT)

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 5Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 5Transfer Of Property Act, 1882 — Section 52
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Tribunals and Commissions18 Dec 2013Dismissed

Barclays Bank Plc Vs Sat Industries Ltd

Debts Recovery Appellate Tribunal · (2013) 12 DRAT CK 0002

Code Of Civil Procedure, 1908 (CPC) — Section 20Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 2(d), 19(1), 19(1)(a), 19(1)(b), 19(1)(c), 20Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 6, 6(a), 6(b), 6(c), 6(d)
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Tribunals and Commissions16 Dec 2013Dismissed

Bank Of India Vs Punjab Milkchem Ltd.

Debts Recovery Appellate Tribunal · (2014) 4 BC(DRAT) 130

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(i), 13(2), 13(3A), 13(4), 17(1)Security Interest Enforcement Rules, 2002 — Rule 8, 8(1), 8(2), 9
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Tribunals and Commissions03 Dec 2013Disposed Of

Ramanjit Kaur Vs Punjab And Sind Bank

Debts Recovery Appellate Tribunal · (2015) 1 BC(DRAT) 38

Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 21
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Tribunals and Commissions29 Nov 2013Dismissed

Ritesh Oil Mills Pvt. Ltd Vs Dena Bank

Debts Recovery Appellate Tribunal · (2013) 11 DRAT CK 0001

Constitution Of India, 1950 — Article 226Income Tax Act, 1961 — Section 61Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 20, 25, 25(a), 26, 27, 28, 29, 30
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Tribunals and Commissions22 Nov 2013Dismissed

Kumar Enterprises Vs Arci Ltd.

Debts Recovery Appellate Tribunal · (2013) 11 DRAT CK 0008

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 13(3A)14)
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Tribunals and Commissions23 Oct 2013Disposed Of

S.S.G. Exim Pvt. Ltd. And Ors. Vs Canara Bank

Debts Recovery Appellate Tribunal · (2014) 1 BC(DRAT) 8

Code Of Civil Procedure, 1908 — Section 152Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 19(20)
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