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Debts Recovery Appellate Tribunal judgments, 2013

81 judgments · page 2 of 5

Tribunals and Commissions15 Oct 2013Allowed

Madhya Pradesh State Electricity Board Vs Punjab And Sind Bank And Ors.

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

Electricity (supply) Act, 1948 — Section 5, 65Madhya Pradesh Reorganisation Act, 2000 — Section 58(4), 65Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 2(g), 17, 19
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Tribunals and Commissions14 Oct 2013

Mohanjit Singh Mutneja And Ors. Vs Bank Of Baroda And Ors.

Debts Recovery Appellate Tribunal · (2014) 1 BC(DRAT) 18

Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 28(4)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 14, 18, 18(1)
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Tribunals and Commissions25 Sept 2013Disposed Of

Naresh Kumar Aggarwal Vs State Bank Of Patiala

Debts Recovery Appellate Tribunal · (2013) 09 DRAT CK 0005

Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 21Code Of Civil Procedure, 1908 — Section 34, Order 9 Rule 13
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Tribunals and Commissions19 Sept 2013Dismissed

Sanmati Rice Ltd. And Ors. Vs S.S. Kochhar And Ors.

Debts Recovery Appellate Tribunal · (2014) 1 BC(DRAT) 34

Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 17A, 17A(1), 33Debt Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 22
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Tribunals and Commissions16 Aug 2013Dismissed

IFCI Ltd. And Ors. Vs S.R. Resorts Pvt. Ltd.

Debts Recovery Appellate Tribunal · (2014) 1 BC(DRAT) 23

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 13(3A), 17Code Of Civil Procedure, 1908 — Rule 2 Order 29Security Interest (Enforcement) Rules, 2002 — Rule 3(1)
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Tribunals and Commissions06 Aug 2013Disposed Of

Bank Of Baroda Vs Saras Cabs Pvt. Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2014) 1 BC(DRAT) 13

Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 20(4), 26(2)Code Of Criminal Procedure, 1973 — Section 156(3)
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Tribunals and Commissions23 Jul 2013Disposed Of

Sanjay C. Saran Vs Canara Bank And Ors.

Debts Recovery Appellate Tribunal · (2014) 1 BC(DRAT) 51

Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 21
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Tribunals and Commissions25 Jun 2013Disposed Of

Housing And Urban Development Corporation Ltd. And Ors. Vs Maharaji Educational Trust And Ors.

Debts Recovery Appellate Tribunal · (2013) 111 BC 114

Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 19Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)Security Interest (Enforcement) Rules, 2002 — Rule 8(5)(d)
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Tribunals and Commissions04 Jun 2013Dismissed

Essix Biosciences Ltd. Vs Uco Bank And Ors.

Debts Recovery Appellate Tribunal · (2013) 4 BC 1

Code Of Civil Procedure, 1908 — Section 202Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468Securities And Exchange Board Of India (amendment) Act, 2002 — Section 13, 13(2), 13(4), 13(8), 17, 17(1), 19
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Tribunals and Commissions31 May 2013Dismissed

Schaefco International And Ors. Vs Hdfc Bank And Ors.

Debts Recovery Appellate Tribunal · (2013) 05 DRAT CK 0007

Code Of Civil Procedure, 1908 — Order 8 Rule 6A(1), Order 8 Rule 6A, Order 6 Rule 17, Order 8 Rule 9Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 19(8)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)
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