CourtKutchehry.com

COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments, 2013

81 judgments · page 3 of 5

Tribunals and Commissions28 May 2013Dismissed

Vikas Promoter (P) Ltd. Vs Mahajan Promoter & Developers (P) Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2013) 3 BC(DRAT) 87

Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 19(21)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 18Debts Recovery Tribunals (Procedure) Rules, 1993 — Rule 16
Read judgment
Tribunals and Commissions06 May 2013Dismissed

Gopal Vs Union Of India And Ors.

Debts Recovery Appellate Tribunal · (2013) 4 BC 83

Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 30Income Tax (Certificate Proceedings) Rules, 1962 — Rule 40
Read judgment
Tribunals and Commissions06 May 2013Dismissed

Joginder Singh Vs Union Bank Of India And Ors.

Debts Recovery Appellate Tribunal · (2013) 4 BC 29

Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 30Income Tax (Certificate Proceedings) Rules, 1962 — Rule 40
Read judgment
Tribunals and Commissions15 Apr 2013Dismissed

Sunil Gupta Vs Bank Of India

Debts Recovery Appellate Tribunal · (2014) 2 BC(DRAT) 8

Limitation Act, 1963 — Section 14, 2(a), 24, 29(2), 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 15, 16, 17, 18, 19, 20, 21, 22, 23Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 20, 20(3), 24Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17, 17(7), 18
Read judgment
Tribunals and Commissions05 Apr 2013Allowed

Madhu Arora Vs Punjab National Bank And Ors.

Debts Recovery Appellate Tribunal · (2013) 3 BC(DRAT) 64

Limitation Act, 1963 — Section 5Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 24Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17, 17(1), 17(7)
Read judgment
Tribunals and Commissions03 Apr 2013Dismissed

Ishan System Pvt. Ltd. Vs Optiemus Infracom Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2013) 4 BC43

Code Of Civil Procedure, 1908 — Section 151Limitation Act, 1963 — Section 14, 18, 29(2), 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 15, 16, 17, 19, 20, 21, 22, 23, 24Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 2(a), 2(o), 20, 20(3), 24
Read judgment
Tribunals and Commissions25 Mar 2013Dismissed

Pradeep Chugh Vs State Bank Of India And Ors.

Debts Recovery Appellate Tribunal · (2013) 3 BC(DRAT) 92

Limitation Act, 1963 — Section 2(a), 29(2), 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 2(o), 20, 20(3), 24Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 Section 17, 17(7), 18
Read judgment
Tribunals and Commissions12 Mar 2013Dismissed

IFCI Limited Vs Dev Spinners Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2013) 3 BC79(DRAT)

Limitation Act, 1963 — Section 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 29(2)Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 20, 20(3)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 18
Read judgment
Tribunals and Commissions26 Feb 2013Allowed

Raj And Company And Ors. Vs State Bank Of Patiala And Ors.

Debts Recovery Appellate Tribunal · (2013) 3 BC70(DRAT)

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 17, 19Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 17(7), 19(25)Code Of Civil Procedure, 1908 — Order 6 Rule 17
Read judgment
Tribunals and Commissions26 Feb 2013Disposed Of

Raj And Company And Ors. Vs Authorized Officer, State Bank Of Patiala And Ors.

Debts Recovery Appellate Tribunal · (2013) 02 DRAT CK 0009

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 17, 17(7), 19Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 19(25)Code Of Civil Procedure, 1908 — Order 6 Rule 17
Read judgment