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Debts Recovery Appellate Tribunal judgments, 2013

81 judgments · page 4 of 5

Tribunals and Commissions26 Feb 2013Dismissed

Ajit Singh Lamba Vs Uco Bank

Debts Recovery Appellate Tribunal · (2013) 2 BC 79

Factories Act, 1948 — Section 106Limitation Act, 1963 — Section 12, 12(2), 29, 29(2), 4, 5, 6, 7, 8, 9, 10, 11, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 18, 18(1)Debt Recovery Appellate Tribunal (Procedure) Rules, 1994 — Section 11, 16
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Tribunals and Commissions21 Feb 2013Dismissed

Sbp Rubbers Pvt. Ltd. And Ors. Vs Punjab & Sind Bank And Ors.

Debts Recovery Appellate Tribunal · (2013) 2 BC 1

Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 19, 20, 21Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17
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Tribunals and Commissions19 Feb 2013Dismissed

Nytra Belts And Ors. Vs Vijaya Bank And Ors.

Debts Recovery Appellate Tribunal · (2013) 3 BC(DRAT) 74

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
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Tribunals and Commissions18 Feb 2013Disposed Of

V.K. Singhal And Ors. Vs Dena Bank And Ors.

Debts Recovery Appellate Tribunal · (2013) 2 BC 19

Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 2(c), 3, 3(1), 17, 18, 30, 31, 31ACode Of Civil Procedure, 1908 — Section 16, Order 9 Rule 13Constitution Of India, 1950 — Article 226, 227
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Tribunals and Commissions04 Feb 2013Allowed

Canara Bank Vs M.D. Art Jeweller And Ors.

Debts Recovery Appellate Tribunal · (2013) 02 DRAT CK 0011

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 19, 19(20)
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Tribunals and Commissions24 Jan 2013Dismissed

Punjab National Bank Vs Satbir Gupta And Ors.

Debts Recovery Appellate Tribunal · (2013) 2 BC 75

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 2(o), 3, 8(1), 19, 20, 20(3), 24Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17, 18, 38
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Tribunals and Commissions18 Jan 2013Dismissed

Sushila Devi Bansal Vs Oriental Bank Of Commerce And Ors.

Debts Recovery Appellate Tribunal · (2013) 3 BC 35

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 19, 20, 20(3), 22, 24Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17, 18
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Tribunals and Commissions14 Jan 2013Allowed

Asha Gautam And Ors. Vs Ifci And Ors.

Debts Recovery Appellate Tribunal · (2013) 2 BC8

Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 29, 30
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