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Debts Recovery Appellate Tribunal judgments, 2014

140 judgments · page 3 of 7

Tribunals and Commissions30 Jun 2014Dismissed

Sushil Jaiswal Vs Punjab National Bank And Anr

Debts Recovery Appellate Tribunal · (2014) 4 BC(DRAT) 71

Securitisation 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), 8(6), 8(7)
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Tribunals and Commissions30 Jun 2014Allowed

Kanti Lal Sadh Vs Indian Overseas Bank

Debts Recovery Appellate Tribunal · (2014) 3 BC(DRAT) 158

Arbitration And Conciliation Act, 1996 — Section 34Indian Contract Act, 1872 — Section 25Indian Easements Act, 1882 — Section 2, 25, 26
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Tribunals and Commissions30 Jun 2014Dismissed

Baldev Singh Vs Central Bank Of India

Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 91

Income Tax (Certificate Proceedings) Rules, 1962 — Rule 45Indian Partnership Act, 1932 — Section 32
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Tribunals and Commissions27 Jun 2014

Arun Khosla Vs Central Bank Of India And Ors.

Debts Recovery Appellate Tribunal · (2015) 1 BC(DRAT) 74

Code Of Civil Procedure, 1908 — Section 151, Order 22 Rule 3, Order 41 Rule 4, Order 22 Rule 4, Order 1 Rule 9, Order 22 Rule 9, Order 22 Rule 9(1), Order 22 Rule 9(2), Order 22 Rule 9(3), Order 22 Rule 22, Order 33 Rule 33Punjab Land Acquisition (Defence Of India) Rules, 1948 — Rule 10Indian Contract Act, 1872 — Section 124, 125, 126, 127, 128, 129, 130, 131, 132, 133, 134, 135, 136, 137, 138, 139
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Tribunals and Commissions26 Jun 2014Dismissed

Simmi Kharbanda Vs Punjab National Bank

Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 76

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 14, 18, 18(1)
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Tribunals and Commissions30 May 2014Dismissed

Geeta Advani Vs Vijaya Bank And Ors.

Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 140

Constitution Of India, 1950 — Article 32, 226Code Of Civil Procedure, 1908 — Order 19 Rule 19Evidence Act, 1872 — Section 3
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Tribunals and Commissions27 May 2014Dismissed

Dev Enterprises And Ors. Vs Indian Overseas Bank

Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 107

Code Of Civil Procedure, 1908 — Section 151Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)
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