CourtKutchehry.com

COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments, 2014

140 judgments · page 5 of 7

Tribunals and Commissions17 Apr 2014Disposed Of

State Bank Of India Vs Sanjay Kumar Jain

Debts Recovery Appellate Tribunal · (2014) 4 BC(DRAT) 92

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)
Read judgment
Tribunals and Commissions09 Apr 2014Allowed

State Bank Of Patiala Vs Inderjit Poultry Farms

Debts Recovery Appellate Tribunal · (2015) 1 BC(DRAT) 12

Code Of Civil Procedure, 1908 — Order 34 Rule 1Constitution Of India, 1950 — Article 141, 245, 246, 246(1), 254Haryana Agricultural Credit Operations And Miscellaneous Provision (Banks) Act, 1973 — Section 2(A), 2(a), 2(b), 8, 8A, 8(1), 8(2), 20
Read judgment
Tribunals and Commissions02 Apr 2014Dismissed

Kanti Lal Sadh Vs Indian Overseas Bank

Debts Recovery Appellate Tribunal · (2014) 04 DRAT CK 0022

Constitution Of India, 1950 — Article 226Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(25)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 14, 14(1)(A), 17, 17(3), 17(4)
Read judgment
Tribunals and Commissions02 Apr 2014Dismissed

G.D. Goenka Pvt. Ltd Vs Standard Chartered Bank

Debts Recovery Appellate Tribunal · (2014) 4 BC 142

Code Of Civil Procedure, 1908 — Order 11 Rule 2, Order 11 Rule 11, Order 11 Rule 12, Order 11 Rule 14, Order 11 Rule 18, Order 11 Rule 21Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(25), 22(2)(b)
Read judgment
Tribunals and Commissions02 Apr 2014Dismissed

Punjab & Sind Bank Vs Delhi Automobiles Ltd.

Debts Recovery Appellate Tribunal · (2014) 4 BC(DRAT) 50

Code Of Civil Procedure, 1908 — Order 12 Rule 6Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(20)
Read judgment
Tribunals and Commissions01 Apr 2014Allowed

CHL Ltd. Vs Union Of India

Debts Recovery Appellate Tribunal · (2014) 4 BC(DRAT) 1

Customs Act, 1962 — Section 142, 142(1), 142(c)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 11, 35
Read judgment
Tribunals and Commissions21 Mar 2014

Neelima Sheetal Kitchloo Vs Bank Of India

Debts Recovery Appellate Tribunal · (2015) 1 BC 130

Code Of Civil Procedure, 1908 — Order 21 Rule 10Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 17, 18, 19, 19(2), 21, 30, 31, 31(1), 31(2), 31(2)(b), 31A, 34
Read judgment
Tribunals and Commissions21 Mar 2014Dismissed

Kulwant Kaur Vs Punjab & Sind Bank

Debts Recovery Appellate Tribunal · (2014) 4 BC 148

Code Of Civil Procedure, 1908 — Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 60, Order 21 Rule 61, Order 21 Rule 62, Order 21 Rule 63Income-Tax Rules, 1962 — Rule 11, 11(4), 11(6)Constitution Of India, 1950 — Article 226, 227
Read judgment