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Debts Recovery Appellate Tribunal judgments, 2014

140 judgments · page 6 of 7

Tribunals and Commissions21 Mar 2014Dismissed

J.S. Arora Vs State Bank Of Hyderabad

Debts Recovery Appellate Tribunal · (2015) 1 BC(DRAT) 57

Registration Act, 1908 — Section 48Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 17Transfer Of Property Act, 1882 — Section 48
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Tribunals and Commissions12 Mar 2014Dismissed

Chetan Singh Vs State Bank Of Patiala

Debts Recovery Appellate Tribunal · (2015) 1 BC(DRAT) 64

Evidence Act, 1872 — Section 114Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)Security Interest (Enforcement) Rules, 2002 — Rule 3
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Tribunals and Commissions11 Mar 2014Disposed Of

Sriram & Sons Vs State Bank Of Bikaner & Jaipur

Debts Recovery Appellate Tribunal · (2014) 03 DRAT CK 0015

Code Of Civil Procedure, 1908 — Order 21 Rule 49, Order 21 Rule 49(1), Order 21 Rule 49(2)Indian Partnership Act, 1932 — Section 14, 15, 23, 23(2), 29, 30, 30(i), 31, 31(1), 32, 33, 34, 35, 36, 37, 38, 46, 48, 48(b)(i), 48(b)(ii), 48(b)(iii), 48(b)(iv), 49
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Tribunals and Commissions11 Mar 2014Dismissed

Durga Agencies Vs State bank Of Patiala

Debts Recovery Appellate Tribunal · (2014) 03 DRAT CK 0014

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 13(4)(a), 17(3)Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(6)
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Tribunals and Commissions10 Mar 2014Allowed

Akron (Acron) Healthcare Pvt. Ltd. Vs Mukesh Gupta

Debts Recovery Appellate Tribunal · (2014) 4 BC 114

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(8)
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Tribunals and Commissions10 Mar 2014Allowed

Akron (Acron) Healthcare Pvt. Ltd Vs Mukesh Gupta & Ors

Debts Recovery Appellate Tribunal · (2014) 03 DRAT CK 0001

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(2), 13(4)Security Interest (Enforcement) Rules, 2002 — Rule 8(8)
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Tribunals and Commissions05 Mar 2014Dismissed

Indian Delco Pvt. Ltd. Vs Canara Bank

Debts Recovery Appellate Tribunal · (2014) 03 DRAT CK 0021

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)
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Tribunals and Commissions05 Mar 2014Dismissed

Punjab & Sind Bank Vs Tej Properties Pvt. Ltd.

Debts Recovery Appellate Tribunal · (2014) 03 DRAT CK 0020

Code Of Civil Procedure, 1908 — Section 11, 52, 152Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 26, 26(1), 26(2)
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Tribunals and Commissions04 Mar 2014Dismissed

G.G. Arora Vs Union Bank Of India

Debts Recovery Appellate Tribunal · (2014) 03 DRAT CK 0023

Code Of Civil Procedure, 1908 — Section 64, Order 38 Rule 10Income Tax Act, 1961 — Section 281Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 28, 28(3)(v), 29, 30
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Tribunals and Commissions24 Feb 2014Dismissed

Punjab National Bank Vs Om Educational & Charitable Trust

Debts Recovery Appellate Tribunal · (2014) 4 BC(DRAT) 102

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(o), 2(1)(o), 13(2)Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(1), 8(5)
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