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Debts Recovery Appellate Tribunal judgments, 2014

140 judgments · page 7 of 7

Tribunals and Commissions06 Feb 2014Disposed Of

Indian Overseas Bank Vs Jagmohan Kejriwal

Debts Recovery Appellate Tribunal · (2014) 4 BC(DRAT) 84

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 31Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 22Security Interest (Enforcement) Rules, 2002 — Rule 3A(b), 8(2)
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Tribunals and Commissions29 Jan 2014Allowed

Anita Vs State Bank Of India

Debts Recovery Appellate Tribunal · (2014) 3 BC(DRAT) 1

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 17(1)
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Tribunals and Commissions27 Jan 2014Dismissed

Ram Pal & Associates Vs Rahul Motors Pvt. Ltd.

Debts Recovery Appellate Tribunal · (2014) 3 BC(DRAT) 146

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 13(13), 17Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2), 8(5), 9, 9(1), 9(3)
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Tribunals and Commissions21 Jan 2014Disposed Of

Vikas Vij Vs Standard Chartered Bank

Debts Recovery Appellate Tribunal · (2014) 3 BC(DRAT) 7

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)
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Tribunals and Commissions13 Jan 2014Dismissed

Anil Kumar Batla And Ors. Vs Allahabad Bank And Ors.

Debts Recovery Appellate Tribunal · (2014) 2 BC(DRAT) 92

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 13(8), 14Security Interest (Enforcement) Rules, 2002 — Rule 8(6), 9(3), 9(4)
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Tribunals and Commissions13 Jan 2014Allowed

Coventry Spring And Engineering Company Ltd Vs Arci Ltd

Debts Recovery Appellate Tribunal · (2014) 01 DRAT CK 0001

Companies Act, 2013 — Section 138Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 3, 8(5), 13(2), 13(3)(A), 13(4), 14, 17, 18(1), 31Security Interest (Enforcement) Rules, 2002 — Rule 4(1), 6, 6(1), 6(1)(a), 6(1)(b), 6(1)(c), 6(1)(d), 6(2), 8, 8(1), 8(2), 8(5), 8(5)(a), 8(5)(b), 8(5)(c), 8(5)(d), 8(6), 8(8), 9(1)
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Tribunals and Commissions10 Jan 2014Allowed

Invent Assets Securitisation And Reconstruction Pvt. Ltd Vs Emtex Industries (I) Ltd

Debts Recovery Appellate Tribunal · (2014) 01 DRAT CK 0002

Companies Act, 1956 — Section 23, 80, 433(e)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 2(g), 2(ha), X2(g)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(za), 3, 13(2), 13(3)(A), 13(4), 17, 18
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Tribunals and Commissions09 Jan 2014Dismissed

K.A. Malle Life Sciences Pvt. Ltd Vs State Bank Of Mysore

Debts Recovery Appellate Tribunal · (2014) 01 DRAT CK 0003

Code Of Civil Procedure, 1908 (CPC) — Order 1 Rule 10Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17, 18(1)Transfer Of Property Act, 1882 — Section 10, 21
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Tribunals and Commissions08 Jan 2014Dismissed

Pan India Motors Pvt. Ltd Vs A.R.C.I. Ltd

Debts Recovery Appellate Tribunal · (2014) 01 DRAT CK 0004

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 20, 29, 30Second Schedule To The Income-Tax Act, 1961 — Section 60, 61, 63, 65
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Tribunals and Commissions01 Jan 2014Disposed Of

Sadanand Narsappa Mendon Vs Lic Housing Finance Ltd

Debts Recovery Appellate Tribunal · (2014) 01 DRAT CK 0007

Recovery 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(2), 13(4), 14, 17, 18(1)
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