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Debts Recovery Appellate Tribunal judgments, 2015

127 judgments · page 3 of 7

Tribunals and Commissions16 Jul 2015Dismissed

Jammu And Kashmir Bank Ltd. Vs Saroj Kumari And Ors.

Debts Recovery Appellate Tribunal · (2016) 1 BC(DRAT) 48

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)Transfer Of Property Act, 1882 — Section 53A
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Tribunals and Commissions18 Jun 2015Dismissed

Badwal Electronics Centre And Ors. Vs State Bank Of India And Ors.

Debts Recovery Appellate Tribunal · (2015) 4 BC(DRAT) 177

Code Of Civil Procedure, 1908 — Order 6 Rule 1, Order 6 Rule 2, Order 6 Rule 5, Order 8 Rule 2, Order 14 Rule 3, Order 14 Rule 5, Order 23 Rule 3Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)Security Interest (Enforcement) Rules, 2002 — Rule 4(1), 8(1), 9(6)
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Tribunals and Commissions12 Jun 2015Allowed

Kapil Puri And Ors. Vs ICICI Bank Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2015) 4 BC(DRAT) 134

Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 18Code Of Civil Procedure, 1908 — Section 151Constitution Of India, 1950 — Article 14, 19, 21
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Tribunals and Commissions11 Jun 2015Dismissed

Sikka Paper Ltd. And Ors. Vs Indian Overseas Bank And Ors.

Debts Recovery Appellate Tribunal · (2016) 1 BC(DRAT) 138

Code Of Civil Procedure, 1908 — Section 16, 20, 38, 39, 39(1), 39(4), Order 21 Rule 3, Order 21 Rule 48Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(1), 19(23), 19(25), 25, 29Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17(1)
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Tribunals and Commissions08 Jun 2015Allowed

Udai Bir Singh Tokas Vs Punjab National Bank And Ors.

Debts Recovery Appellate Tribunal · (2016) 1 BC(DRAT) 9

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(f), 17, 18, 18(1), 18(2)Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 16, 17
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Tribunals and Commissions02 Jun 2015Allowed

Phoenix Arc Pvt. Ltd. Vs Rajinder Kumar And Ors.

Debts Recovery Appellate Tribunal · (2016) 1 BC(DRAT) 72

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(20)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)
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