Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 14, 30, 34Special Court (Trial Of Offences Relating To Transactions In Securities) Act, 1992 — Section 9A

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Tribunals and Commissions01 Jun 2015Dismissed

Poonam Chopra And Ors. Vs Punjab National Bank And Ors.

Debts Recovery Appellate Tribunal · (2016) 1 BC(DRAT) 76

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)

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Tribunals and Commissions01 Jun 2015Dismissed

Sanjeev Kumar And Ors. Vs State Bank Of India And Ors.

Debts Recovery Appellate Tribunal · (2016) 1 BC(DRAT) 111

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 13(2), 13(3A)

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Tribunals and Commissions29 May 2015Allowed

State Bank Of India Vs Neelkanth Star Multiple Network And Ors.

Debts Recovery Appellate Tribunal · (2016) 1 BC(DRAT) 105

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2)

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Tribunals and Commissions29 May 2015Allowed

Canara Bank Vs Kaybee Safal (India) Ltd.

Debts Recovery Appellate Tribunal · (2015) 4 BC(DRAT) 198

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(1), 13(2), 13(4)

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Tribunals and Commissions29 May 2015Dismissed

Pankoo Chemicals & Fertilizers And Ors. Vs Himachal Pradesh Financial Corporation

Debts Recovery Appellate Tribunal · (2016) 1 BC(DRAT) 107

Limitation Act, 1963 — Section 14Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(25)

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Tribunals and Commissions28 May 2015Dismissed

Navnit Talwar Vs Bank Of Baroda And Ors.

Debts Recovery Appellate Tribunal · (2015) 4 BC(DRAT) 59

Companies Act, 1956 — Section 391, 394, 529, 529A, 530Constitution Of India, 1950 — Article 22Indian Contract Act, 1872 — Section 2(g), 2(j), 126, 128, 133, 134, 135, 139, 140, 141

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Tribunals and Commissions28 May 2015Dismissed

Chhaya Gaur Vs Diwan Housing Finance Corpn. Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2016) 1 BC(DRAT) 89

Negotiable Instruments Act, 1881 — Section 138

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Tribunals and Commissions28 May 2015Dismissed

Harish Gupta And Ors. Vs Indian Overseas Bank

Debts Recovery Appellate Tribunal · (2016) 1 BC(DRAT) 87

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Tribunals and Commissions27 May 2015Dismissed

Mudrika Tiwari And Ors. Vs Dhan Laxmi Bank

Debts Recovery Appellate Tribunal · (2015) 4 BC(DRAT) 167

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(1)(o), 13(2), 13(4), 17(2)Constitution Of India, 1950 — Article 32

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Tribunals and Commissions25 May 2015Allowed

Canara Bank Vs Indian Delco Pvt. Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2016) 1 BC(DRAT) 94

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 30

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Tribunals and Commissions22 May 2015Dismissed

Radha Rani Gupta Vs Oriental Bank Of Commerce And Ors.

Debts Recovery Appellate Tribunal · (2016) 1 BC(DRAT) 83

Code Of Civil Procedure, 1908 — Order 5 Rule 5, Order 9 Rule 13Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 22(2), 31

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Tribunals and Commissions19 May 2015Disposed Of