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Debts Recovery Appellate Tribunal judgments, 2015

127 judgments · page 5 of 7

Tribunals and Commissions01 May 2015Disposed Of

Hitesh Bansal Vs ICICI Bank

Debts Recovery Appellate Tribunal · (2015) 4 BC(DRAT) 32

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 18
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Tribunals and Commissions01 May 2015Dismissed

Raisina Bengali School Vs ASREC (India) Ltd.

Debts Recovery Appellate Tribunal · (2016) 1 BC(DRAT) 132

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 14, 17, 18, 18(1), 18(2)
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Tribunals and Commissions21 Apr 2015Dismissed

Eider Technologies Ltd. And Ors. Vs Canara Bank

Debts Recovery Appellate Tribunal · (2015) 3 BC(DRAT) 9

Code Of Civil Procedure, 1908 — Order 9 Rule 13, Order 5 Rule 13, Order 5 Rule 9A, Order 5 Rule 9A(2)Evidence Act, 1872 — Section 114Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(25), 22
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Tribunals and Commissions06 Apr 2015Disposed Of

H.S. Bedi And Ors. Vs IDFC Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2015) 3 BC(DRAT) 83

Code Of Civil Procedure, 1908 — Order 38 Rule 5, Order 38 Rule 5(3), Order 38 Rule 6Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 19(12), 19(13)(A), 19(13A)
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