COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments, 2015

127 judgments · page 7 of 7

Tribunals and Commissions27 Feb 2015Dismissed

Coventry Coil-O-Matic (Haryana) Vs Kotak Mahindra Bank Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 201

Code Of Civil Procedure, 1908 — Section 151, Order 6 Rule 17, Order 8 Rule 1Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(25), 22, 22(2)

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Tribunals and Commissions26 Feb 2015Dismissed

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

Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 205

Code Of Civil Procedure, 1908 — Section 151, 152, Order 9 Rule 13Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(25)

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Tribunals and Commissions23 Feb 2015Allowed

Punjab National Bank Vs Pure Petroleum Pvt. Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2015) 4 BC(DRAT) 88

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Tribunals and Commissions23 Feb 2015Disposed Of

Indian Overseas Bank Vs C & H (DIA) Trading Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2016) 1 BC(DRAT) 27

Code Of Civil Procedure, 1908 — Section 38, 39, 39(3), 40, 44A, 44A(2)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 2(g), 22, 31A

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Tribunals and Commissions18 Feb 2015Allowed

Oriental Bank Of Commerce Vs Akash Deep Printer & Traders And Ors.

Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 111

Code Of Civil Procedure, 1908 — Section 151, 152Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 26, 26(2)

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Tribunals and Commissions21 Jan 2015Partly Allowed

Varun Industries Ltd. And Ors Vs Indian Bank

Debts Recovery Appellate Tribunal · (2015) 01 DRAT CK 0001

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Tribunals and Commissions01 Jan 2015Disposed Of

Sur Buildcon (P) Ltd. Vs Punjab National Bank And Ors.

Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 178

Code Of Civil Procedure, 1908 — Order 21 Rule 54, Order 21 Rule 54(i), Order 30 Rule 3Debts Recovery (Procedure) Rules, 1993 — Rule 5ARecovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 18, 19(25), 20, 22, 22(1), 26, 26(2), 29, 30, 34

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