Tribunals and Commissions26 Feb 2016Disposed Of
Jagannath Sarangapani Vs State Bank Of India And Ors.
Debts Recovery Appellate Tribunal · (2016) 02 DRAT CK 0002
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments, 2016
57 judgments · page 3 of 3
Tribunals and Commissions26 Feb 2016Dismissed
Ashok Gupta And Ors. Vs Corporation Bank And Ors.
Debts Recovery Appellate Tribunal · (2016) 02 DRAT CK 0001
Indian Contract Act, 1872 — Section 171, 172, 176Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(1)(f), 13(2), 13(4), 17, 18, 31(a), 31(b)
Tribunals and Commissions24 Feb 2016
Jagjit Singh Vs Asset Reconstruction Co. (India) Ltd. And Ors.
Debts Recovery Appellate Tribunal · (2016) 02 DRAT CK 0003
Tribunals and Commissions02 Feb 2016Allowed
Rakesh Talwar And Ors. Vs Punjab National Bank And Ors.
Debts Recovery Appellate Tribunal · (2016) 02 DRAT CK 0006
Tribunals and Commissions02 Feb 2016Dismissed
State Bank Of India Vs Dharam Dass Khanna And Ors.
Debts Recovery Appellate Tribunal · (2016) 02 DRAT CK 0005
Indian Contract Act, 1872 — Section 140, 141Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 22
Tribunals and Commissions02 Feb 2016Dismissed
Mobin Malik Enterprises Vs Punjab National Bank And Ors.
Debts Recovery Appellate Tribunal · (2016) 02 DRAT CK 0004
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17
Tribunals and Commissions01 Feb 2016Allowed
PRS Hygiene Ltd. Vs Axis Bank And Ors.
Debts Recovery Appellate Tribunal · (2016) 02 DRAT CK 0008
Indian Contract Act, 1872 — Section 72Negotiable Instruments Act, 1881 — Section 131
Tribunals and Commissions01 Feb 2016Dismissed
J.R. International And Ors. Vs Punjab And Sind Bank
Debts Recovery Appellate Tribunal · (2016) 02 DRAT CK 0007
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 31
Tribunals and Commissions29 Jan 2016Dismissed
Impact Enterprises Vs Union Bank Of India
Debts Recovery Appellate Tribunal · (2016) 01 DRAT CK 0004
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)
Tribunals and Commissions28 Jan 2016Dismissed
Web Pro System And Services And Ors. Vs Axis Bank Ltd.
Debts Recovery Appellate Tribunal · (2016) 01 DRAT CK 0002
Code Of Civil Procedure, 1908 — Section 151, Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 27(1)(b)Indian Contract Act, 1872 — Section 72Negotiable Instruments Act, 1881 — Section 131
Tribunals and Commissions19 Jan 2016Dismissed
National Agricultural Co-operative Marketing Federation Of India Ltd. Vs Bank Of Maharashtra And Ors.
Debts Recovery Appellate Tribunal · (2016) 01 DRAT CK 0003
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 20(2)
Tribunals and Commissions15 Jan 2016Allowed
Punjab And Sind Bank Vs Skippers Builders Pvt. Ltd. And Ors.
Debts Recovery Appellate Tribunal · (2016) 01 DRAT CK 0009
Code Of Civil Procedure, 1908 — Order 21 Rule 90Constitution Of India, 1950 — Article 129, 141, 142Indian Contract Act, 1872 — Section 171
Tribunals and Commissions15 Jan 2016Dismissed
Dinesh Behl Vs Central Bank Of India And Ors.
Debts Recovery Appellate Tribunal · (2016) 01 DRAT CK 0005
Indian Contract Act, 1872 — Section 171
Tribunals and Commissions15 Jan 2016Allowed
Sheetal C. Shah Vs Bassein Catholic Co-Operative Bank Ltd. And Ors
Debts Recovery Appellate Tribunal · (2016) 01 DRAT CK 0001
Code Of Civil Procedure, 1908 (CPC) — Section 59Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 14
Tribunals and Commissions13 Jan 2016Dismissed
Swami Automobiles Pvt. Ltd. Vs Punjab National Bank And Ors.
Debts Recovery Appellate Tribunal · (2016) 01 DRAT CK 0006
Tribunals and Commissions07 Jan 2016Dismissed
Som Prakash Gupta Vs Kotak Mahindra Bank Ltd. And Ors.
Debts Recovery Appellate Tribunal · (2016) 01 DRAT CK 0007
Tribunals and Commissions06 Jan 2016Allowed
ICICI Bank Ltd. Vs Vijay Singh Rana
Debts Recovery Appellate Tribunal · (2016) 01 DRAT CK 0008
Bankers Books Evidence Act, 1891 — Section 2(8), 4