Debts Recovery Appellate Tribunal Judgments 2017

Tribunals and Commissions27 Nov 2017Dismissed

Canara Bank Vs Sarvodaya Co-Op. Bank Ltd. And Ors

Debts Recovery Appellate Tribunal · (2017) 11 DRAT CK 0001

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Tribunals and Commissions22 Nov 2017Dismissed

Sunil And Ors Vs State Bank Of India And Ors.

Debts Recovery Appellate Tribunal · (2017) 11 DRAT CK 0002

Code Of Civil Procedure, 1908 (CPC) — Order 21 Rule 64Second Schedule To Income Tax Act, 1961 — Section 60, 61

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Tribunals and Commissions21 Nov 2017Dismissed

Assets Reconstruction Co. (India) Ltd Vs V. Hotels Ltd. And Ors

Debts Recovery Appellate Tribunal · (2017) 11 DRAT CK 0003

Code Of Civil Procedure, 1908 (CPC) — Order 6 Rule 17Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)

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Tribunals and Commissions20 Nov 2017Dismissed

Punjab National Bank Vs Gupta Dyeing And Printing Mills Pvt. Ltd And Ors

Debts Recovery Appellate Tribunal · (2017) 11 DRAT CK 0004

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 14

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Tribunals and Commissions17 Nov 2017Allowed

Poonam Singh And Ors Vs Corporation Bank And Ors

Debts Recovery Appellate Tribunal · (2017) 11 DRAT CK 0007

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17(1)

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Tribunals and Commissions16 Nov 2017Allowed

Bank Of Baroda Vs Abhinav Mishra And Ors

Debts Recovery Appellate Tribunal · (2017) 11 DRAT CK 0008

Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(5), 8(6)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(4), 17(1)

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Tribunals and Commissions14 Nov 2017Dismissed

Union Bank Of India Vs R.S. Associates And Ors.

Debts Recovery Appellate Tribunal · (2017) 11 DRAT CK 0005

Limitation Act, 1963 — Section 19, 24

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Tribunals and Commissions10 Nov 2017Dismissed

Nanduka Dyeing And Printing Mills And Ors Vs Kailashchandra Chandgiram Kanodia And Ors.

Debts Recovery Appellate Tribunal · (2017) 11 DRAT CK 0006

Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 29Second Schedule To Income-Tax Act, 1961 — Section 57, 58, 86, 87Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 5(A)

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Tribunals and Commissions16 Oct 2017Dismissed

R.H. Agro Overseas Pvt. Ltd. And Ors Vs State Bank Of India And Ors

Debts Recovery Appellate Tribunal · (2017) 10 DRAT CK 0002

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17(1), 18(1)

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Tribunals and Commissions16 Oct 2017

Hargobind Fashion Pvt. Ltd. And Ors Vs State Bank Of Patiala And Ors

Debts Recovery Appellate Tribunal · (2017) 10 DRAT CK 0001

Debts Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 22Code Of Criminal Procedure, 1973 (Crpc) — Section 340Indian Penal Code 1860, (IPC) — Section 195

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Tribunals and Commissions09 Oct 2017Dismissed

Continental Construction Ltd. And Ors Vs State Bank Of India And Ors

Debts Recovery Appellate Tribunal · (2017) 10 DRAT CK 0003

Code Of Civil Procedure, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 1(3), Order 41 Rule 5, Order 41 Rule 5(1), Order 41 Rule 5(5)Constitution Of India, 1950 — Article 141, 144, 226Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 29

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Tribunals and Commissions08 Sept 2017Allowed

A.H. Wheeler And Co. Ltd Vs Bank Of Baroda And Ors

Debts Recovery Appellate Tribunal · (2017) 09 DRAT CK 0001

Code Of Civil Procedure, 1908 (CPC) — Section 51, Order 21 Rule 37, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(A), Order 39 Rule 3(A)Consumer Protection Act, 1986 — Section 2(m)(iv), 13(4), 25, 25(3), 27General Clauses Act 1897 — Section 3(42)

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Tribunals and Commissions14 Aug 2017Allowed

Rural Electrification Corporation Ltd Vs Facor Power Ltd. And Ors

Debts Recovery Appellate Tribunal · (2017) 08 DRAT CK 0001

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(m)(1), 13(2), 13(3)(A), 13(4), 14, 17, 17(1)Security Interest (Enforcement) Rules, 2002 — Rule 8

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Tribunals and Commissions04 Aug 2017Allowed

G.R. Malhotra And Ors Vs Canara Bank And Ors

Debts Recovery Appellate Tribunal · (2017) 08 DRAT CK 0002

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(1)(f), 2(f), 13, 13(2), 17, 17(1), 17(5), 18, 18(1), 18(2)Transfer Of Property Act, 1882 — Section 48

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Tribunals and Commissions02 Aug 2017Allowed

Icici Bank Ltd Vs Ncml Industries Ltd. And Ors

Debts Recovery Appellate Tribunal · (2017) 08 DRAT CK 0004

Constitution Of India, 1950 — Article 141, 144, 226, 227Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 14, 14(1)(A), 17, 17(1)Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(1), 8(2)

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Tribunals and Commissions02 Aug 2017Allowed