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Debts Recovery Appellate Tribunal judgments, 2017

52 judgments · page 2 of 3

Tribunals and Commissions29 Jun 2017Allowed

State Bank Of India And Ors Vs Renu Soni And Ors

Debts Recovery Appellate Tribunal · (2017) 06 DRAT CK 0001

Constitution Of India, 1950 — Article 227Indian Contract Act, 1872 — Section 128, 140Recovery Of Debts Due To Bank And Financial Institutions Act, 1993 — Section 19
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Tribunals and Commissions29 May 2017Allowed

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

Debts Recovery Appellate Tribunal · (2017) 05 DRAT CK 0003

Recovery Of Debts From Banks And Financial Institutions Act, 1993 — Section 19, 19(25), 22Transfer Of Property Act, 1882 — Section 91Code Of Civil Procedure, 1860 — Order 6 Rule 17
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Tribunals and Commissions19 May 2017Allowed

State Bank Of India Vs Ravi Kant And Ors

Debts Recovery Appellate Tribunal · (2017) 05 DRAT CK 0004

Security Interest (Enforcement) Rules, 2002 — Rule 8(2), 8(6)Indian Contract Act, 1872 — Section 140Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 19(18), 19(25)
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Tribunals and Commissions16 May 2017Dismissed

Abhinav Kumar And Ors Vs Oriental Bank Of Commerce

Debts Recovery Appellate Tribunal · (2017) 05 DRAT CK 0005

Constitution Of India, 1950 — Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17(1), 17(4)(A), 17(4)(A)(i)(a), 18Transfer Of Property Act, 1882 — Section 65(A)
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Tribunals and Commissions26 Apr 2017Dismissed

Seema Aggarwal Vs Standard Chartered Bank And Ors

Debts Recovery Appellate Tribunal · (2017) 04 DRAT CK 0002

Code Of Criminal Procedure, 1973 (CrPC) — Section 125Constitution Of India, 1950 — Article 142Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(3)(A), 13(4), 17(1)
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Tribunals and Commissions13 Apr 2017Allowed

A.K. Sinha Vs Canara Bank And Ors

Debts Recovery Appellate Tribunal · (2017) 04 DRAT CK 0004

Negotiable Instruments Act, 1881 — Section 138Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19
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Tribunals and Commissions12 Apr 2017Allowed

Chanchal Rajesh More And Ors Vs State Bank Of Patiala

Debts Recovery Appellate Tribunal · (2017) 04 DRAT CK 0001

Constitution Of India, 1950 — Article 136Negotiable Instruments Act, 1881 — Section 138Recovery Of Debts And Bankruptcy Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 19, 21
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Tribunals and Commissions05 Apr 2017Allowed

Indiabulls Housing Finance Ltd Vs Indiabulls Housing Finance Ltd

Debts Recovery Appellate Tribunal · (2017) 04 DRAT CK 0007

Code Of Civil Procedure, 1908 (CPC) — Order 40 Rule 1Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(f), 13, 13(2), 13(3A), 13(4), 13(4)(A), 13(8), 14, 14(1)(A), 17, 17(1), 17(3)Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(1), 8(2), 8(3), 8(4), 9, 9(6), 9(9)
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Tribunals and Commissions03 Apr 2017Dismissed

Lalji Yadav Vs Uco Bank

Debts Recovery Appellate Tribunal · (2017) 04 DRAT CK 0009

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(f), 12, 13, 13(2), 13(3)(A), 13(4), 13(4)(a), 13(4)(A), 13(8), 14, 14(1)(A), 17, 17(1), 17(3)Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(1), 8(2), 8(3), 8(4), 9, 9(6), 9(9)Code Of Civil Procedure, 1908 — Order 40 Rule 1
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Tribunals and Commissions03 Apr 2017Dismissed

Micro Enterprises Pvt. Ltd. And Ors Vs Small Industries Development Bank Of India

Debts Recovery Appellate Tribunal · (2017) 04 DRAT CK 0008

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(f), 13, 13(2), 13(3)(A), 13(4), 13(4)(a), 13(4)(A), 13(8), 14, 14(1)(A), 17, 17(1), 17(3)Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(1), 8(2), 8(3), 8(4), 9, 9(1), 9(6), 9(9)Code Of Civil Procedure, 1908 — Order 40 Rule 1
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