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Debts Recovery Appellate Tribunal judgments, 2018

62 judgments · page 2 of 4

Tribunals and Commissions24 Sept 2018Dismissed

Payal Batra Vs Sanjay Sethi And Ors

Debts Recovery Appellate Tribunal · (2018) 09 DRAT CK 0006

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 14, 17(1)
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Tribunals and Commissions14 Sept 2018Dismissed

Devika Behl And Ors Vs Canara Bank

Debts Recovery Appellate Tribunal · (2018) 09 DRAT CK 0010

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17(1)
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Tribunals and Commissions10 Sept 2018Allowed

Kotak Mahindra Bank Vs Sunita Nayar

Debts Recovery Appellate Tribunal · (2018) 09 DRAT CK 0012

Code Of Civil Procedure, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 60, Order 21 Rule 61, Order 21 Rule 62, Order 21 Rule 63Income-Tax Act, 1961 — Section 281Transfer Of Property Act, 1882 — Section 53, 53(1)
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Tribunals and Commissions10 Sept 2018Dismissed

Kotak Mahindra Bank Vs Shalini Sehgal

Debts Recovery Appellate Tribunal · (2018) 09 DRAT CK 0001

Code Of Civil Procedure, 1908 — Section 60, 80, Order 21 Rule 11(6), Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 60, Order 21 Rule 61, Order 21 Rule 62, Order 21 Rule 63Income Tax Act, 1961 — Section 11, 281Transfer Of Property Act, 1882 — Section 53, 53(1)
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Tribunals and Commissions04 Sept 2018Disposed Of

Patricia Helen Atwal Vs Ing Vysya Bank Ltd. And Ors

Debts Recovery Appellate Tribunal · (2018) 09 DRAT CK 0014

Code Of Civil Procedure, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11(1), Order 21 Rule 11(4), Order 21 Rule 11(5), Order 21 Rule 11(6), Order 21 Rule 2, Order 21 Rule 4, Order 21 Rule 59, Order 21 Rule 60, Order 21 Rule 61, Order 21 Rule 62, Order 21 Rule 63Code Of Civil Procedure, 1908 (CPC) — Section 64, 80Income Tax Act, 1961 — Section 281
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Tribunals and Commissions24 Aug 2018Allowed

Kamal Kumar Tarnaich And Ors Vs Punjab And Sind Bank

Debts Recovery Appellate Tribunal · (2018) 08 DRAT CK 0002

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17(1), 31Security Interest (Enforcement) Rules, 2002 — Rule 8, 9
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Tribunals and Commissions21 Aug 2018Disposed Of

Harish Bhasin And Ors Vs Punjab And Sind Bank And Ors

Debts Recovery Appellate Tribunal · (2018) 08 DRAT CK 0003

Code Of Civil Procedure, 1908 (CPC) — Order 20 Rule 4(1), Order 20 Rule 5Code Of Civil Procedure, 1908 (CPC) — Section 2(2), 2(9), 2(14), 34Provincial Small Cause Courts Act, 1887 — Section 17(1)
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Tribunals and Commissions13 Aug 2018Allowed

Punjab And Sind Bank Vs Tejwant Singh And Ors

Debts Recovery Appellate Tribunal · (2018) 08 DRAT CK 0005

Code Of Civil Procedure, 1908 (CPC) — Section 64, Order 38 Rule 11Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 19(25), 22, 25(aa), 26(1), 29, 30Registration Act, 1908 — Section 47
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Tribunals and Commissions02 Aug 2018Allowed

Federal Bank Ltd Vs Naveen Kumar And Ors

Debts Recovery Appellate Tribunal · (2018) 08 DRAT CK 0006

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 1(4)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 13(10), 17(1)Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 7
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Tribunals and Commissions30 Jul 2018Allowed

Raksha Narula Vs Bank Of Baroda And Ors

Debts Recovery Appellate Tribunal · (2018) 07 DRAT CK 0001

Code Of Civil Procedure, 1908 (CPC) — Order 5 Rule 20, Order 5 Rule 20(2)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17(1)
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