Tribunals and Commissions16 Jul 2018Dismissed
Innovative Organiser Llp Vs Indian Overseas Bank And Ors
Debts Recovery Appellate Tribunal · (2018) 07 DRAT CK 0004
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 17(A)
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments, 2018
62 judgments · page 3 of 4
Tribunals and Commissions11 Jul 2018Allowed
State Bank Of India Vs Federal Bank Ltd. And Ors
Debts Recovery Appellate Tribunal · (2018) 07 DRAT CK 0005
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17(1), 17(3)
Tribunals and Commissions20 Jun 2018Dismissed
Jain Timer Co. Pvt. Ltd. And Ors Vs Corporation Bank
Debts Recovery Appellate Tribunal · (2018) 06 DRAT CK 0001
Tribunals and Commissions21 May 2018Allowed
Canara Bank Vs Madan Lal Radhu And Ors
Debts Recovery Appellate Tribunal · (2018) 05 DRAT CK 0001
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(18), 19(25)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2, 4, 13(2), 13(4), 14, 17, 17(1), 17(7)
Tribunals and Commissions10 May 2018Dismissed
Kamal Kishore Saspal Vs Development Credit Bank Ltd
Debts Recovery Appellate Tribunal · (2018) 05 DRAT CK 0002
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17(1)
Tribunals and Commissions09 May 2018Dismissed
Icici Bank Ltd Vs Saigon Infratech Pvt. Ltd. And Ors
Debts Recovery Appellate Tribunal · (2018) 05 DRAT CK 0003
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19
Tribunals and Commissions07 May 2018Dismissed
Hari Rice And Agro Ltd. And Ors Vs Ifci And Ors
Debts Recovery Appellate Tribunal · (2018) 05 DRAT CK 0004
Registration Act, 1908 — Section 17(I)(b), 49Code Of Civil Procedure, 1908 (CPC) — Section 144
Tribunals and Commissions03 May 2018Disposed Of
Vaneeta Sachdeva Vs Ld. Registrar, Drt And Ors
Debts Recovery Appellate Tribunal · (2018) 05 DRAT CK 0005
Constitution Of India, 1950 — Article 21Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 17(A), 19
Tribunals and Commissions01 May 2018Allowed
Globe Panel Inds. India Pvt. Ltd Vs Santosh Saw Mills And Ors
Debts Recovery Appellate Tribunal · (2018) 05 DRAT CK 0007
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 13(4)(a), 17(1), 29, 30Limitation Act, 1963 — Article 62Limitation Act, 1963 — Section 36
Tribunals and Commissions01 May 2018Dismissed
Shalu Gupta And Ors Vs Corporation Bank
Debts Recovery Appellate Tribunal · (2018) 05 DRAT CK 0006
Tribunals and Commissions25 Apr 2018Dismissed
Punjab And Sind Bank Vs Anjney Loys Pvt. Ltd. And Ors
Debts Recovery Appellate Tribunal · (2018) 04 DRAT CK 0002
Code Of Civil Procedure, 1908 (CPC) — Order 21 Rule 86Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 19(25), 20, 21, 22Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17(7), 18
Tribunals and Commissions25 Apr 2018Allowed
Canara Bank Vs Sigma Refrigeration Ltd
Debts Recovery Appellate Tribunal · (2018) 04 DRAT CK 0001
Code Of Civil Procedure, 1908 (CPC) — Section 34Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 19(20)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17(1)
Tribunals and Commissions20 Apr 2018Dismissed
Harkanwaldeep Singh Vs Bank Of Baroda
Debts Recovery Appellate Tribunal · (2018) 04 DRAT CK 0003
Tribunals and Commissions16 Apr 2018Allowed
Vinod Aggarwal And Ors Vs State Bank Of Bikaner And Jaipur
Debts Recovery Appellate Tribunal · (2018) 04 DRAT CK 0004
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 30Transfer Of Property Act, 1882 — Section 127, 128Income Tax Act, 1961 — Section 11(5)
Tribunals and Commissions09 Apr 2018Dismissed
Harjeet Singh Vs Ramgarhia Co-Operative Bank Ltd.
Debts Recovery Appellate Tribunal · (2018) 04 DRAT CK 0005
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 14, 17(1)
Tribunals and Commissions07 Mar 2018Dismissed
Deltronix India Ltd Vs Reliance Capital Ltd
Debts Recovery Appellate Tribunal · (2018) 03 DRAT CK 0001
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 17(1)
Tribunals and Commissions16 Feb 2018Allowed
Ashutosh Suitings Pvt. Ltd. And Ors Vs Punjab National Bank
Debts Recovery Appellate Tribunal · (2018) 02 DRAT CK 0001
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(3)(A), 13(2), 13(4), 14, 17(1)
Tribunals and Commissions12 Feb 2018Allowed
Usha Devi Vs Oriental Bank Of Commerce And Ors
Debts Recovery Appellate Tribunal · (2018) 02 DRAT CK 0002
Code Of Civil Procedure, 1908 (CPC) — Section 60, Order 7 Rule 11, 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 63, Order 21 Rule 21, Order 38 Rule 11Income Tax Act, 1961 — Section 281Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 11, 19, 19(25), 20, 22, 26(1), 29, 30, 34
Tribunals and Commissions01 Feb 2018Dismissed
Sushma Raina Vs Canara Bank And Ors
Debts Recovery Appellate Tribunal · (2018) 02 DRAT CK 0003
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 21
Tribunals and Commissions24 Jan 2018Allowed
Indiabulls Housing Finance Ltd Vs Forging Pvt. Ltd. And Ors
Debts Recovery Appellate Tribunal · (2018) 01 DRAT CK 0001
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 30(1)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17(1), 18, 18(1)