Tribunals and Commissions26 Dec 2019Allowed
DLF Home Developers Ltd. Vs HDFC Bank And Ors
Debts Recovery Appellate Tribunal · (2019) 12 DRAT CK 0006
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments, 2019
50 judgments · page 1 of 3
Tribunals and Commissions23 Dec 2019Dismissed
Indu Narain Vs State Bank Of India And Ors
Debts Recovery Appellate Tribunal · (2019) 12 DRAT CK 0005
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 17(1), 17(7)
Tribunals and Commissions18 Dec 2019Dismissed
Jammu And Kashmir Bank Ltd Vs Punjab National Bank And Ors
Debts Recovery Appellate Tribunal · (2019) 12 DRAT CK 0004
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 13(2), 13(4), 17(1)
Tribunals and Commissions13 Dec 2019Dismissed
Varun Sachdeva Vs Bank Of Baroda And Anr
Debts Recovery Appellate Tribunal · (2019) 12 DRAT CK 0003
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17, 17(1)Indian Contract Act, 1872 — Section 130
Tribunals and Commissions10 Dec 2019Dismissed
G.R. Malhotra And Ors Vs Canara Bank And Ors
Debts Recovery Appellate Tribunal · (2019) 12 DRAT CK 0002
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17(1)
Tribunals and Commissions04 Dec 2019
M/s Joule Infrastructure Private Ltd. And Ors Vs Indian Overseas Bank And Ors
Debts Recovery Appellate Tribunal · (2019) 12 DRAT CK 0001
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 13(5A), 17(1)
Tribunals and Commissions29 Nov 2019Dismissed
JM Financial Asset Reconstruction Company Ltd Vs Recovery Officer-II, DRT-III, Delhi And Ors
Debts Recovery Appellate Tribunal · (2019) 11 DRAT CK 0008
Recovery Of Debts Due to Banks And Financial Institutions Act, 1993 — Section 17A, 19, 30
Tribunals and Commissions27 Nov 2019Dismissed
Raghubir Singh And Ors Vs State Bank Of India And Ors
Debts Recovery Appellate Tribunal · (2019) 11 DRAT CK 0007
Recovery Of Debts Due to Banks And Financial Institutions Act, 1993 — Section 17, 18, 19, 19(25), 20, 22, 22(1), 22(2)(e), 26(1), 29, 30, 34Income Tax Rules, 1962 — Rule 4, 11Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 5A, 5A(1)
Tribunals and Commissions22 Nov 2019Dismissed
M/s Infinity SEZ Pvt. Ltd. Vs IFCI Limited And Ors
Debts Recovery Appellate Tribunal · (2019) 11 DRAT CK 0006
Recovery Of Debts Due to Banks And Financial Institutions Act, 1993 — Section 19, 19(25), 30Income Tax Rules, 1962 — Rule 11
Tribunals and Commissions18 Nov 2019Disposed Of
M/s Atlanta Ltd. And Ors Vs State Bank Of India And Ors
Debts Recovery Appellate Tribunal · (2019) 11 DRAT CK 0005
Recovery Of Debts Due to Banks And Financial Institutions Act,1993 — Section 19
Tribunals and Commissions13 Nov 2019Disposed Of
ICICI Bank Vs L. Madhusudan Rao & Ors
Debts Recovery Appellate Tribunal · (2019) 11 DRAT CK 0003
Limitation Act, 1963 — Section 51Recovery Of Debts Due to Banks And Financial Institutions Act, 1993 — Section 19, 19(25)
Tribunals and Commissions07 Nov 2019Dismissed
Paras N. Thakkar Vs Dhanlaxmi Bank
Debts Recovery Appellate Tribunal · (2019) 11 DRAT CK 0010
Tribunals and Commissions07 Nov 2019Disposed Of
Housing And Urban Development Corporation Ltd Vs Vikram Bakshi And Ors
Debts Recovery Appellate Tribunal · (2019) 11 DRAT CK 0002
Recovery Of Debts Due to Banks And Financial Institutions Act, 1993 — Section 19, 30, 30(1), 30(A)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(2)
Tribunals and Commissions04 Nov 2019Allowed
Punjab National Bank Vs Bank Of India And Ors
Debts Recovery Appellate Tribunal · (2019) 11 DRAT CK 0001
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13, 13(2), 13(4), 14, 17, 17(1), 31(b)Indian Contract Act, 1872 — Section 172, 176
Tribunals and Commissions30 Oct 2019Dismissed
M/S Ludhiana Plastics Vs Authorised Officer, State Bank Of Bikaner And Jaipur And Ors
Debts Recovery Appellate Tribunal · (2019) 10 DRAT CK 0004
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17(1)
Tribunals and Commissions25 Oct 2019Allowed
Naveen Goyal And Ors Vs Punjab & Sind Bank Ltd And Ors
Debts Recovery Appellate Tribunal · (2019) 10 DRAT CK 0003
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(2), 13(4), 14, 17(1)Transfer Of Property Act, 1882 — Section 48, 52
Tribunals and Commissions21 Oct 2019
State Bank Of India Vs M/s Gee Cee Corporation Pvt. Ltd. & Ors
Debts Recovery Appellate Tribunal · (2019) 10 DRAT CK 0002
Recovery Of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19Negotiable Instruments Act, 188 — Section 138Code Of Civil Procedure, 1908 — Section 51, 51(c), Order 21 Rule 37, Order 21 Rule 38, Order 21 Rule 39, Order 21 Rule 40
Tribunals and Commissions14 Oct 2019
M/s Prime Asset Reconstruction Pvt. Ltd And Ors Vs Punjab National Bank And Ors
Debts Recovery Appellate Tribunal · (2019) 10 DRAT CK 0001
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(4), 14, 17, 17(1), 18Security Interest (Enforcement) Rules, 2002 — Rule 9(3), 9(4)Code Of Civil Procedure, 1908 — Order 21 Rule 84
Tribunals and Commissions30 Sept 2019Partly Allowed
M/s Soga Impex Pvt. Ld. & Ors And Ors Vs Canara Bank
Debts Recovery Appellate Tribunal · (2019) 09 DRAT CK 0007
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(2)Recovery Of Debts Due to Banks And Financial Institutions Act, 1993 — Section 13(10)
Tribunals and Commissions25 Sept 2019Dismissed
State Bank Of India Vs Cls Industries Pvt. Ltd. And Ors.
Debts Recovery Appellate Tribunal · (2019) 09 DRAT CK 0010
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3A), 17Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2)