CourtKutchehry.com

COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments, 2019

50 judgments · page 2 of 3

Tribunals and Commissions20 Sept 2019Disposed of

Poonam Singh & Anr Vs Corporation Bank & Ors

Debts Recovery Appellate Tribunal · (2019) 09 DRAT CK 0003

Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 — Section 13(2), 17(1)Transfer of Property Act, 1882 — Section 91, 92
Read judgment
Tribunals and Commissions19 Sept 2019Dismissed

Dotline Graphics Vs Bank Of Maharashtra And Ors

Debts Recovery Appellate Tribunal · (2019) 09 DRAT CK 0013

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(8)Transfer Of Property Act, 1882 — Section 60
Read judgment
Tribunals and Commissions16 Sept 2019Allowed

Punjab National Bank And Ors Vs Ms. Shalini Gupta And Ors

Debts Recovery Appellate Tribunal · (2019) 09 DRAT CK 0009

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, 17(1)
Read judgment
Tribunals and Commissions29 Aug 2019Allowed

Mukesh Aggarwal And Ors Vs M/s Punjab National Bank And Ors

Debts Recovery Appellate Tribunal · (2019) 08 DRAT CK 0012

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 2(zf), 13(1), 13(2), 13(3), 13(4), 13(8), 17, 17(1), 17(2), 17(3), 17(4), 18, 29(zc), 31Transfer Of Property Act, 1882 — Section 69, 69ASecurity Interest (Enforcement) Rules, 2002 — Rule 8, 8(1), 8(2), 8(3), 8(4), 8(5), 8(6), 9, 9(1)
Read judgment
Tribunals and Commissions27 Aug 2019Allowed

ICICI Bank Ltd Vs Shri Amba Merchants (P) Ltd And Ors

Debts Recovery Appellate Tribunal · (2019) 08 DRAT CK 0011

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 19(20)Code Of Civil Procedure, 1908 — Order 1 Rule 10Constitution Of India, 1950 — Article 226
Read judgment
Tribunals and Commissions23 Aug 2019Allowed

Kajal Aggarwal And Ors Vs Renu Jain And Ors

Debts Recovery Appellate Tribunal · (2019) 08 DRAT CK 0010

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 30, 30(1)Income Tax Rules, 1962 — Rule 60, 61
Read judgment
Tribunals and Commissions20 Aug 2019Allowed

Punjab National Bank Vs M/s Modipon Ltd And Ors

Debts Recovery Appellate Tribunal · (2019) 08 DRAT CK 0009

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(25), 22, 22(1), 25, 26(2), 27(1), 27(2), 28Insolvency And Bankruptcy Code, 2016 — Section 7Code Of Civil Procedure, 1908 — Section 148, 151
Read judgment
Tribunals and Commissions13 Aug 2019Allowed

Punjab National Bank Vs Mr. Chander Prakash Pableja

Debts Recovery Appellate Tribunal · (2019) 08 DRAT CK 0007

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(2), 13(4), 17, 17(1)Constitution Of India, 1950 — Article 226
Read judgment
Tribunals and Commissions09 Aug 2019Dismissed

Jethlal Kanji Karia And Ors Vs Citibank N.A. And Ors

Debts Recovery Appellate Tribunal · (2019) 08 DRAT CK 0013

Code Of Civil Procedure, 1908 (CPC) — Order 21 Rule 89Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 29, 30Second Schedule To Income Tax Act, 1961 — Section 60, 63, 63(2)
Read judgment
Tribunals and Commissions07 Aug 2019Dismissed

Central Bank Of India Vs Raj Kumar Arora And Ors

Debts Recovery Appellate Tribunal · (2019) 08 DRAT CK 0006

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 17, 19, 19(25), 20, 22(1), 22, 22(2)(e), 26(1), 29, 30Debts Recovery Tribunal (Procedure ) Rules, 1993 — Rule 4, 5A, 5A(1)Code Of Civil Procedure, 1908 — Order 21 Rule 90, Order 38 Rule 11, Order 41 Rule 27, Order 47, Rule 1
Read judgment