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Debts Recovery Appellate Tribunal judgments, 2019

50 judgments · page 3 of 3

Tribunals and Commissions01 Aug 2019Dismissed

M/s SidhaNeelkanth Paper Industries Pvt. Ltd. And Ors Vs Andhra Bank And Ors

Debts Recovery Appellate Tribunal · (2019) 08 DRAT CK 0004

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(2), 13(4), 17(1)National Highways Act, 1956 — Section 3A(1), 3A(2)Code Of Civil Procedure, 1908 — Section 48, Order 21 Rule 89, Order 21 Rule 90
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Tribunals and Commissions09 Jul 2019Allowed

STCI Finance Ltd Vs Mr. Lt. Col. (Retd.) H.S. Bedi And Ors

Debts Recovery Appellate Tribunal · (2019) 07 DRAT CK 0006

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 13(9), 14, 17, 17(1)Arbitration & Conciliation Act, 1996 — Section 34Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996 — Section 58(8)
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Tribunals and Commissions08 Jul 2019

STCI Finance Ltd. Vs H.S. Bedi And Ors

Debts Recovery Appellate Tribunal · (2019) 07 DRAT CK 0007

Arbitration And Conciliation Act, 1996 — Section 34Constitution Of India — Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 13(9), 14, 17, 17(1)
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Tribunals and Commissions02 Jul 2019Dismissed

Bank Of Baroda And Ors Vs Vision Organics Ltd. And Ors

Debts Recovery Appellate Tribunal · (2019) 07 DRAT CK 0008

Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 21, 29, 30Second Schedule To Income Tax Act, 1961 — Section 57, 58, 60, 61, 63, 86, 87
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Tribunals and Commissions26 Jun 2019

State Bank Of India Vs M/s Gee Cee Corporation Pvt. Ltd And Ors

Debts Recovery Appellate Tribunal · (2019) 06 DRAT CK 0001

Recovery Of Debts Due To Banks And Financial Institutions Act,1993 — Section 19, 19(12), 19(13), 19(18), 19(13A), 19(17), 19(25), 22Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17(1), 17(7)Contempt Of Courts Act, 1971 — Section 11, 12
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Tribunals and Commissions04 Jun 2019Allowed

Yogesh Didwania And Ors Vs Indiabulls Housing Finance Ltd

Debts Recovery Appellate Tribunal · (2019) 06 DRAT CK 0002

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17(1), 18Code Of Civil Procedure, 1908 — Section 156(3)Code Of Criminal Procedure, 1973 — Section 156(3)
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Tribunals and Commissions26 Apr 2019Dismissed

Ajoy Khanderia Vs Barclays Bank And Anr

Debts Recovery Appellate Tribunal · (2019) 04 DRAT CK 0001

Code Of Civil Procedure, 1908 (CPC) — Order 29 Rule 1Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19Negotiable Instruments Act, 1881 — Section 138
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