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Debts Recovery Appellate Tribunal judgments, 2020

61 judgments · page 2 of 4

Tribunals and Commissions25 Jul 2020Allowed

Hdfc Bank Limited Vs South Delhi Motorscycles

Debts Recovery Appellate Tribunal · (2020) 07 DRAT CK 0005

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 40 Rule 1Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19
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Tribunals and Commissions20 Jul 2020Dismissed

Yes Bank Ltd. And Anr Vs M/S Texcomash Exports And Ors

Debts Recovery Appellate Tribunal · (2020) 07 DRAT CK 0003

Security Interest (Enforcement) Rules, 2002 — Rule 8(1)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 13(4), 17, 17(1), 19Indian Penal Code, 1860 — Section 120(B), 420, 467, 468, 471
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Tribunals and Commissions07 Jul 2020Allowed

Uma Devi And Anr Vs Bank Of India And Ors

Debts Recovery Appellate Tribunal · (2020) 07 DRAT CK 0002

Security Interest (Enforcement) Rules, 2002 — Rule 9(6)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 17, 17(1)
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Tribunals and Commissions29 Jun 2020Allowed

Rajnish Wadhera Vs Registrar, Drt-I, Delhi

Debts Recovery Appellate Tribunal · (2020) 06 DRAT CK 0002

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 17(A)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17, 17(1)Code Of Criminal Procedure, 1973 — Section 340
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Tribunals and Commissions06 Jun 2020Disposed Of

Mamta Udhwani Vs India Overseas Bank And Ors

Debts Recovery Appellate Tribunal · (2020) 06 DRAT CK 0001

Income Tax (Certificate Proceedings) Rules, 1962 — Rule 60, 61, 63Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 25(AA)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19
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Tribunals and Commissions19 Mar 2020Allowed

Oriental Bank Of Commerce Vs B.A. International And Ors.

Debts Recovery Appellate Tribunal · (2020) 03 DRAT CK 0009

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 18Security Interest (Enforcement) Rules, 2002 — Rule 3(1), 3(3), 4(2)(A), 8(1), 8(2)
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Tribunals and Commissions16 Mar 2020Disposed Of

Virender Pal Singh Vs Central Bank Of India

Debts Recovery Appellate Tribunal · (2020) 03 DRAT CK 0006

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17(1)
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Tribunals and Commissions13 Mar 2020Allowed

Atul Gupta Vs Andhra Bank And Ors

Debts Recovery Appellate Tribunal · (2020) 03 DRAT CK 0004

Security Interest (Enforcement) Rules, 2002 — Rule 8(2), 8(5), 8(6), 8(7), 9(1)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(i), 13(2), 13(4), 17(4)
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Tribunals and Commissions11 Mar 2020Allowed

Dena Bank Vs M/S Thermex Enterprises Ltd And Ors

Debts Recovery Appellate Tribunal · (2020) 03 DRAT CK 0002

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17, 17(1), 27, 31Prevention Of Money Laundering Act, 2002 — Section 5
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