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Debts Recovery Appellate Tribunal judgments, 2020

61 judgments · page 3 of 4

Tribunals and Commissions03 Mar 2020Disposed Of

Nand Kumar Taneja And Ors Vs Bank Of Baroda And Ors

Debts Recovery Appellate Tribunal · (2020) 03 DRAT CK 0005

Code Of Civil Procedure, 1908 — Order 11 Rule 12, Order 11 Rule 13, Order 11 Rule 21Indian Partnership Act, 1932 — Section 32, 32(2)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19
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Tribunals and Commissions24 Feb 2020Dismissed

Dharmender Kumar Vs Yes Bank Ltd. And Ors

Debts Recovery Appellate Tribunal · (2020) 02 DRAT CK 0001

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 14, 17(1)Indian Contract Act, 1872 — Section 25
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Tribunals and Commissions17 Feb 2020Partly Allowed

M/S Vijay & Company And Ors Vs Hdfc Bank And Anr

Debts Recovery Appellate Tribunal · (2020) 02 DRAT CK 0003

Code Of Civil Procedure, 1908 — Order 8 Rule 2, Order 6 Rule 8Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 30Constitution Of India, 1950 — Article 299
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Tribunals and Commissions30 Jan 2020Dismissed

Klj Resources Limited Vs Fullerton India Credit Company Limited And Ors

Debts Recovery Appellate Tribunal · (2020) 01 DRAT CK 0001

Security Interest (Enforcement) Rules, 2002 — Rule 8(6), 9(6)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 13(8), 17(1), 18Transfer Of Property Act, 1882 — Section 91
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Tribunals and Commissions22 Jan 2020Dismissed

Sandip Sickhand Vs Bank Of Baroda And Ors

Debts Recovery Appellate Tribunal · (2020) 01 DRAT CK 0011

Code Of Civil Procedure, 1908 (CPC) — Section 47, Order 21 Rule 58Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 25
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Tribunals and Commissions20 Jan 2020Allowed

Sarva Haryana Gramin Bank Vs Rajvir Singh

Debts Recovery Appellate Tribunal · (2020) 01 DRAT CK 0003

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17(1)
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Tribunals and Commissions13 Jan 2020Dismissed

M/S Sajjan Chemicals Corporation And Anr. Vs Punjab & Sind Bank And Anr

Debts Recovery Appellate Tribunal · (2020) 01 DRAT CK 0006

Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 18Security Interest Enforcement Rules, 2002 — Rule 8(6)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17(1), 17(7)
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Tribunals and Commissions10 Jan 2020Allowed

Karur Vysya Bank Ltd. Vs Kanchan Wahi And Ors

Debts Recovery Appellate Tribunal · (2020) 01 DRAT CK 0007

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 17(1)
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Tribunals and Commissions08 Jan 2020Dismissed

Bank Of Baroda Vs Shubham Industries And Ors

Debts Recovery Appellate Tribunal · (2020) 01 DRAT CK 0014

Constitution Of India, 1950 — Article 141Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 19(12)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(4), 14, 14(1), 17, 17(7)
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Tribunals and Commissions08 Jan 2020Dismissed

Bank Of Baroda Vs Sarjay Chemicals Pvt. Ltd. And Ors

Debts Recovery Appellate Tribunal · (2020) 01 DRAT CK 0013

Constitution Of India, 1950 — Article 141Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 19(12)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(4), 14, 14(1), 17, 17(7)
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