COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments, 2021

50 judgments · page 2 of 3

Tribunals and Commissions27 Sept 2021Disposed Of

M/s Rise Projects Pvt. Ltd Vs AXIS Bank Ltd

Debts Recovery Appellate Tribunal · (2021) 09 DRAT CK 0016

Recovery of Debts and Bankruptcy Act, 1993 — Section 19, 21Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22(2)(g)Code of Civil Procedure, 1908 — Order 9 Rule 13

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Tribunals and Commissions27 Sept 2021Dismissed

Smt. Prakash Kaur Vs State Bank of India

Debts Recovery Appellate Tribunal · (2021) 09 DRAT CK 0015

Recovery of Debts and Bankruptcy Act, 1993 — Section 19, 21Code of Civil Procedure, 1908 — Order 9 Rule 13

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Tribunals and Commissions24 Sept 2021Partly Allowed

ICICI Bank Limited Vs Mr. Satya Prakash Srivastava, S/o Late Sri Subedar Lal Srivastava

Debts Recovery Appellate Tribunal · (2021) 09 DRAT CK 0014

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20

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Tribunals and Commissions23 Sept 2021Allowed

M/s Jaiswal Bearing House through its proprietor Shyam Babu, S/o Late Lalji Jaiswal Vs State Bank of India, SARB, Main Branch, Allahabad

Debts Recovery Appellate Tribunal · (2021) 09 DRAT CK 0010

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 18, 20, 22, 31, 31(A), 34Code of Civil Procedure, 1908 — Section 38, 39, Order 21 Rule 10

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Tribunals and Commissions22 Sept 2021Dismissed

M/s Jaiprakash Associates Limited Vs ICICI Bank Ltd.

Debts Recovery Appellate Tribunal · (2021) 09 DRAT CK 0013

Recovery of Debts and Bankruptcy Act, 1993 — Section 19

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Tribunals and Commissions22 Sept 2021Dismissed

M/s Jaiprakash Associates Limited Vs Axis Bank Ltd.

Debts Recovery Appellate Tribunal · (2021) 09 DRAT CK 0012

Recovery of Debts and Bankruptcy Act, 1993 — Section 19

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Tribunals and Commissions21 Sept 2021Dismissed

Authorized Officer, IIFL Homes Finance Limited Vs M/s Elegant Infracon Pvt. Ltd

Debts Recovery Appellate Tribunal · (2021) 09 DRAT CK 0011

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 14, 18Negotiable Instruments Act, 1881 — Section 138Security Interest (Enforcement) Rules, 2002 — Rule 3, 3(1)

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Tribunals and Commissions20 Sept 2021Disposed Of

Bank of Maharashtra Vs Praveen Khare and Anr

Debts Recovery Appellate Tribunal · (2021) 09 DRAT CK 0008

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Tribunals and Commissions14 Sept 2021Allowed

State Bank of India Vs M/s Indison Agro Foods Limited

Debts Recovery Appellate Tribunal · (2021) 09 DRAT CK 0005

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 14, 18

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Tribunals and Commissions14 Sept 2021Dismissed

M/s Ram Charan & Sons and Ors. Vs Punjab National Bank & Ors

Debts Recovery Appellate Tribunal · (2021) 09 DRAT CK 0004

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A)

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Tribunals and Commissions13 Sept 2021Dismissed

Shri Arun Narendra Rudkar Vs State Bank Of India

Debts Recovery Appellate Tribunal · (2021) 09 DRAT CK 0006

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13A, 13(2)

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Tribunals and Commissions10 Sept 2021

Mr. Harinder Pal Singh, Advocate Vs Ld. DRT-I, Chandigarh

Debts Recovery Appellate Tribunal · (2021) 09 DRAT CK 0002

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Tribunals and Commissions09 Sept 2021Dismissed

Krishna Kumar Gupta, S/o Late Bachu Lal Gupta Vs Canara Bank

Debts Recovery Appellate Tribunal · (2021) 09 DRAT CK 0001

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 17

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Tribunals and Commissions08 Sept 2021Allowed

Mr. Pandiyan N. Naidu & Anr Vs Authorized Officer, Punjab National Bank

Debts Recovery Appellate Tribunal · (2021) 09 DRAT CK 0003

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Tribunals and Commissions31 Aug 2021Allowed

Sh. Jagmohan Singh Arora Vs India Bulls Commercial Credit Ltd

Debts Recovery Appellate Tribunal · (2021) 08 DRAT CK 0012

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 13(8), 14Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(1), 8(6), 9, 9(1), 9(2), 9(3), 9(4)

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Tribunals and Commissions26 Apr 2021Allowed

State Bank Of India Vs Anita Garg And Ors.

Debts Recovery Appellate Tribunal · (2021) 04 DRAT CK 0006

Recovery Of Debts And Bankruptcy Act, 1993 — Section 19, 19(5), 19(24)

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Tribunals and Commissions20 Apr 2021Disposed Of

Rudra Bhattacharya And Another. Vs Authorised Officer And Ors.

Debts Recovery Appellate Tribunal · (2021) 04 DRAT CK 0005

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Tribunals and Commissions16 Apr 2021Allowed

State Bank Of India Vs Anita Garg And Ors.

Debts Recovery Appellate Tribunal · (2021) 04 DRAT CK 0004

Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(b), Order 7 Rule 11(c), Order 7 Rule 11(d), Order 7 Rule 11(e), Order 7 Rule 11(f)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19

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Tribunals and Commissions06 Apr 2021Dismissed

Punjab National Bank Vs M/s Veidehi Surgicals Pvt. Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2021) 04 DRAT CK 0001

Security Interest (Enforcement) Rules, 2002 — Rule 8(1)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 18

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Tribunals and Commissions26 Mar 2021Dismissed

M/s Sagar Enterprises And Ors. Vs Prathama Bank And Ors.

Debts Recovery Appellate Tribunal · (2021) 03 DRAT CK 0015

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3-A), 13(4), 14, 18

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