Tribunals and Commissions09 Dec 2022Dismissed
Mr. M. Chandra Rao Vs Central Bank of India
Debts Recovery Appellate Tribunal · (2022) 12 DRAT CK 0011
Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 20
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments, 2022
222 judgments · page 1 of 12
Tribunals and Commissions06 Dec 2022Disposed Of
Dinesh Rikabchand Kothari Vs State Bank of India
Debts Recovery Appellate Tribunal · (2022) 12 DRAT CK 0007
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 18(1)
Tribunals and Commissions05 Dec 2022Disposed Of
MSTC Ltd Vs Standard Chartered Bank
Debts Recovery Appellate Tribunal · (2022) 12 DRAT CK 0008
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21, 28(4), 30
Tribunals and Commissions02 Dec 2022Disposed Of
ASREC (India) Ltd Vs Fastgrowth Hospitality LLP & Ors
Debts Recovery Appellate Tribunal · (2022) 12 DRAT CK 0009
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)
Tribunals and Commissions01 Dec 2022Dismissed
Indian Bank Vs M/s. Indage Wines & Ors
Debts Recovery Appellate Tribunal · (2022) 12 DRAT CK 0004
Code of Civil Procedure, 1908 — Section 22(2)(e), 114, Order 47 Rule 1, Order 47 Rule 7(1)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 5A
Tribunals and Commissions01 Dec 2022Disposed Of
M/s Shri Krishnan Trading Vs Union Bank of India
Debts Recovery Appellate Tribunal · (2022) 12 DRAT CK 0003
Tribunals and Commissions01 Dec 2022Allowed
Smt. Monika Sinha Vs Bank of India
Debts Recovery Appellate Tribunal · (2022) 12 DRAT CK 0002
Tribunals and Commissions01 Dec 2022Disposed Of
Smt. Rameshwari Devi Vs Canara Bank
Debts Recovery Appellate Tribunal · (2022) 12 DRAT CK 0001
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14, 14(1)
Tribunals and Commissions30 Nov 2022Dismissed
Shri. Siddheshwar S/o Pundlikrao Lonsune & Anr Vs Authorized Officer, Shri Kishor Pralhadrao Randhave The Washim Urban Co op Bank Ltd & Ors
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0044
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 17Security Interest (Enforcement) Rules, 2002 — Rule 8(5), 8(6), 9(1)
Tribunals and Commissions30 Nov 2022Disposed Of
Shagun Furniture Centre Vs Bank of India
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0043
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18
Tribunals and Commissions30 Nov 2022Disposed Of
ICICI Bank Ltd Vs Yash Trans Logistics Pvt Ltd And Anr
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0041
Tribunals and Commissions29 Nov 2022Disposed Of
Mr. Vippin Aggarwal Vs Indian Overseas Bank & Ors
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0045
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 18(1)Evidence Act, 1872 — Section 34
Tribunals and Commissions29 Nov 2022Disposed Of
Punjab National Bank Vs M/s H.A.Estates Pvt. Ltd. & Others
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0042
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17A(2)
Tribunals and Commissions28 Nov 2022Allowed
Bank of India Vs Keshavlal Khemchand & Sons Pvt. Ltd & Ors
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0047
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 17, 18, 18(1)General Clauses Act, 1897 — Section 27Security Interest (Enforcement) Rules, 2002 — Rule 8
Tribunals and Commissions28 Nov 2022Disposed Of
Paresh Shantilal Shah Vs Edelweiss Asset Reconstruction Company Ltd. & Anr
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0046
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 18, 18(1)
Tribunals and Commissions24 Nov 2022Allowed
Bank of Baroda Vs M/s Nav ChandikaUpsa Jalsinchan Sahakari Sanstha Maryadit, Chapadgao
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0048
Code of Civil Procedure, 1908 — Order 41 Rule 27Maharashtra State Cooperative Societies Act, 1960 — Section 5(1), 48, 48(a), 164
Tribunals and Commissions23 Nov 2022Disposed Of
M/s Aloki Hospital Private Ltd. & Ors. Vs Indian Bank & Anr
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0030
Tribunals and Commissions22 Nov 2022Dismissed
State Bank of India Vs Anjali Vaidya & Anr
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0049
Limitation Act, 1963 — Section 5
Tribunals and Commissions22 Nov 2022Disposed Of
HDFC Vs Ajay Kumar and Company & Ors
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0029
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18
Tribunals and Commissions21 Nov 2022Allowed
Assets Reconstruction Company India Ltd Vs M/s Eklavya Carreer Academy Trust
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0032