COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments, 2022

222 judgments · page 10 of 12

Tribunals and Commissions12 May 2022Dismissed

Mrs. Rashmi Rajesh Rajguru & Anr Vs Dombivali Nagari Sahakari Bank Ltd. & Anr

Debts Recovery Appellate Tribunal · (2022) 05 DRAT CK 0010

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18(1)

Tribunals and Commissions11 May 2022Dismissed

Shri Dhanudas Shrawanji Dongre Vs Nirmal Urban Co-operative Bank Ltd. & Ors

Debts Recovery Appellate Tribunal · (2022) 05 DRAT CK 0021

Tribunals and Commissions11 May 2022Allowed

Bank of Baroda Vs M/s Omkar Specialty Chemicals Ltd

Debts Recovery Appellate Tribunal · (2022) 05 DRAT CK 0017

Negotiable Instruments Act, 1881 — Section 138Arbitration and Conciliation Act, 1996 — Section 23(4), 29ACommercial Courts Act, 2015 — Section 12A

Tribunals and Commissions10 May 2022Dismissed

Raman Naganlal Bohara Vs HDFC Bank Ltd

Debts Recovery Appellate Tribunal · (2022) 05 DRAT CK 0020

Code of Civil Procedure, 1908 — Order 9 Rule 13

Tribunals and Commissions10 May 2022Dismissed

M/s. Prabhu Construction & Anr Vs Canara Bank

Debts Recovery Appellate Tribunal · (2022) 05 DRAT CK 0019

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18(1)

Tribunals and Commissions09 May 2022Allowed

Mrs. Asha Rupnarain Chand Vs Phoenix ARC Pvt. Ltd. & Ors

Debts Recovery Appellate Tribunal · (2022) 05 DRAT CK 0018

Negotiable Instruments Act, 1881 — Section 138Arbitration and Conciliation Act, 1996 — Section 23(4), 29ACommercial Courts Act, 2015 — Section 12A

Tribunals and Commissions06 May 2022Dismissed

Bank of Maharashtra Vs M/s. Dayalu Pashu Aahar & 5 Ors

Debts Recovery Appellate Tribunal · (2022) 05 DRAT CK 0023

Code of Civil Procedure, 1908 — Order 9 Rule 13Recovery of Debts Due to Bank and Financial Institutions Act, 1993 — Section 19(25), 20, 22

Tribunals and Commissions06 May 2022Dismissed

Raigarh Jute & Textiles Mills Ltd Vs Assets Reconstruction Co. (India) Ltd. & 5 Ors

Debts Recovery Appellate Tribunal · (2022) 05 DRAT CK 0022

Tribunals and Commissions05 May 2022Disposed Of

Mrs. Latha Ajitkumar Nair Vs Oriental Bank of Commerce & Ors

Debts Recovery Appellate Tribunal · (2022) 05 DRAT CK 0030

Tribunals and Commissions05 May 2022Allowed

International Asset Reconstruction Company Pvt. Ltd Vs Best Deal Properties Pvt. Ltd. & Ors

Debts Recovery Appellate Tribunal · (2022) 05 DRAT CK 0029

Arbitration and Conciliation Act, 1996 — Section 23(4), 29ACommercial Courts Act, 2015 — Section 12ANegotiable Instruments Act, 1881 — Section 18(1)

Tribunals and Commissions05 May 2022Dismissed

Mr. Mallapu Jesuraju Sunkanna Vs Central Bank of India &Ors

Debts Recovery Appellate Tribunal · (2022) 05 DRAT CK 0025

Recovery of Debts and Bankruptcy Act, 1993 — Section 21

Tribunals and Commissions05 May 2022Allowed

Mr. Namdev Bhagat Vs Bank of Baroda & Ors

Debts Recovery Appellate Tribunal · (2022) 05 DRAT CK 0024

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18(1)

Tribunals and Commissions05 May 2022Dismissed

Aluminium Industries Assam Private Limited & Others Vs Asset Reconstruction Company India Limited

Debts Recovery Appellate Tribunal · (2022) 05 DRAT CK 0002

Code of Civil Procedure, 1908 — Section 115Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 17A(2)Debts Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 22

Tribunals and Commissions04 May 2022Dismissed

M/s. K.J. Textiles & Anr Vs TJSB Sahakari Bank & Ors

Debts Recovery Appellate Tribunal · (2022) 05 DRAT CK 0028

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18(1)

Tribunals and Commissions04 May 2022Dismissed

M/s. Nilkanth Textiles & Ors Vs TJSB Sahakari Bank & Ors

Debts Recovery Appellate Tribunal · (2022) 05 DRAT CK 0027

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18(1)

Tribunals and Commissions02 May 2022Dismissed

Yadav Transport Company & Ors Vs Canara Bank

Debts Recovery Appellate Tribunal · (2022) 05 DRAT CK 0026

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

Tribunals and Commissions28 Apr 2022Allowed

Indian Overseas Bank Vs M/s. Palm Kernel India Pvt. Ltd. & Ors

Debts Recovery Appellate Tribunal · (2022) 04 DRAT CK 0021

Arbitration and Conciliation Act, 1996 — Section 23(4), 29ACommercial Courts Act, 2015 — Section 12ANegotiable Instruments Act, 1881 — Section 18(1)

Tribunals and Commissions28 Apr 2022Dismissed

Gangaram Narayandas, through its Prop. Shri. Kishore S/o Gangaram Lakhwani & Ors Vs HDB Financial Services Ltd. & Anr

Debts Recovery Appellate Tribunal · (2022) 04 DRAT CK 0020

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 18(1)

Tribunals and Commissions27 Apr 2022Allowed

M/s. Global Gourmet Pvt. Ltd Vs Indian Bank & Ors

Debts Recovery Appellate Tribunal · (2022) 04 DRAT CK 0027

Arbitration and Conciliation Act, 1996 — Section 23(4), 29ACommercial Courts Act, 2015 — Section 12ANegotiable Instruments Act, 1881 — Section 18(1)

Tribunals and Commissions27 Apr 2022Dismissed

M/s KKS Ltd Vs Standard Chartered Bank & Ors

Debts Recovery Appellate Tribunal · (2022) 04 DRAT CK 0026

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 21