COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments, 2022

222 judgments · page 3 of 12

Tribunals and Commissions09 Nov 2022Allowed

Hongkong and Shanghai Banking Corporation Limited Vs Ismath Batcha S/o Late Abdul Batcha

Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0002

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(4), 17, 17A, 18, 18A, 18B, 19

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Tribunals and Commissions07 Nov 2022Disposed Of

IDBI Bank Ltd Vs Laxmichand Bhaiyalal Barapatre

Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0025

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Tribunals and Commissions07 Nov 2022Disposed Of

M/s. Sanket Industries Ltd. & Ors Vs Bank of India

Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0024

Code of Civil Procedure, 1908 — Order 9 Rule 13Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17

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Tribunals and Commissions04 Nov 2022Allowed

Bank of Baroda Vs Mr Ramesh C. Bhuptani & Ors

Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0023

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 2(g)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17

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Tribunals and Commissions03 Nov 2022Disposed Of

Mr. Jaisingrao Subrao Ghodke Vs Central Bank of India & Anr

Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0021

Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 21, 30Contract Act 1872 — Section 62, 135

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Tribunals and Commissions03 Nov 2022Disposed Of

SNS Marine Services Pvt. Ltd. & Ors Vs Aditya Birla Housing Finance Ltd

Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0020

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 13(3A) 17, 18(1)

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Tribunals and Commissions03 Nov 2022Dismissed

Shri Premkumar Devandas Kishnani Vs Canara Bank & Ors

Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0019

Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 30

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Tribunals and Commissions02 Nov 2022

Kapol Co operative Bank Ltd. & Anr Vs M/s Chitalia Estate & Ors

Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0018

Banking Regulation Act, 1947 — Section 36AAALimitation Act 1963 — Section 5

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Tribunals and Commissions01 Nov 2022Dismissed

Mr Anil Kamalakar Kawale Vs LIC Housing Finance Ltd. & Anr

Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0017

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 17Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 19, 30, 30(1)Limitation Act 1963 — Section 5, 29(2)

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Tribunals and Commissions01 Nov 2022Dismissed

Shri Siddhi Vinayak Traders Vs Maharashtra State Co op. Bank Ltd. & Ors

Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0016

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17, 17(1), 31(i)

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Tribunals and Commissions01 Nov 2022Allowed

Shri Umesh Shankarlal Singhal & Ors Vs Bank of Maharashtra & Ors

Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0015

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Tribunals and Commissions01 Nov 2022Disposed Of

M/s. Romil Enterprise & Anr Vs Authorised Officer, State Bank of India

Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0004

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 13(4), 18(1)Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2)

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Tribunals and Commissions20 Oct 2022Disposed Of

Greenlands A and M Corporation & Anr Vs Union Bank of India

Debts Recovery Appellate Tribunal · (2022) 10 DRAT CK 0014

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

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Tribunals and Commissions19 Oct 2022Dismissed

Canara Bank Vs M/s. Coromandel Indag Products India Limited

Debts Recovery Appellate Tribunal · (2022) 10 DRAT CK 0017

Limitation Act, 1963 — Section 5

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Tribunals and Commissions17 Oct 2022Dismissed

M/s. Canara Bank Vs Ramanna Naik and Ors

Debts Recovery Appellate Tribunal · (2022) 10 DRAT CK 0018

Recovery of Debts and Bankruptcy Act (RDB Act), 1993 — Section 2(g)

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Tribunals and Commissions17 Oct 2022Disposed Of

Mohammad Fahat & Ors. Vs Punjab National Bank

Debts Recovery Appellate Tribunal · (2022) 10 DRAT CK 0015

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

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Tribunals and Commissions14 Oct 2022Dismissed

M/s. Excel Vs Union Bank of India

Debts Recovery Appellate Tribunal · (2022) 10 DRAT CK 0019

Constitution of India, 1950 — Article 142Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(4), 17, 18, 18(1)

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Tribunals and Commissions14 Oct 2022Allowed