Tribunals and Commissions23 Sept 2022Disposed Of
Vishnupriya Agro India Ltd. & Ors Vs International Assets Reconstruction Company Pvt. Ltd
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0030
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments, 2022
222 judgments · page 5 of 12
Tribunals and Commissions23 Sept 2022Dismissed
Housing Development Finance Corporation Ltd Vs Mr Gurpreet Singh Alagh & Anr
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0029
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 13(8), 14, 17, 17(1), 18(1)Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 2(h), 19(25)
Tribunals and Commissions23 Sept 2022Partly Allowed
Punjab National Bank Vs Sri Avijit Mukherjee
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0013
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(8)
Tribunals and Commissions23 Sept 2022Allowed
Authorised Officer, Union Bank of India weVs M/s. Chitiz Metals & Minerals Trading Private Limited
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0012
Security Interest (Enforcement) Rules, 2002 — Rule 8(6), 9(3)Debts Recovery Procedure Rules, 1993 — Rule 12, 12(11)
Tribunals and Commissions23 Sept 2022Dismissed
Jayasree Paul Vs Union Bank of India
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0011
Tribunals and Commissions23 Sept 2022Disposed Of
Sudha Joshi Vs HDFC Bank Ltd
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0010
Code of Criminal Procedure, 1973 — Section 156(3), 161, 482Indian Penal Code, 1860 — Section 420, 467, 468, 471Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 13(12), 14, 17, 29
Tribunals and Commissions22 Sept 2022Allowed
IDBI Home Finance Ltd Vs Mrs Vidya Prashant Bandekar & Anr
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0037
Tribunals and Commissions22 Sept 2022Disposed Of
Federal Bank Ltd Vs S. Selvaraj & Anr
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0018
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(4), 17, 18
Tribunals and Commissions22 Sept 2022Dismissed
Mrs. Asha Kalra Vs Punjab National Bank
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0009
Recovery Of Debts And Bankruptcy Act, 1993 — Section 19, 20, 21, 25(AA), 29, 30, 30A
Tribunals and Commissions21 Sept 2022Dismissed
Shivaji Jaisingh Jadhav Vs Karad Urban Co operative Bank Ltd. & 7 Ors
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0051
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 18(1)
Tribunals and Commissions21 Sept 2022Disposed Of
Indian Overseas Bank Vs M/s. Dilshad Trading Company Pvt. Ltd. & Ors
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0050
Tribunals and Commissions21 Sept 2022Dismissed
Punjab National Bank Vs M/s Vijayarani Enterprises & Anr
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0019
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 5A
Tribunals and Commissions21 Sept 2022Disposed Of
Canara Bank Vs M/s Chand Latex & Ors
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0016
Tribunals and Commissions21 Sept 2022Dismissed
Punjab National Bank Vs Indian Centre for Advancement of Research Education (ICARE)
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0014
Tribunals and Commissions21 Sept 2022Dismissed
M/s Ansari Enterprises Vs Allahabad Bank and Anr
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0008
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 18
Tribunals and Commissions20 Sept 2022Dismissed
Punjab National Bank. Vs M/s. Shri Sidhi Industries
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0049
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 13(3A), 13(4), 17, 17(1), 18
Tribunals and Commissions20 Sept 2022Allowed
Smt. Sunita Sunil Sohel Vs Asset Reconstruction Company (I) Ltd
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0048
Tribunals and Commissions19 Sept 2022Dismissed
CFM Asset Reconstruction Pvt. Ltd Vs Tamilnad Mercantile Bank Ltd. & 2 Ors
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0047
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 11, 13(4), 13(9), 17, 17(1), 18
Tribunals and Commissions19 Sept 2022Disposed Of
Mr Prakash Balkrushna Parekh Vs Equitas Small Finance Bank Ltd. & Anr
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0046
Limitation Act, 1963 — Section 5Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 17, 18(1)
Tribunals and Commissions19 Sept 2022Disposed Of
Bank of Baroda Vs M/s. Miraj Recyclers Pvt. Ltd & Anr
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0045