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Debts Recovery Appellate Tribunal judgments, 2022

222 judgments · page 6 of 12

Tribunals and Commissions12 Sept 2022Dismissed

Narendra Thakker & 6 Ors Vs Canara Bank & 9 Ors

Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0007

Code of Civil Procedure, 1908 — Order 21 Rule 90, Order 21 Rule 90(3)Bihar & Orissa Public Demands Recovery Act, 1914 — Section 28Recovery of Debts Due to Banks & Financial Institutions Act, 1993 — Section 18
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Tribunals and Commissions12 Sept 2022Allowed

Indian Overseas Bank Vs Presiding Officer, DRT-II, Chandigarh

Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0006

Constitution of India, 1950 — Article 14, 226Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 13(8), 17, 18Recovery Of Debts And Bankruptcy Act, 1993 — Section 19(25)
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Tribunals and Commissions07 Sept 2022Allowed

HDFC Bank Vs Naveen Kondal Nalla

Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0001

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)Indian Penal Code, 1860 — Section 420, 468, 471Evidence Act, 1872 — Section 45
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Tribunals and Commissions31 Aug 2022Allowed

Rajnish Infrastructure Pvt Ltd Vs State Bank Of India

Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0026

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 35Transfer of Property Act, 1882 — Section 55(1)Security Interest (Enforcement) Rules, 2002 — Rule 8(6), 8(6)(a), 8(6)(f), 9(1), 9(3), 9(4), 9(5), 9(10)
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