Tribunals and Commissions29 Aug 2022Dismissed
State Bank of India Vs K. Sahaja Rao & Another
Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0021
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments, 2022
222 judgments · page 7 of 12
Tribunals and Commissions26 Aug 2022Disposed Of
M/s. NatrajSortexthrough its Proprietor Shri Natwar S/o Vishnukumar Mod Vs State Bank Of India
Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0022
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18(1)
Tribunals and Commissions26 Aug 2022Dismissed
Yum Restaurants (India) Pvt. Ltd Vs Bank of India & Ors
Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0016
Code of Civil Procedure, 1908 — Order 10 Rule 1Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 18Transfer of Property Act, 1882 — Section 65A, 65A(2)(e)
Tribunals and Commissions25 Aug 2022Dismissed
M/s. Morya Alucast Alloy (A Partnership Firm) & 2 Ors Vs Bank of Baroda & Anr
Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0023
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 18(1)
Tribunals and Commissions25 Aug 2022Dismissed
Axis Bank Vs Sri Lakshmi Vara Prasad Seethina
Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0017
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 18Contract Act, 1872 — Section 10, 29Transfer of Property Act, 1882 — Section 51(1)(b), 55, 55(1)(a),55(1)(b)
Tribunals and Commissions24 Aug 2022Dismissed
Sri Doddu Sharadha Vs State Bank Of India
Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0018
Tribunals and Commissions23 Aug 2022Disposed Of
ASREC (I) Ltd Vs Sunil Jaidev Sharma
Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0024
Tribunals and Commissions12 Aug 2022Dismissed
Piramal Capital & Housing Finance Ltd., Nagpur & Anr. Vs M/s. Samrat Hospitality Ventures, A proprietorship concern, through its Partner, Sanjeet Suresh Jaiswal, Nagpur & 3 Ors
Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0020
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17(3), 17(3)(c)
Tribunals and Commissions12 Aug 2022Disposed Of
M/s. Harshelle Travels & Anr Vs Capri Global Capital Ltd
Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0019
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 18
Tribunals and Commissions05 Aug 2022Disposed Of
Mrs Sheela w/o Sunil Kurrewar & Anr Vs Home First Finance Co. India Ltd. 3 Ors
Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0009
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 18(1)Security Interest (Enforcement) Rules, 2002 — Rule 8(6)
Tribunals and Commissions05 Aug 2022Dismissed
Sukumar Nandlal Shah Vs Indian Overseas Bank & Ors
Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0008
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 17, 18, 18(1)
Tribunals and Commissions05 Aug 2022Allowed
Avanti Realtors Pvt. Ltd & Anr Vs Aditya Birla Finance Ltd.& Ors
Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0007
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(4), 17
Tribunals and Commissions04 Aug 2022Allowed
M/s Mitexco & Ors Vs Canara Bank
Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0012
Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 21, 30
Tribunals and Commissions04 Aug 2022Dismissed
M/s Reliable Polyesters Pvt. Ltd. & Ors Vs Bank of Baroda
Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0011
Code of Civil Procedure, 1908 — Section 148Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18(1)
Tribunals and Commissions04 Aug 2022Disposed Of
Smt. Kusum Lata Soni & Anr Vs Union Bank of India & Ors
Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0002
Tribunals and Commissions04 Aug 2022Disposed Of
Sanjay Kumar Chakrawarti Vs Allahabad Bank
Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0001
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17(6)
Tribunals and Commissions03 Aug 2022Dismissed
Bank of India Vs Shri Satish Bhujang Bhandari & Ors
Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0013
Code of Civil Procedure, 1908 — Section 47, 48, Order 21 Rule 54, Order 21 Rule 58Transfer of Property Act 1882 — Section 52, 52(1)
Tribunals and Commissions03 Aug 2022Allowed
M/s Brigade Enterprises Ltd Vs M/s HDFC Bank Limited
Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0005
Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 20
Tribunals and Commissions01 Aug 2022Dismissed
Housing & Urban Development Corporation Ltd Vs Kirti Police Co-operative Housing Society Ltd
Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0015
Tribunals and Commissions01 Aug 2022Allowed
Invent Assets Securitization & Reconstruction Pvt. Ltd Vs Mr. Rishi Anil Aggarwal & 2 Ors
Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0014
Code of Civil Procedure, 1908 — Order 22 Rule 1, Order 22 Rule 4, Order 22 Rule 4(3), Order 22 Rule 5, Order 22 Rule 9, Order 22 Rule 10ALimitation Act, 1963 — Article 120