Tribunals and Commissions01 Aug 2022Dismissed
Thomas George Vs South Indian Bank Ltd
Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0006
Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 20
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments, 2022
222 judgments · page 8 of 12
Tribunals and Commissions01 Aug 2022Dismissed
M/s Klans Woolen Mills Pvt. Ltd. and Anr Vs Kotak Mahindra Bank and Ors
Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0004
Tribunals and Commissions25 Jul 2022Dismissed
Assets Reconstruction Co. (India) Ltd Vs Official Liquidator Of Vishnu Vijay Packagers Ltd, And Ors
Debts Recovery Appellate Tribunal · (2022) 07 DRAT CK 0022
Tribunals and Commissions21 Jul 2022Disposed Of
Shrenik Himaatlal Mehta & Anr Vs Fullterton India Credit Co. Ltd. & 4 Ors
Debts Recovery Appellate Tribunal · (2022) 07 DRAT CK 0023
Indian Partnership Act, 1932 — Section 18, 19, 19(2), 19(2)(g), 22Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14
Tribunals and Commissions20 Jul 2022Disposed Of
Vinod Nimnath Sonar Vs Bank of Baroda & 3 Ors
Debts Recovery Appellate Tribunal · (2022) 07 DRAT CK 0024
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17, 18, 18(1)
Tribunals and Commissions20 Jul 2022Allowed
Asset Reconstruction Company (India) Ltd Vs IHFD Nagar Welfare Association IHFD, Pallavaram, Chennai 600043
Debts Recovery Appellate Tribunal · (2022) 07 DRAT CK 0021
Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section Section 20, 26(1)
Tribunals and Commissions19 Jul 2022Dismissed
Kai Sushilatai Gaikwad Bahuddeshiya Sanstha, Solapur & Ors Vs Bombay Mercantile Co operative Bank Ltd
Debts Recovery Appellate Tribunal · (2022) 07 DRAT CK 0019
Tribunals and Commissions19 Jul 2022Allowed
State Bank Of India Vs M/s Manav Greys Exim Pvt. Ltd. & 4 Ors
Debts Recovery Appellate Tribunal · (2022) 07 DRAT CK 0018
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3)
Tribunals and Commissions19 Jul 2022Allowed
Avanti Realtors Pvt. Ltd & Anr Vs Aditya Birla Finance Ltd.& Ors
Debts Recovery Appellate Tribunal · (2022) 07 DRAT CK 0017
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(4), 17
Tribunals and Commissions15 Jul 2022Dismissed
M/s Hotel Billy International through its prop. Kishor Mantri & Ors Vs Authorized Officer, Punjab National Bank
Debts Recovery Appellate Tribunal · (2022) 07 DRAT CK 0020
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18(1)
Tribunals and Commissions15 Jul 2022Disposed Of
M/s Dubey Automobiles & Ors Vs United Bank of India & Ors
Debts Recovery Appellate Tribunal · (2022) 07 DRAT CK 0012
Tribunals and Commissions14 Jul 2022Dismissed
M/s. National Autowheels Pvt. Ltd. & Anr Vs ICICI Bank Ltd. & Anr
Debts Recovery Appellate Tribunal · (2022) 07 DRAT CK 0011
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18(1)
Tribunals and Commissions13 Jul 2022Dismissed
Indian Bank Vs Elnet Ltd & Ors
Debts Recovery Appellate Tribunal · (2022) 07 DRAT CK 0014
Tribunals and Commissions13 Jul 2022Dismissed
Sabita Nayak, Wife of Dhanaswar Nayak Vs Chief Manager cum Authorized Officer, Oriental Bank of Commerce
Debts Recovery Appellate Tribunal · (2022) 07 DRAT CK 0009
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 17Transfer of Property Act 1882 — Section 53A, 54
Tribunals and Commissions13 Jul 2022Disposed Of
Punjab & Sind Bank & Another Vs M/s Karishma Enterprises & Others
Debts Recovery Appellate Tribunal · (2022) 07 DRAT CK 0008
Tribunals and Commissions13 Jul 2022Dismissed
Lotus Gardens Private Limited Vs Canara Bank
Debts Recovery Appellate Tribunal · (2022) 07 DRAT CK 0007
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18
Tribunals and Commissions12 Jul 2022Dismissed
Punjab National Bank Vs IDBI Bank Ltd
Debts Recovery Appellate Tribunal · (2022) 07 DRAT CK 0015
Recovery of Debts and Bankruptcy Act (RDB Act), 1993 — Section 29
Tribunals and Commissions08 Jul 2022Dismissed
GEM Asset Reconstruction Pvt. Ltd Vs BNR lnfotech Pvt. Ltd
Debts Recovery Appellate Tribunal · (2022) 07 DRAT CK 0003
Tribunals and Commissions07 Jul 2022Dismissed
Saket Promoters Limited Vs Canara Bank
Debts Recovery Appellate Tribunal · (2022) 07 DRAT CK 0010
Code of Civil Procedure, 1908 — Section 22(1), 22(2), 22(2)(f), Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(f)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(4)Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 11
Tribunals and Commissions06 Jul 2022Allowed
State Bank of India Vs M/s. Yadav Builders & Developers, a Partnership Firm, & 34 Ors
Debts Recovery Appellate Tribunal · (2022) 07 DRAT CK 0005
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 2(zb), 13(1), 13(4)Transfer of Property Act, 1882 — Section 54, 58(f), 69, 69AMaharashtra Apartment Ownership Act, 1970 — Section 11