Tribunals and Commissions05 Jul 2022Dismissed
Authoised Officer, State Bank of India Vs R. Raja
Debts Recovery Appellate Tribunal · (2022) 07 DRAT CK 0016
Security Interest (Enforcement) Rules, 2002 — Rule 8(5), 8(6), 8(7), 9
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments, 2022
222 judgments · page 9 of 12
Tribunals and Commissions05 Jul 2022Allowed
Biswajit Sharma Vs ICICI Bank Ltd
Debts Recovery Appellate Tribunal · (2022) 07 DRAT CK 0004
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 2(zb), 2(zf), 13(2), 13(4), 17Transfer of Property Act 1882 — Section 54
Tribunals and Commissions04 Jul 2022Dismissed
Mr. Mohammed Shahid Rafi Vs HDFC Bank & Ors
Debts Recovery Appellate Tribunal · (2022) 07 DRAT CK 0006
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(1), 13(4), 14
Tribunals and Commissions04 Jul 2022Allowed
Authorised Officer, Cholamandalam Investment and Finance Co. Ltd Vs S. Palaniswamy
Debts Recovery Appellate Tribunal · (2022) 07 DRAT CK 0002
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17, 18
Tribunals and Commissions04 Jul 2022Dismissed
E. Murugakumar Vs Union Bank Of India
Debts Recovery Appellate Tribunal · (2022) 07 DRAT CK 0001
Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 20, 30Code of Civil Procedure, 1908 — Section 34
Tribunals and Commissions07 Jun 2022Dismissed
Sona Bangla & Others Vs Axis Bank Limited
Debts Recovery Appellate Tribunal · (2022) 06 DRAT CK 0001
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(3A)Debt Recovery Procedure Rules, 1993 — Rule 11
Tribunals and Commissions06 Jun 2022Allowed
M/s Housing and Urban Development Corporation Ltd (HUDCO) Vs R.Lokesh Gandhi & Ors
Debts Recovery Appellate Tribunal · (2022) 06 DRAT CK 0008
Recovery of Debts due to Banks and Financial Institution Act, 1993 — Section 20
Tribunals and Commissions06 Jun 2022Dismissed
M/s Parthesh Developers & Ors Vs Bank of Baroda & Anr
Debts Recovery Appellate Tribunal · (2022) 06 DRAT CK 0003
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17(1), 18, 18(1)
Tribunals and Commissions02 Jun 2022Allowed
M/s Universal Builders Vs Oriental Bank of Commerce & Ors
Debts Recovery Appellate Tribunal · (2022) 06 DRAT CK 0005
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18(1)
Tribunals and Commissions02 Jun 2022Dismissed
Mr Chandrakant Tukaram Pawar, Proprietor of M/s. Prachi Construction & Anr Vs M/s Shriram City Union Finance Ltd. & Anr
Debts Recovery Appellate Tribunal · (2022) 06 DRAT CK 0004
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(2), 18(1)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 2(g)
Tribunals and Commissions01 Jun 2022Allowed
N.Ramesh Vs Authroised Officer Indian Bank & Ors
Debts Recovery Appellate Tribunal · (2022) 06 DRAT CK 0009
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18
Tribunals and Commissions01 Jun 2022Dismissed
M/s. Reliable Polyesters Pvt. Ltd. & Ors Vs Bank of Baroda
Debts Recovery Appellate Tribunal · (2022) 06 DRAT CK 0007
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 18, 18(1)
Tribunals and Commissions30 May 2022Dismissed
Spectra Motors Ltd. & Anr Vs ICICI Bank Ltd. & Anr
Debts Recovery Appellate Tribunal · (2022) 05 DRAT CK 0004
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 17(1), 18, 18(1)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 2(g)
Tribunals and Commissions30 May 2022Disposed Of
Sangli Urban Co-operative Bank Ltd., Sangli & Anr Vs Shri. Rohidas Haribhau More & 4 Ors
Debts Recovery Appellate Tribunal · (2022) 05 DRAT CK 0003
Tribunals and Commissions24 May 2022Dismissed
Mr. Amit Sharma And Anr Vs State Bank of India And Anr
Debts Recovery Appellate Tribunal · (2022) 05 DRAT CK 0001
Indian Penal Code, 1860 — Section 120B, 420Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 14(1), 23Transfer of Property Act 1882 — Section 55(6)(b), 56
Tribunals and Commissions23 May 2022Dismissed
ICICI Home Finance Company Ltd Vs Mr. Sanjay Hari Nagpal
Debts Recovery Appellate Tribunal · (2022) 05 DRAT CK 0006
Contract Act, 1872 — Section 171
Tribunals and Commissions19 May 2022Dismissed
M/s. Super India, a Proprietary Concern of Mr. A. Shivan & Anr Vs State Bank of India
Debts Recovery Appellate Tribunal · (2022) 05 DRAT CK 0008
Recovery Of Debts And Bankruptcy Act, 1993 — Section 21
Tribunals and Commissions17 May 2022Dismissed
Shri. Ashok Shamumal Wadhwa Vs Pegagsus Assets Reconstruction Pvt. Ltd. & Ors
Debts Recovery Appellate Tribunal · (2022) 05 DRAT CK 0014
Tribunals and Commissions17 May 2022Dismissed
M/s. Samrat Wines & Ors Vs HDB Financial Services Ltd
Debts Recovery Appellate Tribunal · (2022) 05 DRAT CK 0013
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 18(1)
Tribunals and Commissions13 May 2022Allowed
Shri Sandeep Harish Kewlani & Ors Vs Authorized Officer, Shriram City Union Finance Ltd
Debts Recovery Appellate Tribunal · (2022) 05 DRAT CK 0011
Negotiable Instruments Act, 1881 — Section 138Arbitration and Conciliation Act, 1996 — Section 23(4), 29ACommercial Courts Act, 2015 — Section 12A