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Debts Recovery Appellate Tribunal judgments, 2023

216 judgments · page 11 of 11

Tribunals and Commissions10 Jan 2023Disposed Of

UCO Bank Vs M/s J. S. Tractors & Ors

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0004

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(8), 18
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Tribunals and Commissions09 Jan 2023Disposed Of

Jineshkumar Jayantilal Shah & Ors Vs Bank of India & Ors

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0009

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 14, 18Security Interest (Enforcement) Rules, 2002 — Rule 8(6), 8(7)
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Tribunals and Commissions05 Jan 2023Disposed Of

M/s Accurate Deal & Anr Vs HDFC Bank Ltd & Anr

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0013

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17, 17(1), 18(1)
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Tribunals and Commissions05 Jan 2023Allowed

IDFC First Bank Ltd Vs Dharmendra Popatlal Patel & Ors

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0012

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 14, 17Security Interest (Enforcement) Rules, 2002 — Rule 8(5), 8(5)(d), 8(8)
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Tribunals and Commissions05 Jan 2023Disposed Of

Anil Kumar Gupta Vs Bank of India

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0007

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 18
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Tribunals and Commissions03 Jan 2023Disposed Of

Mohd. Irfan Vs Prathama UP Gramin Bank

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0001

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 18
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Tribunals and Commissions02 Jan 2023Dismissed

M/s Abhishek Traders & Ors Vs IDBI Bank Ltd

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0003

Recovery of Debts and Bankruptcy Act, 1993 — Section 20(1)Limitation Act, 1963 — Section 5Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 5A, 12(1)
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