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Debts Recovery Appellate Tribunal judgments, 2023

216 judgments · page 2 of 11

Tribunals and Commissions12 Dec 2023Disposed Of

Mr Rajan Vs State Bank Of India

Debts Recovery Appellate Tribunal · (2023) 12 DRAT CK 0008

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 26(D)Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(1), 8(6), 9
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Tribunals and Commissions08 Dec 2023Dismissed

Mahadev Hari Sarmalkar Vs ICICI Bank Ltd. & Ors

Debts Recovery Appellate Tribunal · (2023) 12 DRAT CK 0020

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 17(1), 17(3)Recovery of Debts and Bankruptcy Act, 1993 — Section 19(18)
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Tribunals and Commissions08 Dec 2023Disposed Of

Sukhbeer Singh Vs Canara Bank & Ors

Debts Recovery Appellate Tribunal · (2023) 12 DRAT CK 0001

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18
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Tribunals and Commissions06 Dec 2023

Ms Bushra Nizamuddin Ali Vs Bank of Baroda & Anr

Debts Recovery Appellate Tribunal · (2023) 12 DRAT CK 0023

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 17(4A)Transfer of Property Act 1882 — Section 65(A), 107
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Tribunals and Commissions05 Dec 2023

Canara Bank Vs M/s. Sony Surgicare & Ors

Debts Recovery Appellate Tribunal · (2023) 12 DRAT CK 0014

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4)
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