COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments, 2023

216 judgments · page 3 of 11

Tribunals and Commissions04 Dec 2023Disposed Of

M/s Tirupati Tirumala Hotels Pvt. Ltd. & Ors Vs Authorized Officer, State Bank Of India

Debts Recovery Appellate Tribunal · (2023) 12 DRAT CK 0012

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 14, 18(1)

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Tribunals and Commissions30 Jun 2023Disposed Of

M/S. Ashwa Gold Through Its Properitor Mayur Suresh Chandra Shah Vs Canara Bank

Debts Recovery Appellate Tribunal · (2023) 06 DRAT CK 0025

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Tribunals and Commissions27 Jun 2023Dismissed

Mr. Anthony Samy Vs Authorised Officer, State Bank of India

Debts Recovery Appellate Tribunal · (2023) 06 DRAT CK 0024

Limitation Act, 1963 — Section 5Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17, 17(1)

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Tribunals and Commissions26 Jun 2023Dismissed

Vimla Devi Sharma Vs Bank of Baroda & Ors

Debts Recovery Appellate Tribunal · (2023) 06 DRAT CK 0022

Registration Act, 1908 — Section 17, 17(1)(b)Indian Stamp Act, 1899 — Section 35

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Tribunals and Commissions22 Jun 2023Dismissed

Borna Mondal Vs Bank of Maharashtra Jadavpur Branch

Debts Recovery Appellate Tribunal · (2023) 06 DRAT CK 0023

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Tribunals and Commissions21 Jun 2023Allowed

Punjab National Bank Vs Reliance Corporate It Park

Debts Recovery Appellate Tribunal · (2023) 06 DRAT CK 0020

Code of Civil Procedure, 1908 — Order 1 Rule 10Recovery of Debts and Bankruptcy Act 1993 — Section 19Transfer of Property Act 1882 — Section 58

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Tribunals and Commissions21 Jun 2023Dismissed

Purabi Debbarma Ghosh And Ors Vs Tripura Gramin Bank And Ors

Debts Recovery Appellate Tribunal · (2023) 06 DRAT CK 0019

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 17Security Interest (Enforcement) Rules, 2002 — Rule 6(2), 8(6), 9(1)

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Tribunals and Commissions20 Jun 2023Allowed

UCO Bank & Anr Vs EasternTimber Commo Trade Pvt. Ltd. & Ors

Debts Recovery Appellate Tribunal · (2023) 06 DRAT CK 0021

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

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Tribunals and Commissions16 Jun 2023Disposed Of

Prateek Gupta Vs Kotak Mahindra Bank

Debts Recovery Appellate Tribunal · (2023) 06 DRAT CK 0018

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Tribunals and Commissions14 Jun 2023Dismissed

M/s Gupta Cold Drinks Agency Vs Baroda Uttar Pradesh Gramin Bank

Debts Recovery Appellate Tribunal · (2023) 06 DRAT CK 0017

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Tribunals and Commissions12 Jun 2023Dismissed

UCO Bank & Another Vs Saraswati Bastralay & Another

Debts Recovery Appellate Tribunal · (2023) 06 DRAT CK 0014

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Tribunals and Commissions12 Jun 2023Disposed Of

Rajan Joseph Vs Indian Overseas Bank

Debts Recovery Appellate Tribunal · (2023) 06 DRAT CK 0009

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18

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Tribunals and Commissions09 Jun 2023Dismissed

Trust Bank Ltd Vs Indian Bank

Debts Recovery Appellate Tribunal · (2023) 06 DRAT CK 0015

Limitation Act, 1963 — Section 5

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Tribunals and Commissions08 Jun 2023Allowed

Smt. Anita Agarwal Vs Punjab National Bank

Debts Recovery Appellate Tribunal · (2023) 06 DRAT CK 0016

Limitation Act, 1963 — Section 5

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Tribunals and Commissions08 Jun 2023Dismissed

M/S Ganekar & Co And Anr Vs Authorised Officer, Canara Bank

Debts Recovery Appellate Tribunal · (2023) 06 DRAT CK 0013

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 17

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Tribunals and Commissions08 Jun 2023Disposed Of

M/s. Annai Electrical Company & Anr Vs Indian Overseas Bank

Debts Recovery Appellate Tribunal · (2023) 06 DRAT CK 0012

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Tribunals and Commissions08 Jun 2023Disposed Of

Bank of India Vs Mr Abraham & Anr

Debts Recovery Appellate Tribunal · (2023) 06 DRAT CK 0011

Negotiable Instruments Act, 1881 — Section 131, 131A

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Tribunals and Commissions06 Jun 2023Disposed Of

S. Saravana Kumar Vs Branch Manager, ICICI Bank Ltd

Debts Recovery Appellate Tribunal · (2023) 06 DRAT CK 0010

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14

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Tribunals and Commissions06 Jun 2023Disposed Of

Asset Advisory Services India Pvt Ltd Vs Indian Overseas Bank & 2 Ors

Debts Recovery Appellate Tribunal · (2023) 06 DRAT CK 0007

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Tribunals and Commissions06 Jun 2023Dismissed

Sanskar Bharti Foundation Vs Aditya Birla Finance Ltd

Debts Recovery Appellate Tribunal · (2023) 06 DRAT CK 0003

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 17(1), 18, 18(1)Transfer of Property Act 1882 — Section 7, 8, 65A, 111

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