Tribunals and Commissions20 Feb 2023Disposed Of
M/s. Rajnish Infrastructure Private Limited Vs State Bank of India & 8 Others
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0030
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments, 2023
216 judgments · page 8 of 11
Tribunals and Commissions20 Feb 2023Allowed
J. M Financial Reconstruction Co. Pvt. Ltd Vs International Hometex Ltd. & Ors
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0023
Contract Act, 1872 — Section 130, 133
Tribunals and Commissions20 Feb 2023Disposed Of
Mr. Sachin Choudhary & Anr Vs Cholamandalam Investment and Finance Company Ltd. & Anr
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0021
Tribunals and Commissions17 Feb 2023Dismissed
Saraswat Co-operative Bank Ltd. & Ors Vs M/s National Flask Ltd. & Ors
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0024
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(1)(f), 13(2), 13(3), 13(4), 13(10), 17Security Interest (Enforcement) Rules, 2002 — Rule 3(4)
Tribunals and Commissions16 Feb 2023Dismissed
Ternate Hospitality Pvt. Ltd. & Anr Vs Piramal Capital and Housing Finance Ltd. & Anr
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0025
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4 )14, 17, 18(1)
Tribunals and Commissions15 Feb 2023Disposed Of
M/S Sahejdaya Fashions Pvt Ltd In The Matter Of Hema D Sukhwani And Anr Vs Recovery Officer The Debt Recovery Tribunal II Ahmedabad And Anr
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0027
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 30
Tribunals and Commissions15 Feb 2023Dismissed
State Bank of India Vs Bank of Baroda
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0026
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 30
Tribunals and Commissions15 Feb 2023Allowed
Geetanjali MahapatraVs AO, ICICI Bank & Ors
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0022
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 18(1)Limitation Act, 1963 — Section 5
Tribunals and Commissions14 Feb 2023Dismissed
Manoj Asopa Vs Canara Bank
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0019
Code of Civil Procedure, 1908 — Section 115Recovery of Debts Due To Banks And Financial Institutions Act, 1993 — Section 17A, 17A(1A), 19, 26(1), 30ADebts Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rulw 22
Tribunals and Commissions14 Feb 2023Dismissed
M. Anandabalaji Vs Tamilnad Mercantile Bank Ltd
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0015
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 14(3), 17
Tribunals and Commissions14 Feb 2023Disposed Of
M/s Tejasvi Enterprises & Ors. Vs Indian Bank
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0013
Tribunals and Commissions14 Feb 2023Disposed Of
Bank of India Vs M/s Manish Trading Company
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0012
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 18
Tribunals and Commissions13 Feb 2023Dismissed
Juloori Veereshlingam Charitable Trust Vs Registrar, DRT I, Hyderabad & 5 Others
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0020
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)
Tribunals and Commissions13 Feb 2023Dismissed
P. Sathya Soul Raj Vs Housing Development Finance Corporation Ltd
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0016
Code of Civil Procedure, 1908 — Order 23 Rule 2Limitation Act, 1963 — Section 14
Tribunals and Commissions09 Feb 2023Dismissed
M/s. Maruthi Paper Converters Vs Authorised Officer, Standard Chartered Bank, No. 19, Rajaji Salai, Parrys, Chennai 600001
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0018
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 17
Tribunals and Commissions09 Feb 2023Dismissed
T. Bhagyalakshmi Vs Authorised Officer, Standard Chartered Bank, No. 58, Armenian Street, Chennai 600001
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0017
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17, 18
Tribunals and Commissions09 Feb 2023Dismissed
M/s Aarav Industries & Ors. Vs Bank of Baroda & Anr
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0010
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 14, 18(1)
Tribunals and Commissions06 Feb 2023Allowed
Deepak Mitra Vs United Bank of India & Ors
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0007
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20
Tribunals and Commissions02 Feb 2023Dismissed
M/s Rajlabdhi Infrastructure Pvt. Ltd. & Ors Vs Authorised Officer, Union Bank of India
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0011
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 18(1)
Tribunals and Commissions02 Feb 2023Allowed
Indian Bank Vs B. Sravan Kumar & Another
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0009
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17