COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments, 2023

216 judgments · page 9 of 11

Tribunals and Commissions02 Feb 2023Allowed

Central Bank Of India Vs Howrah Light Steel Casting

Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0004

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 14(1), 14(1A), 17

Tribunals and Commissions02 Feb 2023Allowed

Pawan Kumar Baranwal Vs Central Bank of India & Ors

Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0002

Tribunals and Commissions02 Feb 2023Disposed Of

Indian Overseas Bank Vs M/s Sudarshan Ceramics Pvt. Ltd. & Anr

Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0001

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 18

Tribunals and Commissions31 Jan 2023Allowed

Bank of Baroda Vs M/s Vision Organics Ltd. & Ors

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0050

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 18(1)

Tribunals and Commissions31 Jan 2023Allowed

State Bank of India Vs M/s. P. K. Thakker Construction Pvt. Ltd

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0049

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2(g), 19, 21

Tribunals and Commissions31 Jan 2023Disposed Of

Vinline Engineering Pvt. Ltd. & Ors Vs HDFC Bank & Anr

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0047

Tribunals and Commissions31 Jan 2023Dismissed

M/s. Raghuram Plastics Vs Central Bank of India

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0045

Tribunals and Commissions30 Jan 2023Allowed

Indian Overseas Bank Vs Smt. Banita Swain @ Pattanaik

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0048

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 13(8), 14, 17Registration Act, 1908 17(2)(xii)Transfer of Property Act 1882 — Section 60

Tribunals and Commissions30 Jan 2023Disposed Of

M/s. Royal Medical Trust Vs Central Bank of India

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0046

Tribunals and Commissions27 Jan 2023Allowed

Ganpat G. Khadtare Vs HDB Financial Services Ltd. & Anr

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0055

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 18(1)

Tribunals and Commissions27 Jan 2023Allowed

Ramesh H. Mirchandani & Anr Vs DCB Bank Ltd & Ors

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0054

Tribunals and Commissions27 Jan 2023Allowed

Sagar S/o Prakash Dalal & Ors Vs Shriram City Union Finance Ltd

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0053

Code of Civil Procedure, 1908 — Section 148Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(25)

Tribunals and Commissions27 Jan 2023Disposed Of

Greater Bombay Co operative Bank Ltd Vs M/s. R. B. Wedding & Hotels Pvt. Ltd. & Ors

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0052

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17A

Tribunals and Commissions27 Jan 2023Disposed Of

M/s. Gopinath Fashion & Anr Vs Canara Bank

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0051

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3), 13(4), 14, 18(1)Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2), 8(5), 8(6), 8(7)

Tribunals and Commissions27 Jan 2023Disposed Of

Darshan Kumar Bansal Vs Debts Recovery Tribunal Lucknow And Ors

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0044

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14

Tribunals and Commissions23 Jan 2023Dismissed

Ajay Kumar Vs Union Bank of India & Ors

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0036

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 18

Tribunals and Commissions20 Jan 2023Disposed Of

Mahesh Duhlani Vs Union Bank of India & Anr

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0041

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(8)

Tribunals and Commissions20 Jan 2023Disposed Of

Federal Bank Ltd Vs Dhrukumar J Doshi & Ors

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0040

Limitation Act, 1963 — Section 5

Tribunals and Commissions20 Jan 2023Disposed Of

Union Bank of India Vs Shri Ambica Mills Ltd. (In Liquidation) Through The Official Liquidator

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0039

Tribunals and Commissions20 Jan 2023Disposed Of

M/s. Ambica Metal & Ors Vs Authorized Officer, Bank of Baroda

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0038

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3), 13(4), 14, 18(1)