Tribunals and Commissions19 Mar 2024Dismissed
Mrs. Saswati Gupta Vs Authorised Officer Indian Bank
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0025
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments, 2024
278 judgments · page 10 of 14
Tribunals and Commissions18 Mar 2024Allowed
Dr. Sarita Chaudhary Vs Indian Overseas Bank
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0022
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(4), 18
Tribunals and Commissions14 Mar 2024Disposed Of
City Union Bank Limited Vs Manasa Cake Wala
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0018
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 8(6), 13(2), 13(4), 17
Tribunals and Commissions14 Mar 2024Disposed Of
Girish S/o Moreshwar Raul & Ors Vs Authorised Officer, Punjab National Bank & Ors
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0016
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(13), 14, 35Transfer of Property Act, 1882 — Section 13(2)
Tribunals and Commissions14 Mar 2024Dismissed
Commissioner of Service Tax 1 Vs State Bank of India
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0012
Finance Act, 1994 — Section 88Recovery of Debts and Bankruptcy Act, 1993 — Section 31BCompanies Act, 1956 — Section 529A
Tribunals and Commissions13 Mar 2024Dismissed
Smt. Yamje Dulom Tamin @ Yamje Loriak Tamin Vs Union Bank Of India
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0019
Transfer of Property Act, 1882 — Section 54
Tribunals and Commissions13 Mar 2024Dismissed
State Bank of India Vs Shri Gurubasayya G.K.M.
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0014
Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 20
Tribunals and Commissions12 Mar 2024Dismissed
State Bank of India Vs Kush Kumar Verma
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0011
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 2(f), 13(2), 13(4), 18Security Interest (Enforcement) Rules, 2002 — Rule 8(6), 8(7), 9(3)
Tribunals and Commissions12 Mar 2024Disposed Of
Mohammad Waseem Vs Punjab National Bank and Ors
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0010
Tribunals and Commissions11 Mar 2024Allowed
Authorised Officer Asrec India Ltd And Anr Vs Upendra Vishwakarma And Ors
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0021
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17
Tribunals and Commissions11 Mar 2024Allowed
Canara Bank Vs Debashish Saha
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0020
Recovery of Debts and Bankruptcy Act, 1993 — Section 2(g), 19Negotiable Instruments Act, 1881 — Section 138
Tribunals and Commissions11 Mar 2024Dismissed
M/s. K. Sumathi Mohan Vs Citiwide Financial Services Limited
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0017
Limitation Act, 1963 — Section 5
Tribunals and Commissions11 Mar 2024Disposed Of
M/s. Artiston Apparels Pvt. Ltd. & Ors Vs Tamilnad Mercantile Bank Ltd
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0015
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(4)
Tribunals and Commissions08 Mar 2024Dismissed
Dwarkanath Prabhu Vs Authorised Officer, State Bank of Mysore
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0013
Tribunals and Commissions07 Mar 2024Dismissed
Syndicate Bank Vs R N Kamboj And Others
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0004
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(4), 14, 18Security Interest (Enforcement) Rules, 2002 — Rule 8(6), 9(1)
Tribunals and Commissions06 Mar 2024Allowed
Punjab National Bank Vs Qualicare Pharmaceuticals Limited
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0008
Contract Act, 1872 — Section 171
Tribunals and Commissions06 Mar 2024Disposed Of
UCO Bank Vs M/s. Arena Machineries Limited And Ors
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0007
Tribunals and Commissions06 Mar 2024Disposed Of
Mohan Motor Business Private Limited & Another Vs Pegasus Assets Reconstruction Private Limited & 8 Others
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0006
Tribunals and Commissions05 Mar 2024Disposed Of
State Bank of India Vs Jambula Ravi (Male) & Anr
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0005
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 17
Tribunals and Commissions05 Mar 2024Dismissed
Bank Of India Vs M/s Hariom Traders
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0003
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(4), 17, 17(1), 18Limitation Act, 1963 — Section 5