COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments, 2024

278 judgments · page 11 of 14

Tribunals and Commissions05 Mar 2024Dismissed

Industrial Finance Corporation Ltd Vs Bank Of Baroda And Ors

Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0002

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 19Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2(g), 20

Read judgment

Tribunals and Commissions05 Mar 2024Disposed Of

Iqbal s/o Musa Shaikh & Anr Vs Sumitomo Mitsui Financial Group & Ors

Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0001

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

Read judgment

Tribunals and Commissions01 Mar 2024Disposed Of

Hinaben Ashokbhai Barot & Anr Vs Union Bank of India

Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0009

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(4), 14, 18(1)

Read judgment

Tribunals and Commissions28 Feb 2024Disposed Of

Suresh Kishnumal Khemchandani & Ors Vs Edelweiss Housing Finance Ltd

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0030

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 18(1)

Read judgment

Tribunals and Commissions27 Feb 2024Allowed

M/s India Steel Works Ltd. & Ors Vs Kotak Mahindra Bank Ltd

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0029

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

Read judgment

Tribunals and Commissions27 Feb 2024Allowed

Rishi Rajesh Kapoor Vs Bank of Maharashtra & Ors

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0028

Read judgment

Tribunals and Commissions23 Feb 2024Disposed Of

Prakash Rajgor & Ors Vs Authorized Officer, South Indian Bank

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0024

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 18(1)

Read judgment

Tribunals and Commissions23 Feb 2024Disposed Of

Mayank Chemiplast Pvt Ltd & Ors Vs HDB Financial Services Ltd

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0023

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(4), 17, 18(1)

Read judgment

Tribunals and Commissions22 Feb 2024Disposed Of

Lokesh Janardhan Waghmare Vs Union Bank of India & Ors

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0027

Read judgment

Tribunals and Commissions22 Feb 2024Disposed Of

Comptel Solutions Pvt. Limited through Authorised Signatory Rajesh Dixit & Ors Vs HDFC Bank through the Authorised Officer & Anr

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0026

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

Read judgment

Tribunals and Commissions22 Feb 2024Disposed Of

Virendra Dileeprao Pawar & Anr Vs Housing Development Finance Corporation Ltd

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0025

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 14

Read judgment

Tribunals and Commissions15 Feb 2024Disposed Of

Rajesh Mohan Saxena Vs State Bank of India

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0007

Securitisation & Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002 — Section 13(4)Recovery Of Debts And Bankruptcy Act, 1993 — Section 17A(2)

Read judgment

Tribunals and Commissions14 Feb 2024Dismissed

Geetaben Nareshbhai Shah Vs Mashreq Bank Ltd. & Ors

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0022

Securitisation & Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002 — Section 13(2)Indian Stamp Act, 1899 — Section 34

Read judgment

Tribunals and Commissions14 Feb 2024Disposed Of

M/s Ashok Textiles & Anr Vs GP Parsik Sahakari Bank Ltd

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0021

Securitisation & Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 14, 18(1)Recovery of Debts And Bankruptcy Act, 1993 — Section 20(2)

Read judgment

Tribunals and Commissions14 Feb 2024Disposed Of

M/s Chordia International & Ors Vs Punjab National Bank & Anr

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0020

Read judgment

Tribunals and Commissions14 Feb 2024Disposed Of

Ashish S/o Ramesh Hirurkar & Ors Vs Authorised Officer Shriram City Union Finance Limited

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0019

Securitisation & Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 13(4), 18

Read judgment

Tribunals and Commissions13 Feb 2024Disposed Of

ADI Impex Infra Services Vs State Bank Of India

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0018

Read judgment

Tribunals and Commissions13 Feb 2024Disposed Of

Mukesh Gupta Vs Indian Bank & Ors

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0017

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

Read judgment

Tribunals and Commissions12 Feb 2024Disposed Of

M/s. Iswar Vanmalidas Prajapati & Ors Vs ICICI Bank Ltd

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0016

Recovery of Debts And Bankruptcy Act, 1993 — Section 20(2)Securitisation & Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 14, 17, 17(1), 18(1)

Read judgment

Tribunals and Commissions12 Feb 2024Disposed Of

M/s. Shree New Baba Khateswar Trading Co. & Ors Vs ICICI Bank Ltd

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0015

Securitisation & Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 14, 17(3), 18(1)Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2)

Read judgment