COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments, 2024

278 judgments · page 12 of 14

Tribunals and Commissions12 Feb 2024Disposed Of

Shailesh Dilipbhai Shah Vs Indiabulls Housing Finance Ltd. & Ors

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0014

Securitisation & Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 17(1), 18, 18(1)Insolvency and Bankruptcy Code, 2016 — Section 95, 96

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Tribunals and Commissions08 Feb 2024Dismissed

G S Ramesh Vs City Union Bank Limited

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0009

Legal Services Authorities Act, 1987 — Section 21

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Tribunals and Commissions07 Feb 2024Dismissed

Indian Bank Vs M/s.R.S.Construction Company & ors

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0008

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Tribunals and Commissions06 Feb 2024Disposed Of

Jagannath Mahaprabhu, Llp Vs M/s. Jain Steel And Power Limited & 3 Others

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0010

Recovery of Debts And Bankruptcy Act, 1993 — Section 19(17)

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Tribunals and Commissions05 Feb 2024Disposed Of

Mahesh Tannaya Kotiyan & Anr Vs Punjab National Bank & Anr

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0013

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Tribunals and Commissions05 Feb 2024Disposed Of

Deep Motors Gallery & Ors Vs RBL Bank Ltd

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0012

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Tribunals and Commissions05 Feb 2024Disposed Of

Jai Ambika Ginning and Pressing Factory & Ors Vs Union Bank of India

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0011

Securitisation & Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 14, 17(1)

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Tribunals and Commissions05 Feb 2024Disposed Of

Suryakant Kukreja and Ors Vs Reliance Asset Reconstruction Company Ltd

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0006

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

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Tribunals and Commissions05 Feb 2024Dismissed

Sandip Narendrakumar Patel & Ors Vs Axis Bank

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0005

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Tribunals and Commissions05 Feb 2024Dismissed

Shalu Agriculture Enterprises & Anr Vs State Bank of India

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0004

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Tribunals and Commissions01 Feb 2024Dismissed

National Sales Syndicate & Others Vs ICICI Bank Limited & Another

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0003

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Tribunals and Commissions01 Feb 2024Dismissed

Francis Andrews Xavier Vs Axis Bank

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0002

Debts Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 6(4)

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Tribunals and Commissions01 Feb 2024Disposed Of

Thitta Purushothaman Vs South Indian Bank Ltd

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0001

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Tribunals and Commissions31 Jan 2024Disposed Of

Varsha Abhimanyu Dhotre Vs The City Co operative Bank Ltd. & Anr

Debts Recovery Appellate Tribunal · (2024) 01 DRAT CK 0032

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Tribunals and Commissions29 Jan 2024Disposed Of

Pandhari Sukhdev Marathe & Anr Vs AVAS Financiers Ltd. Through its Authorised Officer

Debts Recovery Appellate Tribunal · (2024) 01 DRAT CK 0031

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 14, 17

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Tribunals and Commissions24 Jan 2024Dismissed

Rajesh Kumar And Anr Vs Allahabad Bank And Ors

Debts Recovery Appellate Tribunal · (2024) 01 DRAT CK 0011

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 13(8), 18

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Tribunals and Commissions24 Jan 2024Dismissed

Shah Mohammad Vs Bank of Baroda And Ors

Debts Recovery Appellate Tribunal · (2024) 01 DRAT CK 0010

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Tribunals and Commissions24 Jan 2024Allowed

Shri Rakeshwar Dayal Saxena Vs H D F C Ltd And Others

Debts Recovery Appellate Tribunal · (2024) 01 DRAT CK 0009

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 18Security Interest (Enforcement)Rules, 2002 — Rule 5(d), 8(8)

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Tribunals and Commissions24 Jan 2024Dismissed

Bank of Baroda Vs Allahabad Bank

Debts Recovery Appellate Tribunal · (2024) 01 DRAT CK 0008

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

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Tribunals and Commissions19 Jan 2024Disposed Of

M/s Vastupal Industrial Fasteners Steel & Anr Vs Union Bank of India

Debts Recovery Appellate Tribunal · (2024) 01 DRAT CK 0018

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17Security Interest (Enforcement) Rules, 2002 — Rule 9(2)

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