COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments, 2024

278 judgments · page 2 of 14

Tribunals and Commissions12 Dec 2024Disposed Of

M/s. Re Infra, A Partnership Firm & Ors Vs Central Bank of India

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0015

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 18(1)Security Interest (Enforcement) Rules, 2002 — Rule 8(6), 9(1)

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Tribunals and Commissions10 Dec 2024Allowed

Shree Ram Proteins Ltd. & Ors Vs Union Bank of India & Anr

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0023

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

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Tribunals and Commissions09 Dec 2024Disposed Of

Jyoti B. Kiran Shah & Anr Vs Abhyudaya Co-operative Bank Ltd. & Anr

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0025

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Tribunals and Commissions09 Dec 2024Disposed Of

Abhinav Education Society & Ors Vs Bank of Baroda

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0024

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14

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Tribunals and Commissions06 Dec 2024Dismissed

Canara Bank Vs Texon Global Pvt. Ltd. & Ors

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0027

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 13(4), 17(1)Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(6), 8(7)

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Tribunals and Commissions06 Dec 2024Allowed

Macrotech Developers Ltd Vs Bank of Baroda & Ors

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0026

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Tribunals and Commissions05 Dec 2024Disposed Of

M/s. Noble Aluminum & D�cor & Ors Vs Indian Bank

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0029

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

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Tribunals and Commissions05 Dec 2024Disposed Of

Shree Mahakali Metal Industries & Ors Vs Canara Bank

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0028

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 14, 18(1)

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Tribunals and Commissions04 Dec 2024Allowed

Avaniben Ajaybhai Modi Vs Punjab & Sindh Bank & Anr

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0030

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17, 18

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Tribunals and Commissions03 Dec 2024Disposed Of

M/s Shayaan Industries Through its Proprietor Faisal Abrar Mohamad Nisar & Ors Vs Bank of Maharashtra

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0032

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 18(1)General Clauses Act, 1897 — Section 24

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Tribunals and Commissions03 Dec 2024Disposed Of

Murphy Electronics Pvt. Ltd. & Ors Vs Union Bank of India

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0031

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)

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Tribunals and Commissions02 Dec 2024Dismissed

Sachin Jamsingh Rajput & Anr Vs Union Bank of India

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0037

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Tribunals and Commissions02 Dec 2024Disposed Of

RBL Bank Ltd. & Anr Vs Heliac Energy Pvt. Ltd. & Ors

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0036

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

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Tribunals and Commissions02 Dec 2024Disposed Of

Shrinath Cotfab & Ors Vs Canara Bank & Ors

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0035

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

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Tribunals and Commissions02 Dec 2024Allowed

IDBI Bank Vs M/s. Chintamani Enterprises & Ors

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0034

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Tribunals and Commissions02 Dec 2024Dismissed

Nipco Manufacturing & Trading Company Ltd. & Ors Vs Central Bank of India

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0033

Constitution of India, 1950 — Articles 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 30, 31

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Tribunals and Commissions05 Nov 2024Allowed

State Bank of India Vs Sampat Parasram Rathod & Anr

Debts Recovery Appellate Tribunal · (2024) 11 DRAT CK 0004

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1)Recovery Of Debts And Bankruptcy Act, 1993 — Section 1(4), 2(g), 19, 19(3A), 24

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Tribunals and Commissions05 Nov 2024Disposed Of