COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments, 2024

278 judgments · page 3 of 14

Tribunals and Commissions30 Oct 2024Dismissed

The Authorised Officer, Canara Bank Vs Yogeshchandra C Purohit & Ors

Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0019

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

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Tribunals and Commissions29 Oct 2024Dismissed

Sheshrao Dharma Pawar Vs Bank of India & Ors

Debts Recovery Appellate Tribunal · (2024) 10 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 Commissions29 Oct 2024Dismissed

Sandeep H Sahasrabudhe & Anr Vs HDFC Bank Ltd. & Ors

Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0022

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(13), 14Transfer of Property Act 1882 — Section 53A, 54

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Tribunals and Commissions28 Oct 2024Allowed

Chandrakant Ashok Patil & Ors Vs Kotak Mahindra Bank Ltd

Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0021

Recovery Of Debts And Bankruptcy Act, 1993 — Section 19(25)

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Tribunals and Commissions28 Oct 2024Dismissed

IDBI Bank Ltd Vs Sidramappa Anandrao Mule Proprietor of M/s Shree Basaweshwar Agro & Ors

Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0020

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Tribunals and Commissions23 Oct 2024Disposed Of

Dhanlaxmi Electricals & Ors Vs Deutsche Bank AG

Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0015

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

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Tribunals and Commissions23 Oct 2024Dismissed

Bank of Maharashtra Vs M/s Prajakta International Ltd. & Ors

Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0014

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2(g), 19, 20

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Tribunals and Commissions22 Oct 2024Disposed Of

Jayesh Sukhdeo Shinde Vs Bank of Maharashtra & Ors

Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0017

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

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Tribunals and Commissions21 Oct 2024Allowed

M/s Shivani Creations and Ors Vs The Authorised Officer, City Union Bank Ltd. & Anr

Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0018

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Tribunals and Commissions21 Oct 2024Dismissed

Pradeep Chawla Vs Punjab National Bank

Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0016

Code of Civil Procedure, 1908 — Order 8 Rule 1Recovery of Debts and Bankruptcy Act, 1993 — Section 19(5), 19(5)(i)Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 12

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Tribunals and Commissions18 Oct 2024Disposed Of

Mukhtar Nizamoddin Shaikh Vs Union Bank of India & Ors

Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0007

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Tribunals and Commissions18 Oct 2024Dismissed

Mansukhbai T. Kachhadiay & Ors Vs Kotak Mahindra Bank Ltd

Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0006

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Tribunals and Commissions16 Oct 2024Allowed

LIC Housing Finance Ltd Vs State Bank of India & Ors

Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0013

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(4)Recovery Of Debts And Bankruptcy Act, 1993 — Section 30Transfer of Property Act 1882 — Section 48

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Tribunals and Commissions16 Oct 2024Dismissed

M/s Dharmanandan Textiles & Ors Vs Authorised Officer, Sanmmaan Capital Ltd

Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0009

Code of Civil Procedure, 1908 — Section 148Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18(1)Recovery Of Debts And Bankruptcy Act, 1993 — Section 19(25)

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Tribunals and Commissions16 Oct 2024Dismissed

Abdul Qayyum Mansuri & Anr Vs ICICI Bank Ltd. & Ors

Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0008

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

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Tribunals and Commissions15 Oct 2024Dismissed

Gurumukhsingh Gurdassingh Panjwani & Ors Vs ASREC India Pvt. Ltd

Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0010

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

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Tribunals and Commissions14 Oct 2024Dismissed