COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments, 2024

278 judgments · page 4 of 14

Tribunals and Commissions01 Oct 2024Disposed Of

Karne Hospital Pvt. Ltd. & Ors Vs Piramal Capital and Housing Finance

Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0002

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 13(3A), 13(4), 14, 18(1)Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2)

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Tribunals and Commissions28 Aug 2024Dismissed

Manikchand Dewasi, Proprietor of M/s Shree Ganesh Electrical & Plywood Vs Canara Bank & Anr

Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0011

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 13(8), 14, 17(1)Goa, Daman and Diu Official Language Act, 1987 — Section 1(3)(1)Government of Union Territories Act, 1963 — Section 34, 35

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Tribunals and Commissions27 Aug 2024Disposed Of

Rajesh Satyapal Bajaj & Anr Vs PNB Housing Finance Ltd

Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0016

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

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Tribunals and Commissions27 Aug 2024Allowed

Vijendra Kumar Rai & Anr Vs Edelweiss Asset Reconstruction Company Ltd

Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0015

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

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Tribunals and Commissions27 Aug 2024Disposed Of

Rajabhau Babasaheb Shinde & Anr Vs Bank of India & Ors

Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0001

Insolvency & Bankruptcy Code, 2016 — Section 33(3)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 13(4), 14, 17(1), 18(1)

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Tribunals and Commissions26 Aug 2024Allowed

Assets Reconstruction Company (India) Ltd Vs Official Liquidator, High Court Bombay of M/s Indo Bonito Multinational Ltd. & Ors

Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0014

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

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Tribunals and Commissions26 Aug 2024Disposed Of

M/s Ginning and Ginning & Ors Vs Bank of Maharashtra

Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0013

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

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Tribunals and Commissions26 Aug 2024Disposed Of

State Bank of India & Anr Vs Adi Impex Infra Service & Ors

Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0012

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Tribunals and Commissions23 Aug 2024Disposed Of

Yunus Ibrahim Kalwatar & Ors Vs SICOM Ltd

Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0002

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

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Tribunals and Commissions22 Aug 2024Disposed Of

M/s. Anand Trading Company & Anr Vs Kotak Mahindra Bank Ltd. & Ors

Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0003

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Tribunals and Commissions21 Aug 2024Disposed Of

Manish Mahendrabhai Patel & Anr Vs Indian Bank

Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0006

Recovery Of Debts And Bankruptcy Act, 1993 — Section 17A

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Tribunals and Commissions21 Aug 2024Disposed Of

P2H Solutions Pvt Ltd, through its Director Mr Arvind Singh Vs Bank of Baroda

Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0005

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 13(3A), 14, 18(1), 26B, 26D

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Tribunals and Commissions21 Aug 2024Dismissed

Mahindra Shridhar Attarde Vs Swagat Housing Finance Co. Ltd. & Ors

Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0004

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

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Tribunals and Commissions20 Aug 2024Disposed Of

Yogesh Vasant Doke & Anr Vs Indiabulls Asset Reconstruction Company Ltd. & Anr

Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0008

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

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Tribunals and Commissions20 Aug 2024Dismissed

State Bank of India Vs Official Liquidator High Court Bombay being the liquidator of M/s Parth Foils Pvt Ltd and Ors

Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0007

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 14

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Tribunals and Commissions09 Aug 2024Disposed Of

Merchant Real Estate Pvt. Ltd Vs SMFG India Credit Company Ltd

Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0010

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(3)

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Tribunals and Commissions09 Aug 2024Allowed

Central Bank of India Vs Upendra Pravinbhai Patel & Anr

Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0009

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 14, 17(1)Security Interest (Enforcement) Rules, 2002 — Rule 8(2), 8(6), 9(1)

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Tribunals and Commissions06 Aug 2024Dismissed