Tribunals and Commissions15 Jul 2024Allowed
Anand S. Jaisingh Vs Central Bank of India & Ors
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0011
Limitation Act, 1963 — Section 14
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments, 2024
278 judgments · page 5 of 14
Tribunals and Commissions15 Jul 2024Disposed Of
M/s. Repute Foods Pvt. Ltd. & Ors Vs Central Bank of India
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0010
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 13(3A)
Tribunals and Commissions15 Jul 2024Allowed
M/s. Esha Farm Pvt. Ltd Vs Bank of Maharashtra & Ors
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0009
Recovery of Debts Due to Banks & Financial Institutions Act, 1993 — Section 20, 30
Tribunals and Commissions12 Jul 2024Disposed Of
Akar Creations Pvt. Ltd. & Ors Vs Canara Bank
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0022
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(3), 18(1)
Tribunals and Commissions05 Jul 2024Disposed Of
Shri Samarth Paper and Board Mill & Ors Vs Bank of India through Authorised Officer
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0021
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17(1), 18, 18(1)Recovery of Debts Due to Banks & Financial Institutions Act, 1993 — Section 20, 21
Tribunals and Commissions05 Jul 2024Disposed Of
Piyushbhai Ghanubhai Patel & Anr Vs Bank of Baroda
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0020
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 31(i)
Tribunals and Commissions04 Jul 2024Disposed Of
Asset Reconstruction Company Vs Daewoo Motors India Ltd. (In liquidation)
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0019
Tribunals and Commissions03 Jul 2024Dismissed
M/s Design Deal & Ors Vs Bank of Baroda
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0018
Code of Civil Procedure, 1908 — Order 47 Rule 1
Tribunals and Commissions03 Jul 2024Disposed Of
M/s. Om Bahuuddeshiya Sevabhavi Sanstha, Nashik & Ors Vs Omkara Assets Reconstruction Pvt. Ltd. & Anr
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0017
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14
Tribunals and Commissions02 Jul 2024Dismissed
A. Rengasamy Vs Indian Bank
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0026
Recovery Of Debts And Bankruptcy Act, 1993 — Section 20(3)
Tribunals and Commissions02 Jul 2024Dismissed
Angel Educational Trust Vs Kotak Mahindra Bank Limited
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0025
Tribunals and Commissions02 Jul 2024Disposed Of
M/s Kamala Mills Ltd & Ors Vs Indiabulls Housing Finance Ltd & & Ors
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0016
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 14, 18(1)
Tribunals and Commissions02 Jul 2024Disposed Of
M/s. Leenam Foods Pvt. Ltd Vs State Bank of India & Anr
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0015
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17(4A)
Tribunals and Commissions01 Jul 2024Dismissed
M/s Maximus ARC Limited Vs M/s. Sreenivas Buildtech (India) Pvt. Ltd
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0024
Tribunals and Commissions01 Jul 2024Disposed Of
M/s Akshaya Tex Prop. Mr. V.Selvakumar Vs Canara Bank
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0023
Tribunals and Commissions01 Jul 2024Dismissed
Shrirajrajeshwari Infrastructures Pvt. Ltd. & Ors Vs Union Bank of India & Ors
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0014
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 13(8)Arbitration and Conciliation Act, 1996 — Section 34Security Interest (Enforcement)Rules, 2002 — Rule 8(2), 8(6), 9(2), 9(3), 9(9)
Tribunals and Commissions01 Jul 2024Disposed Of
Kinjal Bhupendra Dalal Vs Union Bank of India & Ors
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0013
Tribunals and Commissions01 Jul 2024Disposed Of
Navnit Cars Pvt. Ltd Vs State Bank of India & Anr
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0012
Tribunals and Commissions01 Jul 2024Dismissed
Indiabulls Commercial Credit Ltd Vs M/s D.B. Footwear And Another
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0006
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 18
Tribunals and Commissions01 Jul 2024Allowed
Chhattisgarh State Power Holding Company Ltd Vs Bank of Baroda
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0005
Recovery of Debts and Bankruptcy Act, 1993 — Section 20Madhya Pradesh State Reorganization Act, 2000 — Section 58