Code of Criminal Procedure, 1953 — Section 156(3), 438Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 14, 18(1)

Read judgment

Tribunals and Commissions18 Jun 2024Dismissed

K. Premsagar Rao Vs Bank of India

Debts Recovery Appellate Tribunal · (2024) 06 DRAT CK 0010

Code of Civil Procedure, 1908 — Order 9 rule 7Limitation Act, 1963 — Section 5Recovery of Debts and Bankruptcy Act, 1993 — Section 22(2)(f), 22(2)(g)

Read judgment

Tribunals and Commissions14 Jun 2024Allowed

Indian Bank Through its Authorized Officer Vs M/s. Siddhivinayak Logistics Ltd. & Ors

Debts Recovery Appellate Tribunal · (2024) 06 DRAT CK 0005

Read judgment

Tribunals and Commissions12 Jun 2024Disposed Of

M/s Popular Luggage & Anr Vs Authorised Officer, Indian Bank & Anr

Debts Recovery Appellate Tribunal · (2024) 06 DRAT CK 0008

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 18(1)

Read judgment

Tribunals and Commissions12 Jun 2024Disposed Of

Basic Style Pvt. Ltd. & Ors Vs Bank of Maharashtra

Debts Recovery Appellate Tribunal · (2024) 06 DRAT CK 0007

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

Read judgment

Tribunals and Commissions12 Jun 2024Dismissed

Punjab National Bank Vs N.s J. K. Industries & Anr

Debts Recovery Appellate Tribunal · (2024) 06 DRAT CK 0006

Read judgment

Tribunals and Commissions11 Jun 2024Disposed Of

Narayan S/o Bhagwanrao Jadhav & Anr Vs Shubham Housing Development Finance

Debts Recovery Appellate Tribunal · (2024) 06 DRAT CK 0009

General Clauses Act, 1897 — Section 27Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 14, 18(1)Security Interest (Enforcement) Rules 2002 — Rule 3

Read judgment

Tribunals and Commissions04 Jun 2024Disposed Of

Royal Traders Vs Asset Reconstruction Company of India Ltd

Debts Recovery Appellate Tribunal · (2024) 06 DRAT CK 0001

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(3), 13(4), 17(1), 18(1)Security Interest (Enforcement) Rules, 2002 — Rule 8(6)

Read judgment

Tribunals and Commissions03 Jun 2024Dismissed

Dr. Rajul Vishnubhai Mesvani Vs Central Bank of India

Debts Recovery Appellate Tribunal · (2024) 06 DRAT CK 0002

Recovery of Debts and Bankruptcy Act, 1993 — Section 20(2), 30

Read judgment

Tribunals and Commissions29 May 2024Partly Allowed

State Bank of India Vs Sri Vishal Sahani

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0020

Recovery of Debts and Bankruptcy Act, 1993 — Section 19, 20Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)

Read judgment

Tribunals and Commissions29 May 2024Disposed Of

M/s Savitri Devi Automobiles Pvt Ltd And Others Vs Bank Of Baroda

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0019

Companies Act, 2013 — Section 173Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 20Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 18

Read judgment

Tribunals and Commissions28 May 2024Disposed Of

M/s Abhay Industries & Anr Vs Authorised Officer, Canara Bank & Ors

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0021

Read judgment

Tribunals and Commissions21 May 2024Disposed Of

Bank of Baroda Vs Jaswant Singh and 3 Ors

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0022

Read judgment

Tribunals and Commissions15 May 2024Dismissed

Axis Bank Limited Vs Vivek Sehgal

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0015

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

Read judgment