COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments, 2024

278 judgments · page 7 of 14

Tribunals and Commissions15 May 2024Disposed Of

State Bank of India & Anr Vs Navneet Agarwal & Anr

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0014

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17(6)

Tribunals and Commissions15 May 2024Dismissed

Maddineni Venkateswarlu, S/o M. Ramulu Vs State Bank of India

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0013

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 30(1)

Tribunals and Commissions15 May 2024Dismissed

Kakkan Rice Mills Pvt. Ltd Vs Bank of Baroda and Ors

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0008

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

Tribunals and Commissions15 May 2024Dismissed

State Bank of India Vs M/s Vee Aar Polymers Pvt. Ltd

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0007

Recovery of Debts and Bankruptcy Act, 1993 — Section 22(2)(g)

Tribunals and Commissions14 May 2024Allowed

M/s Subhamasthu Papers Pvt. Ltd Vs Bank of India

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0012

Security Interest (Enforcement) Rules, 2002 — Rule 8(6), 9(1)

Tribunals and Commissions14 May 2024Disposed Of

M/s Bhoje Power Control System Vs Punjab National Bank

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0009

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

Tribunals and Commissions13 May 2024Dismissed

Sankhajit Pramanik Vs Kotak Mahindra Bank & Others

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0023

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

Tribunals and Commissions13 May 2024Allowed

Vinodkumar Ramgopalji Gilada Vs The Authorised Officer, CFM Asset Reconstruction Pvt. Ltd. & Ors

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0016

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

Tribunals and Commissions13 May 2024Dismissed

The Authorised Officer, Indian Bank Head Office Vs M/s VMS Ferro Alloys Private Limited

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0011

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

Tribunals and Commissions13 May 2024Allowed

M/s Jay Gajgnnath Castings Private Limited Vs UCO Bank

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0010

Tribunals and Commissions09 May 2024Disposed Of

SKM Contractor and Services Pvt. Ltd. Vs R. B. Overseas & Anr

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0017

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 18

Tribunals and Commissions08 May 2024Disposed Of

M/s Shri Ram Fruit Bhandar & Anr Vs Bank of India

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0018

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

Tribunals and Commissions07 May 2024Disposed Of

Punjab National Bank Vs M/s Gopalpriy Milk Products Pvt. Ltd

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0004

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 18

Tribunals and Commissions06 May 2024Dismissed

Om Shiv Estate Pvt. Ltd Vs Punjab National Bank

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0006

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(5)(i), 30Limitation Act, 1963 — Section 5

Tribunals and Commissions06 May 2024Dismissed

M/s Bhawaya Pipe Pvt. Ltd. Vs Indian Bank

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0005

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 18

Tribunals and Commissions02 May 2024Dismissed

Pragnesh Shankarlal Patel & Ors Vs Authorised Officer, Bank of Baroda & Ors

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0003

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 14Limitation Act, 1963 — Section 5

Tribunals and Commissions02 May 2024Dismissed

Krishnakant R. Lotia Vs Bank of Baroda

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0002

Transfer of Property Act 1882 — Section 53ARecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 30

Tribunals and Commissions01 May 2024Dismissed

Shyam Narayan Yadav and Anr Vs Union Bank of India and Ors

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0001

Tribunals and Commissions30 Apr 2024Dismissed

T.R. Vadhiraja Vs Bank of Baroda

Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0039

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 14, 17

Tribunals and Commissions30 Apr 2024Dismissed

Dinesh Jayantilal Choksi Vs Bank of Baroda

Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0038

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(4), 17(1)