Tribunals and Commissions30 Apr 2024Dismissed
M/s Anand Poultry Farm & Anr Vs Bank of India & Ors
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0037
Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 20
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments, 2024
278 judgments · page 8 of 14
Tribunals and Commissions30 Apr 2024Disposed Of
Manju W/o Pravin Choudhary & Ors Vs PNB Housing Finance Ltd Through its Authorised Officer
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0036
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(3), 14, 18(1)Insolvency & Bankruptcy Code, 2016 — Section 7
Tribunals and Commissions30 Apr 2024Dismissed
Krishna Kali Creations Pvt Ltd Vs Housing And Usrban Development Corporation Ltd And Ors
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0030
Transfer of Property Act, 1882 — Section 70Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(4), 13(13), 14, 17Registration Act, 1908 — Section 17(b)
Tribunals and Commissions30 Apr 2024Dismissed
Sri Jampani Krishna Babu Vs Canara Bank
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0029
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17Security Interest (Enforcement) Rules, 2002 — Rule 8(2), 8(5), 9(4), 9(5)
Tribunals and Commissions30 Apr 2024Dismissed
Angara Rajesh Vs State Bank Of India
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0028
Civil Procedure Code, 1908 — Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule 4
Tribunals and Commissions29 Apr 2024Dismissed
Dr. Sanjeev Krishan Chaudhary & Anr Vs Saraswat Cooperative Bank & Ors
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0035
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(4)
Tribunals and Commissions29 Apr 2024Dismissed
Ms Raksha Sehgal Vs Axis Bank
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0034
Indian Penal Code, 1860 — Section 120B, 406, 420
Tribunals and Commissions29 Apr 2024Dismissed
Abhiram Infra Projects Private Limited Vs HDFC Bank Limited
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0033
Recovery of Debts And Bankruptcy Act, 1993 — Section 19
Tribunals and Commissions29 Apr 2024Dismissed
M/S Luhit Commercials Vs Punjab National Bank
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0032
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2)
Tribunals and Commissions29 Apr 2024Dismissed
Prem Kumar Singh Vs Central Bank of India
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0031
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(3A), 14, 17
Tribunals and Commissions25 Apr 2024Dismissed
Gauranga Banerjee Vs Hinduja Lay Land Limited
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0024
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(13), 14
Tribunals and Commissions25 Apr 2024Allowed
Shri Krishna Cinetech Pvt Ltd Vs Punjab National Bank And Ors.
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0021
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(4), 14, 18Security Interest (Enforcement) Rules, 2002 — Rule 8(6)
Tribunals and Commissions25 Apr 2024Allowed
Indian Overseas Bank Vs M/s Kitty Creations And Ors
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0020
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(4), 17(1), 18Security Interest (Enforcement) Rules, 2002 — Rule 8(5), 8(6), 9(1)
Tribunals and Commissions24 Apr 2024Dismissed
Union Bank of India Vs Boddu Ganesh, S/o Late Veeraiah
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0025
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(8), 14Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(6), 9, 9(1), 9(2), 9(6)
Tribunals and Commissions23 Apr 2024Dismissed
Farooq Ali Vs Asrec (India) Limited
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0027
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 14, 17
Tribunals and Commissions22 Apr 2024Dismissed
Sri Srikanth Reddy Kasu Vs Bank of India
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0026
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 13(8), 17Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2), 8(5), 8(6), 8(7), 9(1)
Tribunals and Commissions22 Apr 2024Disposed Of
M/s Amir Traders & Ors Vs Bank of Baroda & Ors
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0023
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 14, 17, 18(1)
Tribunals and Commissions22 Apr 2024Dismissed
Adarsh Co operative Bank Ltd Vs Chandresh Navinchandra Jani
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0022
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(3), 13(4), 14
Tribunals and Commissions17 Apr 2024Partly Allowed
IFCI Bank Ltd Vs Rainbow Papers Ltd. & Ors
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0017
Tribunals and Commissions16 Apr 2024Dismissed
M/s Wanganga Rice Mill and Ors. Vs State Bank of India and Ors
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0018
Security Interest (Enforcement) Rules, 2002 — Rule 13