Tribunals and Commissions15 Apr 2024Dismissed
Ms Star Brillian Vs State Bank Of India
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0019
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments, 2024
278 judgments · page 9 of 14
Tribunals and Commissions15 Apr 2024Allowed
LIC Housing Finance Ltd Vs Venkata Narayana Tummalapenta
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0016
Code of Civil Procedure, 1908 — Order 41 Rule 27Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17
Tribunals and Commissions10 Apr 2024Allowed
Bank of Baroda Vs M/s. Shalimar Exhibitors
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0015
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(4), 14Transfer of Property Act, 1882 — Section 59
Tribunals and Commissions10 Apr 2024Allowed
Sanjeev Shriya Vs Stressed Assets Stabilization Fund and Ors
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0013
Recovery of Debts and Bankruptcy Act, 1993 — Section 20
Tribunals and Commissions10 Apr 2024Allowed
Bank of Baroda Vs M/s Shalimar Exhibitors
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0010
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 14Transfer of Property Act 1882 — Section 59
Tribunals and Commissions08 Apr 2024Allowed
Kumar Aluminium Ltd Vs Asset Reconstruction Company India Ltd
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0014
Recovery of Debts and Bankruptcy Act, 1993 — Section 19, 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17, 18, 18(1)
Tribunals and Commissions08 Apr 2024Dismissed
MUFG Bank Ltd (Formerly Known As The Bank Of Tokyo-Mitsubishi Ufj Ltd) Vs KLEN & Marshalls Manufacturers And Exportes Ltd
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0011
Tribunals and Commissions04 Apr 2024Allowed
Dr Annasaheb Chougule Urban Co operative Bank Ltd Vs Sahebrao Marutrao Patil & Ors
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0012
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(4), 14
Tribunals and Commissions02 Apr 2024Allowed
Pabba Vijay Kumar Vs Cholamandalam Investment and Finance Co Ltd
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0008
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 31(j)
Tribunals and Commissions02 Apr 2024Allowed
Kusum Kumari Trust & Another Vs Central Bank of India
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0007
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2)
Tribunals and Commissions02 Apr 2024Disposed Of
Al Mandina Import Export & Ors Vs Authorised Officer, Bank Of Baroda
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0006
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(3)
Tribunals and Commissions02 Apr 2024Dismissed
Bank of Baroda Vs ICICI Bank Ltd. & Ors
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0005
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(5), 19(8)
Tribunals and Commissions02 Apr 2024Dismissed
Vishnukant Upadhyay & Anr Vs Bandhan Bank
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0004
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 14
Tribunals and Commissions01 Apr 2024Allowed
Bivas Garu Vs Punjab National Bank
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0009
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 17
Tribunals and Commissions01 Apr 2024
Minal T. Kamble Vs HDFC Bank
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0003
Tribunals and Commissions01 Apr 2024Disposed Of
Smt. Indra Devi Bajaj & Anr. Vs Bank of Baroda
Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0002
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 14, 18
Tribunals and Commissions21 Mar 2024Allowed
Union Bank of India Vs Smt. Amna Begam
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0023
Recovery of Debts and Bankruptcy Act, 1993 — Section 19(1), 20
Tribunals and Commissions20 Mar 2024Dismissed
Shri Kirtikumar Jethmal Bafna Vs Kotak Mahindra Bank Limited
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0024
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(4), 14, 17(4A), 34
Tribunals and Commissions19 Mar 2024Allowed
State Bank Of India Vs Abhijeet Ferrotech Limited
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0027
Recovery of Debts and Bankruptcy Act, 1993 — Section 19, 19(5)(i)Contract Act, 1872 — Section 2(f), 51, 52, 53, 54, 64, 73, 74, 75
Tribunals and Commissions19 Mar 2024Dismissed
Bengal Shrachi Housing Development Limited Vs Dhanlaxmi Bank Limited
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0026
Code of Civil Procedure, 1908 — Section 144Recovery of Debts and Bankruptcy Act, 1993 — Section 19