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Debts Recovery Appellate Tribunal judgments, 2025

40 judgments · page 1 of 2

Tribunals and Commissions21 May 2025Disposed Of

Punjab and Sind Bank Vs Mohd. Haider & Anr

Debts Recovery Appellate Tribunal · (2025) 05 DRAT CK 1000

Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 13(8), 18Security Interest(Enforcement) Rules, 2002 - Rule 9(1)
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Tribunals and Commissions16 May 2025Allowed

Vinod Khanna Vs Bank Of Maharashtra

Debts Recovery Appellate Tribunal · (2025) 05 DRAT CK 0998

Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 17, 18
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Tribunals and Commissions13 May 2025Disposed Of

Indian Bank Vs Sri.P.M.Rajasekaran & Anr

Debts Recovery Appellate Tribunal · (2025) 05 DRAT CK 1004

Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 18
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Tribunals and Commissions09 May 2025Disposed Of

Sri. Sreekumar & Anr Vs Canara Bank

Debts Recovery Appellate Tribunal · (2025) 05 DRAT CK 1003

Contract Act, 1872 - Section 133, 134, 139, 141Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 20Indian Partnership Act, 1932 - Section 25, 32, 32(3), 45, 72
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Tribunals and Commissions06 May 2025Disposed Of

State Bank Of India Vs M/s Baba Sons

Debts Recovery Appellate Tribunal · (2025) 05 DRAT CK 0992

Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 18
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Tribunals and Commissions06 May 2025Disposed Of

Brijesh Singh Vs Bank Of Baroda

Debts Recovery Appellate Tribunal · (2025) 05 DRAT CK 0991

Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 18
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Tribunals and Commissions06 May 2025Disposed Of

Jameel Ahmad Vs Bank Of Baroda

Debts Recovery Appellate Tribunal · (2025) 05 DRAT CK 0990

Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 18
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Tribunals and Commissions05 May 2025Disposed Of

Shri Shyam Sharma Vs Punjab National Bank

Debts Recovery Appellate Tribunal · (2025) 05 DRAT CK 0989

Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 18
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Tribunals and Commissions20 Jan 2025Allowed

ARCIL Vs Murugappa krishnan

Debts Recovery Appellate Tribunal · (2025) 01 DRAT CK 1668

Code of Civil Procedure, 1908 - Order 6 Rule 17, Order 7 Rule 7Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(4), 17(3), 18
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Tribunals and Commissions17 Jan 2025Disposed Of

M/s Raviputram Oil Mills Vs UCO Bank

Debts Recovery Appellate Tribunal · (2025) 01 DRAT CK 1667

Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(4), 18Security Interest (Enforcement) Rules, 2002 - Rule 3, 8(1), 8(2), 8(6)
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