COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments, 2026

690 judgments · page 14 of 35

Tribunals and Commissions13 Jul 2026

Raghvendra Das Vaishnav & Anr. Vs. Punjab National Bank

Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 2122

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Tribunals and Commissions13 Jul 2026

C. Thangaraj Vs Authorised Officer, Kotak Mahindra Bank & Anr.

Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1552

SARFAESI Act-Section 18, 17(1), 13(2), 13(4), 14, 31(i)Security Interest (Enforcement) Rules, 2002-Rule 4(1), 4(2), 4(2A), 5, 6, 6(1), 6(2), 6(4), 6(4)(b), 8(5), Appendix I, Appendix II, Appendix II-A, Appendix 2A

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Tribunals and Commissions10 Jul 2026

Sri R. Gireeshwar Reddy & Ors. Vs M/s Pegasus Assets Reconstruction Pvt. Ltd. & Anr.

Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1976

The Bankers’ Books Evidence Act, 1891-Section 4, 2A(a), 2A(b), 2A(c), 2(8)Indian Evidence Act, 1872-Section 34, 101, 102, 65, 59Recovery of Debts and Bankruptcy Act, 1993-Section 19

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Tribunals and Commissions10 Jul 2026Allowed

Smt. S. Nagaratna Patro & Ors. Vs Central Bank Of India & Ors.

Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1977

SARFAESI Act, 2002-Section 13 (2), 13 (4), 31 (i)Security Interest (Enforcement) Rules, 2002-Rule 3, 4, 8 (6)Code of Civil Procedure-Section 11

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Tribunals and Commissions10 Jul 2026

The Authorised Officer, Canara Bank & Anr. Vs Xenon Exports India Private Limited & Anr.

Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1978

SARFAESI Act, 2002-Section 13(2), 13(4), 17, 17(1)Security Interest (Enforcement) Rules, 2002-Rule 8(5), 8(6), 9(1), 9(3), 9(4)

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Tribunals and Commissions10 Jul 2026

M/s Ajay Kumar and Company & Ors. Vs ICICI Bank Limited

Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1979

Recovery of Debts and Bankruptcy Act, 1993

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Tribunals and Commissions10 Jul 2026

Indian Overseas Bank Vs M/S Varahi Diamond and Finance Limited & Ors.

Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1980

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Tribunals and Commissions10 Jul 2026

AGR Steel Strips Private Limited Vs Indian Bank (Allahabad Bank)

Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1981

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Tribunals and Commissions10 Jul 2026

M/s Dolce Foods Pvt. Ltd. & Ors. Vs Authorized Officer, Punjab National Bank & Anr.

Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1982

Securitization and Reconstruction of Financial Asset and Enforcement of Security Interest Act, 2002-Section 18, 13(2), 13(4)

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Tribunals and Commissions10 Jul 2026

Authorized Officer, Bank Of Baroda Vs Vikas Kumar & Ors.

Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1983

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 18, 13(2), 13(3A), 13(4), 17(1), 17, 14, 2(f), 13(8)Security Interest (Enforcement) Rules, 2002-Rule 9(2), 9(3), 9(4), 8(6), 8(1), 3, 3(4)Limitation Act, 1963-Section 5, 14

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Tribunals and Commissions09 Jul 2026