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Debts Recovery Appellate Tribunal judgments, 2026

690 judgments · page 18 of 35

Tribunals and Commissions23 Jun 2026

Tasleem Vs Bank Of Baroda & Anr.

Debts Recovery Appellate Tribunal · (2026) 06 DRAT CK 1197

Securitisation and Asset Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 14, 17, 13(4)Security Interest (Enforcement) Rules, 2002-Rule 9, 9(2)Recovery of Debts and Bankruptcy Act, 1993-Section 19
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Tribunals and Commissions19 Jun 2026

Om Prakash Chandravanshi Vs Ritesh Kumar Malviya & Ors.

Debts Recovery Appellate Tribunal · (2026) 06 DRAT CK 1235

Securitization and Reconstruction of Financial Asset and Enforcement of Security Interest Act, 2002-Section 18, 13(2), 13(4), 14Security Interest (Enforcement) Rules, 2002-Rule 8(5), 8(6), 8(7), 9(2), 9(3), 9(4)
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Tribunals and Commissions19 Jun 2026

Punjab National Bank Vs M/s Prabal Roller Flour Mill & Ors.

Debts Recovery Appellate Tribunal · (2026) 06 DRAT CK 1236

Securitization and Reconstruction of Financial Asset and Enforcement of Security Interest Act, 2002-Section 18, 13(2), 13(4), 17Security Interest (Enforcement) Rules, 2002-Rule 8(5), 8(1), 8(2), 9
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Tribunals and Commissions17 Jun 2026

Meenakshi Goel Vs HDFC Bank Ltd. & Ors.

Debts Recovery Appellate Tribunal · (2026) 06 DRAT CK 1148

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 14(2), 17, 17(1), 17(2), 18Protection of Women from Domestic Violence Act, 2005-Section 12Constitution of India-Article 21
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