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Debts Recovery Appellate Tribunal judgments, 2026

690 judgments · page 32 of 35

Tribunals and Commissions09 Feb 2026

Triveni Enterprises & Ors. Vs Bank Of Baroda & Ors.

Debts Recovery Appellate Tribunal · (2026) 02 DRAT CK 3344

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 13(2), 13(4), 14, 14(1), 17, 18Rules, 2002-Rule 8(1), 8(2), 8(6), 9(3), 9(4)
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Tribunals and Commissions05 Feb 2026

Indian Overseas Bank Vs Amit Kumar

Debts Recovery Appellate Tribunal · (2026) 02 DRAT CK 3346

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Sections 13(2), 13(4), 18Security Interest (Enforcement) Rules, 2002-Rules 8(5), (6) and (7)RDB Act
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Tribunals and Commissions04 Feb 2026Dismissed

Smt. Abbu Vs UCO Bank & Ors.

Debts Recovery Appellate Tribunal · (2026) 02 DRAT CK 3376

RDB Act, 1993-Section 19, 21, 29, 30Income Tax Act 1963-Second Schedule
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Tribunals and Commissions03 Feb 2026

M/s Gupta Trading Co. & Anr. Vs Bank Of India & Ors.

Debts Recovery Appellate Tribunal · (2026) 02 DRAT CK 3356

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 18, 13(2), 13(3), 13(4), 13(8), 14Security Interest (Enforcement) Rules, 2002-Rule 8(1), 8(2), 8(6), Appendix IV-A
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Tribunals and Commissions02 Feb 2026

Punjab National Bank Vs Mr. Birendra Kachhap

Debts Recovery Appellate Tribunal · (2026) 02 DRAT CK 3388

Securitization and Reconstruction of Financial Asset and Enforcement of Security Interest Act, 2002-Section 18, 13(2), 13(4), 17Banking Companies (Acquisition and Transfer of Undertakings) Act V of 1970
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Tribunals and Commissions02 Feb 2026

Union Bank Of India Vs Md. Akbar Shamim & Anr.

Debts Recovery Appellate Tribunal · (2026) 02 DRAT CK 3389

Securitization and Reconstruction of Financial Asset and Enforcement of Security Interest Act, 2002-Section 18, 13(2), 13(4)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
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