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Debts Recovery Appellate Tribunal judgments, 2026

690 judgments · page 34 of 35

Tribunals and Commissions22 Jan 2026

M/s Om Anand Builders Vs Bank of Baroda & Ors.

Debts Recovery Appellate Tribunal · (2026) 01 DRAT CK 3192

Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 20Banking Companies (Acquisition & Transfer of Undertakings) Act V of 1970
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Tribunals and Commissions20 Jan 2026Appeal dismissed

The Authorized Officer, Bank Of India, Circuit House Branch, Jamshedpur, Having Its Office At Gulnar Mahal-4, Inner Circle Road, Jamshedpur, Distt.-Singhbhum, Jharkhand. Vs Minhaj Asghar Ansari, S/O Md. Ali Ansari, R/O Duplex No. D-7, Vatikaa's Green Valley, P.O. And P.S. Mango, Jamshedpur, Distt.-East Singhbhum, Jharkhand.

Debts Recovery Appellate Tribunal

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 18, Section 13(2), Section 13(3-A), Section 13(4)The SARFAESI Act
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