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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 10 of 113

Tribunals and Commissions22 Jul 2026

Mrs. Renu Chaudhary Vs Syndicate Bank & Ors.

Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1920

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 18, 13(2), 13(4)I.P.C.-Section 406, 420, 34Banking Companies Acquisition and Transfer of Undertakings) Act, 1970
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Tribunals and Commissions20 Jul 2026

M/s DD Agency & Ors. Vs Canara Bank & Anr.

Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 2096

SARFAESI Act-Section 13(2), 13(3A), 13(4), 13(8), 14, 17, 17(1), 17(3), 18, 18(1), 35Security Interest (Enforcement) Rules, 2002-Rule 8, 8(1), 8(2), 8(5), 8(6), 9, 9(1), 9(2), 9(3), 9(4), 9(6)Act 1882-Section 60
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