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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 100 of 113

Tribunals and Commissions17 Apr 2014Disposed Of

State Bank Of India Vs Sanjay Kumar Jain

Debts Recovery Appellate Tribunal · (2014) 4 BC(DRAT) 92

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)
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Tribunals and Commissions09 Apr 2014Allowed

State Bank Of Patiala Vs Inderjit Poultry Farms

Debts Recovery Appellate Tribunal · (2015) 1 BC(DRAT) 12

Code Of Civil Procedure, 1908 — Order 34 Rule 1Constitution Of India, 1950 — Article 141, 245, 246, 246(1), 254Haryana Agricultural Credit Operations And Miscellaneous Provision (Banks) Act, 1973 — Section 2(A), 2(a), 2(b), 8, 8A, 8(1), 8(2), 20
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Tribunals and Commissions02 Apr 2014Dismissed

Kanti Lal Sadh Vs Indian Overseas Bank

Debts Recovery Appellate Tribunal · (2014) 04 DRAT CK 0022

Constitution Of India, 1950 — Article 226Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(25)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 14, 14(1)(A), 17, 17(3), 17(4)
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Tribunals and Commissions02 Apr 2014Dismissed

G.D. Goenka Pvt. Ltd Vs Standard Chartered Bank

Debts Recovery Appellate Tribunal · (2014) 4 BC 142

Code Of Civil Procedure, 1908 — Order 11 Rule 2, Order 11 Rule 11, Order 11 Rule 12, Order 11 Rule 14, Order 11 Rule 18, Order 11 Rule 21Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(25), 22(2)(b)
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Tribunals and Commissions02 Apr 2014Dismissed

Punjab & Sind Bank Vs Delhi Automobiles Ltd.

Debts Recovery Appellate Tribunal · (2014) 4 BC(DRAT) 50

Code Of Civil Procedure, 1908 — Order 12 Rule 6Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(20)
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