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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 101 of 113

Tribunals and Commissions01 Apr 2014Allowed

CHL Ltd. Vs Union Of India

Debts Recovery Appellate Tribunal · (2014) 4 BC(DRAT) 1

Customs Act, 1962 — Section 142, 142(1), 142(c)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 11, 35
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Tribunals and Commissions21 Mar 2014

Neelima Sheetal Kitchloo Vs Bank Of India

Debts Recovery Appellate Tribunal · (2015) 1 BC 130

Code Of Civil Procedure, 1908 — Order 21 Rule 10Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 17, 18, 19, 19(2), 21, 30, 31, 31(1), 31(2), 31(2)(b), 31A, 34
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Tribunals and Commissions21 Mar 2014Dismissed

Kulwant Kaur Vs Punjab & Sind Bank

Debts Recovery Appellate Tribunal · (2014) 4 BC 148

Code Of Civil Procedure, 1908 — Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 60, Order 21 Rule 61, Order 21 Rule 62, Order 21 Rule 63Income-Tax Rules, 1962 — Rule 11, 11(4), 11(6)Constitution Of India, 1950 — Article 226, 227
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Tribunals and Commissions21 Mar 2014Dismissed

J.S. Arora Vs State Bank Of Hyderabad

Debts Recovery Appellate Tribunal · (2015) 1 BC(DRAT) 57

Registration Act, 1908 — Section 48Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 17Transfer Of Property Act, 1882 — Section 48
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Tribunals and Commissions12 Mar 2014Dismissed

Chetan Singh Vs State Bank Of Patiala

Debts Recovery Appellate Tribunal · (2015) 1 BC(DRAT) 64

Evidence Act, 1872 — Section 114Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)Security Interest (Enforcement) Rules, 2002 — Rule 3
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Tribunals and Commissions11 Mar 2014Disposed Of

Sriram & Sons Vs State Bank Of Bikaner & Jaipur

Debts Recovery Appellate Tribunal · (2014) 03 DRAT CK 0015

Code Of Civil Procedure, 1908 — Order 21 Rule 49, Order 21 Rule 49(1), Order 21 Rule 49(2)Indian Partnership Act, 1932 — Section 14, 15, 23, 23(2), 29, 30, 30(i), 31, 31(1), 32, 33, 34, 35, 36, 37, 38, 46, 48, 48(b)(i), 48(b)(ii), 48(b)(iii), 48(b)(iv), 49
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Tribunals and Commissions11 Mar 2014Dismissed

Durga Agencies Vs State bank Of Patiala

Debts Recovery Appellate Tribunal · (2014) 03 DRAT CK 0014

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 13(4)(a), 17(3)Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(6)
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Tribunals and Commissions10 Mar 2014Allowed

Akron (Acron) Healthcare Pvt. Ltd. Vs Mukesh Gupta

Debts Recovery Appellate Tribunal · (2014) 4 BC 114

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)Security Interest (Enforcement) Rules, 2002 — Rule 8(8)
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Tribunals and Commissions10 Mar 2014Allowed

Akron (Acron) Healthcare Pvt. Ltd Vs Mukesh Gupta & Ors

Debts Recovery Appellate Tribunal · (2014) 03 DRAT CK 0001

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(2), 13(4)Security Interest (Enforcement) Rules, 2002 — Rule 8(8)
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