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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 105 of 113

Tribunals and Commissions04 Jun 2013Dismissed

Essix Biosciences Ltd. Vs Uco Bank And Ors.

Debts Recovery Appellate Tribunal · (2013) 4 BC 1

Code Of Civil Procedure, 1908 — Section 202Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468Securities And Exchange Board Of India (amendment) Act, 2002 — Section 13, 13(2), 13(4), 13(8), 17, 17(1), 19
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Tribunals and Commissions31 May 2013Dismissed

Schaefco International And Ors. Vs Hdfc Bank And Ors.

Debts Recovery Appellate Tribunal · (2013) 05 DRAT CK 0007

Code Of Civil Procedure, 1908 — Order 8 Rule 6A(1), Order 8 Rule 6A, Order 6 Rule 17, Order 8 Rule 9Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 19(8)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)
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Tribunals and Commissions28 May 2013Dismissed

Vikas Promoter (P) Ltd. Vs Mahajan Promoter & Developers (P) Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2013) 3 BC(DRAT) 87

Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 19(21)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 18Debts Recovery Tribunals (Procedure) Rules, 1993 — Rule 16
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Tribunals and Commissions06 May 2013Dismissed

Gopal Vs Union Of India And Ors.

Debts Recovery Appellate Tribunal · (2013) 4 BC 83

Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 30Income Tax (Certificate Proceedings) Rules, 1962 — Rule 40
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Tribunals and Commissions06 May 2013Dismissed

Joginder Singh Vs Union Bank Of India And Ors.

Debts Recovery Appellate Tribunal · (2013) 4 BC 29

Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 30Income Tax (Certificate Proceedings) Rules, 1962 — Rule 40
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Tribunals and Commissions15 Apr 2013Dismissed

Sunil Gupta Vs Bank Of India

Debts Recovery Appellate Tribunal · (2014) 2 BC(DRAT) 8

Limitation Act, 1963 — Section 14, 2(a), 24, 29(2), 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 15, 16, 17, 18, 19, 20, 21, 22, 23Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 20, 20(3), 24Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17, 17(7), 18
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Tribunals and Commissions05 Apr 2013Allowed

Madhu Arora Vs Punjab National Bank And Ors.

Debts Recovery Appellate Tribunal · (2013) 3 BC(DRAT) 64

Limitation Act, 1963 — Section 5Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 24Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17, 17(1), 17(7)
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Tribunals and Commissions03 Apr 2013Dismissed

Ishan System Pvt. Ltd. Vs Optiemus Infracom Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2013) 4 BC43

Code Of Civil Procedure, 1908 — Section 151Limitation Act, 1963 — Section 14, 18, 29(2), 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 15, 16, 17, 19, 20, 21, 22, 23, 24Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 2(a), 2(o), 20, 20(3), 24
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Tribunals and Commissions25 Mar 2013Dismissed

Pradeep Chugh Vs State Bank Of India And Ors.

Debts Recovery Appellate Tribunal · (2013) 3 BC(DRAT) 92

Limitation Act, 1963 — Section 2(a), 29(2), 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 2(o), 20, 20(3), 24Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 Section 17, 17(7), 18
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