Tribunals and Commissions14 Mar 2013Disposed Of
A.S. Duggal Vs Punjab & Sind Bank And Ors.
Debts Recovery Appellate Tribunal · (2013) 03 DRAT CK 0003
Debts Recovery Tribunals (Procedure) Rules, 1993 — Rule 12(6)
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments
2,242 judgments · page 106 of 113
Tribunals and Commissions12 Mar 2013Dismissed
IFCI Limited Vs Dev Spinners Ltd. And Ors.
Debts Recovery Appellate Tribunal · (2013) 3 BC79(DRAT)
Limitation Act, 1963 — Section 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 29(2)Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 20, 20(3)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 18
Tribunals and Commissions08 Mar 2013Dismissed
Pushpa Builders Ltd. Vs Punjab National Bank And Ors.
Debts Recovery Appellate Tribunal · IV(2013)BC36
Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 2(g), 19(1), 25
Tribunals and Commissions26 Feb 2013Allowed
Raj And Company And Ors. Vs State Bank Of Patiala And Ors.
Debts Recovery Appellate Tribunal · (2013) 3 BC70(DRAT)
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 17, 19Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 17(7), 19(25)Code Of Civil Procedure, 1908 — Order 6 Rule 17
Tribunals and Commissions26 Feb 2013Disposed Of
Raj And Company And Ors. Vs Authorized Officer, State Bank Of Patiala And Ors.
Debts Recovery Appellate Tribunal · (2013) 02 DRAT CK 0009
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 17, 17(7), 19Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 19(25)Code Of Civil Procedure, 1908 — Order 6 Rule 17
Tribunals and Commissions26 Feb 2013Dismissed
Kuaan International Vs Asset Reconstruction Company (India) And Ors.
Debts Recovery Appellate Tribunal · (2013) 3 BC(DRAT) 67
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 18, 18(1)
Tribunals and Commissions26 Feb 2013Dismissed
Ajit Singh Lamba Vs Uco Bank
Debts Recovery Appellate Tribunal · (2013) 2 BC 79
Factories Act, 1948 — Section 106Limitation Act, 1963 — Section 12, 12(2), 29, 29(2), 4, 5, 6, 7, 8, 9, 10, 11, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 18, 18(1)Debt Recovery Appellate Tribunal (Procedure) Rules, 1994 — Section 11, 16
Tribunals and Commissions22 Feb 2013Dismissed
Kumar Aluminium Ltd. And Ors. Vs Asset Reconstruction Co. (India) Ltd. And Ors.
Debts Recovery Appellate Tribunal · (2013) 111 BC 101
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)
Tribunals and Commissions21 Feb 2013Dismissed
Sbp Rubbers Pvt. Ltd. And Ors. Vs Punjab & Sind Bank And Ors.
Debts Recovery Appellate Tribunal · (2013) 2 BC 1
Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 19, 20, 21Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17
Tribunals and Commissions19 Feb 2013Dismissed
Nytra Belts And Ors. Vs Vijaya Bank And Ors.
Debts Recovery Appellate Tribunal · (2013) 3 BC(DRAT) 74
Limitation Act, 1963 — Section 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 29(2)Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 20, 20(3)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 18
Tribunals and Commissions18 Feb 2013Disposed Of
V.K. Singhal And Ors. Vs Dena Bank And Ors.
Debts Recovery Appellate Tribunal · (2013) 2 BC 19
Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 2(c), 3, 3(1), 17, 18, 30, 31, 31ACode Of Civil Procedure, 1908 — Section 16, Order 9 Rule 13Constitution Of India, 1950 — Article 226, 227
Tribunals and Commissions14 Feb 2013
State Bank Of India Vs A.I.P. Rolling Mills Pvt. Ltd. And Ors.
Debts Recovery Appellate Tribunal · (2013) 2 BC 28
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17
Tribunals and Commissions11 Feb 2013Dismissed
Jain Exports Pvt. Ltd. And Ors. Vs Punjab National Bank And Ors.
Debts Recovery Appellate Tribunal · (2013) 02 DRAT CK 0003
Debts Recovery Tribunals (Procedure) Rules, 1993 — Rule 12(6)Constitution Of India, 1950 — Article 32, 226
Tribunals and Commissions06 Feb 2013Dismissed
State Bank Of India Vs Vimoni India Pvt. Ltd. And Ors.
Debts Recovery Appellate Tribunal · (2013) 2 BC 72
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17
Tribunals and Commissions05 Feb 2013Dismissed
Anjali Leasing Ltd. Vs Aerens Entertainment Zone Pvt. Ltd. And Ors.
Debts Recovery Appellate Tribunal · (2013) 02 DRAT CK 0001
Arbitration And Conciliation Act, 1996 — Section 8Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 3, 5, 13(2), 13(4), 13(9)
Tribunals and Commissions04 Feb 2013Allowed
Canara Bank Vs M.D. Art Jeweller And Ors.
Debts Recovery Appellate Tribunal · (2013) 02 DRAT CK 0011
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 19, 19(20)
Tribunals and Commissions31 Jan 2013Disposed Of
Yashwant Singh And Ors. Vs Indian Bank And Ors.
Debts Recovery Appellate Tribunal · (2013) 2 BC 34
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)
Tribunals and Commissions30 Jan 2013Disposed Of
Priknit Retails Ltd. And Ors. Vs State Bank Of India And Ors.
Debts Recovery Appellate Tribunal · (2013) 2 BC 68
Tribunals and Commissions29 Jan 2013Dismissed
Shreya Developwell Pvt. Ltd. Vs Pnb Housing Finance Ltd. And Ors.
Debts Recovery Appellate Tribunal · (2013) 2 BC 16
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17(1)
Tribunals and Commissions24 Jan 2013Dismissed
Punjab National Bank Vs Satbir Gupta And Ors.
Debts Recovery Appellate Tribunal · (2013) 2 BC 75
Limitation Act, 1963 — Section 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 29(2)Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 2(o), 3, 8(1), 19, 20, 20(3), 24Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17, 18, 38