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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 107 of 113

Tribunals and Commissions18 Jan 2013Dismissed

Sushila Devi Bansal Vs Oriental Bank Of Commerce And Ors.

Debts Recovery Appellate Tribunal · (2013) 3 BC 35

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 19, 20, 20(3), 22, 24Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17, 18
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Tribunals and Commissions14 Jan 2013Allowed

Asha Gautam And Ors. Vs Ifci And Ors.

Debts Recovery Appellate Tribunal · (2013) 2 BC8

Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 29, 30
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Tribunals and Commissions26 Dec 2012Partly Allowed

Standard Chartered Bank Vs Radnik Exports And Ors.

Debts Recovery Appellate Tribunal · (2013) 3 BC 48

Code Of Civil Procedure, 1908 — Section 151Customs Act, 1962 — Section 129-B(2)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(12), 19(20), 19(25)
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Tribunals and Commissions19 Dec 2012Dismissed

UCO Bank Vs Commercial Tax Officer And Ors.

Debts Recovery Appellate Tribunal · (2013) 3 BC 122

Central Sales Tax Act, 1956 — Section 9(2)Code Of Civil Procedure, 1908 — Order 23 Rule 1Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 30, 34
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Tribunals and Commissions30 Nov 2012Allowed

State Bank Of Patiala Vs Laxmi Narain Sharma And Ors.

Debts Recovery Appellate Tribunal · (2013) 2 BC 125

Code Of Civil Procedure, 1908 — Section 151Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 22Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 17, 17(1), 17A, 18, 18A, 18B, 19, 35
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Tribunals and Commissions22 Nov 2012Allowed

Canara Bank Vs Sanjay Khanna

Debts Recovery Appellate Tribunal · (2013) 3 BC 3

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(20)
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