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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 108 of 113

Tribunals and Commissions21 Sept 2012Allowed

Bank Of Baroda Vs Sardar Harbans Singh And Ors.

Debts Recovery Appellate Tribunal · (2013) 3 BC(DRAT) 59

Code Of Civil Procedure, 1908 — Order 9 Rule 13, Order 22 Rule 1, Order 22 Rule 4Indian Contract Act, 1872 — Section 128Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 31-A
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Tribunals and Commissions20 Sept 2012Allowed

Nainital Bank Ltd. Vs Lal Chand And Ors.

Debts Recovery Appellate Tribunal · (2012) 09 DRAT CK 0003

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 14
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Tribunals and Commissions18 Sept 2012Allowed

Bank Of India Vs Frontlines Fashion Exports (I) Pvt. Ltd.

Debts Recovery Appellate Tribunal · (2013) 2 BC 3

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17, 17(1), 17(7)Debts Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 11(1)
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Tribunals and Commissions16 Aug 2012Allowed

Syndicate Bank Vs H.R. Kanwal

Debts Recovery Appellate Tribunal · (2012) 08 DRAT CK 0001

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17Indian Penal Code, 1860 — Section 380, 448
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Tribunals and Commissions09 Aug 2012Dismissed

Raj Kumar Thakur Vs Andhra Bank

Debts Recovery Appellate Tribunal · (2012) 08 DRAT CK 0003

Limitation Act, 1963 — Section 4, 5, 24Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 20, 20(3), 24Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(4), 17, 17(7), 18, 18(1), 18(2), 37
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Tribunals and Commissions27 Jul 2012Allowed

Indian Bank Vs Gunveen Singh And Ors.

Debts Recovery Appellate Tribunal · (2012) 07 DRAT CK 0001

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 17A, 17A(2), 24Debts Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 22
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Tribunals and Commissions10 Jul 2012Allowed

Canara Bank Vs Supreme Ceramics Ltd.

Debts Recovery Appellate Tribunal · (2012) 3 BC 3

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17, 17(1)
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