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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 109 of 113

Tribunals and Commissions19 Jun 2012Disposed Of

Canara Bank Vs Rama Tayal And Ors.

Debts Recovery Appellate Tribunal · (2012) 3 BC 1

Negotiable Instruments Act, 1881 — Section 138Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 10Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17
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Tribunals and Commissions11 Jun 2012Dismissed

Bank Of Maharashtra Vs Dilip Kumar Saha

Debts Recovery Appellate Tribunal · (2013) 1 BC 34

Limitation Act, 1963 — Section 4, 5, 24Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 20, 24Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 17, 17(7), 18
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Tribunals and Commissions17 May 2012Dismissed

Uma Handicrafts Vs Shyam Sunder Aggarwal And Ors.

Debts Recovery Appellate Tribunal · (2013) 1 BC 68

Code Of Civil Procedure, 1908 — Order 33 Rule 1, Order 33 Rule 2Limitation Act, 1963 — Section 5, 14Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 20
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Tribunals and Commissions15 May 2012Dismissed

Vinay Rubbers And Ors. Vs Punjab & Sind Bank And Ors.

Debts Recovery Appellate Tribunal · (2013) 1 BC 73

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 21Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17, 18(1)
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Tribunals and Commissions02 May 2012Allowed

Satpal Singh Bindra Vs Kotak Mahindra Bank And Ors.

Debts Recovery Appellate Tribunal · (2013) 1 BC 37

Delhi Rent Control Act, 1958 — Section 14Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 14, 17, 17(1)State Financial Corporations Act, 1951 — Section 29
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Tribunals and Commissions30 Apr 2012Dismissed

Shaktipunj Foundation Vs Canara Bank And Ors.

Debts Recovery Appellate Tribunal · (2012) 3 BC 18

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 17, 17(1)Transfer Of Property Act, 1882 — Section 65A, 65A(e), 65A(2)(e), 107
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Tribunals and Commissions24 Apr 2012Dismissed

IDBI Bank Ltd. Vs Sunita Kakaria

Debts Recovery Appellate Tribunal · (2012) 3 BC 9

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 14, 17Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 — Section 5(1)Indian Penal Code, 1860 — Section 419, 420, 468, 471
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Tribunals and Commissions24 Jan 2012Disposed Of

Phoenix Arc Pvt. Ltd. Vs Ishan Systems Pvt. Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2012) 2 BC 98 : (2012) 4 BC 9

Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(5), 8(6), 9, 9(1), 9(2)Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 9, 9(c), 13, 13(2), 13(4), 13(8), 17
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Tribunals and Commissions16 Jan 2012Dismissed

Nirmala Jain Vs UCO Bank And Ors.

Debts Recovery Appellate Tribunal · (2012) 1 BC 162

Code Of Criminal Procedure, 1973 — Section 195, 195(1)(b), 340Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 22(3)
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Tribunals and Commissions10 Jan 2012Allowed

Oriental Bank Of Commerce Vs Delhi Cement Corpn. And Ors.

Debts Recovery Appellate Tribunal · (2012) 1 BC 165

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, 19(20), 19(22), 20(2)
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