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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 110 of 113

Tribunals and Commissions29 Dec 2011Allowed

Kailash Devi Girdhar Vs Indian Overseas Bank And Ors.

Debts Recovery Appellate Tribunal · (2012) 1 BC 144

Security Interest (Enforcement) Rules, 2002 — Rule 8(6), 9Code Of Civil Procedure, 1908 — Order 21 Rule 90Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17(1)
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Tribunals and Commissions22 Dec 2011

Rajasthan Artemporium Vs Bank Of India And Ors.

Debts Recovery Appellate Tribunal · (2012) 2 BC 13

Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 6 Rule 17, Order 8 Rule 10Foreign Trade (Development And Regulation) Amendment Act, 2010 — Section 15(1)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 19(12), 19(13), 19(15), 19(17), 19(18), 19(25)
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Tribunals and Commissions22 Dec 2011Dismissed

Engineering Industries Pvt. Ltd. And Ors. Vs United Bank Of India

Debts Recovery Appellate Tribunal · (2012) 2 BC 3

Constitution Of India, 1950 — Article 14, 226, 227Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 13(10), 17, 17(2), 17(3), 17(4), 18, 18(1)Foreign Trade (Development And Regulation) Act, 1992 — Section 15(1)
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Tribunals and Commissions19 Dec 2011Disposed Of

Gnjimpex Vs State Bank Of India

Debts Recovery Appellate Tribunal · (2012) 1 BC 114

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17
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Tribunals and Commissions14 Dec 2011Disposed Of

Canara Bank Vs K. Shyam International And Ors.

Debts Recovery Appellate Tribunal · (2012) 2 BC 1

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), 17
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Tribunals and Commissions09 Dec 2011Disposed Of

Karun Raj Narang Vs ICICI Bank Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2012) 1 BC 159

Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 5ARecovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19
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Tribunals and Commissions28 Nov 2011Dismissed

Seema Poultry Farm And Ors. Vs State Bank Of Bikaner & Jaipur And Ors.

Debts Recovery Appellate Tribunal · (2012) 2 BC 53

Constitution Of India, 1950 — Article 246, 246(1)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17, 35Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 8, 19, 34, 34(1), 34(2)
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Tribunals and Commissions14 Nov 2011Dismissed

Eider Pwi Paging Ltd. And Ors. Vs Canara Bank And Ors.

Debts Recovery Appellate Tribunal · (2012) 2 BC 91

Code Of Civil Procedure, 1908 — Section 11, 60(1)(ccc), Order 21 Rule 60(2), Order 21 Rule 66(2), Order 21 Rule 90Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 20, 30(1)
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Tribunals and Commissions11 Jul 2011Disposed Of

Ashish Ghai And Ors. Vs ICICI Bank Ltd.

Debts Recovery Appellate Tribunal · (2012) 1 BC 138

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17, 18(1)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 20, 21
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Tribunals and Commissions06 Jul 2011Dismissed

Inderjeet Singh And Ors. Vs Federal Bank Ltd.

Debts Recovery Appellate Tribunal · (2012) 1 BC 121

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)Indian Contract Act, 1872 — Section 72Negotiable Instruments Act, 1881 — Section 105, 106, 107
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