COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 111 of 113

Tribunals and Commissions27 Jun 2011Dismissed

Promilaghai Vs Oriental Bank Of Commerce And Ors.

Debts Recovery Appellate Tribunal · (2012) 2 BC 39

Code Of Civil Procedure, 1908 — Order 21 Rule 90, Order 21 Rule 90(2)Income Tax Act, 1961 — Section 2, 49, 50, 51, 52, 53, 156Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 29, 30

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Tribunals and Commissions21 Jun 2011Dismissed

State Trading Corporation Of India Ltd. Vs State Bank Of India And Ors.

Debts Recovery Appellate Tribunal · (2012) 1 BC 66

Arbitration And Conciliation Act, 1996 — Section 7, 34, 44, 45, 46, 47, 48, 48(2)(b), 49, 60Code Of Civil Procedure, 1908 — Section 13(e)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 2(g), 17, 19(20)

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Tribunals and Commissions15 Jun 2011Disposed Of

Inde Enterprises Pvt. Ltd. Vs State Bank Of Patiala

Debts Recovery Appellate Tribunal · (2012) 1 BC 111

Limitation Act, 1963 — Section 5

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Tribunals and Commissions08 Jun 2011

Indian Bank And Ors. Vs IFCI Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2012) 2 BC 36

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Tribunals and Commissions08 Jun 2011Dismissed

Satinder Kapur And Ors. Vs IFCI Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2012) 2 BC 32

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 20(6), 21

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Tribunals and Commissions07 Jun 2011Disposed Of

Rammurti Pyarelal And Ors. Vs Central Bank Of India And Ors.

Debts Recovery Appellate Tribunal · (2011) 06 DRAT CK 0007

Code Of Civil Procedure, 1908 — Order 7 Rule 11(d), Order 21 Rule 72, Order 21 Rule 90Limitation Act, 1963 — Section 3(1), 5Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17

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Tribunals and Commissions03 Jun 2011Dismissed

S.V.C. Superchem Ltd. And Ors. Vs State Bank Of India And Ors.

Debts Recovery Appellate Tribunal · (2012) 2 BC 26

Code Of Civil Procedure, 1908 — Section 47(3), Order 21 Rule 16Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 21

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Tribunals and Commissions02 Jun 2011Disposed Of

Himachal Pradesh Finance Corpn. Vs National Oil & Flour Mills And Ors.

Debts Recovery Appellate Tribunal · (2012) 1 BC 91

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Tribunals and Commissions02 Jun 2011Dismissed

Anil Sharma Vs Union Bank Of India And Ors.

Debts Recovery Appellate Tribunal · (2012) 2 BC 88

Code Of Civil Procedure, 1908 — Order 9 Rule 13Constitution Of India, 1950 — Article 136Limitation Act, 1963 — Section 5, 17

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Tribunals and Commissions01 Jun 2011Dismissed

Inderjjt And Ors. Vs State Bank Of Patiala And Ors.

Debts Recovery Appellate Tribunal · (2012) 2 BC 84

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

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Tribunals and Commissions30 May 2011Disposed Of

Development Credit Bank Ltd. Vs Rajiv Chadha And Ors.

Debts Recovery Appellate Tribunal · (2011) 05 DRAT CK 0002

Indian Contract Act, 1872 — Section 25Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(20)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17

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Tribunals and Commissions30 May 2011Disposed Of

Punjab National Bank Vs Kapil Taneja And Ors.

Debts Recovery Appellate Tribunal · (2011) 3 BC 136

Code Of Civil Procedure, 1908 — Section 151, Order 23 Rules 1, Order 23 Rules 2Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 30

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Tribunals and Commissions27 May 2011Allowed

Pankaj Gulati Vs Union Bank Of India And Ors.

Debts Recovery Appellate Tribunal · (2011) 05 DRAT CK 0004

Code Of Civil Procedure, 1908 — Order 21 Rule 90, Order 21 Rule 90(2)

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Tribunals and Commissions27 May 2011Disposed Of

UCO Bank Vs Madhusudan Milk Products (P.) Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2011) 4 BC 155

Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2), 8(6)Code Of Civil Procedure, 1908 — Order 21 Rule 90, Order 21 Rule 90(2)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(8)

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Tribunals and Commissions26 May 2011Disposed Of