Tribunals and Commissions18 May 2011Dismissed
Punjab & Sind Bank Vs Balraj Singh And Ors.
Debts Recovery Appellate Tribunal · (2011) 4 BC 176
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments
2,242 judgments · page 112 of 113
Tribunals and Commissions18 May 2011
Navkiran Cold Storage Pvt. Ltd. And Ors. Vs State Bank Of Patiala
Debts Recovery Appellate Tribunal · (2012) 1 BC 11
Punjab Agricultural Credit Operations And Miscellaneous Provisions (Banks) Act, 1978 — Section 2(a)Industrial Policy And Incentive Code, 1996 — Section 2(a)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(20)
Tribunals and Commissions16 May 2011Dismissed
ICICI Bank Ltd. Vs Dr. Ashok Dwarkadas Motiwala And Anr
Debts Recovery Appellate Tribunal · (2011) 4 BC 190
Tribunals and Commissions11 May 2011Disposed Of
Syndicate Bank Vs Rajesh Singh
Debts Recovery Appellate Tribunal · (2012) 1 BC 51
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(20)
Tribunals and Commissions09 May 2011Disposed Of
Canara Bank Vs Shambhu Chabra
Debts Recovery Appellate Tribunal · (2011) 05 DRAT CK 0018
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)
Tribunals and Commissions09 May 2011Dismissed
Vinedale Distilleries Ltd. Vs Dena Bank And Ors.
Debts Recovery Appellate Tribunal · (2012) 1 BC 45
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17
Tribunals and Commissions09 May 2011Disposed Of
HDFC Bank Ltd. Vs Kavita Rao And Ors.
Debts Recovery Appellate Tribunal · (2012) 1 BC 44
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)
Tribunals and Commissions09 May 2011Dismissed
Punjab National Bank Vs Ashok Kumar And Ors.
Debts Recovery Appellate Tribunal · (2012) 1 BC 38
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 22(2)(e)Code Of Civil Procedure, 1908 — Section 114, Order 47
Tribunals and Commissions06 May 2011Disposed Of
Punjab National Bank Vs State Bank Of India And Ors.
Debts Recovery Appellate Tribunal · (2012) 1 BC 34
Tribunals and Commissions05 May 2011Disposed Of
Punjab National Bank Vs Akash Deep Housing Development Finance Ltd. And Ors.
Debts Recovery Appellate Tribunal · (2012) 1 BC 41
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)
Tribunals and Commissions05 May 2011Dismissed
ICICI Bank Ltd. Vs Balaji Services And Ors.
Debts Recovery Appellate Tribunal · (2012) 1 BC 36
Tribunals and Commissions05 May 2011Disposed Of
Dashmesh Khad Stores And Ors. Vs Punjab National Bank And Ors.
Debts Recovery Appellate Tribunal · (2012) 1 BC 29
Orissa Minor Mineral Concession Rules, 2004 — Rule 38Land Acquisition Act, 1894 — Section 4(1)Security Interest (Enforcement) Rules, 2002 — Rule 8(6)
Tribunals and Commissions04 May 2011Disposed Of
L.M.L. Limited Vs Indian Overseas Bank And Ors.
Debts Recovery Appellate Tribunal · (2012) 1 BC 24
Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 12(7)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 21, 22(1)
Tribunals and Commissions03 May 2011Allowed
Punjab & Sind Bank Vs Packed Ltd. And Ors.
Debts Recovery Appellate Tribunal · (2011) 4 BC 172
Registration Act, 1908 — Section 17Transfer Of Property Act, 1882 — Section 59Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(20)
Tribunals and Commissions02 May 2011Dismissed
G.R. Malhotra And Ors. Vs Canara Bank And Ors.
Debts Recovery Appellate Tribunal · (2011) 3 BC 161
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(10), 14, 17, 17(1), 20General Clauses Act, 1897 — Section 27Transfer Of Property Act, 1882 — Section 48
Tribunals and Commissions28 Apr 2011Dismissed
LIC Housing Finance Ltd. Vs Om Parkash And Ors.
Debts Recovery Appellate Tribunal · (2011) 4 BC 36
Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 13(8), 17
Tribunals and Commissions27 Apr 2011Disposed Of
Oriental Bank Of Commerce Vs Canara Bank And Ors.
Debts Recovery Appellate Tribunal · (2011) 4 BC 14
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 11, 13(2), 17
Tribunals and Commissions27 Apr 2011Disposed Of
Indian Overseas Bank And Ors. Vs R.P. Mittal And Ors.
Debts Recovery Appellate Tribunal · (2011) 3 BC 174
Recovery 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)
Tribunals and Commissions26 Apr 2011Disposed Of
Swastik Forging Industries And Ors. Vs State Bank Of India And Ors.
Debts Recovery Appellate Tribunal · (2011) 3 BC 170
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(20), 21
Tribunals and Commissions21 Apr 2011Disposed Of
State Bank Of Patiala Vs Zenith Systems Buildings Pvt. Ltd.
Debts Recovery Appellate Tribunal · (2011) 3 BC 202
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)