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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 113 of 113

Tribunals and Commissions21 Apr 2011Disposed Of

Canara Bank Vs Deepanshu Agencies And Ors.

Debts Recovery Appellate Tribunal · (2011) 3 BC 190

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)

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Tribunals and Commissions21 Apr 2011Allowed

Punjab National Bank Vs Sonal Madan And Ors.

Debts Recovery Appellate Tribunal · (2011) 3 BC 139

Security Interest (Enforcement) Rules, 2002 — Rule 6(2), 8(5), 8(6)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17, 17(3), 17(7), 34Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(12)

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