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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 35 of 113

Tribunals and Commissions09 Jan 2026

Smt. Renu Singh Vs Authorized Officer, Union Bank Of India & Anr.

Debts Recovery Appellate Tribunal · (2026) 01 DRAT CK 3143

Securitization and Security Interest Act, 2002-Section 18, 13(2), 13(4)Security Interest (Enforcement) Rules, 2002-Rule 3, 8(1), 8(2), 8(6), 9(1), 9(3), 9(4)

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Tribunals and Commissions09 Jan 2026

M/s Divyalok Associates & Anr. Vs Authorized Officer, Bank Of Baroda (Formerly Vijaya Bank) & Anr.

Debts Recovery Appellate Tribunal · (2026) 01 DRAT CK 3142

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 18, 13(2), 13(4)

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Tribunals and Commissions09 Jan 2026

Dhananjay Kumar Singh Vs State Bank Of India & Ors.

Debts Recovery Appellate Tribunal · (2026) 01 DRAT CK 3141

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 18, 13(2), 13(4), 17

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Tribunals and Commissions08 Jan 2026Dismissed

Mr. K. Arulanandan Vs M/s. HDFC Bank Limited & Ors.

Debts Recovery Appellate Tribunal · (2026) 01 DRAT CK 3134

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Tribunals and Commissions07 Jan 2026

Canara Bank Vs M/s Shrimati Devi Ice & Cold Storage Pvt. Ltd. & Anr.

Debts Recovery Appellate Tribunal · (2026) 01 DRAT CK 3146

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 18, 13(2), 13(4), 14, 31(j)S.I.(E) Rules, 2002-Rule 6(2)

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Tribunals and Commissions07 Jan 2026

Dr. Rajeshwari Vs M/s. PNB Housing Finance Limited

Debts Recovery Appellate Tribunal · (2026) 01 DRAT CK 3136

SARFAESI Act 2002-Section 14Constitution of India-Article 226

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Tribunals and Commissions06 Jan 2026

Ram Bahadur Rai Vs Authorized Officer, Punjab National Bank & Anr.

Debts Recovery Appellate Tribunal · (2026) 01 DRAT CK 3145

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 18, 13(4)Rules, 2002-Rule 8(1), 8(6)

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Tribunals and Commissions06 Jan 2026

Canara Bank Vs M/s Maruti Nandan Foods Products Pvt. Ltd. & Ors.

Debts Recovery Appellate Tribunal · (2026) 01 DRAT CK 3144

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 17, 18, 35RDDBFI Act, 1993-Section 19, 29, 30, 30-A

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Tribunals and Commissions05 Jan 2026

Housing And Urban Development Corporation Ltd. Vs M/s Shashi Bhusan Cold Storage Pvt. Ltd. & Ors.

Debts Recovery Appellate Tribunal · (2026) 01 DRAT CK 3149

Recovery of Debts Due To Banks And Financial Institutions Act, 1993-Section 20

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Tribunals and Commissions02 Jan 2026Dismissed

M/s. DLF Home Developers Limited Vs M/s. ICICI Bank Ltd. & Ors.

Debts Recovery Appellate Tribunal · (2026) 01 DRAT CK 3186

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Tribunals and Commissions21 May 2025Disposed Of

Punjab and Sind Bank Vs Mohd. Haider & Anr

Debts Recovery Appellate Tribunal · (2025) 05 DRAT CK 1000

Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 13(8), 18Security Interest(Enforcement) Rules, 2002 - Rule 9(1)

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Tribunals and Commissions21 May 2025Allowed

Jai Gopal Kansal And Anothers Vs Indian Bank And Anr

Debts Recovery Appellate Tribunal · (2025) 05 DRAT CK 0999

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 20

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Tribunals and Commissions16 May 2025Allowed

Vinod Khanna Vs Bank Of Maharashtra

Debts Recovery Appellate Tribunal · (2025) 05 DRAT CK 0998

Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 17, 18

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Tribunals and Commissions15 May 2025Disposed Of

M/s Anjali Traders And Anr Vs Union Bank Of India And 2 Ors

Debts Recovery Appellate Tribunal · (2025) 05 DRAT CK 0997

Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(4), 14, 17, 18

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Tribunals and Commissions14 May 2025Disposed Of

Jayanti Yadav Vs Ujjivan Small Finance Bank Ltd

Debts Recovery Appellate Tribunal · (2025) 05 DRAT CK 0996

Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 18

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Tribunals and Commissions13 May 2025Disposed Of

Indian Bank Vs Sri.P.M.Rajasekaran & Anr

Debts Recovery Appellate Tribunal · (2025) 05 DRAT CK 1004

Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 18

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Tribunals and Commissions13 May 2025Disposed Of

M/s Aswad Construction Company Vs A O Reliance Assets Reconstruction Company Ltd

Debts Recovery Appellate Tribunal · (2025) 05 DRAT CK 0995

Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 13(4), 14

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Tribunals and Commissions13 May 2025Disposed Of

Punjab National Bank Vs Sh. Paras Bathla

Debts Recovery Appellate Tribunal · (2025) 05 DRAT CK 0994

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Tribunals and Commissions09 May 2025Disposed Of

Sri. Sreekumar & Anr Vs Canara Bank

Debts Recovery Appellate Tribunal · (2025) 05 DRAT CK 1003

Contract Act, 1872 - Section 133, 134, 139, 141Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 20Indian Partnership Act, 1932 - Section 25, 32, 32(3), 45, 72

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Tribunals and Commissions06 May 2025Disposed Of

Gowri Wife of Late Peethambaram and Surendran T P S o Peethambaram Vs HDFC Bank

Debts Recovery Appellate Tribunal · (2025) 05 DRAT CK 1002

Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 18

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