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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 36 of 113

Tribunals and Commissions06 May 2025Disposed Of

State Bank Of India Vs M/s Baba Sons

Debts Recovery Appellate Tribunal · (2025) 05 DRAT CK 0992

Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 18
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Tribunals and Commissions06 May 2025Disposed Of

Brijesh Singh Vs Bank Of Baroda

Debts Recovery Appellate Tribunal · (2025) 05 DRAT CK 0991

Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 18
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Tribunals and Commissions06 May 2025Disposed Of

Jameel Ahmad Vs Bank Of Baroda

Debts Recovery Appellate Tribunal · (2025) 05 DRAT CK 0990

Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 18
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Tribunals and Commissions05 May 2025Disposed Of

Shri Shyam Sharma Vs Punjab National Bank

Debts Recovery Appellate Tribunal · (2025) 05 DRAT CK 0989

Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 18
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Tribunals and Commissions20 Jan 2025Allowed

ARCIL Vs Murugappa krishnan

Debts Recovery Appellate Tribunal · (2025) 01 DRAT CK 1668

Code of Civil Procedure, 1908 - Order 6 Rule 17, Order 7 Rule 7Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(4), 17(3), 18
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Tribunals and Commissions17 Jan 2025Disposed Of

M/s Raviputram Oil Mills Vs UCO Bank

Debts Recovery Appellate Tribunal · (2025) 01 DRAT CK 1667

Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(4), 18Security Interest (Enforcement) Rules, 2002 - Rule 3, 8(1), 8(2), 8(6)
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Tribunals and Commissions10 Jan 2025Dismissed

Bank Of Baroda Vs E star Infotech Ltd & Anr

Debts Recovery Appellate Tribunal · (2025) 01 DRAT CK 1674

Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(3A)
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Tribunals and Commissions10 Jan 2025Dismissed

B S Rajnarain Vs Axis Bank Limited

Debts Recovery Appellate Tribunal · (2025) 01 DRAT CK 1670

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 20Contract Act, 1872 - Section 62, 129, 130, 133
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Tribunals and Commissions09 Jan 2025Disposed Of

Sharif Yasin Padiyar Vs Bank Of India & Ors

Debts Recovery Appellate Tribunal · (2025) 01 DRAT CK 1680

Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(4), 18(1)Security Interest (Enforcement) Rules, 2002 - Rule 8(6)
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