COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 38 of 113

Tribunals and Commissions17 Dec 2024Allowed

Girish S/o Vinayakrao Joshi Vs Union Bank of India & Ors

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0007

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(4)(d), 13(8)Transfer of Property Act 1882 — Section 91

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Tribunals and Commissions16 Dec 2024Dismissed

Jacob P. Joseph & Ors Vs Bank of Baroda & Anr

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0012

Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 12(6)

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Tribunals and Commissions13 Dec 2024Disposed Of

Vinita w/o Devendra Shrivastava & Ors Vs Bank of India & Ors

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0014

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 14, 18(1)Security Interest (Enforcement) Rule, 2002 — Rule 3(4)

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Tribunals and Commissions13 Dec 2024Disposed Of

PNB Housing Finance Ltd Vs Binta J. Joshi

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0013

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Tribunals and Commissions12 Dec 2024Disposed Of

Pravin Dhirajlal Gediya & Ors Vs ICICI Bank Ltd

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0022

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 14

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Tribunals and Commissions12 Dec 2024Allowed

M/s. Vighnahar Auto Parts Pvt. Ltd. & Anr Vs Authorised Officer, Tata Capital Housing Finance Ltd

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0021

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18(1)

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Tribunals and Commissions12 Dec 2024Allowed

Chikhli Urban Co op Bank Ltd Vs Murlidhar Ramgopal Mundada & Ors

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0020

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Tribunals and Commissions12 Dec 2024Disposed Of

Anil S/o Shantaram Sangtani & Ors Vs Tata Capital Financial Services Ltd

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0019

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

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Tribunals and Commissions12 Dec 2024Disposed Of

Kashmira Gopal Dave & Ors Vs Authorized Officer, State Bank of India

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0017

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 13(4), 14, 18(1)

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Tribunals and Commissions12 Dec 2024Disposed Of

Surbhi Vatsal Somani Vs Bank of Baroda & Ors

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0016

Recovery of Debts & Bankruptcy Act, 1993 — Section 13

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Tribunals and Commissions12 Dec 2024Disposed Of

M/s. Re Infra, A Partnership Firm & Ors Vs Central Bank of India

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0015

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 18(1)Security Interest (Enforcement) Rules, 2002 — Rule 8(6), 9(1)

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Tribunals and Commissions10 Dec 2024Allowed

Shree Ram Proteins Ltd. & Ors Vs Union Bank of India & Anr

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0023

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18(1)

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Tribunals and Commissions09 Dec 2024Disposed Of

Jyoti B. Kiran Shah & Anr Vs Abhyudaya Co-operative Bank Ltd. & Anr

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0025

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Tribunals and Commissions09 Dec 2024Disposed Of

Abhinav Education Society & Ors Vs Bank of Baroda

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0024

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14

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Tribunals and Commissions06 Dec 2024Dismissed

Canara Bank Vs Texon Global Pvt. Ltd. & Ors

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0027

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 13(4), 17(1)Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(6), 8(7)

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Tribunals and Commissions06 Dec 2024Allowed

Macrotech Developers Ltd Vs Bank of Baroda & Ors

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0026

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Tribunals and Commissions05 Dec 2024Disposed Of

M/s. Noble Aluminum & D�cor & Ors Vs Indian Bank

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0029

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 18(1)Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2)

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Tribunals and Commissions05 Dec 2024Disposed Of

Shree Mahakali Metal Industries & Ors Vs Canara Bank

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0028

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 14, 18(1)

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Tribunals and Commissions04 Dec 2024Allowed

Avaniben Ajaybhai Modi Vs Punjab & Sindh Bank & Anr

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0030

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17, 18

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Tribunals and Commissions03 Dec 2024Disposed Of

M/s Shayaan Industries Through its Proprietor Faisal Abrar Mohamad Nisar & Ors Vs Bank of Maharashtra

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0032

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 18(1)General Clauses Act, 1897 — Section 24

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