COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 39 of 113

Tribunals and Commissions03 Dec 2024Disposed Of

Murphy Electronics Pvt. Ltd. & Ors Vs Union Bank of India

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0031

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)

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Tribunals and Commissions02 Dec 2024Dismissed

Sachin Jamsingh Rajput & Anr Vs Union Bank of India

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0037

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Tribunals and Commissions02 Dec 2024Disposed Of

RBL Bank Ltd. & Anr Vs Heliac Energy Pvt. Ltd. & Ors

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0036

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

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Tribunals and Commissions02 Dec 2024Disposed Of

Shrinath Cotfab & Ors Vs Canara Bank & Ors

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0035

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

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Tribunals and Commissions02 Dec 2024Allowed

IDBI Bank Vs M/s. Chintamani Enterprises & Ors

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0034

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Tribunals and Commissions02 Dec 2024Dismissed

Nipco Manufacturing & Trading Company Ltd. & Ors Vs Central Bank of India

Debts Recovery Appellate Tribunal · (2024) 12 DRAT CK 0033

Constitution of India, 1950 — Articles 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 30, 31

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Tribunals and Commissions05 Nov 2024Allowed

State Bank of India Vs Sampat Parasram Rathod & Anr

Debts Recovery Appellate Tribunal · (2024) 11 DRAT CK 0004

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1)Recovery Of Debts And Bankruptcy Act, 1993 — Section 1(4), 2(g), 19, 19(3A), 24

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Tribunals and Commissions05 Nov 2024Disposed Of

Pramod Yashwant Desai & Ors Vs Authorised Officer,Federal Bank

Debts Recovery Appellate Tribunal · (2024) 11 DRAT CK 0003

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

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Tribunals and Commissions04 Nov 2024Disposed Of

Bansari Alloys Pvt. Ltd. & Anr Vs Chief Manager and Authorised Officer, Indian Bank

Debts Recovery Appellate Tribunal · (2024) 11 DRAT CK 0002

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

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Tribunals and Commissions04 Nov 2024Disposed Of

M/s. Karia & Sons & Anr Vs TJSB Sahakari Bank Ltd

Debts Recovery Appellate Tribunal · (2024) 11 DRAT CK 0001

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

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Tribunals and Commissions30 Oct 2024Dismissed

The Authorised Officer, Canara Bank Vs Yogeshchandra C Purohit & Ors

Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0019

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

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Tribunals and Commissions29 Oct 2024Dismissed

Sheshrao Dharma Pawar Vs Bank of India & Ors

Debts Recovery Appellate Tribunal · (2024) 10 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 Commissions29 Oct 2024Dismissed

Sandeep H Sahasrabudhe & Anr Vs HDFC Bank Ltd. & Ors

Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0022

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(13), 14Transfer of Property Act 1882 — Section 53A, 54

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Tribunals and Commissions28 Oct 2024Allowed

Chandrakant Ashok Patil & Ors Vs Kotak Mahindra Bank Ltd

Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0021

Recovery Of Debts And Bankruptcy Act, 1993 — Section 19(25)

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Tribunals and Commissions28 Oct 2024Dismissed

IDBI Bank Ltd Vs Sidramappa Anandrao Mule Proprietor of M/s Shree Basaweshwar Agro & Ors

Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0020

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Tribunals and Commissions23 Oct 2024Disposed Of

Dhanlaxmi Electricals & Ors Vs Deutsche Bank AG

Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0015

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

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Tribunals and Commissions23 Oct 2024Dismissed

Bank of Maharashtra Vs M/s Prajakta International Ltd. & Ors

Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0014

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2(g), 19, 20

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Tribunals and Commissions22 Oct 2024Disposed Of

Jayesh Sukhdeo Shinde Vs Bank of Maharashtra & Ors

Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0017

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

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Tribunals and Commissions21 Oct 2024Allowed

M/s Shivani Creations and Ors Vs The Authorised Officer, City Union Bank Ltd. & Anr

Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0018

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Tribunals and Commissions21 Oct 2024Dismissed

Pradeep Chawla Vs Punjab National Bank

Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0016

Code of Civil Procedure, 1908 — Order 8 Rule 1Recovery of Debts and Bankruptcy Act, 1993 — Section 19(5), 19(5)(i)Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 12

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