Tribunals and Commissions18 Oct 2024Disposed Of
Mukhtar Nizamoddin Shaikh Vs Union Bank of India & Ors
Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0007
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments
2,242 judgments · page 40 of 113
Tribunals and Commissions18 Oct 2024Dismissed
Mansukhbai T. Kachhadiay & Ors Vs Kotak Mahindra Bank Ltd
Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0006
Tribunals and Commissions16 Oct 2024Allowed
LIC Housing Finance Ltd Vs State Bank of India & Ors
Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0013
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(4)Recovery Of Debts And Bankruptcy Act, 1993 — Section 30Transfer of Property Act 1882 — Section 48
Tribunals and Commissions16 Oct 2024Dismissed
M/s Dharmanandan Textiles & Ors Vs Authorised Officer, Sanmmaan Capital Ltd
Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0009
Code of Civil Procedure, 1908 — Section 148Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18(1)Recovery Of Debts And Bankruptcy Act, 1993 — Section 19(25)
Tribunals and Commissions16 Oct 2024Dismissed
Abdul Qayyum Mansuri & Anr Vs ICICI Bank Ltd. & Ors
Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0008
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18(1)
Tribunals and Commissions15 Oct 2024Dismissed
Gurumukhsingh Gurdassingh Panjwani & Ors Vs ASREC India Pvt. Ltd
Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0010
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 14, 17, 18(1)Recovery Of Debts And Bankruptcy Act, 1993 — Section 20(2)
Tribunals and Commissions14 Oct 2024Dismissed
Vasundhara W/o Govindrao Niture & Anr Vs Osmanabad Janata Sahakari Bank Ltd. & Anr
Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0012
Tribunals and Commissions04 Oct 2024Disposed Of
Sheshrao Dharma Pawar Vs Bank of India
Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0004
Tribunals and Commissions03 Oct 2024Disposed Of
Vijay Ganpati Pakhale Vs Repco Home Finance Ltd
Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0001
Tribunals and Commissions01 Oct 2024Disposed Of
Girish Anil Haldankar & & Ors Vs Kotak Mahindra Bank Ltd. & Ors
Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0005
Tribunals and Commissions01 Oct 2024Disposed Of
Karne Hospital Pvt. Ltd. & Ors Vs Piramal Capital and Housing Finance
Debts Recovery Appellate Tribunal · (2024) 10 DRAT CK 0002
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 13(3A), 13(4), 14, 18(1)Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2)
Tribunals and Commissions28 Aug 2024Dismissed
Manikchand Dewasi, Proprietor of M/s Shree Ganesh Electrical & Plywood Vs Canara Bank & Anr
Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0011
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 13(8), 14, 17(1)Goa, Daman and Diu Official Language Act, 1987 — Section 1(3)(1)Government of Union Territories Act, 1963 — Section 34, 35
Tribunals and Commissions27 Aug 2024Disposed Of
Rajesh Satyapal Bajaj & Anr Vs PNB Housing Finance Ltd
Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0016
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 17(1), 18(1)Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2)
Tribunals and Commissions27 Aug 2024Allowed
Vijendra Kumar Rai & Anr Vs Edelweiss Asset Reconstruction Company Ltd
Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0015
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18(1)
Tribunals and Commissions27 Aug 2024Disposed Of
Rajabhau Babasaheb Shinde & Anr Vs Bank of India & Ors
Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0001
Insolvency & Bankruptcy Code, 2016 — Section 33(3)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 13(4), 14, 17(1), 18(1)
Tribunals and Commissions26 Aug 2024Allowed
Assets Reconstruction Company (India) Ltd Vs Official Liquidator, High Court Bombay of M/s Indo Bonito Multinational Ltd. & Ors
Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0014
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17(1)
Tribunals and Commissions26 Aug 2024Disposed Of
M/s Ginning and Ginning & Ors Vs Bank of Maharashtra
Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0013
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 18(1)
Tribunals and Commissions26 Aug 2024Disposed Of
State Bank of India & Anr Vs Adi Impex Infra Service & Ors
Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0012
Tribunals and Commissions23 Aug 2024Disposed Of
Yunus Ibrahim Kalwatar & Ors Vs SICOM Ltd
Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0002
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 18(1)
Tribunals and Commissions22 Aug 2024Disposed Of
M/s. Anand Trading Company & Anr Vs Kotak Mahindra Bank Ltd. & Ors
Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0003