Tribunals and Commissions21 Aug 2024Disposed Of
Manish Mahendrabhai Patel & Anr Vs Indian Bank
Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0006
Recovery Of Debts And Bankruptcy Act, 1993 — Section 17A
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments
2,242 judgments · page 41 of 113
Tribunals and Commissions21 Aug 2024Disposed Of
P2H Solutions Pvt Ltd, through its Director Mr Arvind Singh Vs Bank of Baroda
Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0005
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 13(3A), 14, 18(1), 26B, 26D
Tribunals and Commissions21 Aug 2024Dismissed
Mahindra Shridhar Attarde Vs Swagat Housing Finance Co. Ltd. & Ors
Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0004
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14
Tribunals and Commissions20 Aug 2024Disposed Of
Yogesh Vasant Doke & Anr Vs Indiabulls Asset Reconstruction Company Ltd. & Anr
Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0008
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(13), 14
Tribunals and Commissions20 Aug 2024Dismissed
State Bank of India Vs Official Liquidator High Court Bombay being the liquidator of M/s Parth Foils Pvt Ltd and Ors
Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0007
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 14
Tribunals and Commissions09 Aug 2024Disposed Of
Merchant Real Estate Pvt. Ltd Vs SMFG India Credit Company Ltd
Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0010
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(3)
Tribunals and Commissions09 Aug 2024Allowed
Central Bank of India Vs Upendra Pravinbhai Patel & Anr
Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0009
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 14, 17(1)Security Interest (Enforcement) Rules, 2002 — Rule 8(2), 8(6), 9(1)
Tribunals and Commissions06 Aug 2024Dismissed
N. Jahangir Vs Central Bank of India
Debts Recovery Appellate Tribunal · (2024) 08 DRAT CK 0018
Debts Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 6(4)
Tribunals and Commissions18 Jul 2024Dismissed
M/s. Krishidhan Farms Pvt. Ltd. & Anr Vs Debt Recovery Officer & Ors
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0008
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 30Income Tax Act, 1961 — Section 60, 61
Tribunals and Commissions18 Jul 2024Disposed Of
Haresh Mohanlal Mehta Vs Capri Global Capital Ltd. & Ors
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0007
Transfer of Property Act, 1882 — Section 3, 53A, 54, 55
Tribunals and Commissions15 Jul 2024Allowed
Anand S. Jaisingh Vs Central Bank of India & Ors
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0011
Limitation Act, 1963 — Section 14
Tribunals and Commissions15 Jul 2024Disposed Of
M/s. Repute Foods Pvt. Ltd. & Ors Vs Central Bank of India
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0010
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 13(3A)
Tribunals and Commissions15 Jul 2024Allowed
M/s. Esha Farm Pvt. Ltd Vs Bank of Maharashtra & Ors
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0009
Recovery of Debts Due to Banks & Financial Institutions Act, 1993 — Section 20, 30
Tribunals and Commissions12 Jul 2024Disposed Of
Akar Creations Pvt. Ltd. & Ors Vs Canara Bank
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0022
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(3), 18(1)
Tribunals and Commissions05 Jul 2024Disposed Of
Shri Samarth Paper and Board Mill & Ors Vs Bank of India through Authorised Officer
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0021
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17(1), 18, 18(1)Recovery of Debts Due to Banks & Financial Institutions Act, 1993 — Section 20, 21
Tribunals and Commissions05 Jul 2024Disposed Of
Piyushbhai Ghanubhai Patel & Anr Vs Bank of Baroda
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0020
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 31(i)
Tribunals and Commissions04 Jul 2024Disposed Of
Asset Reconstruction Company Vs Daewoo Motors India Ltd. (In liquidation)
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0019
Tribunals and Commissions03 Jul 2024Dismissed
M/s Design Deal & Ors Vs Bank of Baroda
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0018
Code of Civil Procedure, 1908 — Order 47 Rule 1
Tribunals and Commissions03 Jul 2024Disposed Of
M/s. Om Bahuuddeshiya Sevabhavi Sanstha, Nashik & Ors Vs Omkara Assets Reconstruction Pvt. Ltd. & Anr
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0017
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14
Tribunals and Commissions02 Jul 2024Dismissed
A. Rengasamy Vs Indian Bank
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0026
Recovery Of Debts And Bankruptcy Act, 1993 — Section 20(3)