Tribunals and Commissions02 Jul 2024Dismissed
Angel Educational Trust Vs Kotak Mahindra Bank Limited
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0025
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments
2,242 judgments · page 42 of 113
Tribunals and Commissions02 Jul 2024Disposed Of
M/s Kamala Mills Ltd & Ors Vs Indiabulls Housing Finance Ltd & & Ors
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0016
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 14, 18(1)
Tribunals and Commissions02 Jul 2024Disposed Of
M/s. Leenam Foods Pvt. Ltd Vs State Bank of India & Anr
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0015
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17(4A)
Tribunals and Commissions01 Jul 2024Dismissed
M/s Maximus ARC Limited Vs M/s. Sreenivas Buildtech (India) Pvt. Ltd
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0024
Tribunals and Commissions01 Jul 2024Disposed Of
M/s Akshaya Tex Prop. Mr. V.Selvakumar Vs Canara Bank
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0023
Tribunals and Commissions01 Jul 2024Dismissed
Shrirajrajeshwari Infrastructures Pvt. Ltd. & Ors Vs Union Bank of India & Ors
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0014
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 13(8)Arbitration and Conciliation Act, 1996 — Section 34Security Interest (Enforcement)Rules, 2002 — Rule 8(2), 8(6), 9(2), 9(3), 9(9)
Tribunals and Commissions01 Jul 2024Disposed Of
Kinjal Bhupendra Dalal Vs Union Bank of India & Ors
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0013
Tribunals and Commissions01 Jul 2024Disposed Of
Navnit Cars Pvt. Ltd Vs State Bank of India & Anr
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0012
Tribunals and Commissions01 Jul 2024Dismissed
Indiabulls Commercial Credit Ltd Vs M/s D.B. Footwear And Another
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0006
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 18
Tribunals and Commissions01 Jul 2024Allowed
Chhattisgarh State Power Holding Company Ltd Vs Bank of Baroda
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0005
Recovery of Debts and Bankruptcy Act, 1993 — Section 20Madhya Pradesh State Reorganization Act, 2000 — Section 58
Tribunals and Commissions01 Jul 2024Allowed
Bank Of India Vs Surendra Sah And Ors
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0004
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 13(4)
Tribunals and Commissions01 Jul 2024Allowed
Kotak Mahindra Bank Limited Vs Uttar Pradesh State Cement Corporation Ltd And Ors
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0003
Recovery of Debts and Bankruptcy Act, 1993 — Section 20, 29, 30Contract Act, 1872 — Section 128Companies (Court) Rules, 1959 — Rule 164
Tribunals and Commissions01 Jul 2024Disposed Of
M/s Siddhi Vinayak Company Vs Canara Bank & Ors
Debts Recovery Appellate Tribunal · (2024) 07 DRAT CK 0001
Tribunals and Commissions20 Jun 2024Dismissed
M/s Priyanka Finance Vs Vidya Sahakari Bank Ltd. & Anr
Debts Recovery Appellate Tribunal · (2024) 06 DRAT CK 0003
Registration Act, 1908 — Section 47Bombay Money Lenders Act, 1946 — Section 10Maharashtra Co operative Societies Act, 1960 — Section 23(2)
Tribunals and Commissions19 Jun 2024Disposed Of
Yes Bank Limited Vs Debabrata Das
Debts Recovery Appellate Tribunal · (2024) 06 DRAT CK 0012
Limitation Act, 1963 — Section 5
Tribunals and Commissions19 Jun 2024Dismissed
Bishnupada Ghosh Vs State Bank of India
Debts Recovery Appellate Tribunal · (2024) 06 DRAT CK 0011
Limitation Act, 1963 — Section 3, 5Recovery of Debts and Bankruptcy Act, 1993 — Section 22(2)(g)
Tribunals and Commissions19 Jun 2024Disposed Of
Sanjay Kumar Narayan Prakash Arora & Ors Vs State Bank of India & Anr
Debts Recovery Appellate Tribunal · (2024) 06 DRAT CK 0004
Code of Criminal Procedure, 1953 — Section 156(3), 438Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 14, 18(1)
Tribunals and Commissions18 Jun 2024Dismissed
K. Premsagar Rao Vs Bank of India
Debts Recovery Appellate Tribunal · (2024) 06 DRAT CK 0010
Code of Civil Procedure, 1908 — Order 9 rule 7Limitation Act, 1963 — Section 5Recovery of Debts and Bankruptcy Act, 1993 — Section 22(2)(f), 22(2)(g)
Tribunals and Commissions14 Jun 2024Allowed
Indian Bank Through its Authorized Officer Vs M/s. Siddhivinayak Logistics Ltd. & Ors
Debts Recovery Appellate Tribunal · (2024) 06 DRAT CK 0005
Tribunals and Commissions12 Jun 2024Disposed Of
M/s Popular Luggage & Anr Vs Authorised Officer, Indian Bank & Anr
Debts Recovery Appellate Tribunal · (2024) 06 DRAT CK 0008
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 18(1)