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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 43 of 113

Tribunals and Commissions04 Jun 2024Disposed Of

Royal Traders Vs Asset Reconstruction Company of India Ltd

Debts Recovery Appellate Tribunal · (2024) 06 DRAT CK 0001

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(3), 13(4), 17(1), 18(1)Security Interest (Enforcement) Rules, 2002 — Rule 8(6)
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Tribunals and Commissions29 May 2024Partly Allowed

State Bank of India Vs Sri Vishal Sahani

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0020

Recovery of Debts and Bankruptcy Act, 1993 — Section 19, 20Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)
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Tribunals and Commissions29 May 2024Disposed Of

M/s Savitri Devi Automobiles Pvt Ltd And Others Vs Bank Of Baroda

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0019

Companies Act, 2013 — Section 173Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 20Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 18
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Tribunals and Commissions15 May 2024Dismissed

Axis Bank Limited Vs Vivek Sehgal

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0015

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