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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 44 of 113

Tribunals and Commissions06 May 2024Dismissed

M/s Bhawaya Pipe Pvt. Ltd. Vs Indian Bank

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0005

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 18
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Tribunals and Commissions02 May 2024Dismissed

Krishnakant R. Lotia Vs Bank of Baroda

Debts Recovery Appellate Tribunal · (2024) 05 DRAT CK 0002

Transfer of Property Act 1882 — Section 53ARecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 30
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Tribunals and Commissions30 Apr 2024Dismissed

T.R. Vadhiraja Vs Bank of Baroda

Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0039

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 14, 17
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Tribunals and Commissions30 Apr 2024Dismissed

Dinesh Jayantilal Choksi Vs Bank of Baroda

Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0038

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(4), 17(1)
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Tribunals and Commissions30 Apr 2024Dismissed

Sri Jampani Krishna Babu Vs Canara Bank

Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0029

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17Security Interest (Enforcement) Rules, 2002 — Rule 8(2), 8(5), 9(4), 9(5)
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Tribunals and Commissions29 Apr 2024Dismissed

Prem Kumar Singh Vs Central Bank of India

Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0031

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(3A), 14, 17
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