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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 45 of 113

Tribunals and Commissions25 Apr 2024Allowed

Indian Overseas Bank Vs M/s Kitty Creations And Ors

Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0020

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(4), 17(1), 18Security Interest (Enforcement) Rules, 2002 — Rule 8(5), 8(6), 9(1)
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Tribunals and Commissions24 Apr 2024Dismissed

Union Bank of India Vs Boddu Ganesh, S/o Late Veeraiah

Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0025

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(8), 14Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(6), 9, 9(1), 9(2), 9(6)
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Tribunals and Commissions23 Apr 2024Dismissed

Farooq Ali Vs Asrec (India) Limited

Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0027

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 14, 17
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Tribunals and Commissions22 Apr 2024Dismissed

Sri Srikanth Reddy Kasu Vs Bank of India

Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0026

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 13(8), 17Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2), 8(5), 8(6), 8(7), 9(1)
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Tribunals and Commissions22 Apr 2024Disposed Of

M/s Amir Traders & Ors Vs Bank of Baroda & Ors

Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0023

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 14, 17, 18(1)
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Tribunals and Commissions15 Apr 2024Allowed

LIC Housing Finance Ltd Vs Venkata Narayana Tummalapenta

Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0016

Code of Civil Procedure, 1908 — Order 41 Rule 27Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17
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Tribunals and Commissions10 Apr 2024Allowed

Bank of Baroda Vs M/s. Shalimar Exhibitors

Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0015

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(4), 14Transfer of Property Act, 1882 — Section 59
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Tribunals and Commissions10 Apr 2024Allowed

Bank of Baroda Vs M/s Shalimar Exhibitors

Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0010

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 14Transfer of Property Act 1882 — Section 59
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