COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 46 of 113

Tribunals and Commissions02 Apr 2024Disposed Of

Al Mandina Import Export & Ors Vs Authorised Officer, Bank Of Baroda

Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0006

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

Tribunals and Commissions02 Apr 2024Dismissed

Bank of Baroda Vs ICICI Bank Ltd. & Ors

Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0005

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(5), 19(8)

Tribunals and Commissions02 Apr 2024Dismissed

Vishnukant Upadhyay & Anr Vs Bandhan Bank

Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0004

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

Tribunals and Commissions01 Apr 2024Allowed

Bivas Garu Vs Punjab National Bank

Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0009

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 17

Tribunals and Commissions01 Apr 2024

Minal T. Kamble Vs HDFC Bank

Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0003

Tribunals and Commissions01 Apr 2024Disposed Of

Smt. Indra Devi Bajaj & Anr. Vs Bank of Baroda

Debts Recovery Appellate Tribunal · (2024) 04 DRAT CK 0002

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 14, 18

Tribunals and Commissions21 Mar 2024Allowed

Union Bank of India Vs Smt. Amna Begam

Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0023

Recovery of Debts and Bankruptcy Act, 1993 — Section 19(1), 20

Tribunals and Commissions20 Mar 2024Dismissed

Shri Kirtikumar Jethmal Bafna Vs Kotak Mahindra Bank Limited

Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0024

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(4), 14, 17(4A), 34

Tribunals and Commissions19 Mar 2024Allowed

State Bank Of India Vs Abhijeet Ferrotech Limited

Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0027

Recovery of Debts and Bankruptcy Act, 1993 — Section 19, 19(5)(i)Contract Act, 1872 — Section 2(f), 51, 52, 53, 54, 64, 73, 74, 75

Tribunals and Commissions19 Mar 2024Dismissed

Bengal Shrachi Housing Development Limited Vs Dhanlaxmi Bank Limited

Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0026

Code of Civil Procedure, 1908 — Section 144Recovery of Debts and Bankruptcy Act, 1993 — Section 19

Tribunals and Commissions19 Mar 2024Dismissed

Mrs. Saswati Gupta Vs Authorised Officer Indian Bank

Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0025

Tribunals and Commissions18 Mar 2024Allowed

Dr. Sarita Chaudhary Vs Indian Overseas Bank

Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0022

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(4), 18

Tribunals and Commissions14 Mar 2024Disposed Of

City Union Bank Limited Vs Manasa Cake Wala

Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0018

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 8(6), 13(2), 13(4), 17

Tribunals and Commissions14 Mar 2024Disposed Of

Girish S/o Moreshwar Raul & Ors Vs Authorised Officer, Punjab National Bank & Ors

Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0016

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(13), 14, 35Transfer of Property Act, 1882 — Section 13(2)

Tribunals and Commissions14 Mar 2024Dismissed

Commissioner of Service Tax 1 Vs State Bank of India

Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0012

Finance Act, 1994 — Section 88Recovery of Debts and Bankruptcy Act, 1993 — Section 31BCompanies Act, 1956 — Section 529A

Tribunals and Commissions13 Mar 2024Dismissed

Smt. Yamje Dulom Tamin @ Yamje Loriak Tamin Vs Union Bank Of India

Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0019

Transfer of Property Act, 1882 — Section 54

Tribunals and Commissions13 Mar 2024Dismissed

State Bank of India Vs Shri Gurubasayya G.K.M.

Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0014

Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 20

Tribunals and Commissions12 Mar 2024Dismissed

State Bank of India Vs Kush Kumar Verma

Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0011

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 2(f), 13(2), 13(4), 18Security Interest (Enforcement) Rules, 2002 — Rule 8(6), 8(7), 9(3)

Tribunals and Commissions12 Mar 2024Disposed Of

Mohammad Waseem Vs Punjab National Bank and Ors

Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0010

Tribunals and Commissions11 Mar 2024Allowed

Authorised Officer Asrec India Ltd And Anr Vs Upendra Vishwakarma And Ors

Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0021

Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17