Tribunals and Commissions11 Mar 2024Allowed
Canara Bank Vs Debashish Saha
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0020
Recovery of Debts and Bankruptcy Act, 1993 — Section 2(g), 19Negotiable Instruments Act, 1881 — Section 138
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments
2,242 judgments · page 47 of 113
Tribunals and Commissions11 Mar 2024Dismissed
M/s. K. Sumathi Mohan Vs Citiwide Financial Services Limited
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0017
Limitation Act, 1963 — Section 5
Tribunals and Commissions11 Mar 2024Disposed Of
M/s. Artiston Apparels Pvt. Ltd. & Ors Vs Tamilnad Mercantile Bank Ltd
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0015
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(4)
Tribunals and Commissions08 Mar 2024Dismissed
Dwarkanath Prabhu Vs Authorised Officer, State Bank of Mysore
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0013
Tribunals and Commissions07 Mar 2024Dismissed
Syndicate Bank Vs R N Kamboj And Others
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0004
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(4), 14, 18Security Interest (Enforcement) Rules, 2002 — Rule 8(6), 9(1)
Tribunals and Commissions06 Mar 2024Allowed
Punjab National Bank Vs Qualicare Pharmaceuticals Limited
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0008
Contract Act, 1872 — Section 171
Tribunals and Commissions06 Mar 2024Disposed Of
UCO Bank Vs M/s. Arena Machineries Limited And Ors
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0007
Tribunals and Commissions06 Mar 2024Disposed Of
Mohan Motor Business Private Limited & Another Vs Pegasus Assets Reconstruction Private Limited & 8 Others
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0006
Tribunals and Commissions05 Mar 2024Disposed Of
State Bank of India Vs Jambula Ravi (Male) & Anr
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0005
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 17
Tribunals and Commissions05 Mar 2024Dismissed
Bank Of India Vs M/s Hariom Traders
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0003
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(4), 17, 17(1), 18Limitation Act, 1963 — Section 5
Tribunals and Commissions05 Mar 2024Dismissed
Industrial Finance Corporation Ltd Vs Bank Of Baroda And Ors
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0002
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 19Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2(g), 20
Tribunals and Commissions05 Mar 2024Disposed Of
Iqbal s/o Musa Shaikh & Anr Vs Sumitomo Mitsui Financial Group & Ors
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0001
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 14, 18(1)
Tribunals and Commissions01 Mar 2024Disposed Of
Hinaben Ashokbhai Barot & Anr Vs Union Bank of India
Debts Recovery Appellate Tribunal · (2024) 03 DRAT CK 0009
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 13(4), 14, 18(1)
Tribunals and Commissions28 Feb 2024Disposed Of
Suresh Kishnumal Khemchandani & Ors Vs Edelweiss Housing Finance Ltd
Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0030
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 18(1)
Tribunals and Commissions27 Feb 2024Allowed
M/s India Steel Works Ltd. & Ors Vs Kotak Mahindra Bank Ltd
Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0029
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 18(1)
Tribunals and Commissions27 Feb 2024Allowed
Rishi Rajesh Kapoor Vs Bank of Maharashtra & Ors
Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0028
Tribunals and Commissions23 Feb 2024Disposed Of
Prakash Rajgor & Ors Vs Authorized Officer, South Indian Bank
Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0024
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 18(1)
Tribunals and Commissions23 Feb 2024Disposed Of
Mayank Chemiplast Pvt Ltd & Ors Vs HDB Financial Services Ltd
Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0023
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(4), 17, 18(1)
Tribunals and Commissions22 Feb 2024Disposed Of
Lokesh Janardhan Waghmare Vs Union Bank of India & Ors
Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0027
Tribunals and Commissions22 Feb 2024Disposed Of
Comptel Solutions Pvt. Limited through Authorised Signatory Rajesh Dixit & Ors Vs HDFC Bank through the Authorised Officer & Anr
Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0026
Securitization and Reconstruction of Financial Assets and Enforcement of the Security Interest Act, 2002 — Section 13(2), 18(1)