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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 48 of 113

Tribunals and Commissions15 Feb 2024Disposed Of

Rajesh Mohan Saxena Vs State Bank of India

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0007

Securitisation & Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002 — Section 13(4)Recovery Of Debts And Bankruptcy Act, 1993 — Section 17A(2)
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Tribunals and Commissions14 Feb 2024Disposed Of

M/s Ashok Textiles & Anr Vs GP Parsik Sahakari Bank Ltd

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0021

Securitisation & Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 14, 18(1)Recovery of Debts And Bankruptcy Act, 1993 — Section 20(2)
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Tribunals and Commissions13 Feb 2024Disposed Of

Mukesh Gupta Vs Indian Bank & Ors

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0017

Securitisation & Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002 — Section 13(2), 14, 18
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Tribunals and Commissions12 Feb 2024Disposed Of

M/s. Iswar Vanmalidas Prajapati & Ors Vs ICICI Bank Ltd

Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0016

Recovery of Debts And Bankruptcy Act, 1993 — Section 20(2)Securitisation & Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 14, 17, 17(1), 18(1)
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