Tribunals and Commissions01 Feb 2024Dismissed
National Sales Syndicate & Others Vs ICICI Bank Limited & Another
Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0003
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments
2,242 judgments · page 49 of 113
Tribunals and Commissions01 Feb 2024Dismissed
Francis Andrews Xavier Vs Axis Bank
Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0002
Debts Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 6(4)
Tribunals and Commissions01 Feb 2024Disposed Of
Thitta Purushothaman Vs South Indian Bank Ltd
Debts Recovery Appellate Tribunal · (2024) 02 DRAT CK 0001
Tribunals and Commissions31 Jan 2024Disposed Of
Varsha Abhimanyu Dhotre Vs The City Co operative Bank Ltd. & Anr
Debts Recovery Appellate Tribunal · (2024) 01 DRAT CK 0032
Tribunals and Commissions29 Jan 2024Disposed Of
Pandhari Sukhdev Marathe & Anr Vs AVAS Financiers Ltd. Through its Authorised Officer
Debts Recovery Appellate Tribunal · (2024) 01 DRAT CK 0031
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 14, 17
Tribunals and Commissions24 Jan 2024Dismissed
Rajesh Kumar And Anr Vs Allahabad Bank And Ors
Debts Recovery Appellate Tribunal · (2024) 01 DRAT CK 0011
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 13(8), 18
Tribunals and Commissions24 Jan 2024Dismissed
Shah Mohammad Vs Bank of Baroda And Ors
Debts Recovery Appellate Tribunal · (2024) 01 DRAT CK 0010
Tribunals and Commissions24 Jan 2024Allowed
Shri Rakeshwar Dayal Saxena Vs H D F C Ltd And Others
Debts Recovery Appellate Tribunal · (2024) 01 DRAT CK 0009
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 18Security Interest (Enforcement)Rules, 2002 — Rule 5(d), 8(8)
Tribunals and Commissions24 Jan 2024Dismissed
Bank of Baroda Vs Allahabad Bank
Debts Recovery Appellate Tribunal · (2024) 01 DRAT CK 0008
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 18
Tribunals and Commissions19 Jan 2024Disposed Of
M/s Vastupal Industrial Fasteners Steel & Anr Vs Union Bank of India
Debts Recovery Appellate Tribunal · (2024) 01 DRAT CK 0018
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17Security Interest (Enforcement) Rules, 2002 — Rule 9(2)
Tribunals and Commissions19 Jan 2024Disposed Of
Govinda Industries Pvt. Ltd. & Ors Vs State Bank of India & Anr
Debts Recovery Appellate Tribunal · (2024) 01 DRAT CK 0017
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 14, 18, 18(1)Security Interest (Enforcement) Rules, 2002 — Rule 2(a)
Tribunals and Commissions18 Jan 2024Dismissed
State Bank of India Vs IDBI Bank Ltd. & Anr
Debts Recovery Appellate Tribunal · (2024) 01 DRAT CK 0030
Securitisation & Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 18(1)
Tribunals and Commissions18 Jan 2024Dismissed
Vijendra Kumar Rai & Anr Vs Edelweiss Asset Reconstruction Company Ltd
Debts Recovery Appellate Tribunal · (2024) 01 DRAT CK 0023
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17, 18, 18(1)Recovery of Debts and Bankruptcy Act, 1993 — Section 17A
Tribunals and Commissions18 Jan 2024Disposed Of
Om Prakash Deora Peoples Co-operative Bank Ltd Vs M/s. Nagpal Developers & Ors
Debts Recovery Appellate Tribunal · (2024) 01 DRAT CK 0020
Recovery Of Debts And Bankruptcy Act, 1993 — Section 19(25)
Tribunals and Commissions18 Jan 2024Disposed Of
M/s. Golden Leaf Agrotech India Pvt. Ltd. & Ors Vs Karnataka Bank Ltd
Debts Recovery Appellate Tribunal · (2024) 01 DRAT CK 0019
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 18(1)
Tribunals and Commissions18 Jan 2024Disposed Of
M/s Bhoje Power Control System & Ors Vs Punjab National Bank
Debts Recovery Appellate Tribunal · (2024) 01 DRAT CK 0013
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18
Tribunals and Commissions17 Jan 2024Disposed Of
Sony Mony Developers Pvt. Ltd & Ors Vs Asset Care and Reconstruction Enterprises and Anr
Debts Recovery Appellate Tribunal · (2024) 01 DRAT CK 0029
Securitisation & Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 18(1)
Tribunals and Commissions17 Jan 2024Disposed Of
Madhavi Goenka Vs India SME Assets Reconstruction Company Ltd
Debts Recovery Appellate Tribunal · (2024) 01 DRAT CK 0028
Recovery of Debts and Bankruptcy Act, 1993 — Section 21, 30, 30ALimitation Act, 1963 — Section 5
Tribunals and Commissions17 Jan 2024Dismissed
M/s. Nextron Technologies LLP & Anr Vs UTI Mutual Fund & Ors
Debts Recovery Appellate Tribunal · (2024) 01 DRAT CK 0027
Recovery of Debts and Bankruptcy Act, 1993 — Section 30, 30(1)Limitation Act, 1963 — Section 5
Tribunals and Commissions17 Jan 2024Disposed Of
Smt. Subhash Verma Vs Allahabad Bank
Debts Recovery Appellate Tribunal · (2024) 01 DRAT CK 0012