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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 51 of 113

Tribunals and Commissions04 Jan 2024Disposed Of

Tejalba Kiritsinh Devida Vs Bank of Baroda

Debts Recovery Appellate Tribunal · (2024) 01 DRAT CK 0036

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 14, 17, 18(1)
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Tribunals and Commissions03 Jan 2024Allowed

State Bank Of India Vs Virendra Kumar Kushwaha And Ors

Debts Recovery Appellate Tribunal · (2024) 01 DRAT CK 0003

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17(1), 18Limitation Act, 1963 — Section 3Security Interest (Enforcement) Rules, 2002 — Rule 4(1), 5, 8, 8(1), 8(2), 8(5), 8(6), 9, 9(1), 9(3), 9(4)
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Tribunals and Commissions27 Dec 2023Dismissed

Indian Bank Vs Mrs Vasantha Srinivasan And Anr

Debts Recovery Appellate Tribunal · (2023) 12 DRAT CK 0006

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4)Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2), 8(6)
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Tribunals and Commissions21 Dec 2023Dismissed

M/s Arham Exim Pvt. Ltd. & Ors Vs Bank of Baroda

Debts Recovery Appellate Tribunal · (2023) 12 DRAT CK 0041

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17, 17(1)Recovery of Debts and Bankruptcy Act, 1993 — Section 20(2)
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