Tribunals and Commissions23 May 2023Dismissed
Hong Kong & Shanghai Banking Corporation Ltd Vs Central Bank of India
Debts Recovery Appellate Tribunal · (2023) 05 DRAT CK 0018
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments
2,242 judgments · page 55 of 113
Tribunals and Commissions22 May 2023Disposed Of
M/s Lemon Apparels & Ors Vs TJSB Sahakari Bank Ltd. & Anr
Debts Recovery Appellate Tribunal · (2023) 05 DRAT CK 0017
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18
Tribunals and Commissions18 May 2023Disposed Of
Dhiraj A Mitra & Anr Vs Bank of Baroda
Debts Recovery Appellate Tribunal · (2023) 05 DRAT CK 0014
Tribunals and Commissions17 May 2023Dismissed
Mahfooz Ali Khan & Anr Vs State Bank of India and Ors
Debts Recovery Appellate Tribunal · (2023) 05 DRAT CK 0013
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 18Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2), 8(5), 8(6), 8(7), 9(1), 9(3), 9(4)
Tribunals and Commissions17 May 2023Disposed Of
M/s Pruthvi Fertilizers Pvt. Ltd. & Anr Vs Axis Bank Ltd. & Anr
Debts Recovery Appellate Tribunal · (2023) 05 DRAT CK 0010
Companies Act, 2013 — Section 164(2)(a), 167(2)(1), 167(3)(3)
Tribunals and Commissions16 May 2023Disposed Of
Izabel F Nunes Vs Union Bank Of India
Debts Recovery Appellate Tribunal · (2023) 05 DRAT CK 0011
Recovery of Debts Due to Banks & Financial Institution Act, 1993 — Section 21
Tribunals and Commissions16 May 2023Dismissed
State Bank of India Vs M/s. Indhumathi Refineries Private Ltd
Debts Recovery Appellate Tribunal · (2023) 05 DRAT CK 0009
Recovery of Debts and Bankruptcy Act, 1993 — Section 19, 20, 20(3), 24, 30, 30(1)Limitation Act, 1963 — Section 5, 29(2)
Tribunals and Commissions15 May 2023Allowed
Mrs. R. Rani Vs Authorised Officer, M/s. LIC Housing Finance Limited
Debts Recovery Appellate Tribunal · (2023) 05 DRAT CK 0015
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17Security Interest (Enforcement) Rules, 2002 — Rule 9(2), 9(4), 9(5)
Tribunals and Commissions10 May 2023Allowed
Pandiyan Nallakannu Naidu & Anr Vs Authorised Officer, Punjab National Bank & Anr
Debts Recovery Appellate Tribunal · (2023) 05 DRAT CK 0012
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18
Tribunals and Commissions10 May 2023Allowed
M/s Divine Electricals & Home Appliances Pvt. Ltd. & Ors Vs Punjab & Sind Bank & Anr
Debts Recovery Appellate Tribunal · (2023) 05 DRAT CK 0005
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4)Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2)
Tribunals and Commissions08 May 2023Disposed Of
Vipul and Company & Ors Vs Union Bank of India
Debts Recovery Appellate Tribunal · (2023) 05 DRAT CK 0007
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18(1)Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2)
Tribunals and Commissions08 May 2023
Punjab National Bank & Ors Vs Maharashtra Shetkari Sugars Ltd. & Ors
Debts Recovery Appellate Tribunal · (2023) 05 DRAT CK 0006
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)
Tribunals and Commissions04 May 2023Dismissed
Sh. Maqsood Ahmed Vs Punjab & Sind Bank & Ors
Debts Recovery Appellate Tribunal · (2023) 05 DRAT CK 0001
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4)
Tribunals and Commissions02 May 2023Dismissed
Federal Bank Ltd Vs Sandeep Ramesh Kulkarni & Ors
Debts Recovery Appellate Tribunal · (2023) 05 DRAT CK 0008
Registration Act, 1908 — Section 17
Tribunals and Commissions02 May 2023Dismissed
Sunita Sunil Sohel Vs Asset Reconstruction Company (India) Ltd
Debts Recovery Appellate Tribunal · (2023) 05 DRAT CK 0002
Recovery of Debts Due to Banks & Financial Institutions Act, 1993 — Section 30
Tribunals and Commissions01 May 2023Disposed Of
Kotak Mahindra Bank Ltd Vs M/s Turtletop Marketing Pvt. Ltd. & Anr
Debts Recovery Appellate Tribunal · (2023) 05 DRAT CK 0003
Contract Act, 1872 — Section 62Code of Civil Procedure, 1908 — Section 148
Tribunals and Commissions28 Apr 2023Allowed
State Bank Of India Vs M/s. A.K. Property Pvt. Ltd. & Ors
Debts Recovery Appellate Tribunal · (2023) 04 DRAT CK 0015
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 31(i)Recovery of Debts and Bankruptcy Act, 1993 — Section 19(1)
Tribunals and Commissions26 Apr 2023Allowed
Indian Bank Vs S P Enterprise And Ors
Debts Recovery Appellate Tribunal · (2023) 04 DRAT CK 0018
Tribunals and Commissions26 Apr 2023Dismissed
Mr. V. Jayasankar Vs Authorised Officer and Chief Manager, Punjab National Bank
Debts Recovery Appellate Tribunal · (2023) 04 DRAT CK 0017
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(4), 17, 17(1), 18
Tribunals and Commissions26 Apr 2023Disposed Of
Euphoria Technoologies Pvt Ltd and Ors Vs M/s. Omkara Asssets Reconstruction Pvt Ltd
Debts Recovery Appellate Tribunal · (2023) 04 DRAT CK 0016
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 18(1)