COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 56 of 113

Tribunals and Commissions25 Apr 2023Disposed Of

Sam Family Trust & Anr Vs Catalyst Trusteeship Limited & Ors

Debts Recovery Appellate Tribunal · (2023) 04 DRAT CK 0020

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(1), 13(2), 13(4), 14, 17, 18, 18(1)Security Interest (Enforcement) Rules, 2002 — Rule 8(5), 8(6), 9(1)

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Tribunals and Commissions24 Apr 2023Dismissed

Union Bank Of India Vs Sonovision ENTP

Debts Recovery Appellate Tribunal · (2023) 04 DRAT CK 0019

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(4), 14Security Interest (Enforcement) Rules, 2002 — Rule 4(1)

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Tribunals and Commissions20 Apr 2023Dismissed

State Bank of India Vs Mr. Shashi Ranjan & Anr

Debts Recovery Appellate Tribunal · (2023) 04 DRAT CK 0014

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Tribunals and Commissions20 Apr 2023Disposed Of

Bank of Baroda Vs Channel Motors & Ors

Debts Recovery Appellate Tribunal · (2023) 04 DRAT CK 0013

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18

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Tribunals and Commissions20 Apr 2023Dismissed

M/s Mennonite Brethren Property Association of India Private Limited Vs Punjab National Bank

Debts Recovery Appellate Tribunal · (2023) 04 DRAT CK 0011

Civil Procedure Code 1908 — Section 151, Order 3 Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22(2)(h)

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Tribunals and Commissions18 Apr 2023Allowed

M/s Sri Sai Bhargavi Cotton Trading Company Vs State Bank of India

Debts Recovery Appellate Tribunal · (2023) 04 DRAT CK 0012

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 17Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2), 8(6), 8(7), 9(1), 9(4)

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Tribunals and Commissions17 Apr 2023Dismissed

Mr. Syed Abbas Vs Authorised Officer, UCO Bank

Debts Recovery Appellate Tribunal · (2023) 04 DRAT CK 0010

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 14, 17, 17(4)(A), 18Transfer of Property Act, 1882 — Section 65ASecurity Interest (Enforcement) Rules, 2002 — Rule 8(1)

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Tribunals and Commissions17 Apr 2023Dismissed

Aman Khetrapal Vs Union Bank Of India

Debts Recovery Appellate Tribunal · (2023) 04 DRAT CK 0009

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 18

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Tribunals and Commissions12 Apr 2023Dismissed

M/s Rajpati Agro Godowns Pvt. Ltd Vs Union Bank of India

Debts Recovery Appellate Tribunal · (2023) 04 DRAT CK 0006

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 18

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Tribunals and Commissions10 Apr 2023Disposed Of

Indian Overseas Bank Vs M/s Sudarshan Ceramics Pvt. Ltd

Debts Recovery Appellate Tribunal · (2023) 04 DRAT CK 0004

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Tribunals and Commissions05 Apr 2023Disposed Of

Shri Sachin Gulati & Anr Vs UCO Bank & Anr

Debts Recovery Appellate Tribunal · (2023) 04 DRAT CK 0003

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Tribunals and Commissions05 Apr 2023Disposed Of

National Marble and Sanitary Store C.D. & Ors. Vs Punjab National Bank

Debts Recovery Appellate Tribunal · (2023) 04 DRAT CK 0002

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Tribunals and Commissions05 Apr 2023Disposed Of

MICA Industries Ltd. & Anr Vs Reliance Home Finance Ltd

Debts Recovery Appellate Tribunal · (2023) 04 DRAT CK 0001

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Tribunals and Commissions03 Apr 2023Dismissed

MSTC Ltd Vs Standard Chartered Bank

Debts Recovery Appellate Tribunal · (2023) 04 DRAT CK 0008

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Tribunals and Commissions03 Apr 2023Disposed Of

Sunil Prabhudas Patel & Ors Vs Authorized Officer, RBL Bank Ltd

Debts Recovery Appellate Tribunal · (2023) 04 DRAT CK 0007

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 17(1), 18(1)

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Tribunals and Commissions03 Apr 2023Allowed

M/s. Wateredge Hospitality Pvt. Ltd. & Ors Vs Authorized Officer, State Bank of India

Debts Recovery Appellate Tribunal · (2023) 04 DRAT CK 0005

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18(1)

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Tribunals and Commissions28 Mar 2023Allowed

Bank of India Vs State Bank of India & Ors

Debts Recovery Appellate Tribunal · (2023) 03 DRAT CK 0030

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Tribunals and Commissions28 Mar 2023Disposed Of

Sarfaraz Khan & Ors Vs Union Bank of India

Debts Recovery Appellate Tribunal · (2023) 03 DRAT CK 0028

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Tribunals and Commissions28 Mar 2023Dismissed

M/s Technology Park Ltd Vs Central Bank of India & Ors

Debts Recovery Appellate Tribunal · (2023) 03 DRAT CK 0027

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 18, 18(1)Recovery of Debts Due to Banks & Financial Institutions Act, 1993 — Section 19, 21

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Tribunals and Commissions27 Mar 2023Allowed

Jyoti Hemant Patel & Ors Vs Asset Reconstruction Company (India) Ltd & Ors

Debts Recovery Appellate Tribunal · (2023) 03 DRAT CK 0029

Code of Criminal Procedure, 1973 — Section 195, 195(1)(b), 340Transfer of Property Act 1882 — Section 58Recovery of Debts Due to Banks & Financial Institution Act, 1993 — Section 19(1)

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