Tribunals and Commissions01 Mar 2023Dismissed
Nitesh Manharlal Bajaj & Ors Vs M/s Key Man & Co. & Ors
Debts Recovery Appellate Tribunal · (2023) 03 DRAT CK 0012
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments
2,242 judgments · page 58 of 113
Tribunals and Commissions01 Mar 2023Dismissed
Dinesh Jayantilal Choksi Vs Bank of Baroda
Debts Recovery Appellate Tribunal · (2023) 03 DRAT CK 0011
Tribunals and Commissions01 Mar 2023Dismissed
Balwantrai Jaygopal Agarwal Vs Capri Global Capital Ltd. & Ors
Debts Recovery Appellate Tribunal · (2023) 03 DRAT CK 0010
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17
Tribunals and Commissions01 Mar 2023Disposed Of
Suresh Kumar Yadav and Ors Vs State Bank of India and Ors
Debts Recovery Appellate Tribunal · (2023) 03 DRAT CK 0002
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 19Security Interest (Enforcement) Rules, 2002 — Rule 8(6)
Tribunals and Commissions27 Feb 2023Disposed Of
Catalyst Trusteeship & Ors Vs SAM Family Trust & Ors
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0032
Tribunals and Commissions27 Feb 2023Disposed Of
Devendra Kumar Rai Vs State Bank of India & Anr
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0031
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)
Tribunals and Commissions22 Feb 2023Allowed
M/s. Velammal Chennai Educational Trust, Vs Petro Plast Industries Limited Director Mr Om Prakash Agarwal
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0029
Constitution Of India, 1950 — Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(3)Security Interest (Enforcement) Rules, 2002 — Rule 8(6), 8(7), 9(4), 9(5)
Tribunals and Commissions21 Feb 2023Disposed Of
M/s Kailadevi Institutes & Ors. Vs Phoenix ARC Pvt. Ltd. & Ors
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0028
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 14
Tribunals and Commissions20 Feb 2023Disposed Of
M/s. Rajnish Infrastructure Private Limited Vs State Bank of India & 8 Others
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0030
Tribunals and Commissions20 Feb 2023Allowed
J. M Financial Reconstruction Co. Pvt. Ltd Vs International Hometex Ltd. & Ors
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0023
Contract Act, 1872 — Section 130, 133
Tribunals and Commissions20 Feb 2023Disposed Of
Mr. Sachin Choudhary & Anr Vs Cholamandalam Investment and Finance Company Ltd. & Anr
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0021
Tribunals and Commissions17 Feb 2023Dismissed
Saraswat Co-operative Bank Ltd. & Ors Vs M/s National Flask Ltd. & Ors
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0024
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(1)(f), 13(2), 13(3), 13(4), 13(10), 17Security Interest (Enforcement) Rules, 2002 — Rule 3(4)
Tribunals and Commissions16 Feb 2023Dismissed
Ternate Hospitality Pvt. Ltd. & Anr Vs Piramal Capital and Housing Finance Ltd. & Anr
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0025
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4 )14, 17, 18(1)
Tribunals and Commissions15 Feb 2023Disposed Of
M/S Sahejdaya Fashions Pvt Ltd In The Matter Of Hema D Sukhwani And Anr Vs Recovery Officer The Debt Recovery Tribunal II Ahmedabad And Anr
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0027
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 30
Tribunals and Commissions15 Feb 2023Dismissed
State Bank of India Vs Bank of Baroda
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0026
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 30
Tribunals and Commissions15 Feb 2023Allowed
Geetanjali MahapatraVs AO, ICICI Bank & Ors
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0022
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 18(1)Limitation Act, 1963 — Section 5
Tribunals and Commissions14 Feb 2023Dismissed
Manoj Asopa Vs Canara Bank
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0019
Code of Civil Procedure, 1908 — Section 115Recovery of Debts Due To Banks And Financial Institutions Act, 1993 — Section 17A, 17A(1A), 19, 26(1), 30ADebts Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rulw 22
Tribunals and Commissions14 Feb 2023Dismissed
M. Anandabalaji Vs Tamilnad Mercantile Bank Ltd
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0015
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 14(3), 17
Tribunals and Commissions14 Feb 2023Disposed Of
M/s Tejasvi Enterprises & Ors. Vs Indian Bank
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0013
Tribunals and Commissions14 Feb 2023Disposed Of
Bank of India Vs M/s Manish Trading Company
Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0012
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 18