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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 59 of 113

Tribunals and Commissions13 Feb 2023Dismissed

Juloori Veereshlingam Charitable Trust Vs Registrar, DRT I, Hyderabad & 5 Others

Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0020

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)

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Tribunals and Commissions13 Feb 2023Dismissed

P. Sathya Soul Raj Vs Housing Development Finance Corporation Ltd

Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0016

Code of Civil Procedure, 1908 — Order 23 Rule 2Limitation Act, 1963 — Section 14

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Tribunals and Commissions09 Feb 2023Dismissed

M/s. Maruthi Paper Converters Vs Authorised Officer, Standard Chartered Bank, No. 19, Rajaji Salai, Parrys, Chennai 600001

Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0018

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 17

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Tribunals and Commissions09 Feb 2023Dismissed

T. Bhagyalakshmi Vs Authorised Officer, Standard Chartered Bank, No. 58, Armenian Street, Chennai 600001

Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0017

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17, 18

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Tribunals and Commissions09 Feb 2023Dismissed

M/s Aarav Industries & Ors. Vs Bank of Baroda & Anr

Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0010

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 14, 18(1)

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Tribunals and Commissions06 Feb 2023Allowed

Deepak Mitra Vs United Bank of India & Ors

Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0007

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20

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Tribunals and Commissions02 Feb 2023Dismissed

M/s Rajlabdhi Infrastructure Pvt. Ltd. & Ors Vs Authorised Officer, Union Bank of India

Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0011

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 18(1)

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Tribunals and Commissions02 Feb 2023Allowed

Indian Bank Vs B. Sravan Kumar & Another

Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0009

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17

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Tribunals and Commissions02 Feb 2023Allowed

Central Bank Of India Vs Howrah Light Steel Casting

Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0004

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 14(1), 14(1A), 17

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Tribunals and Commissions02 Feb 2023Allowed

Pawan Kumar Baranwal Vs Central Bank of India & Ors

Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0002

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Tribunals and Commissions02 Feb 2023Disposed Of

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

Debts Recovery Appellate Tribunal · (2023) 02 DRAT CK 0001

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 18

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Tribunals and Commissions31 Jan 2023Allowed

Bank of Baroda Vs M/s Vision Organics Ltd. & Ors

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0050

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 18(1)

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Tribunals and Commissions31 Jan 2023Allowed

State Bank of India Vs M/s. P. K. Thakker Construction Pvt. Ltd

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0049

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2(g), 19, 21

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Tribunals and Commissions31 Jan 2023Disposed Of

Vinline Engineering Pvt. Ltd. & Ors Vs HDFC Bank & Anr

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0047

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Tribunals and Commissions31 Jan 2023Dismissed

M/s. Raghuram Plastics Vs Central Bank of India

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0045

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Tribunals and Commissions30 Jan 2023Allowed

Indian Overseas Bank Vs Smt. Banita Swain @ Pattanaik

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0048

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 13(8), 14, 17Registration Act, 1908 17(2)(xii)Transfer of Property Act 1882 — Section 60

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Tribunals and Commissions30 Jan 2023Disposed Of

M/s. Royal Medical Trust Vs Central Bank of India

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0046

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Tribunals and Commissions27 Jan 2023Allowed

Ganpat G. Khadtare Vs HDB Financial Services Ltd. & Anr

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0055

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 18(1)

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Tribunals and Commissions27 Jan 2023Allowed

Ramesh H. Mirchandani & Anr Vs DCB Bank Ltd & Ors

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0054

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Tribunals and Commissions27 Jan 2023Allowed

Sagar S/o Prakash Dalal & Ors Vs Shriram City Union Finance Ltd

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0053

Code of Civil Procedure, 1908 — Section 148Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(25)

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