COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 60 of 113

Tribunals and Commissions27 Jan 2023Disposed Of

Greater Bombay Co operative Bank Ltd Vs M/s. R. B. Wedding & Hotels Pvt. Ltd. & Ors

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0052

Securitisation 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 17A

Tribunals and Commissions27 Jan 2023Disposed Of

M/s. Gopinath Fashion & Anr Vs Canara Bank

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0051

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3), 13(4), 14, 18(1)Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2), 8(5), 8(6), 8(7)

Tribunals and Commissions27 Jan 2023Disposed Of

Darshan Kumar Bansal Vs Debts Recovery Tribunal Lucknow And Ors

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0044

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14

Tribunals and Commissions23 Jan 2023Dismissed

Ajay Kumar Vs Union Bank of India & Ors

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0036

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

Tribunals and Commissions20 Jan 2023Disposed Of

Mahesh Duhlani Vs Union Bank of India & Anr

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0041

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(8)

Tribunals and Commissions20 Jan 2023Disposed Of

Federal Bank Ltd Vs Dhrukumar J Doshi & Ors

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0040

Limitation Act, 1963 — Section 5

Tribunals and Commissions20 Jan 2023Disposed Of

Union Bank of India Vs Shri Ambica Mills Ltd. (In Liquidation) Through The Official Liquidator

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0039

Tribunals and Commissions20 Jan 2023Disposed Of

M/s. Ambica Metal & Ors Vs Authorized Officer, Bank of Baroda

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0038

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3), 13(4), 14, 18(1)

Tribunals and Commissions20 Jan 2023Disposed Of

Anjali W/o Pradeep Nehete Vs UCO Bank, Zonal Officer & Ors

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0037

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17A

Tribunals and Commissions19 Jan 2023Disposed Of

M/s. Shree Pharma Engineering Works and Ors Vs Indian Bank & Ors

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0042

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17, 18(1)Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2), 8(5), 8(6), 8(7), 9(1)

Tribunals and Commissions18 Jan 2023Allowed

Bank of Baroda Vs Ramesh Balkrishna Kamble & Ors

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0035

Code Of Criminal Procedure, 1973 — Section 91, 160Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)

Tribunals and Commissions18 Jan 2023Dismissed

M/s. Ghosh Brothers Auto Private Limited & 3 Others Vs IDBI Bank Limited

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0024

Tribunals and Commissions17 Jan 2023Disposed Of

Official Liquidator, High Court Vs M/s. Rare Asset Reconstruction Private Limited

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0027

Tribunals and Commissions17 Jan 2023Allowed

Sri Suman Chowdhury Vs Chief Manager, UCO Bank & 3 Others

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0026

Tribunals and Commissions17 Jan 2023Dismissed

Smt. Kolla Kasturi, W/o Satyanarayna Vs Authorised Officer, The Karur Vysya Bank Limited

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0025

Tribunals and Commissions17 Jan 2023Disposed Of

Kotak Mahindra Bank Ltd Vs Modinagar Paper Mills Ltd

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0019

Insolvency and Bankruptcy Code, 2016 — Section 7Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 18

Tribunals and Commissions17 Jan 2023Disposed Of

Rajesh Kumar Mishra Vs Bank of Baroda & Ors

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0018

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

Tribunals and Commissions16 Jan 2023Dismissed

Pravin Padmakar Banavilikar Vs State Bank of India

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0034

Code of Civil Procedure, 1908 — Order 1 Rule 10, Order 22 Rule 1Limitation Act, 1963 — Article 137Transfer of Property Act 1882 — Section 130

Tribunals and Commissions12 Jan 2023Dismissed

Aman Khetrapal & Ors Vs Union Bank of India & Ors

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0020

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

Tribunals and Commissions11 Jan 2023Disposed Of

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

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0033

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