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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 62 of 113

Tribunals and Commissions03 Jan 2023Disposed Of

Mohd. Irfan Vs Prathama UP Gramin Bank

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0001

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 18
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Tribunals and Commissions02 Jan 2023Dismissed

M/s Abhishek Traders & Ors Vs IDBI Bank Ltd

Debts Recovery Appellate Tribunal · (2023) 01 DRAT CK 0003

Recovery of Debts and Bankruptcy Act, 1993 — Section 20(1)Limitation Act, 1963 — Section 5Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 5A, 12(1)
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Tribunals and Commissions05 Dec 2022Disposed Of

MSTC Ltd Vs Standard Chartered Bank

Debts Recovery Appellate Tribunal · (2022) 12 DRAT CK 0008

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21, 28(4), 30
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Tribunals and Commissions01 Dec 2022Dismissed

Indian Bank Vs M/s. Indage Wines & Ors

Debts Recovery Appellate Tribunal · (2022) 12 DRAT CK 0004

Code of Civil Procedure, 1908 — Section 22(2)(e), 114, Order 47 Rule 1, Order 47 Rule 7(1)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 5A
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Tribunals and Commissions01 Dec 2022Disposed Of

Smt. Rameshwari Devi Vs Canara Bank

Debts Recovery Appellate Tribunal · (2022) 12 DRAT CK 0001

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14, 14(1)
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Tribunals and Commissions30 Nov 2022Disposed Of

Shagun Furniture Centre Vs Bank of India

Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0043

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18
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Tribunals and Commissions29 Nov 2022Disposed Of

Mr. Vippin Aggarwal Vs Indian Overseas Bank & Ors

Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0045

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 18(1)Evidence Act, 1872 — Section 34
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Tribunals and Commissions28 Nov 2022Allowed

Bank of India Vs Keshavlal Khemchand & Sons Pvt. Ltd & Ors

Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0047

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 17, 18, 18(1)General Clauses Act, 1897 — Section 27Security Interest (Enforcement) Rules, 2002 — Rule 8
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