Tribunals and Commissions11 Nov 2022
Canara Bank Vs Sri Sai Krishna Chilakuri
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0009
Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 20, 21
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments
2,242 judgments · page 64 of 113
Tribunals and Commissions11 Nov 2022Allowed
Canara Bank Vs M/s Dev Shiva Agro Pvt. Ltd
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0008
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(3A), 14, 18
Tribunals and Commissions10 Nov 2022Disposed Of
Raipur Treasure Island Pvt. Ltd Vs J. M. Financial Asset Reconstruction Co. Ltd
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0003
Tribunals and Commissions09 Nov 2022Dismissed
MSTC Limited Vs Standard Chartered Bank
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0026
Code of Civil Procedure, 1908 — Section 114, Order 23 Rule 1(3)Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 21, 23Limitation Act 1963 — Section 5, 14
Tribunals and Commissions09 Nov 2022Allowed
Hongkong and Shanghai Banking Corporation Limited Vs Ismath Batcha S/o Late Abdul Batcha
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0002
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(4), 17, 17A, 18, 18A, 18B, 19
Tribunals and Commissions07 Nov 2022Disposed Of
IDBI Bank Ltd Vs Laxmichand Bhaiyalal Barapatre
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0025
Tribunals and Commissions07 Nov 2022Disposed Of
M/s. Sanket Industries Ltd. & Ors Vs Bank of India
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0024
Code of Civil Procedure, 1908 — Order 9 Rule 13Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17
Tribunals and Commissions04 Nov 2022Allowed
Bank of Baroda Vs Mr Ramesh C. Bhuptani & Ors
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0023
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 2(g)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17
Tribunals and Commissions03 Nov 2022Disposed Of
Mr. Jaisingrao Subrao Ghodke Vs Central Bank of India & Anr
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0021
Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 21, 30Contract Act 1872 — Section 62, 135
Tribunals and Commissions03 Nov 2022Disposed Of
SNS Marine Services Pvt. Ltd. & Ors Vs Aditya Birla Housing Finance Ltd
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0020
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 13(3A) 17, 18(1)
Tribunals and Commissions03 Nov 2022Dismissed
Shri Premkumar Devandas Kishnani Vs Canara Bank & Ors
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0019
Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 30
Tribunals and Commissions02 Nov 2022
Kapol Co operative Bank Ltd. & Anr Vs M/s Chitalia Estate & Ors
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0018
Banking Regulation Act, 1947 — Section 36AAALimitation Act 1963 — Section 5
Tribunals and Commissions01 Nov 2022Dismissed
Mr Anil Kamalakar Kawale Vs LIC Housing Finance Ltd. & Anr
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0017
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 17Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 19, 30, 30(1)Limitation Act 1963 — Section 5, 29(2)
Tribunals and Commissions01 Nov 2022Dismissed
Shri Siddhi Vinayak Traders Vs Maharashtra State Co op. Bank Ltd. & Ors
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0016
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17, 17(1), 31(i)
Tribunals and Commissions01 Nov 2022Allowed
Shri Umesh Shankarlal Singhal & Ors Vs Bank of Maharashtra & Ors
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0015
Tribunals and Commissions01 Nov 2022Disposed Of
M/s. Romil Enterprise & Anr Vs Authorised Officer, State Bank of India
Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0004
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3), 13(4), 18(1)Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2)
Tribunals and Commissions20 Oct 2022Disposed Of
Greenlands A and M Corporation & Anr Vs Union Bank of India
Debts Recovery Appellate Tribunal · (2022) 10 DRAT CK 0014
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18
Tribunals and Commissions19 Oct 2022Dismissed
Canara Bank Vs M/s. Coromandel Indag Products India Limited
Debts Recovery Appellate Tribunal · (2022) 10 DRAT CK 0017
Limitation Act, 1963 — Section 5
Tribunals and Commissions17 Oct 2022Dismissed
M/s. Canara Bank Vs Ramanna Naik and Ors
Debts Recovery Appellate Tribunal · (2022) 10 DRAT CK 0018
Recovery of Debts and Bankruptcy Act (RDB Act), 1993 — Section 2(g)
Tribunals and Commissions17 Oct 2022Disposed Of
Mohammad Fahat & Ors. Vs Punjab National Bank
Debts Recovery Appellate Tribunal · (2022) 10 DRAT CK 0015
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18