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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 65 of 113

Tribunals and Commissions14 Oct 2022Dismissed

M/s. Excel Vs Union Bank of India

Debts Recovery Appellate Tribunal · (2022) 10 DRAT CK 0019

Constitution of India, 1950 — Article 142Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(4), 17, 18, 18(1)
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Tribunals and Commissions13 Oct 2022Allowed

Canara Bank Vs M/s Garv Udyog and Ors

Debts Recovery Appellate Tribunal · (2022) 10 DRAT CK 0001

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 3(2), 3(4)
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Tribunals and Commissions10 Oct 2022Disposed Of

Shri. Vishnukumar S/o Rambilas Modi Vs State Bank of India

Debts Recovery Appellate Tribunal · (2022) 10 DRAT CK 0004

Code of Civil Procedure, 1908 — Section 148Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18(1)Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 19(25)
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Tribunals and Commissions30 Sept 2022Allowed

Indian Bank Vs Shaila Motors Private Limited Others

Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0052

Code of Civil Procedure, 1908 — Order 20 Rules 4, Order 20 Rules 5Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 17(1)Security Interest (Enforcement) Rules, 2002 — Rule 8(5), 8(6), 8(7), 9(1)
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Tribunals and Commissions27 Sept 2022Dismissed

M/S. Sahdev Brothers Vs State Bank of India

Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0026

Code of Civil Procedure, 1908 — Section 24Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 25, 26, 27, 28, 29, 30, 30A
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Tribunals and Commissions27 Sept 2022Dismissed

M/S. Preet Trading Co Vs ICICI Home Finance Company Ltd

Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0025

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 17Transfer of Property Act 1882 — Section 58
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Tribunals and Commissions27 Sept 2022Dismissed

M/S. Durga Jewellers Vs State Bank of India

Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0024

Code of Civil Procedure, 1908 — Section 24Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 25, 26, 27, 28, 29, 30, 30A
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