Tribunals and Commissions20 Sept 2022Allowed
Smt. Sunita Sunil Sohel Vs Asset Reconstruction Company (I) Ltd
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0048
COURT ARCHIVE
Debts Recovery Appellate Tribunal judgments
2,242 judgments · page 67 of 113
Tribunals and Commissions19 Sept 2022Dismissed
CFM Asset Reconstruction Pvt. Ltd Vs Tamilnad Mercantile Bank Ltd. & 2 Ors
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0047
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 11, 13(4), 13(9), 17, 17(1), 18
Tribunals and Commissions19 Sept 2022Disposed Of
Mr Prakash Balkrushna Parekh Vs Equitas Small Finance Bank Ltd. & Anr
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0046
Limitation Act, 1963 — Section 5Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 17, 18(1)
Tribunals and Commissions19 Sept 2022Disposed Of
Bank of Baroda Vs M/s. Miraj Recyclers Pvt. Ltd & Anr
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0045
Tribunals and Commissions16 Sept 2022Allowed
A.O., Kallappanna Awade Ichalkaranji Janata Sahakari Bank Ltd. & Anr Vs Pratap B Salunkhe & Ors
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0044
Arbitration and Conciliation Act, 1996 — Section 23(4), 29ACommercial Courts Act, 2015 — Section 12ANegotiable Instruments Act, 1881 — Section 138
Tribunals and Commissions14 Sept 2022Disposed Of
Parvati Sudam Pingale & Ors Vs Bank of Baroda & Ors
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0043
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14
Tribunals and Commissions14 Sept 2022Dismissed
M/s. Gupta Brothers Tiles & Hardware & Ors Vs Samruddhi Co-operative Bank Ltd., Nagpur
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0042
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18(1)
Tribunals and Commissions14 Sept 2022Allowed
Punjab National Bank. Vs M/s Schamka Technology Ltd. & Ors
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0041
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17
Tribunals and Commissions14 Sept 2022Dismissed
M/s Morya Alucast Alloy (A Partnership Firm) & Ors Vs Bank of Baroda & Anr
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0040
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18(1)
Tribunals and Commissions14 Sept 2022Disposed Of
Tamilnad Mercantile Bank Ltd. Vs Mr. V. Dakshinamoorthy
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0023
Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 20
Tribunals and Commissions14 Sept 2022Disposed Of
Tamilnad Mercantile Bank Ltd. Vs Mr. R. Suresh, S/o Rajarathinam
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0022
Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 20
Tribunals and Commissions14 Sept 2022Disposed Of
Tamilnad Mercantile Bank Ltd. Vs Mr. R. Varadharajan, S/o T.R.Rangasamy
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0021
Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 20
Tribunals and Commissions14 Sept 2022Disposed Of
Tamilnad Mercantile Bank Ltd. Vs Mr. S. Suresh Kumar, S/o S.Selvadoss
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0020
Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 20
Tribunals and Commissions13 Sept 2022Disposed Of
Salem Rafiq Sarang & Anr Vs India Resurgence ARC Pvt. Ltd
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0039
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)
Tribunals and Commissions13 Sept 2022Disposed Of
Bank of Maharashtra Vs Subhash Chander Babbar & Ors
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0038
Tribunals and Commissions12 Sept 2022Dismissed
Narendra Thakker & 6 Ors Vs Canara Bank & 9 Ors
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0007
Code of Civil Procedure, 1908 — Order 21 Rule 90, Order 21 Rule 90(3)Bihar & Orissa Public Demands Recovery Act, 1914 — Section 28Recovery of Debts Due to Banks & Financial Institutions Act, 1993 — Section 18
Tribunals and Commissions12 Sept 2022Allowed
Indian Overseas Bank Vs Presiding Officer, DRT-II, Chandigarh
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0006
Constitution of India, 1950 — Article 14, 226Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 13(8), 17, 18Recovery Of Debts And Bankruptcy Act, 1993 — Section 19(25)
Tribunals and Commissions09 Sept 2022Dismissed
SRS Advertising And Marketing Pvt Ltd And Ors Vs Corporation Bank
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0004
Constitution of India, 1950 — Article 136Code of Civil Procedure, 1908 — Order 9 Rule 13, Order 20 Rule 5Debts Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 9
Tribunals and Commissions09 Sept 2022Dismissed
Sh. Kamal Garg Vs Union Bank of India (Erstwhile Corporation Bank) And Ors
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0003
Code of Civil Procedure, 1908 — Order 23 Rule 2Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 29, 30, 31(b), 34(4)Contract Act, 1872 — Section 23
Tribunals and Commissions07 Sept 2022Allowed
HDFC Bank Vs Naveen Kondal Nalla
Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0001
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)Indian Penal Code, 1860 — Section 420, 468, 471Evidence Act, 1872 — Section 45