COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 68 of 113

Tribunals and Commissions05 Sept 2022Disposed Of

Kotak Mahindra Bank Ltd. & Ors Vs All India Society For Advance Education And Research

Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0005

Code of Civil Procedure, 1908 — Order 7 Rule 11Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3)(a), 13(4), 14, 17(1), 19Evidence Act, 1872 — Section 17

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Tribunals and Commissions02 Sept 2022Disposed Of

Bank Of Baroda Vs Venus Controls And Switchgear Private Limited & Others

Debts Recovery Appellate Tribunal · (2022) 09 DRAT CK 0002

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Tribunals and Commissions31 Aug 2022Allowed

Rajnish Infrastructure Pvt Ltd Vs State Bank Of India

Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0026

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 35Transfer of Property Act, 1882 — Section 55(1)Security Interest (Enforcement) Rules, 2002 — Rule 8(6), 8(6)(a), 8(6)(f), 9(1), 9(3), 9(4), 9(5), 9(10)

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Tribunals and Commissions31 Aug 2022Allowed

Speed Fast Construction Private Limited Vs Allahabad Bank

Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0025

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 31(1)

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Tribunals and Commissions29 Aug 2022Dismissed

State Bank of India Vs K. Sahaja Rao & Another

Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0021

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Tribunals and Commissions26 Aug 2022Disposed Of

M/s. NatrajSortexthrough its Proprietor Shri Natwar S/o Vishnukumar Mod Vs State Bank Of India

Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0022

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18(1)

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Tribunals and Commissions26 Aug 2022Dismissed

Yum Restaurants (India) Pvt. Ltd Vs Bank of India & Ors

Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0016

Code of Civil Procedure, 1908 — Order 10 Rule 1Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 18Transfer of Property Act, 1882 — Section 65A, 65A(2)(e)

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Tribunals and Commissions25 Aug 2022Dismissed

M/s. Morya Alucast Alloy (A Partnership Firm) & 2 Ors Vs Bank of Baroda & Anr

Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0023

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 18(1)

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Tribunals and Commissions25 Aug 2022Dismissed

Axis Bank Vs Sri Lakshmi Vara Prasad Seethina

Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0017

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 18Contract Act, 1872 — Section 10, 29Transfer of Property Act, 1882 — Section 51(1)(b), 55, 55(1)(a),55(1)(b)

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Tribunals and Commissions24 Aug 2022Dismissed

Sri Doddu Sharadha Vs State Bank Of India

Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0018

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Tribunals and Commissions23 Aug 2022Disposed Of

ASREC (I) Ltd Vs Sunil Jaidev Sharma

Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0024

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Tribunals and Commissions12 Aug 2022Dismissed

Piramal Capital & Housing Finance Ltd., Nagpur & Anr. Vs M/s. Samrat Hospitality Ventures, A proprietorship concern, through its Partner, Sanjeet Suresh Jaiswal, Nagpur & 3 Ors

Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0020

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17(3), 17(3)(c)

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Tribunals and Commissions12 Aug 2022Disposed Of

M/s. Harshelle Travels & Anr Vs Capri Global Capital Ltd

Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0019

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 18

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Tribunals and Commissions05 Aug 2022Disposed Of

Mrs Sheela w/o Sunil Kurrewar & Anr Vs Home First Finance Co. India Ltd. 3 Ors

Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0009

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 18(1)Security Interest (Enforcement) Rules, 2002 — Rule 8(6)

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Tribunals and Commissions05 Aug 2022Dismissed

Sukumar Nandlal Shah Vs Indian Overseas Bank & Ors

Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0008

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 17, 18, 18(1)

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Tribunals and Commissions05 Aug 2022Allowed

Avanti Realtors Pvt. Ltd & Anr Vs Aditya Birla Finance Ltd.& Ors

Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0007

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(4), 17

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Tribunals and Commissions04 Aug 2022Allowed

M/s Mitexco & Ors Vs Canara Bank

Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0012

Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 21, 30

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Tribunals and Commissions04 Aug 2022Dismissed

M/s Reliable Polyesters Pvt. Ltd. & Ors Vs Bank of Baroda

Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0011

Code of Civil Procedure, 1908 — Section 148Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18(1)

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Tribunals and Commissions04 Aug 2022Disposed Of

Smt. Kusum Lata Soni & Anr Vs Union Bank of India & Ors

Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0002

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Tribunals and Commissions04 Aug 2022Disposed Of

Sanjay Kumar Chakrawarti Vs Allahabad Bank

Debts Recovery Appellate Tribunal · (2022) 08 DRAT CK 0001

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17(6)

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