COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 74 of 113

Tribunals and Commissions01 Oct 2021Allowed

Shri Pravendra, S/o Om Prakash Vs M/s Maa Vaishno Cold Warehouse Pvt. Ltd

Debts Recovery Appellate Tribunal · (2021) 10 DRAT CK 0006

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 18

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Tribunals and Commissions01 Oct 2021Partly Allowed

Sanjay Warandani, S/o Late Shri Laxmandas Warandani Vs Union Bank of India

Debts Recovery Appellate Tribunal · (2021) 10 DRAT CK 0005

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(2), 17, 18, 19Security Interest (Enforcement) Rules, 2002 — Rule 6(2), 8(1), 8(2), 8(5), 8(6), 9, 9(1)

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Tribunals and Commissions01 Oct 2021Allowed

Bank of Baroda Vs M/s Maa Vaishno Cold Warehouse Pvt. Ltd

Debts Recovery Appellate Tribunal · (2021) 10 DRAT CK 0004

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 18

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Tribunals and Commissions01 Oct 2021Partly Allowed

Union Bank of India Vs Parasram Phatey, S/o Late Shri K.K. Phatey

Debts Recovery Appellate Tribunal · (2021) 10 DRAT CK 0003

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(2), 18, 19Security Interest (Enforcement) Rules, 2002 — Rule 6(2), 8(1), 8(2), 8(5), 8(6), 9, 9(1)

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Tribunals and Commissions28 Sept 2021Dismissed

Rajendra Kumar Chaddha Vs State Bank Of India And Ors

Debts Recovery Appellate Tribunal · (2021) 09 DRAT CK 0018

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 13(10)Recovery of Debts and Bankruptcy Act, 1993 — Section 19, 20

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Tribunals and Commissions27 Sept 2021Dismissed

M/s Unicon Technologies And Ors Vs Allahabad Bank And Ors

Debts Recovery Appellate Tribunal · (2021) 09 DRAT CK 0017

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 13(8), 14, 18

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Tribunals and Commissions27 Sept 2021Disposed Of

M/s Rise Projects Pvt. Ltd Vs AXIS Bank Ltd

Debts Recovery Appellate Tribunal · (2021) 09 DRAT CK 0016

Recovery of Debts and Bankruptcy Act, 1993 — Section 19, 21Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22(2)(g)Code of Civil Procedure, 1908 — Order 9 Rule 13

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Tribunals and Commissions27 Sept 2021Dismissed

Smt. Prakash Kaur Vs State Bank of India

Debts Recovery Appellate Tribunal · (2021) 09 DRAT CK 0015

Recovery of Debts and Bankruptcy Act, 1993 — Section 19, 21Code of Civil Procedure, 1908 — Order 9 Rule 13

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Tribunals and Commissions24 Sept 2021Partly Allowed

ICICI Bank Limited Vs Mr. Satya Prakash Srivastava, S/o Late Sri Subedar Lal Srivastava

Debts Recovery Appellate Tribunal · (2021) 09 DRAT CK 0014

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20

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Tribunals and Commissions23 Sept 2021Allowed

M/s Jaiswal Bearing House through its proprietor Shyam Babu, S/o Late Lalji Jaiswal Vs State Bank of India, SARB, Main Branch, Allahabad

Debts Recovery Appellate Tribunal · (2021) 09 DRAT CK 0010

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 18, 20, 22, 31, 31(A), 34Code of Civil Procedure, 1908 — Section 38, 39, Order 21 Rule 10

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Tribunals and Commissions22 Sept 2021Dismissed

M/s Jaiprakash Associates Limited Vs ICICI Bank Ltd.

Debts Recovery Appellate Tribunal · (2021) 09 DRAT CK 0013

Recovery of Debts and Bankruptcy Act, 1993 — Section 19

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Tribunals and Commissions22 Sept 2021Dismissed

M/s Jaiprakash Associates Limited Vs Axis Bank Ltd.

Debts Recovery Appellate Tribunal · (2021) 09 DRAT CK 0012

Recovery of Debts and Bankruptcy Act, 1993 — Section 19

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Tribunals and Commissions21 Sept 2021Dismissed

Authorized Officer, IIFL Homes Finance Limited Vs M/s Elegant Infracon Pvt. Ltd

Debts Recovery Appellate Tribunal · (2021) 09 DRAT CK 0011

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 14, 18Negotiable Instruments Act, 1881 — Section 138Security Interest (Enforcement) Rules, 2002 — Rule 3, 3(1)

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Tribunals and Commissions20 Sept 2021Disposed Of