COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 75 of 113

Tribunals and Commissions31 Aug 2021Allowed

Sh. Jagmohan Singh Arora Vs India Bulls Commercial Credit Ltd

Debts Recovery Appellate Tribunal · (2021) 08 DRAT CK 0012

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 13(8), 14Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(1), 8(6), 9, 9(1), 9(2), 9(3), 9(4)

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Tribunals and Commissions26 Apr 2021Allowed

State Bank Of India Vs Anita Garg And Ors.

Debts Recovery Appellate Tribunal · (2021) 04 DRAT CK 0006

Recovery Of Debts And Bankruptcy Act, 1993 — Section 19, 19(5), 19(24)

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Tribunals and Commissions20 Apr 2021Disposed Of

Rudra Bhattacharya And Another. Vs Authorised Officer And Ors.

Debts Recovery Appellate Tribunal · (2021) 04 DRAT CK 0005

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Tribunals and Commissions16 Apr 2021Allowed

State Bank Of India Vs Anita Garg And Ors.

Debts Recovery Appellate Tribunal · (2021) 04 DRAT CK 0004

Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(b), Order 7 Rule 11(c), Order 7 Rule 11(d), Order 7 Rule 11(e), Order 7 Rule 11(f)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19

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Tribunals and Commissions06 Apr 2021Dismissed

Punjab National Bank Vs M/s Veidehi Surgicals Pvt. Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2021) 04 DRAT CK 0001

Security Interest (Enforcement) Rules, 2002 — Rule 8(1)Securitisation 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 Commissions26 Mar 2021Dismissed

M/s Sagar Enterprises And Ors. Vs Prathama Bank And Ors.

Debts Recovery Appellate Tribunal · (2021) 03 DRAT CK 0015

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3-A), 13(4), 14, 18

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Tribunals and Commissions25 Mar 2021Allowed

Canara Bank And Anr. Vs Uttpal Mandal And Ors.

Debts Recovery Appellate Tribunal · (2021) 03 DRAT CK 0016

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17(2)

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Tribunals and Commissions25 Mar 2021Allowed

UCO Bank, Branch Office-Amethi Vs Ram Pal Soni And Anr.

Debts Recovery Appellate Tribunal · (2021) 03 DRAT CK 0014

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17(1A), 18

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Tribunals and Commissions25 Mar 2021Dismissed

State Bank Of India Vs M/s Jamshedpur Cement Ltd., And Ors.

Debts Recovery Appellate Tribunal · (2021) 03 DRAT CK 0013

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 20Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1)

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Tribunals and Commissions23 Mar 2021Disposed Of

Shashi Bhushan And Ors. Vs Housing And Urban Development And Ors.

Debts Recovery Appellate Tribunal · (2021) 03 DRAT CK 0012

Code Of Civil Procedure, 1908 — Order 9 Rule 13Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 17, 18Recovery Of Debts And Bankruptcy Act, 1993 — Section 17, 19, 19(25), 22, 22(2)(g)

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Tribunals and Commissions23 Mar 2021Dismissed

Allahabad Bank Vs Himanshu Rakheja And Ors.

Debts Recovery Appellate Tribunal · (2021) 03 DRAT CK 0011

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)

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Tribunals and Commissions23 Mar 2021Dismissed

Sheikh M. Maroof Vs Phoenix ARC Private Limited And Ors.

Debts Recovery Appellate Tribunal · (2021) 03 DRAT CK 0010

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 14, 17

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Tribunals and Commissions19 Mar 2021Dismissed

M/s Axis Bank Ltd. Vs M/s Paras Kumar Ranglal And Ors.

Debts Recovery Appellate Tribunal · (2021) 03 DRAT CK 0008

Security Interest (Enforcement) Rules, 2002 — Rule 9(1)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 18

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Tribunals and Commissions18 Mar 2021Disposed Of

M/s Rajdoot Trading Company And Ors. Vs Authorized Officer And Anr.

Debts Recovery Appellate Tribunal · (2021) 03 DRAT CK 0009

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 14, 14(3), 17, 17(1), 18

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Tribunals and Commissions17 Mar 2021Dismissed

Vimla Mishra And Ors. Vs State Bank Of India And Ors.

Debts Recovery Appellate Tribunal · (2021) 03 DRAT CK 0007

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 18

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Tribunals and Commissions16 Mar 2021Dismissed

R.K. Agarwal And Ors. Vs Sudesh Narang

Debts Recovery Appellate Tribunal · (2021) 03 DRAT CK 0006

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 18

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Tribunals and Commissions16 Nov 2020Dismissed

Union Bank Of India (Erstwhile Corporation Bank) Vs M/s DMC Infrastructure Pvt. Ltd. Through And Ors

Debts Recovery Appellate Tribunal · (2020) 11 DRAT CK 0004

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17(1), 17(7)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19

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Tribunals and Commissions09 Nov 2020Dismissed

Mamta Sethi And ors Vs Small Industries Development Bank Of India And Ors

Debts Recovery Appellate Tribunal · (2020) 11 DRAT CK 0003

Limitation Act, 1963 — Article 123Code Of Civil Procedure, 1908 — Order 9 Rule 13Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 25(a-d)

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Tribunals and Commissions04 Nov 2020Allowed

Praveen Dang And Ors Vs Bank Of Baroda And Ors

Debts Recovery Appellate Tribunal · (2020) 11 DRAT CK 0002

Code Of Civil Procedure, 1908 — Section 151, Order 47 Rule 1, Order 22 Rule 4Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 5, 19, 19(25), 22

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Tribunals and Commissions02 Nov 2020Dismissed

Satyawati Vs Jain Co-operative Bank Ltd.

Debts Recovery Appellate Tribunal · (2020) 11 DRAT CK 0001

Code Of Civil Procedure, 1908 — Order 3 Rule 1, Order 3 Rule 2Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17(1)Transfer Of Property Act, 1882 — Section 48

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