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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 76 of 113

Tribunals and Commissions29 Oct 2020Allowed

Central Bank Of India Vs Reena Gambhir And Ors

Debts Recovery Appellate Tribunal · (2020) 10 DRAT CK 0003

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 2(1)(g), 19Evidence Act, 1872 — Section 115Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17(1)

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Tribunals and Commissions28 Oct 2020Allowed

Central Bank Of India Vs Reena Gambhir And Ors

Debts Recovery Appellate Tribunal · (2020) 10 DRAT CK 0005

Code Of Civil Procedure, 1908 — Order 21 Rule 59Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 14, 17, 17(1)

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Tribunals and Commissions27 Oct 2020Allowed

State Bank Of India Vs M/s Nutrionex Manufacturers Limited & Ors.

Debts Recovery Appellate Tribunal · (2020) 10 DRAT CK 0004

Code Of Civil Procedure, 1908 — Order 7 Rule 11Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 19(5), 19(5)(1), 19(25)

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Tribunals and Commissions19 Oct 2020Dismissed

Punjab National Bank Vs M/s DSC Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2020) 10 DRAT CK 0001

Companies Act, 1956 — Section 100, 101, 102, 103, 104, 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251, 391, 391(1)(1), 391(3), 392, 393, 394, 394(2), 394(3), 433Companies Act, 1913 — Section 153Companies Act, 1993 — Section 153

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Tribunals and Commissions16 Oct 2020Allowed

National Highways Authority Of India Vs SGS Construction And Developers Pvt. Ltd. And Ors

Debts Recovery Appellate Tribunal · (2020) 10 DRAT CK 0002

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 20, 30Evidence Act, 1872 — Section 65B

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Tribunals and Commissions25 Sept 2020Allowed

Bank Of Baroda Vs M/S Nice Poultry Feeds Mill Pvt. Ltd. And Ors

Debts Recovery Appellate Tribunal · (2020) 09 DRAT CK 0006

Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2)Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3)(A), 13(4), 18

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Tribunals and Commissions21 Sept 2020Disposed Of

Mamtaudhwani Vs Indian Overseas Bank And Ors

Debts Recovery Appellate Tribunal · (2020) 09 DRAT CK 0004

Recovery Of Debts Due to Banks And Financial Institutions Act, 1993 — Section 7(2), 19, 20, 30Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 166, 219

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Tribunals and Commissions18 Sept 2020Dismissed

Rajeev Srivastava Vs Indian Bank (Erstwhile Allahabad Bank) And Anr

Debts Recovery Appellate Tribunal · (2020) 09 DRAT CK 0007

Security Interest (Enforcement) Rules, 2002 — Rule 8(6), 9(1)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 Commissions14 Sept 2020Allowed

Authorized Officer, Bank Of Baroda Vs M/S Arit Solutions Pvt. Ltd. And Ors

Debts Recovery Appellate Tribunal · (2020) 09 DRAT CK 0005

Security Interest (Enforcement) Rules, 2002 — Rule 3, 8(1), 8(2)Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3)(A), 13(4), 13(7), 18

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Tribunals and Commissions08 Sept 2020Disposed Of

Ambalal Sarabhai Enterprises Ltd Vs International Asset Reconstruction Company Pvt. Ltd. And Ors

Debts Recovery Appellate Tribunal · (2020) 09 DRAT CK 0003

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Tribunals and Commissions04 Sept 2020Dismissed

Canara Bank And Ors. Vs Arihant Chini Udyog Pvt. Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2020) 09 DRAT CK 0001

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3)(A), 13(4), 14Security Interest (Enforcement) Rules, 2002 — Rule 6

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Tribunals and Commissions31 Aug 2020Allowed

Harish Dang And Ors Vs Bank Of Baroda And Ors

Debts Recovery Appellate Tribunal · (2020) 08 DRAT CK 0001

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 19(25)

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Tribunals and Commissions28 Aug 2020Dismissed

Manju Shree Mandal Vs Authorized Officer, United Bank Of India And Ors.

Debts Recovery Appellate Tribunal · (2020) 08 DRAT CK 0004

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 13(8), 18

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Tribunals and Commissions07 Aug 2020Disposed Of

Sunil Agarwal Vs Union Bank Of India And Ors.

Debts Recovery Appellate Tribunal · (2020) 08 DRAT CK 0003

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

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Tribunals and Commissions04 Aug 2020Allowed

Edelweiss Asset Reconstruction Company Ltd. Vs M/S Nishiland Park Pvt. Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2020) 08 DRAT CK 0002

Code Of Civil Procedure, 1908 — Section 115, Order 9 Rule 8, Order 11 Rule 21Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 17(A), 19, 20

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Tribunals and Commissions31 Jul 2020Dismissed

Rathore Construction Company And Anr. Vs Bank Of Maharashtra And Anr.

Debts Recovery Appellate Tribunal · (2020) 07 DRAT CK 0007

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Tribunals and Commissions31 Jul 2020Dismissed

Lavi Construction Company And Anr. Vs Bank Of Maharashtra And Anr.

Debts Recovery Appellate Tribunal · (2020) 07 DRAT CK 0004

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Tribunals and Commissions25 Jul 2020Disposed Of

Hdfc Bank Limited Vs M/S Gautam Techagro India Private Limited And Ors.

Debts Recovery Appellate Tribunal · (2020) 07 DRAT CK 0006

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19

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Tribunals and Commissions25 Jul 2020Allowed

Hdfc Bank Limited Vs South Delhi Motorscycles

Debts Recovery Appellate Tribunal · (2020) 07 DRAT CK 0005

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 40 Rule 1Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19

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Tribunals and Commissions20 Jul 2020Dismissed

Yes Bank Ltd. And Anr Vs M/S Texcomash Exports And Ors

Debts Recovery Appellate Tribunal · (2020) 07 DRAT CK 0003

Security Interest (Enforcement) Rules, 2002 — Rule 8(1)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 13(4), 17, 17(1), 19Indian Penal Code, 1860 — Section 120(B), 420, 467, 468, 471

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