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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 78 of 113

Tribunals and Commissions17 Feb 2020Partly Allowed

M/S Vijay & Company And Ors Vs Hdfc Bank And Anr

Debts Recovery Appellate Tribunal · (2020) 02 DRAT CK 0003

Code Of Civil Procedure, 1908 — Order 8 Rule 2, Order 6 Rule 8Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 30Constitution Of India, 1950 — Article 299

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Tribunals and Commissions05 Feb 2020Allowed

Kotak Mahindra Bank And Ors Vs Nternational Engineers & Project Consultants Ltd And Ors

Debts Recovery Appellate Tribunal · (2020) 02 DRAT CK 0004

Constitution Of India, 1950 — Article 14, 21Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 17, 17(1)

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Tribunals and Commissions30 Jan 2020Dismissed

Klj Resources Limited Vs Fullerton India Credit Company Limited And Ors

Debts Recovery Appellate Tribunal · (2020) 01 DRAT CK 0001

Security Interest (Enforcement) Rules, 2002 — Rule 8(6), 9(6)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 13(8), 17(1), 18Transfer Of Property Act, 1882 — Section 91

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Tribunals and Commissions22 Jan 2020Dismissed

Sandip Sickhand Vs Bank Of Baroda And Ors

Debts Recovery Appellate Tribunal · (2020) 01 DRAT CK 0011

Code Of Civil Procedure, 1908 (CPC) — Section 47, Order 21 Rule 58Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 25

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Tribunals and Commissions21 Jan 2020Allowed

Jatinder Kaur Banga Vs International Asset Reconstruction Company And Anr

Debts Recovery Appellate Tribunal · (2020) 01 DRAT CK 0002

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19Code Of Civil Procedure, 1908 — Section 152

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Tribunals and Commissions20 Jan 2020Allowed

Sarva Haryana Gramin Bank Vs Rajvir Singh

Debts Recovery Appellate Tribunal · (2020) 01 DRAT CK 0003

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17(1)

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Tribunals and Commissions17 Jan 2020Disposed Of

Bank Of India Vs International Asset Reconstructioncompany Pvt. Ltd. And Ors

Debts Recovery Appellate Tribunal · (2020) 01 DRAT CK 0004

Code Of Civil Procedure, 1908 — Section 152, 151, Order 38 Rule 5Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 19(3), 19(13)(B), 19(25)

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Tribunals and Commissions16 Jan 2020Dismissed

Punjab National Bank Vs Rajni Timbers Pvt. Ltd. And Ors

Debts Recovery Appellate Tribunal · (2020) 01 DRAT CK 0012

Limitation Act, 1963 — Article 55Limitation Act, 1908 — Article 113, 115Indian Contract Act, 1872 — Section 130

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Tribunals and Commissions15 Jan 2020Allowed

Surinder Mohan Chaudhary Vs Corporation Bank And Ors

Debts Recovery Appellate Tribunal · (2020) 01 DRAT CK 0005

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(7), 17(1)

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Tribunals and Commissions13 Jan 2020Dismissed

M/S Sajjan Chemicals Corporation And Anr. Vs Punjab & Sind Bank And Anr

Debts Recovery Appellate Tribunal · (2020) 01 DRAT CK 0006

Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 18Security Interest Enforcement Rules, 2002 — Rule 8(6)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17(1), 17(7)

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Tribunals and Commissions10 Jan 2020Allowed

Karur Vysya Bank Ltd. Vs Kanchan Wahi And Ors

Debts Recovery Appellate Tribunal · (2020) 01 DRAT CK 0007

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 17(1)

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Tribunals and Commissions08 Jan 2020Dismissed

Bank Of Baroda Vs Shubham Industries And Ors

Debts Recovery Appellate Tribunal · (2020) 01 DRAT CK 0014

Constitution Of India, 1950 — Article 141Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 19(12)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(4), 14, 14(1), 17, 17(7)

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Tribunals and Commissions08 Jan 2020Dismissed

Bank Of Baroda Vs Sarjay Chemicals Pvt. Ltd. And Ors

Debts Recovery Appellate Tribunal · (2020) 01 DRAT CK 0013

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Tribunals and Commissions07 Jan 2020Dismissed

Corporation Bank Vs Hdfc Bank Ltd.

Debts Recovery Appellate Tribunal · (2020) 01 DRAT CK 0015

Negotiable Instruments Act, 1881 — Section 130, 131, 131(A)

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Tribunals and Commissions06 Jan 2020Allowed

M/S Icici Bank Ltd Vs Competent Dyestuff & Allied Products Pvt. Ltd. And Anr

Debts Recovery Appellate Tribunal · (2020) 01 DRAT CK 0008

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

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Tribunals and Commissions03 Jan 2020Disposed Of

Dalip Singh And Anr Vs Authorised Officer, Indiabulls Housing Finance Ltd And Ors

Debts Recovery Appellate Tribunal · (2020) 01 DRAT CK 0009

Security Interest (Enforcement) Rules, 2002 — Section 8(5), 9(6)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 14, 17, 17(1)Negotiable Instruments Act, 1881 — Section 138

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Tribunals and Commissions01 Jan 2020Allowed

State Bank Of India Vs Harpreet Singh Banga

Debts Recovery Appellate Tribunal · (2020) 01 DRAT CK 0010

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17(1)

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Tribunals and Commissions26 Dec 2019Allowed

DLF Home Developers Ltd. Vs HDFC Bank And Ors

Debts Recovery Appellate Tribunal · (2019) 12 DRAT CK 0006

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

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Tribunals and Commissions23 Dec 2019Dismissed

Indu Narain Vs State Bank Of India And Ors

Debts Recovery Appellate Tribunal · (2019) 12 DRAT CK 0005

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 17(1), 17(7)

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Tribunals and Commissions18 Dec 2019Dismissed

Jammu And Kashmir Bank Ltd Vs Punjab National Bank And Ors

Debts Recovery Appellate Tribunal · (2019) 12 DRAT CK 0004

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17(1)

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